Anita @ Anta And Ors. vs State Of Nct Of Delhi
2003 Latest Caselaw 1330 Del

Citation : 2003 Latest Caselaw 1330 Del
Judgement Date : 25 November, 2003

Delhi High Court

Anita @ Anta And Ors. vs State Of Nct Of Delhi on 25 November, 2003

Equivalent citations: 2004 (109) AWC 937, 2004 (72) DRJ 327

Author: S Agarwal

Bench: S Agarwal

JUDGMENT

S.K. Agarwal, J.

1. This is a petition under Section 438 read with Section 482, Cr.P.C. for grant of anticipatory bail in case FIR No. 724/2002, under Sections 498-A/304-B, IPC, P.S. Badarpur.

2. Learned APP for State submits that as per viscera report received from the FSL and the opinion of the doctor at AIIMS that death did not occur otherwise than under normal circumstances, therefore, custodial interrogation of petitioners, at present, are not required.

3. In the facts and circumstances of this case, petitioners, in the event of their arrest, are ordered to be released on bail, on each of them furnishing personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the Arresting Officer/SHO.

4. Petition stands disposed of.

5. dusty.

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