Ranjit Kairos vs State (Nct Of Delhi)
2004 Latest Caselaw 137 Del

Citation : 2004 Latest Caselaw 137 Del
Judgement Date : 10 February, 2004

Delhi High Court

Ranjit Kairos vs State (Nct Of Delhi) on 10 February, 2004

Equivalent citations: 112 (2004) DLT 248, 2004 (73) DRJ 464

Author: O Dwivedi

Bench: O Dwivedi

JUDGMENT

O.P. Dwivedi, J.

1. Heard, Petitioner is in judicial custody in the case FIR No. 623 dated 10.9.2002 under Sections 489C and 489D, IPC registered at PS Dabri, South West District, New Delhi. Recovery has already made. The trial will take quite some time.

2. In view of the above, petitioner is admitted to bail on his furnishing personal bond in the sum of Rs. 25,000 with one surety in the like amount to the satisfaction of the learned trial court, subject to the condition that he will not indulge in such type of activities in future failing which his bail will be cancelled.

3. Petition stands disposed of. dusty.

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