Maan Singh vs The State Of Nct Of Delhi
2008 Latest Caselaw 1297 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                            Bail Appl.No.1592/2008

%                         Date of Decision: 08.08.2008


Maan Singh                                    ....... Petitioner
                             Through:    Mr.A.K.Chowdhary, Advocate.


                                   Versus


The State of NCT of Delhi                      ......... Respondent
                        Through :        Mr. R.N. Vats, APP for the State
                                         along with Inspector Anil Sharma,
                                         P.S. Mayur Vihar.


CORAM :-
* HON'BLE MR. JUSTICE ANIL KUMAR

       1.      Whether reporters of Local papers may                YES
               be allowed to see the judgment?
       2.      To be referred to the reporter or not?               NO
       3.      Whether the judgment should be reported              NO
               in the Digest?

ANIL KUMAR, J.

*

Learned Additional Public Prosecutor, Mr.Vats, on instructions

from Inspector Anil Sharma, Investigating Officer, states that

documents produced have been got verified and they are correct. It is

also stated that the doctors have advised presence of one person with

the wife of the accused in the night.

The petitioner was released on interim bail for a period of four

weeks by order dated 1st July, 2008 in Bail Application No.1307/2008.

In the facts and circumstances, interim bail of the petitioner is

further extended for a further period of eight weeks from today on his

furnishing a personal bond in the sum of Rs.15,000/- with one surety

of a family member of the like amount to the satisfaction of the

concerned court on the same terms and conditions as stipulated in the

order dated 1st July, 2008.

The petition is disposed of.

Dasti under the signatures of the Court Master.

August 08, 2008                                  ANIL KUMAR, J.
'Dev'