Sh.Anis Khan vs State, Nct Of Delhi
2008 Latest Caselaw 1316 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

+                        Bail Appl. No.1510/2008

%                  Date of decision : 11.08.2008


Sh.Anis Khan                               ..... Petitioner
                         Through:     Ms.Sangeeta Bhayana, Advocate.


                                  Versus


State, NCT of Delhi                                     .... Respondent
                         Through:     Mr.R.N.Vats, APP for the State.
                                      ASI Bahadur Singh, IO.

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.

*

The learned counsel for the petitioner on instructions seeks

to withdraw the prayer for grant of regular bail at this stage with liberty

to file it at appropriate stage, however, she presses the petition for grant

of interim bail for a period of three months on the ground that the sister

of the petitioner is to be married on 22nd August, 2008.

The learned counsel contends that the father of the

petitioner is no more and the petitioner is the only person who can

arrange the functions and ceremonies pertaining to the marriage of his

sister.

The learned counsel for the State on instructions from IO,

ASI Bahadur Singh states that the marriage is fixed for 22nd August,

2008.

Considering the facts and circumstances, the petitioner is

entitled for grant of interim bail. Therefore, the petitioner be released on

interim bail for a period of four weeks from the date of his release on

petitioner furnishing a personal bond for a sum of Rs.20,000/- with one

surety of like amount to the satisfaction of the trial Court.

Dasti under the signatures of the Court Master.

August 11, 2008                                    ANIL KUMAR, J.
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