Gaurav Kumar Singh vs State Of Nct Of Delhi
2010 Latest Caselaw 5854 Del

               *         IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                  Date of Reserve: 15th December 2010

                                 Date of Order: December 22, 2010

                                   + Bail Appln. No.1290/2010
%                                                                                22.12.2010
         Gaurav Kumar Singh                                                      ...Petitioner

         Versus

         State of NCT of Delhi                                             ...Respondent

Counsels:

Mr. S.Q. Kazim for petitioner.
Mr. O.P. Saxena, APP for State.
Mr. Pawan Chaudhary for complainant


         JUSTICE SHIV NARAYAN DHINGRA

1.       Whether reporters of local papers may be allowed to see the judgment?

2.       To be referred to the reporter or not?

3.       Whether judgment should be reported in Digest?


                                              ORDER

1. This bail application under Section 439 Cr.P.C has been preferred by the

petitioner for grant of bail in case FIR No.21 of 2010 police station Karawal Nagar, under

Section 498A/406/420/34 IPC and 4 of Dowry Prohibition Act.

2. The petitioner/ accused is in Judicial custody for about last nine months. The trial

of the case is likely to take long time. The offences alleged against the petitioner are not

so serious that the petitioner/ accused was not entitled to bail, nor he can be presumed

guilty and be confined to judicial custody all along. Since the petitioner/ accused has

been in judicial custody for sufficient long time, I consider it would be appropriate that the

accused/ petitioner should be granted bail. Accordingly, the bail application is allowed

and it is directed that the petitioner/ accused be released on bail on his furnishing

Bail Appln. 1290/2010 Page 1 Of 2 personal bond in the sum of Rs.50,000/- with one surety in the like amount to the

satisfaction of trial court concerned.

3. The application stands disposed of.

December 22, 2010                              SHIV NARAYAN DHINGRA, J
rd




Bail Appln. 1290/2010                                                    Page 2 Of 2