Shaukat @ Mushir vs State
2010 Latest Caselaw 5289 Del

              * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of Reserve: 16th November, 2010
                                             Date of Order: 22nd November, 2010
+Bail Appln. No. 1605 of 2010
%
                                                                       22.11.2010

SHAUKAT @ MUSHIR                                                   ... Petitioner
              Through: Mr. R.S. Juneja, Advocate

              Versus

STATE                                                       ... Respondents
                      Through: Mr. Sunil Sharma, APP for the State with Insp.
                      Hansraj

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 application has been made by accused Shaukat @ Mushir

seeking bail in a case under Section 364-A/366/376/302/102-B/34 IPC.

2. Facts of the case, in brief, has been narrated by this Court in Crl. Rev.

P. No. 404 of 2010 and the same are not being repeated here. The Trial Court

refused to grant bail to the applicant on the ground that the applicant had

involvement in other cases being FIR No. 627/2006, u/Section

332/341/308/506/34 IPC and FIR No. 414/2006 u/Section 341/323/506 IPC

both registered at P.S. Bhajanpura and because no evidence had been

recorded in the present case and there were complaints made by witnesses of

receiving threats.

3. I consider that looking at the severity of charges and the cruel manner

in which the girl Gulista was put to death after rape, and the prima facie

involvement of the applicant, the Trial Court rightly dismissed the application

of the applicant. I find no force in this bail application. Dismissed.

NOVEMBER 22, 2010                               SHIV NARAYAN DHINGRA, J.
acm