Rajender Gupta vs State Of Nct Of Delhi
2010 Latest Caselaw 5301 Del

                    * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                             Date of Reserve: 2nd November, 2010
                                                             Date of Order: 22nd November, 2010

+Crl. M. (Bail) No. 1110 of 2010 in Crl. A. No. 936 of 2010
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                                                                                     22.11.2010

RAJENDER GUPTA                                                        ... Appellant
                                         Through: Ms M. Sahoo, Advocate

                    Versus

STATE OF NCT OF DELHI                              ... Respondents
                    Through: Mr. Sunil Sharma, APP


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?

JUDGMENT

1. This application is for suspension of sentence and grant of bail to the

applicant who has been convicted under Section 376/506/342 IPC and

sentenced to 10 years imprisonment.

2. The victim of the applicant is a visually impaired girl who was living in

the hostel, where the applicant was Secretary. Counsel for the applicant

submitted that there was delay of about two weeks in lodging the FIR.

However, this aspect has been considered by the Trial Court and there were

good reasons for the victim for lodging the FIR after this period, as she was in

virtual confinement in the hostel.

3. Considering the heinousness of the crime of the applicant on

prosecutrix, I find it not a fit case for suspension of sentence. The application

is dismissed.

Crl. A. No. 936 of 2010

List this appeal for hearing in the category of 'Regulars' at its own turn.

SHIV NARAYAN DHINGRA, J.

NOVEMBER 22, 2010 acm