Kamal Tyagi @ Tinu vs State (Nct Of Delhi)
2012 Latest Caselaw 4433 Del

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*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           DECIDED ON: 26.07.2012

+                    CRL.M.(Bail) 1360/2012 in CRL.A.212/2012

         Kamal Tyagi @ Tinu                        ..... Appellant

                            Through: Mr.Sunil Upadhyay, Advocate

                                   versus

         State (NCT of Delhi)                       ..... Respondent

Through: Mr.Sanjay Lao, APP for the State/ Respondent

CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE S.P.GARG

MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT) %

1. Issue notice. Mr.Sanjay Lao, APP for the State/respondent, accepts notice and states that the application can be disposed off at this stage.

2. The applicant/appellant seeks interim bail; his appeal was heard and reserved for judgment on 4th May, 2012. It is argued that the applicant's sister's child died on 13th July, 2012 and he would like to spend some time with her.

Crl.M.(Bail) 1360/2012 in Crl.A.212/2012 Page 1

3. Having considered the submissions and the averments, we are of the opinion that no case for interim bail has been made out. However, the applicant should be permitted to visit his sister, under the custody of police personnel, for one day.

4. The Jail Superintendent shall ensure this course of action. Visit shall be on any one day between 10.00 AM and 4.00 PM, convenient to the Jail Authority; the applicant shall report back to the Jail the same evening.

5. The application is allowed in the above terms.

6. A copy of this order shall be sent to the concerned Jail Superintendent for due compliance.

S. RAVINDRA BHAT, J

S.P.GARG, J JULY 26, 2012 vk

Crl.M.(Bail) 1360/2012 in Crl.A.212/2012 Page 2