Chandan Gupta vs State Of Nct Of Delhi
2016 Latest Caselaw 1754 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of hearing and order: 3rd March 2016

+     BAIL APPLN. 468/2016
      CHANDAN GUPTA                                        ..... Petitioner
                     Through:           Mr. Jitender Tyagi, Advocate


                          versus

      STATE OF NCT OF DELHI                                ..... Respondent
                    Through:            Ms. Meenakshi Chauhan, Additional
                                        Public Prosecutor for the State


      CORAM:
      HON'BLE MR. JUSTICE P.S.TEJI
                        ORDER

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P.S. Teji, J. (Oral)

Crl. M.A. No.3871/2016 (Exemption)

Exemption allowed subject to all just exceptions. Application stands disposed of.

Bail Appl. No. 468/2016

1. By this petition filed under Section 439 of Cr. PC read with Section 482 of Cr. PC the petitioner seeks interim bail in a case FIR No. 722/2015 under Section 307/506/34 of IPC read with Section 25/27 of the Arms Act, registered at Police Station Sangam Vihar,

Delhi, on the ground of marriage of his sister.

2. Counsel for the petitioner contended that the bail application moved on behalf of the petitioner has already been dismissed by this court vide order dated 15.01.2016. It is further contended that at the time of argument of the said application material facts were not presented before his court.

3. Ms. Meenakshi Chauhan, Additional Public Prosecutor for the State opposes the grant of interim bail to the petitioner and submitted that the Trial Court vide order dated 29.02.2016 has already allowed the petitioner to attend the marriage of his sister on 5.3.2016 and 6.3.2016 and granted custody parole and the Jail Superintendant Jail is directed to proto produce the applicant at G-9/19, Sangam Vihar at about 4.00 PM on 5.3.2016 and to ensure that the petitioner is brought back to the jail at around 5.00 p.m. on 6.3.2016.

4. Submissions made on behalf of both the sides have been heard and gone through the order passed by learned District & Sessions Judge (South) allowing the petitioner to attend the marriage of his sister in custody parole.

5. Perusal of the record shows that the bail of the accused has already been declined by this court on 15th January 2016. At this stage, counsel for the petitioner was asked as to when the marriage of his sister was fixed and it is informed that the marriage of the sister of the petitioner was already fixed at the time of declining the bail application by this court.

6. In view of the aforesaid, this court does not find any ground to grant the relief as prayed for. Accordingly, the present bail application is dismissed and disposed of as such.

P.S.TEJI, J MARCH 03, 2016 pkb