Suchinder Lal Arora vs The State Govt Of Nct Of Delhi & Anr
2017 Latest Caselaw 6603 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     BAIL APPLN. 1839/2017
                                 Order Reserved On:14th November,2017
                              Order Pronounced On: 20thNovember,2017


      SUCHINDER LAL ARORA                                   .....Petitioner
                   Through:            None.
                              versus
      THE STATE GOVT OF NCT OF DELHI & ANR ....Respondents

Through: Mr. Akshai Malik, APP for the State with Inspector O.P Jha, SHO PS- Timar Pur with W/SI Monica from CAW Cell.

Mr. Pankaj Mehta, Ms. Shweta Soni and Mr. Parmod Kalirana, Advocates for applicant/ complainant.

CORAM:

HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL

1. By way of the present petition filed under Section 438 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') the petitioner seeks grant of anticipatory bail in FIR No. 168/2017 under Section 376 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at P.S Timarpur District, North Delhi. Status Report is on record.

2. Perusal of the record reveals that the petitioner has been declared Proclaimed Offender by the Trial Court vide order dated 14.11.2017. Therefore in the said circumstances, no question of

grant of anticipatory bail is made out.

3. Accordingly, the petition is dismissed.

SANGITA DHINGRA SEHGAL J.

NOVEMBER 20, 2017 //gr