Harish Vashisht vs The State Govt Of Nct Of Delhi
2018 Latest Caselaw 51 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       BAIL APPLN. 2522/2017
                             Order Reserved On:11th December,2017
                            Order Pronounced On: 3rd January,2018
        HARISH VASHISTH                                    .....Petitioner
                 Through:         Mr. Amit Sharma and Mr. Kunal Sharma,
                                  Advocates.
                                 versus
        THE STATE GOVT OF NCT OF DELHI                      ....Respondent

Through: Ms. Anita Abraham, APP for the State with Inspector Jai Prakash, from ASC/West District.

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. 495/2017 under Section 384/389/34/120B of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at P.S Punjabi Bagh, 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 11.12.2017. Therefore in the said circumstances, no question of grant of anticipatory bail is made out.

3. Accordingly, the petition stands dismissed.

SANGITA DHINGRA SEHGAL J.

JANUARY 3, 2018 //gr