Sardar Rai @ Brajesh Kumar vs Govt. Of Nct Of Delhi
2018 Latest Caselaw 2680 Del

$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on: 01.05.2018

+      BAIL APPLN. 427/2018
SARDAR RAI @ BRAJESH KUMAR                                   ..... Petitioner
                           versus

GOVT. OF NCT OF DELHI                                      ..... Respondent


Advocates who appeared in this case:
For the Petitioner     :            Mr. S. Chakraborty and Mr. Prabhat Jeevan,
                                    Advs.

For the Respondent     :            Mr. Mukesh Kumar, Addl. PP for the State
                                    with Inspr. Ram Niwas
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

01.05.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner seeks anticipatory bail in case FIR No. 377 of 2017 under Sections 498A/304B/34 of the IPC Police Station Sarita Vihar, New Delhi.

2. The petitioner was granted interim protection on 21.02.2018 subject to his joining investigation. Learned Addl. PP submits that the petitioner did join the investigation in terms of the order of the Court. Chargesheet has been filed and the petitioner is named in column 11,

however, in view of the interim protection he was not arrested.

3. Learned Addl. PP submits that since the chargesheet has been filed, in terms of the judgment of the Supreme Court, dated 27.03.2018, in Satpal Singh vs. The State of Punjab in SLP No. 1428/2018, petitioner would be required to file an application seeking regular bail from the concerned trial court.

4. In view of the above, learned counsel for the petitioner submits that the petitioner shall be moving an application seeking regular bail tomorrow itself as the matter is listed before the concerned court tomorrow.

5. In view of the above, the petition is disposed of with liberty to the petitioner to approach the concerned court for moving application for grant of regular bail. It is directed that the interim protection granted to the petitioner by order dated 21.02.2018 shall continue till the disposal of the application of the petitioner for grant of regular bail, by the Trial Court in accordance with law.

6. The petition is disposed of in the above terms.

7. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 01, 2018 'rs'