Shantnu Rai vs State
2019 Latest Caselaw 1808 Del

$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                Judgment delivered on: 01.04.2019
+      BAIL APPLN. 2160/2018
SHANTNU RAI                                          ..... Petitioner
                                 versus

STATE                                                ..... Respondent
Advocates who appeared in this case:
For the Petitioner :      Mr.Vinay Kumar Sharma, Advocate.

For the Respondent:       Mr. Hirein Sharma, APP for the State with ASI
                          Mamta, P.S.Dabri

                          Mr. Sudhir      Kumar   Sharma,   Adv.   for    the
                          complainant.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                             JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks anticipatory bail in F.I.R No.391/2018, under Sections 323/341/34 IPC & 8 of POCSO Act, P.S.Dabri.

2. Petitioner was granted interim protection by order dated 26.09.2018 subject to joining investigation. Learned APP submits that investigation is complete, charge sheet has already been filed.

3. Learned counsel for the petitioner submits that petitioner shall approach the Trial Court for consideration of his regular bail.

4. In view of the fact that charge sheet has been filed, petitioner is permitted to approach the Trial Court for grant of regular bail. Subject to petitioner filing an application with the Trial Court within one week from today, the interim protection granted to the petitioner by order dated 26.09.2018 shall continue till the disposal of the application filed by the petitioner before the Trial Court for grant of bail.

5. It is clarified that the Trial Court shall consider the bail application on its own merits without being influenced by any order passed by this Court in these proceedings.

6. Petition is disposed of with the aforesaid directions.

7. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J APRIL 01, 2019 rk