Sushil Pandit vs State Of Nct Of Delhi & Anr.
2019 Latest Caselaw 956 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                    Judgment delivered on: 13.02.2019
+      BAIL APPLN. 1471/2018 & CRL.M.(BAIL) 1023/2018
       SUSHIL PANDIT                                    ..... Petitioner
                            versus


       STATE OF NCT OF DELHI & ANR                      ..... Respondents
Advocates who appeared in this case:
For the Petitioner : Petitioner in person.
For the Respondent: Mr. Hirein Sharma, APP for the State.
                     Mr.Talha Rahman, Adv. for R-2.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                              JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Mr.Talha Rahman, Adv. enters appearance for the State of Jammu & Kashmir.

2. Petitioner seeks anticipatory bail in FIR No.49 of 2018 under Section 505 of the Ranbir Penal Code P.S. Pampore District Pulwama, Jammu & Kashmir.

3. The allegations against the petitioner are that petitioner had uploaded a tweet on his twitter account which was alleged to be in contravention of Section 505 of the Ranbir Penal Code and

accordingly FIR was registered at the Pampore Police Station.

4. Petitioner who appears in person relies on a decision of the Division Bench of this Court in Capt. Satish Sharma And Ors. vs Union Of India (UOI) And Anr. (1990) ILR 2 Delhi 2003 to contend that anticipatory bail can be granted by this Court even though FIR has not been registered within the jurisdiction of this Court as there is a threat of arrest of the petitioner who is a permanent resident of Delhi within the jurisdiction of this Court.

5. Petitioner who appears in person also submits that he has approached the Jammu & Kashmir High Court under Section 561A Cr.P.C. as applicable to the State of Jammu & Kashmir which is stated to be parametria to Section 482 Cr.P.C for quashing of the subject FIR and in the said petitioner he has also sought interim protection and the application is stated to be pending.

6. By order dated 20.07.2018 interim protection was granted to the petitioner subject to his joining investigation.

7. In view of the fact that petitioner has already approached the High Court of Jammu & Kashmir for quashing of the subject FIR and for interim protection pending the said petition, I am of the view that interest of justice would be served in case the interim protection granted to the petitioner by order dated 20.07.2018 is continued till the time the application of the petitioner for grant of interim

protection is taken up for consideration by the High Court of Jammu & Kashmir.

8. It is clarified that protection to the petitioner shall continue till the time the application of the petitioner is taken up for consideration by the High Court of Jammu and Kashmir and would be subject to further orders passed by the High Court of Jammu and Kashmir.

9. The petition is accordingly disposed of in the above terms.

10. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J FEBRUARY 13, 2019 rk