Pallab Chakraborty vs The State (Nct Of Delhi) And Anr.
2022 Latest Caselaw 3166 Del

                                         Neutral Citation Number 2022/DHC/005286

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                         *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                         +     BAIL APPLN. 1551/2022

                               PALLAB CHAKRABORTY                                  ..... Petitioner

                                                  Through:     Mr. Anurag Jain with Mr.A.K.
                                                               Pandey with Mr.Ujwal Ghai,
                                                               Advocates.

                                                  versus

                               THE STATE (NCT OF DELHI) AND ANR.                   ..... Respondents

                                                  Through:     Mr. Raghuvinder Verma, APP for the
                                                               State with Inspr. Arvind Kumar, PS
                                                               Anand Parbat.
                                                               Mr. Sandeep Singh, Advocate for
                                                               respondent No.2.
                         %                                   Date of Decision: 29th November, 2022
                         CORAM:
                         HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                           JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. Learned counsel for the respondent No.2 appears through video conferencing.

2. This is an application for anticipatory bail. This Court after recording the submissions of the parties, granted protection vide order dated 23.05.2022 and this protection is being extended from time to time.

3. Learned Addl. P.P. for the State, under instructions from the

Signature Not Verified Digitally Signed By:PALLAVI VERMA Neutral Citation Number 2022/DHC/005286

Investigating Officer, states that the chargesheet has already been filed against the accused/petitioner (herein) for the offence under Sections 354/354(B)/376/313/498A/323/34 IPC and the same has already been committed to the Court of sessions. It has been submitted that the charges are yet to be framed.

4. It is an admitted position that the chargesheet was filed without effecting arrest of the accused.

5. Learned Addl. P.P. for the State under instructions from the Investigating Officer has also stated that the Investigating Officer does not require custodial interrogation of the petitioner/accused.

6. In these circumstances, since the chargesheet has already been filed, there is no point in continuing with the present petition, and accordingly, the present petition stands disposed of.

7. However, the petitioner shall be at liberty to move an application for regular bail before the learned Trial Court and the learned Trial Court may consider the same taking into account the fact that the petitioner was granted protection of anticipatory bail by this Court.

DINESH KUMAR SHARMA, J NOVEMBER 29, 2022 st

Signature Not Verified Digitally Signed By:PALLAVI VERMA