In a big relief to the beleaguered trainee IAS officer Puja Khedkar, the Delhi High Court has directed the police not to arrest her till August 21.
The Court also issued a notice to the Delhi police and the UPSC, asking them to file a reply as to why her custody is required to unearth the conspiracy.
Justice Subramonium Prasad said it didn't seem to him “at the moment” that Khedkar’s “immediate custody” was required.
“As of now, it does not seem to be at the moment that her immediate custody is required. Here, when I saw the orders, the Trial Court was boggled from the offence which was committed but not as to why bail should or should not be granted,” Justice Prasad told Senior Advocate Naresh Kaushik who appeared for the UPSC.
“In the facts of the present case, this court is of the opinion that the petitioner need not be arrested till the next date of hearing".
The next date of the hearing is August 21, 2024.
Source PTI
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