Suchinder Lal Arora Vs State Govt Of Nct Of Delhi & Anr

Delhi High Court 20 Nov 2017 Bail Application No. 1839 Of 2017
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail Application No. 1839 Of 2017

Hon'ble Bench

Sangita Dhingra Sehgal, J

Advocates

Akshai Malik, Pankaj Mehta, Shweta Soni, Parmod Kalirana

Final Decision

Dismissed

Acts Referred

Code Of Criminal Procedure, 1973 — Section 438#Indian Penal Code, 1860 — Section 376

Judgement Text

Translate:

Sangita Dhingra Sehgal, J

1. By way of the present petition filed under Section 438 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') the petitioner

seeks grant of anticipatory bail in FIR No. 168/2017 under Section 376 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at

P.S Timarpur District, North Delhi. Status Report is on record.

2. Perusal of the record reveals that the petitioner has been declared Proclaimed Offender by the Trial Court vide order dated 14.11.2017. Therefore

in the said circumstances, no question of grant of anticipatory bail is made out.

3. Accordingly, the petition is dismissed.

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Case Metadata
  • Coram: Sangita Dhingra Sehgal, J
  • Bench: Single Bench
  • Advocates: Akshai Malik, Pankaj Mehta, Shweta Soni, Parmod Kalirana
  • Result: Dismissed
Referenced Acts & Sections

Code Of Criminal Procedure, 1973 — Section 438#Indian Penal Code, 1860 — Section 376