Delhi District Court
State vs Chandgi Ram Etc. on 21 December, 2012
IN THE COURT OF SHRI P.S. TEJI : DISTRICT JUDGE
(EAST) cum ADDL.SESSIONS JUDGE, KARKARDOOMA
COURTS, DELHI
SC No. 22/2010
FIR No. 433/2009
Police Station Anand Vihar
Under Section 302/323/506/325/34 IPC and
27 of Arms Act.
State Versus Chandgi Ram etc.
O R D E R
By this order, I shall decide the application filed under Section 439 Cr.PC by accused/applicant Mukesh Lal for grant of 15 days interim bail to meet his children during winter vacations from 22.12.2012 to 06.01.2013.
2 I have heard the learned counsel for the applicant as well as Shri Ashok Kumar, learned Addl. PP for the State and have carefully gone through the material available on the record. 3 It has been mentioned in the application that the applicant is in custody since 10.10.2009. He is a widower having two minor daughters aged about 10 and 13 years. Applicant is SC No.22/2010 State Vs Chandgi Ram etc. Page 1 of 3 christian and wants to celebrate Christmas and New Year with his daughters. Applicant undertakes to submit surety, if released on bail. He sought interim bail from 22.12.2012 to 06.01.2013. 4 Ld. Addl PP for the State has opposed the application. He has submitted that similar application was moved by the accused/applicant which was dismissed on 24.03.2012. Hon'ble High Court as well as Hon'ble Supreme Court also dismissed the interim bail application of the applicant/accused. 5 Perusal of the record shows that similar application for grant of 30 days interim bail was moved by accused/applicant for attending his daughters during the holiday break from 26.03.2012 which was dismissed by this Court on 24.03.2012. Thereafter, applicant/accused approached Hon'ble High Court vide bail application No. 438/2012 which was dismissed vide order dated 30.03.2012 while observing that petitioner being a christian and wanted to spend time with his daughters and also to be with them on Good Friday alone could not be taken to be sufficient ground for releasing him on interim bail. Thereafter, applicant approached Hon'ble Apex Court where also his application was dismissed. 6 Accused in the present case is involved in SC No.22/2010 State Vs Chandgi Ram etc. Page 2 of 3 commission of murder. Evidence is already complete and case is fixed for final arguments.
7 In view of seriousness of offences and the aforesaid facts and circumstances, I find no ground to release applicant/accused on interim bail. Application is hereby dismissed.
Announced in the open Court ( P.S. TEJI )
Dated: 21.12.2012 District Judge (East)
cum Addl. Sessions Judge
Karkardooma Courts : Delhi
SC No.22/2010 State Vs Chandgi Ram etc. Page 3 of 3