Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Delhi High Court - Orders

Anil @ Sonu@ Matka vs The State Of (Nct Of Delhi) on 5 February, 2019

Author: Sunil Gaur

Bench: Sunil Gaur

$~6
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     BAIL APPLN. 195/2019
      ANIL @ SONU@ MATKA                                  .....Petitioner
                            Through:   Mr. K.K. Malhotra and Mr.
                                       Pushpendar Singh, Advocates

                            Versus

      THE STATE OF (NCT OF DELHI)                         .....Respondent

                            Through:   Ms. Neelam Sharma, Additional
                                       Public Prosecutor for State with SI
                                       Rahul Kumar
                                       Mr.    Dinesh,     Advocate     for
                                       Complainant.
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                       ORDER

% 05.02.2019 Petitioner seeks interim bail in FIR No. 2288/2014 under Sections 302/120B/34 of IPC r/w section 25/27 of Arms Act registered at police station Shakarpur, Delhi.

Learned Additional Public Prosecutor for respondent-State submits that petitioner is facing trial in another murder case also and the gravity of the offence can be gauged from the fact that he had committed this murder while he was on bail in another murder case. The status report was called to verify about the medical certificate filed along with this application.

BAIL APPLN. 195/2019 Page 1 Petitioner seeks interim bail as his wife is suffering from 'Pilonidol Sinus Disc Protusion' and was advised operation on 25th January, 2019. It is informed now that the said operation has been postponed to 13th February, 2019. Learned Additional Public Prosecutor has handed over a copy of the status report which reveals that petitioner has three brothers and three brothers-in-law i.e. brothers of his wife who can take care of petitioner' wife.

Considering the gravity of the offence and the fact that there are three brothers of petitioner's wife who can take care of his wife, I find no justification to grant interim bail to petitioner to get his wife operated.

Accordingly, this bail application is dismissed, while not commenting on the merits of the case.


                                                          (SUNIL GAUR)
                                                             JUDGE

FEBRUARY 05, 2019
p'ma




BAIL APPLN. 195/2019                                                     Page 2