Delhi High Court
Praveen Juneja vs State Of Delhi And Anr. on 31 December, 2004
Equivalent citations: 118(2005)DLT28
Author: R.C. Chopra
Bench: R.C. Chopra
JUDGMENT R.C. Chopra, J.
1. Mr. Sunil Kapoor, Advocate, who is present in Court, accepts notice on behalf of the State.
2. There is no need to serve the complainant inasmuch as the petitioner is aggrieved by the orders passed by the Trial Court under Section 82 of the Code of Criminal Procedure. These orders are only with a view to secure the presence of the petitioner.
3. It is stated that he matter before the Trial Court is fixed for 21st January, 2005. Let the petitioner appear before the Trial Court on/or before 21st January, 2005 and seek bail in accordance with law.
4. Till then, the impugned order under Section 82 of the Code of Criminal Procedure shall remain stayed. No further directions are required to be issued.
5. The petition stands disposed of.
Copy dusty under the signatures of the Court Master.