Delhi High Court
Rajender Gupta vs State Of Nct Of Delhi on 22 November, 2010
Author: Shiv Narayan Dhingra
Bench: Shiv Narayan Dhingra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Reserve: 2nd November, 2010
Date of Order: 22nd November, 2010
+Crl. M. (Bail) No. 1110 of 2010 in Crl. A. No. 936 of 2010
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22.11.2010
RAJENDER GUPTA ... Appellant
Through: Ms M. Sahoo, Advocate
Versus
STATE OF NCT OF DELHI ... Respondents
Through: Mr. Sunil Sharma, APP
JUSTICE SHIV NARAYAN DHINGRA
1. Whether reporters of local papers may be allowed to see the judgment?
2. To be referred to the reporter or not?
3. Whether judgment should be reported in Digest?
JUDGMENT
1. This application is for suspension of sentence and grant of bail to the applicant who has been convicted under Section 376/506/342 IPC and sentenced to 10 years imprisonment.
2. The victim of the applicant is a visually impaired girl who was living in the hostel, where the applicant was Secretary. Counsel for the applicant submitted that there was delay of about two weeks in lodging the FIR. However, this aspect has been considered by the Trial Court and there were good reasons for the victim for lodging the FIR after this period, as she was in virtual confinement in the hostel.
Crl. M. (Bail) No. 1110 of 2010 in Crl. A. No. 936 of 2010 Page 1 of 2
3. Considering the heinousness of the crime of the applicant on prosecutrix, I find it not a fit case for suspension of sentence. The application is dismissed.
Crl. A. No. 936 of 2010
List this appeal for hearing in the category of 'Regulars' at its own turn.
SHIV NARAYAN DHINGRA, J.
NOVEMBER 22, 2010 acm Crl. M. (Bail) No. 1110 of 2010 in Crl. A. No. 936 of 2010 Page 2 of 2