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Suraj Pandey @ Suraj Kumar Pandey vs State on 13 February, 2019

Author: Sunil Gaur

Bench: Sunil Gaur

$~56
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     BAIL APPLN. 2811/2018
      SURAJ PANDEY @ SURAJ KUMAR PANDEY .....Petitioner
                   Through: Mr.D.K. Singh, Mr. Pankaj
                            Chauhan, Ms. Savita Singh and
                            Mr. Abhinav Goswami, Advocates

                           versus

      STATE                                             .....Respondent
                           Through:    Mr. M.P.Singh, Additional Public
                                       Prosecutor for respondent-State
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                        ORDER

% 13.02.2019 CRL.M.A. 3319/2019/2018 (Exemption) Allowed subject to all just exceptions.

By way of this application, interim bail application is sought to attend the marriage of his younger brother. Petitioner's bail application is coming up for hearing before trial court on 30th April, 2019. Petitioner is the main accused who is facing trial in a case registered under Sections 498A/304B/34 of IPC.

In the facts and circumstances of this case, this court is not inclined to entertain this application.

Accordingly, this application is dismissed.

Page | 1 BAIL APPLN. 2811/2018 List on the date fixed i.e. on 30th April, 2019.

SUNIL GAUR, J FEBRUARY 13, 2019 v Page | 2