Supreme Court - Daily Orders
Dharambir Singh Dalal vs The State (Govt. Of Nct Of Delhi) on 15 November, 2019
Bench: Indira Banerjee, B.R. Gavai
1
ITEM NO.30 COURT NO.17 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 10149/2019
(Arising out of impugned final judgment and order dated
27-09-2019 in BA No. 1827/2019 passed by the High Court Of
Delhi At New Delhi)
DHARAMBIR SINGH DALAL Petitioner(s)
VERSUS
THE STATE (GOVT. OF NCT OF DELHI) Respondent(s)
(FOR ADMISSION and I.R. and IA No.169859/2019-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date :15-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Brijender Chahar, Sr. Adv.
Mr. Karan Chahar, Adv.
Mrs. Jyoti Chahar, Adv.
Mr. Vivek Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Though this Court does not ordinarily interfere with the rejection of an application for anticipatory bail under Article 136 of the Constitution of India, having regard to the special Signature Not Verified facts and circumstances of this case where the Digitally signed by CHARANJEET KAUR Date: 2019.11.15 17:00:24 IST Reason: charge sheet has already been filed, the petitioner being about 59 years of age and a government servant 2 is unlikely to escape and evade the process of law, the nature of the allegations levelled against the petitioner by his estranged daughter in law, who has implicated her husband and mother in law, who have been granted anticipatory bail and the delay of about three months in filing the FIR, we deem it appropriate to issue notice.
Notice be issued, returnable in four weeks. In the meanwhile the petitioner shall not be taken into custody subject to the condition that he shall not leave the National Capital Territory without leave of the concerned Court and shall remain present in Court on the dates fixed in the case.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR