RAHUL KUMAR Vs. STATE

JUDGEMENT

(1.) This is an application for interim bail.

(2.) The applicant is under custody, facing trial consequent to FIR No. 208/2016, dated 14th September, 2016, registered at PS Defence Colony, New Delhi, accusing him of committing offences under Sections 302 / 397 / 411 / 34 of the IPC.

(3.) Given the exigencies resulting consequent to the COVID-2019 pandemic, and the necessity of decongesting prisons, a High Powered Committee, under the chairpersonship of a sitting Judge of this Court, had met on 18th May, 2020. The minutes of the meeting of the said Committee, resolved, inter alia, that prisoners falling in the following criteria could be considered for grant of interim bail for 45 days, on personal bond: