RAVINDER KUMAR Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner seeks directions thereby to grant anticipatory bail or protection from arrest in favour of the petitioner in FIR No. 539/2020 dated 27.10.2020 lodged in Police Station Jahangir Puri, District-North, Delhi under Section 376/ 506 IPC.