SALIL KUMAR CHATTERJEE Vs. STATE OF NCT

JUDGEMENT

(1.) On 18th August, 2019, FIR No. 389, was registered, against the applicant, at PS Prashant Vihar. At that time, the applicant was charged with having committed the offences punishable under Section 506 and 509 of the Indian Penal Code, 1860 ( IPC ). Subsequently, Section 376 , IPC , was also added, to the provisions in respect of which offence was alleged to have been committed by the applicant.

(2.) The applicant applied for anticipatory bail. The application was rejected on 4th July, 2019. Thereafter, the applicant moved this Court by way of Bail Application 1684/2019, which was dismissed by this Court vide order dated 4th September, 2019.

(3.) The applicant challenged the said order before the Supreme Court, by way of SLP (Crl.) 11657/2019, which was dismissed vide order dated 7th January, 2020, with four weeks' time to the applicant to surrender and apply to the trial court for grant of regular bail.