KUNWAR MANOJ BHATIA Vs. STATE

JUDGEMENT

(1.) By this petition, the petitioner had sought interim bail on medical grounds in case FIR No. 526/2019 under Ss. 302/34 IPC registered at P.S.Jahangirpuri.

(2.) While dealing with this petition, nominal roll of the petitioner was called. In the nominal roll, petitioner was shown to be involved in only one other case being FIR No. 148/2015 registered at P.S. Jahangirpuri for offences punishable under Ss. 354/354B/323/452/509/506/34 IPC. However, the status report filed noted that the petitioner was a bad character of the area and was involved in 20 other cases. This Court thus sought accurate and updated nominal roll as also the latest status of the cases as shown in the status report based on the report received from SCRB. The revised nominal roll received showed 5 other cases pending against the petitioner and the SCRB report generated on 29/5/2020 showed 19 other cases against the petitioner. The explanation rendered was that the petitioner may not have been in judicial custody in the other cases or they might have got quashed on the basis of settlement. Thus, this Court directed the Director General (Prisons), Delhi as well as DCP, SCRB to indicate measures taken to avoid such discrepancies in future and to streamline the systems so that true and accurate picture of criminal antecedents are available across platforms and departments.

(3.) The present petition is pending consideration on this aspect as interim bail was granted to the petitioner by this Court vide order dtd. 7/8/2020.