MUDASSIR HABIB Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition under Section 439 Cr.P.C is for grant of interim bail to the petitioner in FIR No. 02/2021, dated 02.01.2021, registered at Police Station Crime Branch, for offences under Section 420,468,471,506,120B and 34 IPC, on the ground of HPC guidelines.

(2.) The learned counsel for the petitioner states that the petitioner is in custody since 03.03.2021 and is squarely covered under clause II of the HPC guidelines dated 04.05.2021.

(3.) Notice has been issued on 18.06.2021. Status Report has been filed.