GAURAV KAUSHIK Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) It is submitted by the Ld. APP for the state that as per the previous order of this Court, the Ld. District & Sessions Judge, North District, Rohini Court has filed the report on the applications moved by Dr. Rajesh Verma (PW 2) and his wife i.e. prosecutrix for providing protection.

(2.) It is submitted by the Ld. Counsel for the petitioner in the bail application that the prosecutrix and her husband are not appearing before the Trial Court for recording of their evidence and are delaying the same on one pretext or the other. It is further submitted by the Ld. counsel for the petitioner that due to non appearance of the witnesses, the case is being unnecessarily delayed.

(3.) On the other hand, it is submitted by the Ld. counsel for the complainant that his application U/s 311 Cr.P.C is pending disposal before the Trial Court. He further submitted that the prosecutrix and her husband are facing threats and for that reason they are not appearing before the Court.