SANJEEV KUMAR Vs. STATE

JUDGEMENT

(1.) This order is to dispose of an application under Section 482 read with Section 439 Code of Criminal Procedure, moved by Sanjeev Kumar, petitioner, praying for regular bail for an offence under Section 307 Indian Penal Code ., in FIR No. 302 of 1987, Police Station Krishna Nagar, Delhi.

(2.) This case relates to an incident dated 12th October, 1987 in which the petitioner Is stated to have thrown acid on Gulsban Kumar causing Injuries. The injured is stated to be the tenant of father of Sanjeev Kumar. A number of applications moved for bail by the petitioner were dismissed by the Sessions Court. One application for bail was dismissed by this Court on 24th November, 1987. Subsequently, on the sixth application for bail moved by the petitioner, he was allowed bail by the Addl. Sessions Judge. The said order was cancelled by the Addl. Sessions Judge, Shahdara, vide order dated 3rd May, 1988. This order was upheld by this Court on 17th May, 1988. Thereafter, also the applications moved by the petitioner for bail was dismissed by this Court on 27th May, 1988 and 1st August, 1988. An Special Leave Petition filed by the petitioner in the Supreme Court was also dismissed on 12th July, 1988. The position thus, as it stands, indicates that the applications for bail on merit moved by the petitioner were rejected.

(3.) On a petition moved by Sanjeev Kumar, petitioner, he was allowed interim ball on 30th July, 1990 and thereafter he has been on interim bail under different orders of this Court.