SHIV KUMAR Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Section 438 Cr.P.C. for grant of anticipatory bail, in case FIR No. 650/2001 under Sections 498A/306 IPC P.S. Nangloi. Affidavit of DCP, Crime is taken on record. Learned APP for the State on instructions from DCP Mukund Upadhye submits that in case the person is in judicial custody, the viscera is send immediately for expert opinion and in a case the person is not in judicial custody there is some delay in sending the sample for expert opinion. In some cases even on telephonic messages the viscerasw are sent. Learned APP further submits that after completion of investigations. challan has been filed and petitioner is not required for custodial interrogation. Under these circumstances, no further directions are required. In the facts and circumstances of this case, petition is allowed, In the event of his arrest, petitioner is ordered to be released on bail on his furnishing personal bond in the sum of Rs. 15, 000/- with one surety in the like amount to the satisfaction of the Arresting Officer/SHO. Dasti. Petition stands disposed of. Revision dismissed.