LAWS(DLH)-2012-11-115

GOPAL GOYAL Vs. STATE OF NCT OF DELHI

Decided On November 19, 2012
GOPAL GOYAL Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

(1.) This is an application moved under Section 439 CrPC read with Section 482 CrPC by the petitioner Gopal Goyal praying for bail in case FIR No.178/2012 under Sections 306/506/201/120-B/466/467/468/469/ 471 read with Section 34 IPC and under Section 66-A of I.T. Act, PS Bharat Nagar, Delhi.

(2.) Reply to the bail application has been filed by the State.

(3.) On behalf of petitioner, it has been submitted that earlier anticipatory bail application was filed by the petitioner which was dismissed by this Court vide order dated 17.08.2012. Thereafter petitioner surrendered and application seeking regular bail was filed by him which was dismissed vide order dated 20.09.2012 by I/C ASJ (North West), Rohini mainly for the reason that investigation was at the initial stage and release of accused was likely to hamper the investigation, if granted bail.