SHALU Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) An application has been filed by petitioner seeking early hearing in Bail Application No. 1399/2022. The applicant has preferred the Bail Application under Sec. 439 Cr.PC seeking interim bail for a period of 90 days in FIR No.77/2019 under Ss. 302/307/120-B/34 IPC and Ss. 27/54/59 of the Arms Act Police Station I.P. Estate for taking medical care of her daughter who is stated to be in 8th month of pregnancy. The expected date of delivery is stated to be 19/6/2022 and an early date is prayed for since the application is stated to have been listed for 5/8/2022 vide order dtd. 6/5/2022.

(2.) The Bail Application No. 1399/2022 is disposed of at this stage since detailed submissions have been made.

(3.) In brief, on 20/4/2019, complainant Pinki, a transgender along with her chelas Gangesh Jha and Deepak were fired upon at 04:45 PM by two boys on a motorcycle. Due to firing, Gangesh Jha, Pinki and Deepak sustained bullet injuries. Gangesh Jha was subsequently declared brought dead and Pinki and Deepak sustained bullet injuries. Accordingly, the present FIR was registered.