HIMANSHU KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is an application for regular bail moved by the petitioner in case FIR No. 0279 dtd. 3/6/2021, which was registered under Sec. 354 (D) IPC and Sec. 66(E)/67(A) of Information Technology Act, 2000 at PS Amar Colony, District South East, New Delhi.

(2.) The accused had earlier approached the Court of learned Metropolitan Magistrate for his regular bail under Sec. 437 Cr.P.C., which was dismissed on 16/3/2022 and the learned ASJ had dismissed his regular bail application vide order dtd. 4/3/2022.

(3.) Prior to this, the petitioner had filed an anticipatory Bail Application No.3390/2021, which was dismissed on 24/11/2021 by the Court of learned ASJ. He had also moved this Court by filing an anticipatory bail application which was numbered as Bail Application No. 4240/2021. The petitioner withdrew the said application on 2/2/2022 seeking leave to withdraw the said application, then surrender and seek regular bail. Thereafter, the petitioner suffered from Covid and after recovery, he surrendered on 22/2/2022 and since then he is in judicial custody.