RAVI ATTKAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The instant bail application under Sec. 438 of the Code of Criminal Procedure, 1973 has been filed on behalf of the applicant seeking anticipatory bail in FIR bearing No. 434/2021 registered at Police Station Mukherjee Nagar, North West (Delhi) for offences punishable under Ss. 376/506/509 of the Indian Penal Code, 1860.

(2.) This Court vide order dtd. 30/3/2022 granted interim protection to the petitioner which is continuing till date. This is a matter of the record that charge sheet has already been filed and the trial is taking place.

(3.) Learned APP for the State on instructions confirmed that the petitioner has joined the investigation and is also now attending the trial.