SUNIL JHA Vs. STATE

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Cr.P.C. in case FIR No. 124/2019 under Sec. 376/328 IPC lodged at P.S. North Vasant Kunj.

(2.) At the outset, it has been stated that the charge sheet has already been filed and the Petitioner is appearing before the learned Trial Court.

(3.) Learned counsel for the Petitioner submits that Petitioner was granted interim protection by this Court vide order dtd. 23/8/2019 and the same is continuing thereafter. He submits that the Petitioner has never misused the liberty granted to him.