PRAVEEN JUNEJA Vs. STATE OF DELHI AND ANR.

JUDGEMENT

(1.) MR . Sunil Kapoor, Advocate, who is present in Court, accepts notice on behalf of the State.

(2.) THERE is no need to serve the complainant inasmuch as the petitioner is aggrieved by the orders passed by the Trial Court under Section 82 of the Code of Criminal Procedure. These orders are only with a view to secure the presence of the petitioner.

(3.) IT is stated that he matter before the Trial Court is fixed for 21st January, 2005. Let the petitioner appear before the Trial Court on/or before 21st January, 2005 and seek bail in accordance with law.