RANJIT KAIROS Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Heard, Petitioner is in judicial custody in the case FIR No. 623 dated 10.9.2002 under Sections 489C and 489D, IPC registered at PS Dabri, South West District, New Delhi. Recovery has already made. The trial will take quite some time.

(2.) In view of the above, petitioner is admitted to bail on his furnishing personal bond in the sum of Rs. 25,000 with one surety in the like amount to the satisfaction of the learned trial court, subject to the condition that 465 he will not indulge in such type of activities in future failing which his bail will be cancelled.

(3.) Petition stands disposed of. Dasti.