MUNNA SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), praying for a declaration that the arrest of the petitioners made on 18/5/2024 in relation to the Criminal case, being SC no. 652/2016, titled State v. Dharam Pal Etc., without there being any judicial Order convicting the petitioners, was illegal.

(2.) As a brief background, the learned counsel for the petitioners contends that the petitioners are facing trial in the abovementioned Criminal Case arising out of the FIR No.71/2024 registered at Police Station: Crime Branch, Delhi, pending adjudication before the learned Additional Sessions Judge (FTC), Shahdara District, Karkardooma Courts, Delhi, (hereinafter referred to as the 'Trial Court'). It is stated that the petitioners were granted Bail during the course of the trial. It is further stated that on 15/5/2024, the statement of the petitioners under Sec. 313 of the Cr.P.C. was recorded and the case was put up on 18/5/2024 for consideration/judgment.

(3.) By the order dtd. 15/5/2024, the learned Trial Court also directed the petitioners to deposit bail bonds in compliance with Sec. 437A of the Cr.P.C., if not already furnished.