PRINCE Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) At the outset, it is noticed that the complainant/prosecutrix has been impleaded as party-respondent No.2 in the petition. In view of the decision of this court in Saleem vs. State (NCT of Delhi) &Anr.(2023) 300 DLT 714. and Practice Directions dtd. 4/10/2023 issued by the Delhi High Court pursuant thereto, the said respondent is deleted from the array of partyrespondents.

(2.) Let Amended Memo of Parties be filed within 01 week.

(3.) By way of the present petition filed under Sec. 438 read with Sec. 482 of the Code of Criminal Procedure 1973 ('Cr.P.C.'), the petitioner seeks anticipatory bail in case FIR No.318/2024 dtd. 18/5/2024 registered under Sec. 376/328/506 at P.S.: Punjabi Bagh.