VIKUL BAKSHI Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks anticipatory bail under Section 438 Cr.P.C. in case FIR No.272/2015 registered under Sections 376/506 IPC at PS Dabri. Status report is on record.

(2.) I have heard the learned counsel for the parties including the counsel for the complainant and have examined the file. By an order dated 22.05.2015 the petitioner was granted interim protection and was directed to join the investigation as and when required. Undisputably, the petitioner has joined the investigation since then.

(3.) Considering the facts and circumstances of the case, the petitioner is granted anticipatory bail and in the event of his arrest, he be released on furnishing personal bond in the sum of Rs. 50,000/- with one surety in the like amount to the satisfaction of the SHO/Investigating officer. He shall, however, join the investigation as and when required.