VIJAY KUMAR SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Present petition is the second bail application filed by the petitioner under Section 439 read with Section 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C.").

(2.) Mr.Salman Khurshid, learned senior counsel appearing on behalf of the petitioner submits that the petitioner is in custody since 14.05.2013.

(3.) Mr. Khurshid further submits that the petitioner was appointed as a Consultant on 01.07.2006 and was relieved with effect from 31.03.2007.