SANJAY SHARMA Vs. THE STATE NCT OF DELHI

JUDGEMENT

(1.) Crl. M.A. No. 12462/2015 (Exemption)

(2.) Record had been perused.

(3.) This Court on 08.7.2015 had noted the submissions made by the learned counsel for the petitioner which included his submission that he had made a complaint against complainant for extortion which was on 02.02.2013. His additional submission that the relationship between the parties i.e. complainant and the petitioner was consensual had also been noted. It had also been noted that the charge sheet has been filed and on the next date fixed before the Trial Judge the petitioner had been advised to move an appropriate application for bail. The Trial Judge had dismissed that application.