YUSUF Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks pre-arrest bail in FIR No. 993/2014 under Sections 365/34 registered at P.S. Seema Puri, Delhi. Petitioner is accused of abducting and secretly confining his real daughter, who is said to have married against the wishes of petitioner.

(2.) Learned counsel for petitioner submits that the case of petitioner is at bar with the case of co-accused persons, who have been already granted pre-arrest bail.

(3.) Learned Additional Public Prosecutor for State has placed on record the status report and submits that petitioner is required for investigation. Learned counsel for petitioner undertakes that petitioner would be appearing before the Investigating Officer of this case on 13th January, 2015 at 4 P.M. and thereafter, as and when called by notice in writing.