(1.) This is a petition filed by the petitioner seeking anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973 in case FIR No.517/2014 registered under Section 307/120-B/34 IPC at Police Station Darya Ganj, Delhi.
(2.) The status report has been filed. It is clearly mentioned in the said report that on 17th January, 2015 the learned Metropolitan Magistrate had passed an order against the petitioner declaring him as a "proclaimed offender". In this context, learned APP for the State has referred a decision of the Supreme Court in the case of State of Madhya Pradesh v Pradeep Sharma, 2014 AIR(SC) 626, para 12 of the judgment reads as under:-
(3.) Learned counsel for the petitioner states that the petitioner intends to take necessary steps to challenge the order dated 17th January, 2015 passed by learned trial court on various grounds as stated in the present bail application. Let him do so in accordance with law.