SHAHID HUSSAIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) In pre-lunch session, the matter was passed over at request of learned counsel for the prosecutrix. In this call, I have heard all present including the prosecutrix.

(2.) The accused/applicant, suffering incarceration since 27/2/2025, seeks regular bail in case FIR No. 95/2025 of PS Mahindra Park, New Delhi for offence under Sec. 376/384/506 IPC.

(3.) On behalf of the State, status report filed by learned APP is accepted across the board, to be scanned and made part of the record.