TALIB Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks interim bail in this case on the ground that he has to get his house repaired. But keeping in mind the overall circumstances reflected from regular bail application, learned prosecutor submits fairly that the regular bail application may be considered today instead of taking up the interim bail application. Accordingly, learned counsel for accused/applicant does not press this application and the same stands disposed of.

(2.) The regular bail application is scheduled to be listed on 29/7/2025. But in view of above mentioned submissions, at request of both sides the regular bail application is preponed to this day. I have heard learned counsel for the accused/applicant and learned prosecutor for the State.

(3.) The accused/applicant seeks regular bail in case FIR No.254/2022 of PS Preet Vihar for offence under Sec. 394/397/411/120B/34 IPC and 27/54/59 Arms Act.