PARVEZ AKHTAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Exemption is granted subject to all just exceptions. Bail Appln. No. 3314/2006 & Crl. M.A. No. 9942/2006

(2.) Notice, Mr. Sunil Sharma, APP for the State accepts notice on behalf of the respondent.

(3.) The petitioner seeks anticipatory bail in case under Section 365, IPC registered with Police Station Anand Vihar vide FIR No. 585/2005.