BRIJESH KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) These are two connected petitions.

(2.) BAIL APPLN. 1781/2025 has been filed by applicant-Brijesh Kumar whereby he seeks anticipatory bail in FIR No.529/2024 dtd. 24/11/2024 under Sec. 376 IPC and Sec. 3(2)(v) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, (SC/ST Act), registered at P.S. Dwarka North, Delhi.

(3.) When the abovesaid application was taken up by the Coordinate Bench of this Court on 8/5/2025, there was direction to applicant-Brijesh Kumar to join the investigation and it was also ordered that no coercive action be taken against him till next date of hearing.