SUNIL KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) NOTICE. Counsel as above accepts notice for the State. Complainant is present in person in court.

(2.) BAIL Application No. 2041/2007 is coming up today as an 'after Notice Misc. Matter'. Since petitioners of all the bail applications seek pre-arrest bail in same FIR, as agreed by learned counsel for the petitioners and the State as also the complainant, all applications are taken up for disposal today itself.

(3.) FIR has been registered on the basis of the complaint lodged by Ms. Shalini who, on 22. 11 2004 got married to Rajesh, petitioner in Bail application No. 2097/2007.