RAMA BERI Vs. STATE

JUDGEMENT

(1.) PRAYER made in the petition is as under:-

(2.) THE said observations are a part of an order passed by the learned additional Sessions Judge, Delhi granting anticipatory bail in FIR No. 263/04 under Section 498-A/406/34 IPC PS K. M. Pur to the petitioner.

(3.) AT the outset it may be noted that the stated voluntary arrangement noted in the paragraphs in the order dated 21. 8. 2004, deletion whereof has been prayed for, is not a condition of the anticipatory bail granted to the petitioner.