SOHAN LAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) CRL. M.A. 10288/2017 Exemption allowed, subject to all just exceptions.

(2.) Application stands disposed of. BAIL APPLN. 1252/2017 The petitioner is aggrieved by the order dated 5th May, 2017 whereby on the date fixed for prosecution evidence, after the examination of the prosecution witnesses, his bail was cancelled by the learned Trial Court on the oral information given by learned counsel for the complainant (father of the child victim) about presence of Sh. Suresh (brother of the accused/petitioner and father of the child victim) alongwith his wife and son outside the Court. 2. 1. On 5th May, 2017 when the matter was listed before the learned trial Court for prosecution evidence, the learned Trial Court recorded the proceedings as under:-

(3.) The petitioner is real Uncle (Chacha) of the child victim. FIR No. 50/2016 was registered against the petitioner for allegedly attempting to commit rape on his minor niece aged about 13 years. On dismissal of the application seeking anticipatory bail, the petitioner/accused surrendered before learned Trial Court and applied for regular bail. He was admitted to bail on 3rd March, 2016 by the Link Court and the bail order reads as under:-