FAKIRA Vs. THE STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in case FIR No. 354/2017, under Section 308/34 IPC, registered at PS Pandav Nagar, Delhi.

(2.) Status report has been filed by the State.

(3.) Learned APP for the State submits that the petitioner has joined the investigation and his custodial interrogation is not required.