SONU Vs. STATE

JUDGEMENT

(1.) By the present application filed under section 389(1) of Criminal Procedure Code, 1973 the applicant, inter-alia, seeks grant of Regular Bail during the pendency of appeal regarding FIR No. 593/2014 registered under Sections 392/397/411 of the IPC at Police Station Mukherji Nagar, Delhi. The applicant has undergone a period of over 2 years and 4 months in judicial custody.

(2.) The applicant has been convicted under sections 392/397 IPC by the Trial Court vide order dated 16.01.2017 wherein he has been sentenced to 5 years of imprisonment for the offence punishable under section 392 Indian Penal Code and 7 years of imprisonment for the offence punishable under section 397 IPC.

(3.) Learned counsel for the applicant submits that the applicant must be granted bail during the pendency of trial as he did misuse the regular bail which was granted by the Trial Court and had surrendered when he was ordered to do so.