LAWS(DLH)-2008-8-23

ANIS KHAN Vs. STATE

Decided On August 11, 2008
ANIS KHAN Appellant
V/S
STATE, NCT OF DELHI Respondents

JUDGEMENT

(1.) THE learned counsel for the petitioner on instructions seeks to withdraw the prayer for grant of regular bail at this stage with liberty to file it at appropriate stage, however, she presses the petition for grant of interim bail for a period of three months on the ground that the sister of the petitioner is to be married on 22nd August, 2008. The learned counsel contends that the father of the petitioner is no more and the petitioner is the only person who can arrange the functions and ceremonies pertaining to the marriage of his sister. The learned counsel for the State on instructions from IO, ASI Bahadur singh states that the marriage is fixed for 22nd August, 2008. Considering the facts and circumstances, the petitioner is entitled for grant of interim bail. Therefore, the petitioner be released on interim bail for a period of four weeks from the date of his release on petitioner furnishing a personal bond for a sum of Rs. 20,000/- with one surety of like amount to the satisfaction of the trial Court. Dasti under the signatures of the Court Master.