YOGENDER KUMAR @ BABLU Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Issue notice. Ms. Radhika Kolluru, the learned Additional Public Prosecutor for the State accepts notice. She states upon instructions that the petitioner's name figures in the supplementary statement and he may be required for investigation.

(3.) The petitioner seeks anticipatory bail in FIR No. 449/2018 registered under sections 186/353/332/34 IPC & section 3 of PDPP ACT, 1984 at Police Station, Nand Nagri. It is the petitioner's case that till date he has not been called upon by the police to join investigation and that he is ready and willing to join the same. Let him report to the Investigating Officer tomorrow at 11.00 am and on all such dates when he is so required.