SURINDER JAIN Vs. STATE

JUDGEMENT

(1.) PETITIONER is the complainant of FIR No. 224 of 2008, under Section 379/447/448/506 of IPC registered at Police Station Bawana, Delhi.

(2.) THE grievance of the petitioner is that the learned Additional Sessions Judge who is dealing with the pre-arrest bail application of the respondent- accused, is unnecessarily adjourning the same from time to time and is in fact monitoring and directing the course of investigation, which is not permissible in law.

(3.) WITH the aforesaid directions, this petition stands disposed of.