SWATI JAIN Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 267/2017 initially registered under Section 365/34 IPC. After investigation, chargesheet was filed under Sections 498-A/304-B/302/201/182/120-B/34 of the IPC at Police Station Rani Bagh.

(2.) A charge has been framed against the petitioner under Sections 498-A/304-B/201/34 of the IPC.

(3.) Petitioner has been in custody since 13.12.2017.