RAVI Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.191/2009 under Sections 397/342/34/412/201/34 Indian Penal Code, 1860, Police Station Punjabi Bagh.

(2.) The petitioner has been in custody since 02.02.2018.

(3.) Learned counsel for the petitioner submits that the petitioner was earlier granted bail in the year 2009, however, was subsequently apprehended on 02.02.2018. He submits that his bail has cancelled as petitioner had failed to appear before the Trial Court and subsequently proceedings under Section 82 Cr.P.C were also initiated against the petitioner.