LAWS(DLH)-2019-11-336

DR. RAVI PRAKASH VERMA Vs. STATE

Decided On November 25, 2019
Dr. Ravi Prakash Verma Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) This application is, accordingly, disposed of. Bail Appln. 2916/2019

(3.) Vide the present petition, the petitioner/ accused seek direction thereby to grant bail in FIR No. 281/2019 dated 12.10.2019 registered at Police Station - Safdarjung Enclave, New Delhi for the offences punishable under Section 328/376/506 IPC.