DEEPAK KUMAR Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) INVOKING the provisions of section 438 Cr.PC., petitioner Deepak Kumar son of Rohtash, has instituted the instant application for anticipatory bail in a case registered against him, vide FIR No.350 dated 22.5.2009, on accusation of having committed the offences punishable under sections 376 and 420 IPC by the police of Police Station Sector 39, Chandigarh.

(2.) NOTICE of the petition was issued to the State.

(3.) AS is evident from the record that the story of the prosecution appears to be some what unnatural and improbable. Nothing is to be recovered from the petitioner. Moreover, the learned State counsel, on instructions from SI AShok Kumar, has stated that the petitioner has already joined the investigation and he is no longer required for further interrogation at this stage. There is no history of previous involvement of the petitioner in any such case.