YASH PAL Vs. SANJEEV KUMAR

JUDGEMENT

(1.) Accused of throwing acid on Roman Lata with the intention to kill her on her refusal to accept his proposal for marriage, the respondent Sanjeev Kumar was admitted to interim Bail by the learned Judicial Magistrate 1st Class, R.S. Pura vide his order dated 5.6.2012 in FIR No. 84 of 2012 registered at police station R.S. Pura under Section 307 and 341 RPC on the basis of the statement made by Roman Lata to the police. According to the FIR, the accused had been threatening Roman Lata to kill her even prior to the occurrence when she would refuse to accept his proposal for marriage.

(2.) The interim bail was allowed to the respondent on the ground that having faced the wrath of the police being in its custody since May 27, 2012 and Bail being the Rule and refusal an Exception, he was entitled to interim bail as nothing was required to be recovered from him.

(3.) The petitioner Yash Pal, Roman Lata's father has approached this Court invoking it inherent jurisdiction for quashing the learned Judicial Magistrate's order.