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Judgment
10 paragraphs · 284 wordsSanjeev Sachdeva, J
Petitioner seeks interim bail in FIR No.79/2019 under Sections 380/381/411/34 IPC, Police Station Nihal Vihar on the ground of his marriage, which is scheduled for 13.03.2019.
Learned APP for the State, under instructions, submits that the factum of marriage has been verified and as per the communication received from Mr. Anil Kumar, Pradhan, Gram Panchayat, marriage is scheduled on 13.03.2019.
By order dated 14.02.2019, petitioner has been directed to be released on custody parole.
Learned counsel for the petitioner submits that solemnization of marriage in police custody would not be conducive to the family life of the petitioner.
Learned APP for the State under instructions submits that there is an apprehension that the petitioner may abscond as two of the other co-accused are already absconding and are not traceable. He submits that neither the petitioner nor his family is permanent resident of Delhi and it would be very difficult to trace the petitioner, in case he absconds.
Learned APP for the State under instructions submits that the petitioner is involved in two other cases of similar nature.
Keeping in view the totality of facts and circumstances of the case, order of the Trial Court dated 07.03.2019 is modified to the extent that the applicant would be released on custody parole till 15.03.2019 and shall be taken on 13.03.2019 at 9 am to the place of marriage as per the copy of the wedding invite, however, the accompanying officers shall be in plain clothes. He shall be brought back to Delhi on 15.03.2019 by 6 pm.
Petition is disposed of in the above terms.
Order Dasti under the signatures of the Court Master.