DEVENDER TYAGI vs STATE OF NCT DELHI ON

1.The petitioner seeks anticipatory bail in FIR No.439/2016 under Section 376 IPC, Police Station Mukherjee Nagar.Â

2.The petitioner was granted interim protection by order dated 15.02.2018. Subsequently, charge sheet has been filed on 09.05.2018.

3.Learned counsel for the petitioner submits that since charge sheet has been filed, the petitioner shall be approaching the concerned Court for

seeking regular bail in terms of the decision of the Supreme Court dated 27.03.2018 in SLP (Crl.) 1428/2018 titled Satpal Singh vs. State of Punjab.

4.In view of the above, the petition is disposed of with the directions that, in the event of arrest, the petitioner shall be released on bail on his

furnishing a bail bond in the sum of Rs.25,000/- and one surety of the like amount to the satisfaction of the Arresting Officer/Investigating

Officer/SHO. The petitioner shall not do anything which may prejudice either the prosecution witnesses or the trial. The petitioner shall not leave the

country without the permission of the Trial Court. The petitioner shall not endeavour to contact either the prosecutrix or her family.

5.It is clarified that this order will enure to the benefit of the petitioner till cognisance is taken by the trial court and thereafter, the petitioner would be

obliged to seek regular bail.

6.The petition is, accordingly, disposed of in the above terms.

7.Order Dasti under the signatures of the Court Master.