ASHOK KUMAR Vs. STATE (NCT OF DELHI)
LAWS(DLH)-2016-2-163
HIGH COURT OF DELHI
Decided on February 16,2016

ASHOK KUMAR Appellant
VERSUS
STATE (NCT OF DELHI) Respondents




JUDGEMENT

Siddharth Mridul, J. - (1.)The present is an application under Sec. 439 of the Code of Criminal Procedure, 1973 (Cr.P.C.) on behalf of the applicant Ashok Kumar seeking regular bail in FIR No. 48/2015, under Ss. 403/409/417/418/420/421/477/120 -B IPC, registered at Police Station -EOW Cell.
(2.)At the outset, it is noticed that the applicant has been in judicial custody since 13.04.2015. The charge sheet in the subject FIR has been filed on 10.07.2015 and charges have also been framed against the applicant on 08.02.2015.
(3.)Mr. Hariharan, learned Senior Counsel appearing on behalf of the applicant invites my attention to the decision of the Supreme Court in Sanjay Chandra vs. Central Bureau of Investigation reported as : 2012 (1) SCC 40 as well as the decisions of this Court in Rajat Sharma vs. State of NCT of Delhi reported as : 2015 (3) JCC 1493 Sharad Kumar vs. CBI reported as : 2011 (4) JCC 3078 to urge that in view of the circumstance that charges have already been framed against the applicant, no useful purpose shall be served by detaining the applicant in custody.


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