Sushil Kumar vs State
1997 Latest Caselaw 899 Del

Citation : 1997 Latest Caselaw 899 Del
Judgement Date : 15 October, 1997

Delhi High Court

Sushil Kumar vs State on 15 October, 1997

Equivalent citations: I (1998) DMC 70

Author: M Sarin

Bench: M Sarin

JUDGMENT

Manmohan Sarin, J.

1. Learned Counsel for the petitioner has stated that no allegations have been made by the father end brother of the deceased although some allegations of demanding 'Dowry' and 'Ill-treatment' have been made against the petitioner by the mother of deceased. There is an infant girl of seven months old who is to be looked after also. Learned Counsel for the petitioner has also drawn attention to diary notings left by the deceased.

2. Having regard to the facts and circumstances of this case, this is a fit case for grant of anticipatory bail. In the event of arrest, petitioner shall be released on bail of furnishing a personal bond in the sum of Rs.20,000/- with a surety in the like amount to the satisfaction of Arresting Officer.

The petitioner shall join and co-operate with the investigation and will not leave NCT of Delhi without the leave of the Trial Court.