Rajesh Kumar Singhal vs State
2001 Latest Caselaw 272 Del

ORDER

Heard.

1. In the FIR there was no allegation whatsoever against the petitioner regarding assault or injury to the complainant. It appears that subsequently a supplementary statement was recorded in which it was alleged that the petitioner had snatched some money from the complainant. Int he absence of these allegations in the FIR, the supplementary statement cannot be safely relief upon especially for the reasons that the dispute between the parties appear to be on account of possession of some property.

2. Considering the facts and circumstances of the case and nature of the allegations against he present petitioner, I am of the considered view that it is a fit case for grant of anticipatory bail to him. The petitioner has been joining investigations. The applications is allowed and the petitioner is ordered to be released on bail upon his executing a personal bond in the sum of Rs. 15,000/- with one surety in the like amount to the satisfaction of the Arresting Officer. The petitioner shall, however, continue to join investigations as and when required.

dusty.

3. Anticipatory Bail allowed.