Om Prakash Sharma vs State
2008 Latest Caselaw 1419 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+                Crl. (Bail) Appl. No. 1000/2008

%                         DATE OF DECISION : 21st AUGUST, 2008

     OM PRAKASH SHARMA                               ..... Petitioner

                       Through:    Mr. Jayant K. Sud and Mr. Kalyan
                                   Dutt, Advocates

                 versus


     STATE                                     ....Respondent

                       Through:    Mr. Amit Sharma, APP for the
                                   State.
                                   Mr. Mukesh Sharma, Advocate for
                                   the complainant.
                                   Insp. S.K. Rao.


CORAM:

HON'BLE MR. JUSTICE MANMOHAN

1. Whether Reporters of local papers may                          No
   be allowed to see the judgment?
2. To be referred to the Reporter or not?                         No
3. Whether the judgment should be reported in the digest?         No

                       JUDGMENT

MANMOHAN, J: (ORAL)

1. This is an anticipatory bail application filed by the father of the

girl, Mr. Om Prakash Sharma. On the last date of hearing, I had

directed the husband, Mr. Rohit Sharma, and the wife, Ms. Charu

Sharma, to appear in Court. Both the parties have expressed their

inclination to resolve the dispute amicably. In Amit Sharma's case i.e.

Bail Appl. No. 999/2008, I have referred the matter to the Delhi High

Court Mediation and Conciliation Centre.

2. Keeping in view the facts and circumstances of the present

case, I grant anticipatory bail to the Petitioner in FIR No.185/2008

registered with PS Patel Nagar under Sections 452, 323, 506 and 34

IPC. In the event of arrest of the Petitioner, he shall be released on

bail subject to his furnishing personal bond in the sum of Rs. 15,000/-

with one surety in the like amount to the satisfaction of the

Investigating Officer.

3. The application is allowed in above terms.

August 21, 2008                                      MANMOHAN, J.
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