Umed Singh vs The State (Nct Of Delhi)
2008 Latest Caselaw 1167 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          Bail Appl.No.1559/2008

%                     Date of decision : 28.07.2008


Umed Singh                                        ....... Petitioner
                            Through:   Mr.R.N.Sharma, Advocate.

                                  Versus

The State (NCT of Delhi)                           ......... Respondent
                           Through :   Mr. R.N. Vats, APP for the State.


CORAM :-
* HON'BLE MR. JUSTICE ANIL KUMAR

       1.      Whether reporters of Local papers may            YES
               be allowed to see the judgment?
       2.      To be referred to the reporter or not?           NO
       3.      Whether the judgment should be reported          NO
               in the Digest?

ANIL KUMAR, J.

*

CRL.M.A No.8890/2008

Allowed subject to all just exceptions.

Bail Appl.No.1559/2008

Issue notice to the respondent. Mr.Vats accepts notice and seeks

time to file the status report. Status report be filed within two weeks.

The learned counsel for the petitioner has drawn my attention to

various complaints filed against the complainant and her husband by

various other persons on various grounds. It is contended that the

complainant and her husband are anti social elements.

Considering the facts and circumstances, in case of arrest the

petitioner be released on interim anticipatory bail on furnishing a

personal bond of Rs.20,000/- with one surety of like amount to the

satisfaction of the Arresting Officer/Investigating Officer. The petitioner

shall, however, join the investigation as and when directed by the

Investigation Officer and will not try to influence any witnesses.

List on 18th August, 2008.

Dasti.

July 28, 2008                                     ANIL KUMAR, J.
'K'