Ram Chand @ Raju vs State
2010 Latest Caselaw 3763 Del

34

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     BAIL APPLN. 1174/2010

      RAM CHAND @ RAJU                          ..... Petitioner
                      Through:           Mr. Deepak Anand, Adv.
               versus
      STATE                                           ..... Respondent
                      Through:           Mr. Arvind Kr. Gupta, APP.
                                         Mr. A.K. Sankula, Adv. for complainant.

      CORAM:
      HON'BLE MR. JUSTICE SANJIV KHANNA


                             ORDER

% 12.08.2010

The applicant Ram Chand was arrested on 1st April, 2010 and has been in

Jail since then. Learned counsel for the applicant has drawn my attention to the

MLC of the applicant. In the MLC four injuries suffered by the applicant have

been mentioned. However, it is stated that the injuries are simple in nature.

Learned APP has drawn my attention to the injuries suffered by the

injured. Two of the injured persons were discharged immediately after medical

aid was given to them at Aruna Asaf Ali Hospital on 17th October, 2009. One of

the injured Mr. Anil Kumar, was also discharged after medical aid at Aruna Asif

Ali Hospital but it appears that on 18th October, 2009 he was admitted in Dr.

Ram Manohar Lahia Hospital, New Delhi with history of vomiting, etc. He

remained in the said hospital till 21st October, 2009. Learned APP for the State

has drawn my attention to the medical treatment papers procured from Dr.Ram

Manohar Lohia Hospital which show that Mr. Anil Kumar was discharged on 21 st

October, 2009. Some of the papers suggest Neurosurgery but it is an admitted

case that Mr. Anil Kumar has not undergone the said procedure till today. The

BAIL APPLN.1174/2010 Page 1 discharge report also suggests that Mr. Anil Kumar at the time of discharge was

conscious and alert, moving his limbs and his condition was stable.

Keeping in view the aforesaid facts and circumstances, the applicant is

directed to be released on bail subject to his furnishing personal bond in the sum

of Rs.20,000/- with one surety of the like amount to the satisfaction of the trial

court.

Observations made in this order are for the disposal of the bail application

and will not be treated as observations on merits and binding on the trial Court.

DASTI.

SANJIV KHANNA, J.

         AUGUST 12, 2010
         J/p




BAIL APPLN.1174/2010                                                           Page 2