Delhi High Court
Anita vs State (Nct) Delhi on 8 February, 2011
Author: Shiv Narayan Dhingra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Reserve: 24th January, 2011
Date of Order: 8th February, 2011
+BAIL APPLN. 1720 OF 2010
%
08.02.2011
ANITA ... Petitioner
Through: Mr. G.P. Thareja, Advocate
Versus
STATE (NCT) DELHI ... Respondents
Through: Ms Sunil Sharma, Addl. PP with
Inspector Virender Singh Punia
JUSTICE SHIV NARAYAN DHINGRA
1. Whether reporters of local papers may be allowed to see the judgment?
2. To be referred to the reporter or not?
3. Whether judgment should be reported in Digest?
JUDGMENT
1. This application for bail has been made by accused who is being tried under
Section 302/34/341/427/149 IPC.
2. Brief facts leading to accusation of the applicant, as given in the FIR, are that
her neighbour Atul Sharma alleged that on 19th December, 2009, at about 9.30 am
he was going from his home along with his younger brother Sachin Sharma on his
motorcycle carrying a gas cylinder and when they reached in front of the house of
Hari Dutt @ Hari Om Sharma, a brick fell from above on him from the roof of his
house. The brick did not hit him and it struck the fuel tank of his motorcycle. He saw
upside and found Ram Niwas and his wife Saroj Sharma saying "you got saved, but,
your motorcycle has been damaged". On hearing this Atul Sharma got scared and
ran away from there. His aunt (bua) Maya Devi who used to live at C-1/713, Harsh
Vihar came out and told Ram Niwas and Saroj Sharma as to why her nephew was
being targeted. On her saying so Hari Dutt @ Hari Om Sharma retorted „Her nephew
got saved but she should be taught a lesson‟. In the mean time wife of Hari Om
Sharma namely Yashoda along with her nieces, wife and daughters of Dinesh and
his nephew came out in the gali. They all caught hold of his bua Maya Devi.
Brajesh, Hari Dutt and Ram Niwas started hitting Maya Devi with bricks and Ashish
and Raju started abusing her. They all gave beatings to his bua with slaps and fists.
His bua received injuries on her head, started bleeding and became unconscious.
Someone called police at 100 number and PCR van took his bua to G.T.B. hospital.
He made a complaint that Hari Dutt, Ram Niwas, Brajesh, Yashoda Devi, Saroj
Sharma, Anita wife of Brajesh, Ashish, Raju and daughters of Brajesh all together
threw bricks on his motorcycle and gave beatings to his bua. They all should be
brought to book.
3. It is submitted by counsel for accused/petitioner that no specific role has
been assigned to Anita and the facts stated in the complaint and testimony of
witnesses at the most would attract Section 304 Part-II and not Section 302 IPC as it
is not the case of even complainant that there was an intention to murder his bua and
the only allegation made was that they all gave beating to his bua to teach her a
lesson. It is also the case of prosecution that none of the accused persons had come
with an intention to kill bua. He therefore submitted that although FIR was registered
under Section 302/341 read with Section 34 IPC but it was a good case where the
accused Anita should be let off on bail. It was submitted that accused Anita was a
household lady having roots in the society and is having a daughter and her entire
family has been implicated and were in jail. Her daughter aged 18 years namely
Upasana was also implicated in this FIR. However, she was on bail being a juvenile.
She had two sons aged 18 years and 8 years and her children were at such a stage
of their lives that someone must be at home to look after them.
4. Looking into the allegations made in the complaint and the fact that Atul
Sharma claimed that everything happened in his presence, but he did not interfere
nor he got injured and he has practically named everyone of the family including
minors to be the accused, I consider that it is a fit case for grant of bail. The
application is allowed. It is directed that the applicant be released on her executing
personal bond in the sum of Rs. 50,000/- with one surety in the like amount to the
satisfaction of trial court. However, it is directed that the applicant shall not delay the
trial of the case by not appearing in the court on dates of hearing nor she shall try to
influence any of the witnesses and in case she has to seek exemption from her
personal appearance in the court on any date of hearing, the trial shall continue and
cross examination of witness shall not be deferred because of her non appearance
and her counsel shall cross examine every witness who appears in the court.
FEBRUARY 08, 2011 SHIV NARAYAN DHINGRA, J.
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