Sanjeev Kumar vs State
2012 Latest Caselaw 511 Del

$~48
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+             BAIL APPLN. 1390/2011

%             Judgment delivered on:24th January, 2012

       SANJEEV KUMAR                                 ..... Petitioner
                       Through            Mr. Ashutosh Bhardwaj, Adv.
                versus

       STATE                                           ..... Respondent
                                Through   Ms. Jasbir Kaur, APP for the
                                          State along with ASI Ram
                                          Gopal, P.S. Mukharjee Nagar
                                          Complainant in person

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT


SURESH KAIT, J. (Oral)

1. It has been recorded in the order dated 21.11.2011 that the

petitioner has voluntarily paid a sum of Rs.50,000/- by way of demand

draft in favour of the complainant on account of the dowry articles.

The draft has been accepted by the complainant without any prejudice

to her rights and contentions on the merits of the case.

2. It has also been recorded that the jewellery worth of Rs.2 lakhs

is still with the petitioner.

3. In view of the facts and circumstances, this court has also

interacted with the petitioner and the complainant as well.

4. Having regard to the facts of the case, in the event of the arrest

of the petitioner, he shall be released on bail on furnishing a personal

bond for a sum of Rs.50,000/- with one surety for the like amount to

the satisfaction of the Investigating Officer/MM/Duty MM.

5. In view of the above bail application is allowed and stands

disposed of.

6. Dasti.

SURESH KAIT, J

JANUARY 24, 2012 b