Pawan Sharma @ Deepu vs State
2012 Latest Caselaw 579 Del

$~64
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+               BAIL APPLN. NO. 1637/2011

%               Judgment delivered on: 27th January, 2012


        PAWAN SHARMA @ DEEPU                            ..... Petitioner

                                   Through : Mr.Dalvinder S. Nannar, Adv.

                          versus

        STATE                                              ..... Respondent

                                   Through : Ms. Jasbir Kaur, APP


CORAM:
HON'BLE MR. JUSTICE SURESH KAIT


SURESH KAIT, J. (Oral)

1. This petition is for grant of anticipatory bail filed by the

petitioner in respect of FIR No. 59/2011 under Section 498A/406/34

Indian Penal Code, 1860.

2. The petitioner has already handed over 28 articles including TV,

Split AC, double bed, almirah, fridge in addition to the utensils, cloths

and other articles.

3. In these facts and circumstances of the case, the petitioner shall

be released in the event of arrest, on furnishing a personal bond of

`10,000/-, with one surety to the satisfaction of the IO.

4. The bail application stands disposed of.

5. Dasti.

SURESH KAIT, J JANUARY 27, 2012 rs