Neeraj Beniwal & Ors. vs State Nct Of Delhi & Anr.
2015 Latest Caselaw 1650 Del

$~35
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CRL.M.C. 3120/2013 & Crl. M.A. 11656/2013 (stay)
     NEERAJ BENIWAL & ORS.
                                                     ..... Petitioners
                     Through: Mr. Mani Sharma and Mr. Rakesh
                                Chahar, Advocates

                          versus

      STATE NCT OF DELHI & ANR.                  ..... Respondents
                    Through: Mr. Vinod Diwakar, Additional
                               Public Prosecutor for respondent-
                               State with Inspector O.P. Jakhar
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR
                    ORDER

% 25.02.2015

Petitioner's prayer for quashing of the FIR in question stands already declined vide order of 5th August, 2013.

Vide aforesaid order, petitioner was directed to join the investigation. Mr. Vinod Diwakar, learned Additional Public Prosecutor submits that petitioner has joined investigation and the final report will be filed within a period of 8 weeks.

Let it be so done.

Without commenting on the merits of the case, interim order of 5th August, 2013 is made absolute. In the event of arrest, petitioners - Vinod Kumar, Ramesh Chand, Smt. Sarla Devi, Tarun and Smt. Sangeeta be admitted to bail by the Investigating Officer subject to their furnishing bail bond in the sum of Rs.

CRL.M.C. 3120/2013 Page 1 25,000/- each with one surety of the like amount each to the satisfaction of the Investigating Officer.

This petition and application are disposed of with liberty to petitioners to avail of the remedy available in law, if need be.

Dasti.

                                             SUNIL GAUR, J
     FEBRUARY 25, 2015
     rs




CRL.M.C. 3120/2013                                                      Page 2