Vishal Sharma vs State (Govt. Of Nct Of Delhi)
2015 Latest Caselaw 264 Del

Citation : 2015 Latest Caselaw 264 Del
Judgement Date : 12 January, 2015

Delhi High Court

Vishal Sharma vs State (Govt. Of Nct Of Delhi) on 12 January, 2015

Author: Sunil Gaur

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of Decision: January 12, 2015

+                   BAIL APPLN. 2767/2014
      VISHAL SHARMA                                      ..... Petitioner
                  Through:              Mr. K.Bhardwaj, Advocate

                          versus

      STATE (GOVT OF NCT OF DELHI)              ..... Respondent
                    Through: Mr. Vinod Diwakar, Additional
                             Public Prosecutor for respondent-
                             State with SI Dinesh Kumar

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          JUDGMENT

% (ORAL)

This is an application under Section 438 of Cr.P.C. seeking anticipatory bail in case FIR No.117/2013 under Sections 420/467/468/ 471/448/120-B/34 of IPC registered at P.S. Ranhola, Delhi.

Learned counsel for petitioner submits that co-accused-Shashi Dhar Sharma has been already granted pre-arrest bail by another Bench of this Court vide order of 10th September, 2014 and that the case of petitioner is at par with the case of co-accused and that petitioner is ready to join the investigation as and when directed.

Learned Additional Public Prosecutor for respondent-State has placed on record status report.

Without commenting upon merits of this case, it is directed that in

BAIL APPLN. 2767/2014 Page 1 the event of arrest, petitioner-Vishal Sharma S/o late Sh. Ram Sharma be admitted to bail, subject to his furnishing bail bond in the sum of `25,000/- with one local surety of the like amount to the satisfaction of Investigating Officer/Arresting Officer. Needless to say, if petitioner fails to join investigation, then respondent-State would be at liberty to get this order revoked.

The application is accordingly disposed of.

Dasti.

                                                         (SUNIL GAUR)
                                                             JUDGE
      JANUARY 12, 2015
      s




BAIL APPLN. 2767/2014                                                 Page 2