Rajan vs State
2015 Latest Caselaw 265 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of Decision: January 12, 2015

+     BAIL APPLN. 2551/2014
      RAJAN                                                   ..... Petitioner
                              Through:      Ms. Jyoti Gupta, Advocate

                              versus

      STATE                                                    ..... Respondent
                              Through:      Mr. Navin Sharma, Additional
                                            Public Prosecutor for State with
                                            ASI Lakkhi Singh

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          JUDGMENT

% (ORAL)

Petitioner is seeking pre-arrest bail in FIR No.843/2014 under Section 323/452/324/34 of the IPC, registered at police station Kalyan Puri, Delhi.

Learned counsel for petitioner submits that the instant FIR is a counter-blast to FIR No.842/2014 registered at the instance of one- Vinod, who is relative of petitioner and accused in FIR No.842/2014 are already on pre-arrest bail.

Learned Additional Public Prosecutor for State submits that petitioner is a bad character of the area and number of cases are pending against him. Attention of this Court is drawn to the list of previous involvements filed along with this Status Report. It is submitted on

Bail Application No.2551/2014 Page 1 behalf of learned Additional Public Prosecutor for State that co-accused, of petitioner have been granted pre-arrest bail in another FIR because their antecedents were clean and at the hands of petitioner, injured had suffered grievous injury and so, petitioner does not deserve concession of pre-arrest bail.

Upon hearing and on perusal of the FIR of this case, status report and the material on record, I find that the antecedents of petitioner are such which disentitle him to the concession of pre-arrest bail.

Accordingly, this application is dismissed while making it clear that observations made in this judgment shall not stand in the way of petitioner as and when he seeks regular bail.

                                                        (SUNIL GAUR)
                                                          JUDGE
JANUARY 12, 2015
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Bail Application No.2551/2014                                       Page 2