Anand Kumar Verma vs State & Anr.
2015 Latest Caselaw 1916 Del

    * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of Decision: March 04, 2015

+     CRL.M.C. 763/2014
      ANAND KUMAR VERMA                                  ..... Petitioner
                  Through:              Mr. Sumit Chaudhary, Mr. Anuj
                                        Arya & Mr. Ankit Goel, Advocates

                          versus

      STATE & ANR.                                         ..... Respondents
                          Through:      Mr. Varun Goswami, Additional
                                        Public Prosecutor for respondent
                                        No.1-State with SI Ranvir Singh
                                        Mr. Suryakant Singh, Advocate for
                                        respondent No.2

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          JUDGMENT

% (ORAL)

Vide impugned order of 3rd February, 2014, the learned trial court directed the petitioner to deposit indemnity bond in the sum of `10,00,000/- in the form of Fixed Deposit Receipt in the court with the rider that the said Fixed Deposit Receipt would be released to the complainant for encashment in case petitioner commits two consecutive defaults in appearance before the trial court. Modification of the aforesaid condition is sought in this petition on the ground that petitioner has no means to place on record the aforesaid Fixed Deposit Receipt of `10,00,000/-.

Crl.M.C.No.763/2014 Page 1 Learned counsel for petitioner on instructions submits that father of petitioner owns a house in Delhi, which is of much more value than `10,00,000/- and the title documents of the said property would be deposited with the trial court by petitioner's father, who would stand surety of return of petitioner to face the trial in this FIR case and if for any reason, petitioner commits two consecutive defaults in appearance before the trial court, then the said property can be confiscated and after selling the said property, a sum of `10,00,000/- can be released therefrom to the complainant.

Let an undertaking in the aforesaid terms be furnished to the trial court along with original title documents and upon trial court being satisfied with the surety furnished, the condition of furnishing `10,00,000/- in the form of Fixed Deposit Receipt, be accordingly substituted by the trial court.

With aforesaid observations, this petition is disposed of. Dasti.

                                                        (SUNIL GAUR)
                                                           JUDGE
      MARCH 04, 2015
      r




Crl.M.C.No.763/2014                                                  Page 2