Satish @ Dhaula vs State Of Nct Of Delhi
2015 Latest Caselaw 6501 Del

$~2

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 Date of Decision: September 01, 2015

+                            BAIL APPLN. 1260/2015
      SATISH @ DHAULA                                    ..... Petitioner
                   Through:             Mr. R.K. Burman, Advocate

                    versus

      STATE OF NCT OF DELHI                                ..... Respondent
                    Through:            Ms. Manjeet Arya, Additional
                                        Public Prosecutor for respondent-
                                        State with Inspector Naresh Malik
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                            JUDGMENT

% (ORAL)

Petitioner seeks regular bail in FIR No.793/2014, under Sections 307/34 of IPC and Sections 25 & 27 of the Arms Act, registered at police station Samaipur Badli, Delhi while claiming to be innocent and in custody since July, 2014.

Learned Additional Public Prosecutor for respondent-State strongly opposes this application on the ground that petitioner had facilitated the attempt to make a murderous assault on the life of the injured and rather instigated his co-accused to kill the injured by firing at a close range and infact, the co-accused had fired at the injured.

An apprehension expressed by learned Additional Public

BAIL APPLN. 1260/2015 Page 1 Prosecutor for respondent-State that if petitioner is released on bail, then he will tamper with the evidence and the trial of this case is about to begin.

Upon hearing and on perusal of the FIR of this case, I find it not to be a fit case to grant bail to petitioner-accused at this stage. Accordingly, the bail is declined with liberty to petitioner to seek bail afresh after the evidence of injured has been recorded.

The application is disposed of while not commenting upon merits of this case lest it may prejudice petitioner when he seeks regular bail after the evidence of the inured is recorded.

                                                          (SUNIL GAUR)
                                                             JUDGE
SEPTEMBER 01, 2015
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BAIL APPLN. 1260/2015                                                  Page 2