Delhi High Court
Shiv Kumar vs State (Govt Of Nct Of Delhi) on 13 January, 2016
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 13.01.2016
+ BAIL APPLN. 73/2016 and CRL.M.A. 538/2016 (Exemption)
SHIV KUMAR ..... Applicant
Through Mr. M.K. Duggal, Advocate
versus
STATE (GOVT OF NCT OF DELHI) ..... Respondent
Through Mr. Ravi Nayak, APP for the State
ASI Shyam Sunder, P.S. Mukherjee
Nagar
Mr. Ajay Kumar Pipaniya, Mr. Rohit
Arora and Mr. Paras Punyani, Advs. for
the complainant along with complainant
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
SIDDHARTH MRIDUL, J. (ORAL)
1. The present is an application under Section 439 of the Code of Criminal
Procedure, 1973 (Cr.P.C) seeking grant of regular bail in FIR No. 1254/2015
under Section 307 IPC registered at Police Station- Mukherjee Nagar, Delhi.
2. The applicant has been in judicial custody since 13th September, 2015.
3. Although the charge-sheet in the subject FIR has been filed, however, the
charges have yet to be framed.
4. Learned counsel appearing on behalf of the applicant herein would urge
that the latter has been falsely implicated in the present case and that he is
innocent. Learned counsel would then urge that the subject FIR has been
registered at the behest of the applicant's second wife who sought to deny him
the company of their eight year old son Pratyush.
5. On the other hand, Mr. Ravi Nayak, learned APP appearing on behalf of
the official respondent states that the charges levelled against the applicant are
grave and serious and there is a distinct possibility that in the event the applicant
is released on bail, he may threaten the complainant herein and her minor son
who have deposed against him in the present case.
6. I have perused the extract of MLC Register dated 13 th September, 2015
maintained by Babu Jagjivan Ram Hospital, Delhi, which reveals that the
complainant suffered grievous injuries inter alia on the neck and on the upper
torso across the chest. The said injuries are alleged to have been caused as a
consequence of physical assault by the applicant using a kitchen knife.
7. There is no gainsaying the circumstance that the injuries have been
sustained on a vital part of the body.
8. It is also observed that there are previous complaints dated 19 th August,
2014 and 15th November, 2014 lodged by the complainant (wife) against the
applicant (husband) as well.
9. As observed hereinabove, the charges have yet to be framed against the
applicant and the testimonies of the complainant (victim) as well as her minor
son (who has deposed against the applicant- father in a statement made before
the Magistrate dated 15th September, 2015 under Section 164 Cr.P.C.) are yet to
be recorded by the trial Court. The apprehension expressed on behalf of the
prosecution that the applicant's release on regular bail would endanger the life
and limb of the victim and her minor son cannot be said to be unfounded.
10. In view of the foregoing, in my view, the present bail application is
devoid of any merit and the same is accordingly dismissed.
SIDDHARTH MRIDUL, J
JANUARY 13, 2016
` SD
