Shashwat & Anr. vs The State Nct Of Delhi
2018 Latest Caselaw 2223 Del

$~5 to 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                   Judgment delivered on: 10.04.2018
+     BAIL APPLN. 871/2017
      SHASHWAT & ANR                                  ..... Petitioners

                           versus

      THE STATE NCT OF DELHI                          ..... Respondent

+     BAIL APPLN. 942/2017
      RANBIR SINGH                                    ..... Petitioner
                           versus

      THE STATE NCT OF DELHI                          ..... Respondent

+     BAIL APPLN. 979/2017
      MAHABIR SINGH                                   ..... Petitioner
                           versus

      THE STATE NCT OF DELHI                          ..... Respondent

+     BAIL APPLN. 982/2017
      SUMIT KUMAR DAHIYA                              ..... Petitioner

                           versus

      THE STATE NCT OF DELHI                          ..... Respondent
Advocates who appeared in this case:
For the Petitioners :     Mr.Puneet Mittal, Senior Advocate with Mr Neeraj
                          Kumar, Advocate.


BAIL APPLN. 871/2017,942/2017, 979/2017 & 982/2017                       Page 1
 For the Respondents :       Mr. Akshai Malik, APP for the State.
                            SI Om Prakash , PS Hauz Khas.
                            Mr P.K.Dubey with Ms Vasundhara Nagrath,
                            Advocates for the complainants.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                               JUDGMENT

10.04.2018 SANJEEV SACHDEVA, J. (ORAL)

1. The Petitioners seek anticipatory bail in FIR No.138/2017 under Sections 323/341/506/34/308 IPC, Police Station Hauz Khas.

2. Subject FIR was registered consequent to a quarrel between the parties over their children. Cross-FIR being FIR No.140/2017 under Sections 323/341/506/34 IPC has also been registered against the complainants in the subject FIR.

3. Learned counsels for the parties submit that the parties have settled their disputes where under it has been agreed that the petitioners shall pay a sum of Rs.1 lakh to the complainants in the subject FIR within a period of two weeks.

4. Though the parties have reconciled their disputes, they have agreed that the petitioners will tender their apology to the complainants before the respectable elder members of the Society, who have mediated between the parties, because of which, settlement between the parties have been arrived at.

5. It has been agreed that both the parties shall respectively initiate

BAIL APPLN. 871/2017,942/2017, 979/2017 & 982/2017 Page 2 appropriate proceedings for quashing of FIR No.138/2017 and compounding of the offences/quashing in FIR No.140/2017.

6. Petitioners in Bail Application No.871/2017 were granted interim protection on 11.05.2017. Petitioners in Bail Application No.942/2017 were granted interim protection on 19.05.2017. Petitioners in Bail Application No.979/2017 were granted interim protection on 25.05.2017 and Petitioners in Bail Application No.982/2017 were granted interim protection on 25.05.2017.

7. The Investigating Officer submits that the petitioners joined investigation, as and when were called upon to do so.

8. Since the parties have settled their disputes and petitioners have complied with the orders granting interim protection, I am of the view that the petitioners have made out the case for grant of anticipatory bail.

9. In the event of arrest, the Arresting Officer shall release the petitioners on bail on furnishing a personal bond in the sum of Rs.25,000/- by each of the petitioners.

10. The Petitions are disposed of in the above terms.

11. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J APRIL 10, 2018 'Sn'

BAIL APPLN. 871/2017,942/2017, 979/2017 & 982/2017 Page 3