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Sanjay vs State Of Nct Of Delhi
2018 Latest Caselaw 4519 Del

Citation : 2018 Latest Caselaw 4519 Del
Judgement Date : 2 August, 2018

Delhi High Court
Sanjay vs State Of Nct Of Delhi on 2 August, 2018
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                   Judgment delivered on: 02.08.2018
+      BAIL APPLN. 1144/2018
       SANJAY                                          ..... Petitioner
                           versus

       STATE OF NCT OF DELHI                           ..... Respondent

Advocates who appeared in this case:
For the Petitioner :       Mr. S.K. Rai, Advocate

For the Respondent:        Ms. Neelam Sharma, APP for State.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                     JUDGMENT

02.08.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks anticipatory bail in FIR No.08/2018 under Section 498A/304B/34 IPC, Police Station Sarita Vihar. Petitioner is the brother of the husband of the deceased.

2. Learned counsel for the petitioner submits that the petitioner has been falsely implicated and that the allegations do not substantiate any harassment or abetment to suicide on the part of the petitioner.

3. Petitioner was granted interim protection by order dated 22.05.2018. Learned APP informs that petitioner did join

investigation. She submits that investigation has been completed and charge sheet has been filed in the case of the petitioner, without arrest.

4. Without commenting on the merits of the case and keeping in view the facts and circumstances of the case and on perusal of the record, I am satisfied that the petitioner has made out a case for grant of anticipatory bail.

5. In the event of arrest, the petitioner shall be released on bail by the Investigating Officer/Arresting Officer/SHO on petitioner furnishing a personal bond in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the Investigating Officer/Arresting officer/SHO.

6. The petitioner shall not do anything which may prejudice either the trial or the prosecution witnesses.

7. The petition is allowed in the above terms.

8. Order Dasti under signatures of the Court Master.

AUGUST 02, 2018                           SANJEEV SACHDEVA, J
ns





 

 
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