Vishal @ Keshav Kakkar vs State Nct Of Delhi
2018 Latest Caselaw 4703 Del

Citation : 2018 Latest Caselaw 4703 Del
Judgement Date : 9 August, 2018

Delhi High Court

Vishal @ Keshav Kakkar vs State Nct Of Delhi on 9 August, 2018

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      BAIL APPLN. 1571/2018
       VISHAL @ KESHAV KAKKAR                                ..... Petitioner

                          versus

       STATE NCT OF DELHI                                    ..... Respondent
Advocates who appeared in this case:
For the Petitioners :     Mr.Jitendra Sethi and Mr.Hemant Gulati, Advs..

For the Respondent:       Ms.Neelam Sharma, Addl. PP for the State with SI
                          Ranbir Singh, P.S.Prasad Nagar.
                          Mr.Naveen Kumar, Adv. for the complainant.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                   JUDGMENT

09.08.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner seeks bail in FIR No. 84 of 2018 under Sections 308 of the IPC Police Station Prasad Nagar. Petitioner has been in custody since 22.06.2018. The parties are neighbours living in the same neighbouring colonies.

2. Subject FIR was registered consequent to a quarrel that took place between the parties. It is contended that the parties are known to each other and have settled their disputes.

3. The complainant of the FIR is present. He consents that he has settled with the petitioner and settlement agreement dated 17.05.2018 has been

BAIL APPLN. 1571/2018 Page 1 executed. He submits that they both have known each other for the last 8 to 10 years and on account of a misunderstanding, the subject dispute occurred.

4. Keeping in view the fact that parties have settled the dispute and complainant is present, I am of the view that the petitioner has been able to make out a case for grant of regular bail.

5. Accordingly, on petitioner furnishing a bail bond in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the concerned Trial Court. Petitioner shall be released on bail, if not required in any other case. The petitioner shall not do anything, which may prejudice either the investigation or the prosecution witnesses.

6. Petition is disposed of in the above terms.

7. Order Dasti under signatures of the Court Master.




                                              SANJEEV SACHDEVA, J
       August 09, 2018
       rk




BAIL APPLN. 1571/2018                                                    Page 2