Kapil Veerja vs State ( Nct Of Delhi)
2018 Latest Caselaw 7181 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                          Judgment delivered on: 05.12.2018
+     BAIL APPLN. 2132/2018
      KAPIL VEERJA                           ..... Petitioner

                          versus

      STATE ( NCT OF DELHI)                          ..... Respondent


Advocates who appeared in this case:
For the Petitioner :      Mr. Sunil Kumar and Mr. A.K. Dubey, Advocates.

For the Respondent   :    Ms. Kusum Dhalla, APP for the State.
                          ASI Mangatu Ram, PS Rajouri Garden.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

05.12.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks anticipatory bail in FIR No.502/2018 under Sections 323/354/354(B)/506/34 IPC, Police Station Rajouri Garden. Petitioner is the brother of the husband of the complainant.

2. Learned counsel for the petitioner points out that there is a matrimonial dispute also pending between the husband and wife. Learned counsel for the petitioner submits that the petitioner has been falsely implicated solely as a retaliatory measure to the matrimonial dispute.

3. By order dated 13.09.2018, the petitioner was granted interim protection subject to joining investigation.

4. Learned APP for the State, under instructions, submits that the petitioner had joined investigation and the investigation is nearly complete and there is no further requirement of the petitioner to join investigation.

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

6. Accordingly, it is directed that in the event of arrest, the arresting officer/IO/SHO shall release the petitioner on bail on his furnishing a bail bond in the sum of Rs. 15,000/- with one surety of the like amount to the satisfaction of the arresting officer/Investigating Officer/SHO concerned. Petitioner shall not do anything which may prejudice the investigation, trial or the prosecution witnesses.

7. The petition is disposed of in the above terms.

8. Order Dasti under signatures of the Court Master.

DECEMBER 05, 2018                          SANJEEV SACHDEVA, J
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