Rajat Gupta vs The State Govt. Of Nct Of Delhi
2018 Latest Caselaw 1101 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on: 15.02.2018

+      BAIL APPLN. 2526/2017

RAJAT GUPTA                                            ..... Petitioner
                           versus

THE STATE GOVT OF NCT OF DELHI                         ..... Respondent

Advocates who appeared in this case:

For the Petitioner   :     Mr. Anup J. Bhambhani, Sr. Adv. with Mr.
                           Rajat Arora and Mr. Nitendra Sharma, Advs.


For the Respondent   :     Mr. Mukesh Kumar, Addl. PP for the State.

CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                  ORDER

% 15.02.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner seeks anticipatory Bail in case FIR No. 398 of 2017 under Sections 323/341/354/354A/506/509/34 of the IPC Police Station Kirti Nagar, New Delhi.

2. The petitioner is the brother-in-law of the complainant. The allegations against the petitioner are that he inappropriately touched her and misbehaved with her when the complainant had come to the

Crime against Women Cell in pursuance to a complaint lodged by her against her husband and in-laws.

3. Learned counsel for the petitioner submits that the allegations against the petitioner are concocted and there is no material against the petitioner.

4. It is informed that the father-in-law and husband of the complainant have already been admitted to bail. The petitioner was given interim protection on 11.12.2017, subject to joining investigation. It is not the case of the State that the petitioner did not join the investigation as and when was so required to do so.

5. The parties were also referred to mediation, however the mediation was unsuccessful.

6. Keeping in view the facts and circumstances of the case, no ground is made out requiring the petitioner to be interrogated in custody. I am inclined to grant anticipatory bail to the petitioner.

7. It is accordingly, 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. 25,000/- with one surety of the like amount to the satisfaction of the arresting officer/Investigating Officer/SHO concerned. The petitioner shall not do anything, which shall either prejudice the investigation or influence the prosecution witnesses. The petitioner shall not make any endeavour to contact the

complainant or her family members.

8. The Petition is disposed of in the above terms.

9. Order Dasti under signatures of the Court Master

SANJEEV SACHDEVA, J FEBRUARY 15, 2018 'rs'