Chandra Devi vs State Of Nct Of Delhi
2018 Latest Caselaw 1133 Del

$~7

* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                Judgment delivered on: 16.02.2018

+     BAIL APPLN. 72/2018
CHANDRA DEVI                                                ..... Petitioner
                                 versus

STATE OF NCT OF DELH                                  ..... Respondent



Advocates who appeared in this case:
For the Petitioner :      Mr. Pramod Kumar Dubey, Mr Amit Rathore and
                          Mr Saurabh Kumar, Advocates.

For the Respondent    :   Ms. Anita Abraham, APP for the State.
                          SI Pardeep Singh, PS Mahendra Park.

CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                  ORDER

% 16.02.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks anticipatory bail in case FIR No.397/2017 under Sections 307/34 IPC.

2. The allegations are that the co-accused inflicted a knife injury on the victim at the instigation of the petitioner, the mother of the co-accused.

3. The petitioner was granted interim protection on 11.01.2018, subject to joining investigation. Status report dated 13.02.2018 indicates that the petitioner did join investigation and appeared before the Investigating Officer on 12.01.2018 and 08.02.2018.

4. The co-accused has already been admitted to bail by order dated 07.12.2017.

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

6. The petitioner shall not do anything, which shall prejudice either the investigation or the prosecution witnesses.

7. The petition is disposed of accordingly.

8. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J FEBRUARY 16, 2018/'Sn'