Abhishek Gupta vs State
2018 Latest Caselaw 4206 Del

$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                     Judgment delivered on: 23.07.2018
+       BAIL APPLN. 129/2016
        ABHISHEK GUPTA                               ..... Petitioner
                          versus

        STATE                                        ..... Respondent
Advocates who appeared in this case:
For the Petitioner :      Mr. Sanjay Kumar Sharma, Advocate
                          with petitioner in person.

For the Respondent:       Mr. Kamal Kumar Ghai, APP for State.
                          Mr. N.K. Aggarwal, Advocate for the complainant
                          with daughter of complainant in person.
                          Insp. Ishwar Singh, Crime Branch.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                   JUDGMENT

23.07.2018 SANJEEV SACHDEVA, J. (ORAL) BAIL APPLN. 129/2016

1. The petitioner seeks anticipatory bail in FIR No. 416/2015 under Sections 406/454/380 IPC, Police Station Mandir Marg.

2. Subject FIR was registered consequent to a transaction of sale of a property, which the petitioner was intending to sell and the complaint was purchasing the same. Pending the proceedings, the parties were referred to mediation. A Settlement Agreement dated

01.06.2018 has been executed between the parties.

3. The petitioner as well as Mrs. Shikha Pahuja, the daughter of the complainant (the complainant has since expired) are present in Court in person. They confirm that the Settlement Agreement dated 01.06.2018 has been executed between the parties and both the parties undertake that they shall abide by the terms of settlement agreement dated 01.06.2018.

4. The undertaking is accepted.

5. Keeping in view the facts and circumstances of the case and the fact that the parties have settled, I am of the view that petitioner has made out a case for grant of anticipatory bail.

6. 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.

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

8. Order Dasti under signatures of the Court Master.

JULY 23, 2018/st                        SANJEEV SACHDEVA, J