Amardeep Malhotra vs State Of Gnct Of Delhi
2018 Latest Caselaw 2685 Del

$~3
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                               Judgment delivered on: 01.05.2018

+      BAIL APPLN. 1438/2017
AMARDEEP MALHOTRA                                        ..... Petitioner
                                versus

STATE OF GNCT OF DELHI                                ..... Respondent

Advocates who appeared in this case:

For the Petitioner :            Mr. Sarthak Maggon, Adv.

For the Respondent     :        Mr. Akshai Malik, Addl. PP for the
                                State with SI Manju
                                Mr. Anupam Dwivedi, Adv. for R-2
                                with R-2 in person.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

01.05.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Learned counsels for the petitioner as well as counsel for complainant inform that the settlement could not be arrived at before the mediator. The statement is taken on record.

2. Learned Addl. PP informs that the chargesheet has been filed and on 12.04.2018 cognizance has already been taken. Learned Addl. PP further informs that the petitioner did join the investigation as and when

he was directed to do so.

3. The petitioner seeks anticipatory bail in case FIR No. 517/2016 under Sections 498A/406/34 of the IPC Police Station Janak Puri, New Delhi.

4. In the event of arrest, the petitioner shall be released on bail by the arresting officer/IO/SHO concerned subject to petitioner's furnishing a bail bond in the sum of Rs. 20,000/- with one surety of the like amount to the satisfaction of the arresting officer/IO/SHO concerned.

5. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 01, 2018/'rs'