Manjeet Singh vs State
2018 Latest Caselaw 6729 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                        Judgment delivered on: 13.11.2018

+       BAIL APPLN. 2577/2018

MANJEET SINGH                                               ..... Petitioner
                            versus

STATE                                                       ..... Respondent

Advocates who appeared in this case:
For the Petitioner :                 Dr. Adish C. Aggarwala, Sr. Adv. with Mr.
                                     Abhinav Singh, Mr. Amish Aggarwala, Mr.
                                     Kuldeep Jauhari and Ms. Preeti Sirohi, Advs.

For the Respondent :                 Ms. Kusum Dhalla, Addl. PP for the State
                                     with Inspr. Harjinder Kaur
                                     Mr. Ajay K. Tyagi, Adv. for complainant
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                JUDGMENT

13.11.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner seeks regular bail in FIR No. 152/2018 under Sections 498-A/406/377/34 IPC registered at Police Station Model Town, Delhi. Subsequently, during investigation, Sections 313/506/509/120-B of the IPC have been added.

2. Subject FIR has been registered consequent to a matrimonial discord. Petitioner is husband of the complainant.

3. Learned Senior Counsel for the petitioner submits that the petitioner has been falsely implicated and complainant is a serving officer in Delhi

Police and the FIR contains several inaccuracies and exaggerations.

4. Learned Addl. PP, under instructions from the IO, submits that the investigation is complete and the chargesheet is in the process of being finalized and is likely to be filed shortly.

5. The petitioner has been in custody since 17.09.2018.

6. Without commenting on the merits of the case and considering the nature of disputes between the parties, I am satisfied that petitioner has made out a case for grant of regular bail.

7. Accordingly, on petitioner furnishing a bail bond in the sum of Rs. 25,000/- with one surety of the like amount to the satisfaction of the concerned trial court petitioner shall be released on bail, if not required in any other case. The petitioner shall not do anything which may prejudice either the investigation, trial or the prosecution witnesses. The petitioner shall not make any endeavour to contact the prosecutrix or her family.

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

9. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J NOVEMBER 13, 2018 'rs'