Vinod vs State Nct Of Delhi
2018 Latest Caselaw 6841 Del

$~48

* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                    Judgment delivered on:16.11.2018
+      BAIL APPLN. 2684/2018
       VINOD                                               ..... Petitioner
                      versus

       STATE NCT OF DELHI                                  ..... Respondent
Advocates who appeared in this case:
For the Petitioner  :        Mr. Hemant Gulati, Advocate.
For the Respondent  :        Ms. Kusum Dhalla, APP for the State.
                             ASI Ramdev, Narcotics Cell, Crime Branch.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                 JUDGMENT

16.11.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks interim bail for a period of four weeks in FIR No.106/2018 under Section 21 NDPS Act, Police Station Crime Branch on the ground that his brother-in-law (wife's brother) has expired on 04.11.2018 and the last rituals are to be performed on 17.11.2018 and thereafter within next 3-4 days Dharam Shant has to be performed. Learned counsel for the petitioner submits that some rituals need to be performed in Kurukshetra also.

2. Learned counsel for the petitioner submits that the petitioner was earlier also granted interim bail for a period of 7 days on account of illness of his daughter and he had duly surrendered in terms of the orders of the Court.

3. Status report has been filed which has verified the factum of the death as also the factum of performing of last rituals.

4. Learned APP for the State submits that since the deceased is his brother-in-law, the last rituals at Kurukshetra would be performed by his family members and the petitioner would not be necessary for the same.

5. Keeping in view of the facts and circumstances of the case and also the fact that the petitioner was also granted interim bail and had duly surrendered thereafter, I am inclined to grant interim bail to the petitioner for a period of 1 week from the date of his release.

6. Accordingly, on petitioner furnishing a bail bond in the sum of Rs.50,000/- with two sureties of the like amount to the satisfaction of the Trial Court, petitioner shall be released on interim bail for a period of 1 week from the date of his release. Petitioner shall not do anything which may prejudice either the trial or the prosecution witnesses. Petitioner shall not leave Delhi during this period. Petitioner shall duly surrender to the concerned Superintendent Jail on the expiry of 1 week of his release.

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

8. Order Dasti under the signatures of the Court Master.

NOVEMBER 16, 2018/st                         SANJEEV SACHDEVA, J