Shahzad Khan vs State Of Nct Of Delhi
2018 Latest Caselaw 6875 Del

$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                    Judgment delivered on: 19.11.2018
+       BAIL APPLN. 1814/2018
SHAHZAD KHAN                                                ..... Petitioner
                                versus
STATE OF NCT OF DELHI                                       ..... Respondent
Advocates who appeared in this case:
For the Petitioner :         Mr.Vishal Raj Sehijpal, Adv.

For the Respondent:           Ms. Kusum Dhalla, APP for the State with SI Raju,
                              P.S.Govindpuri
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                     JUDGMENT

19.11.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks anticipatory bail in FIR No.331/2017 under Section 419/420/468/471/34 IPC, Police Station Govind Puri.

2. As per the allegation in the FIR, 4 - 5 persons entered the house of the complainant and stated that they were BSES employees and on the false pretext of tampering of electricity meter started demanding money for settling the matter. The complainant is alleged to have paid Rs.12,000/-. While the persons were going away, the complainant found that they were impersonating as BSES employees. On being escorted, two were apprehended from the spot and remaining fled away.

3. Learned counsel for the petitioner submitted that the petitioner has been falsely implicated as there is nothing to connect the petitioner with the subject offence.

4. By order dated 01.08.2018 petitioner was granted interim protection subject to joining investigation.

5. Learned APP under instructions from the Investigating Officer submits that the petitioner did join investigation and investigation is nearly concluded.

6. Without commenting on the merits of the case, and on perusal of the records, I am satisfied that the petitioner has made out a case for grant of anticipatory bail.

7. Accordingly, it is directed that in the event of arrest, the arresting officer/IO/SHO shall release the petitioner on bail on his furnishing a bail bond in the sum of Rs. 10,000/- with one surety of the like amount to the satisfaction of the arresting officer/Investigating Officer/SHO concerned. Petitioner shall not do anything that may prejudice either the trial or the prosecution witnesses.

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

9. Order Dasti under signatures of the Court Master.

NOVEMBER 19, 2018/rk                           SANJEEV SACHDEVA, J