Noor Hasan vs State
2018 Latest Caselaw 7059 Del

$~3 & 4

* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                       Judgment delivered on: 29.11.2018

+      BAIL APPLN. 2061/2017
       NOOR HASAN                                             ..... Petitioner
                      versus
       STATE                                                  ..... Respondent

+      BAIL APPLN. 2063/2017
       SHAN MOHAMMAD                                          ..... Petitioner
                               versus
       STATE                                                  ..... Respondent
Advocates who appeared in this case:
For the Petitioner  :        Mr.J.S.Arya, Advocate.

For the Respondent    :        Mr. Hirein Sharma, APP for the State.
                               SI Naveen Dahiya, P.S.South Avenue.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                  JUDGMENT

29.11.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioners seek anticipatory bail in FIR No.31/2017, under Sections 419/420468/120B read with Section 66D of the Information Technology Act, P.S.South Avenue.

2. Allegations against the petitioners are that petitioners had assured the complainant for securing Government jobs against consideration. Petitioners are alleged to have taken a total sum of Rs.6 lakhs from the

complainant and his associates.

3. The parties had settled their disputes on 20.09.2017 and it is alleged that petitioners have refunded the entire amount of Rs.6 lakhs received from the complainant and the associates.

4. Petitioners were granted interim protection by order dated 25.04.2018 subject to joining investigation.

5. Learned APP under instructions submits that petitioners had joined investigation and investigation is nearly complete and there is no further requirement of the petitioners to join investigation as investigation qua their role is complete.

6. Keeping in view the facts and circumstances of the case and without commenting on the merits of the case and on perusal of the record, I am of the view that petitioners have 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 petitioners on bail on their furnishing a bail bond in the sum of Rs. 15,000/- each with one surety each of the like amount to the satisfaction of the arresting officer/Investigating Officer/SHO concerned.

8. The petitions are disposed of in the above terms.

9. Order Dasti under signatures of the Court Master.

NOVEMBER 29, 2018/rk                            SANJEEV SACHDEVA, J