Vishwas Gupta vs State Of Nct Of Delhi
2018 Latest Caselaw 6079 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                 Judgment delivered on: 05.10.2018

+     BAIL APPLN. 1994/2018

      VISHWAS GUPTA                                                ..... Petitioner
                                  versus

      STATE OF NCT OF DELHI                                      ..... Respondent
Advocates who appeared in this case:
For the Petitioner :              Mr.Raghav Narayan, Advocate
For the Respondent :              Ms.Neelam Sharma, APP for the State with
                                  SI Jitendra Kumar, PS Govindpuri.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                              JUDGMENT

05.10.2018

SANJEEV SACHDEVA, J. (ORAL) CRL. M.A. 33014/2018

1. By way of this application, petitioner seeks amendment in the prayer clause and seeks addition of Section 174-A IPC in the prayer clause.

2. The application is allowed.

3. The prayer clause of the petitioner is amended accordingly and Section 174-A IPC shall be read in the prayer clause of the petition.

BAIL APPLN. 1994/2018

1. Petitioner seeks regular bail in FIR No.346/2017, under Sections 307/323/324/174A/34 IPC, registered at PS Govindpuri.

2. The allegations against the petitioner in the FIR are that the complainant along with his friends was going back to his room when three boys allegedly attacked them with sharp objects and wooden sticks consequent to which they sustained injuries.

3. Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He further submits that there is no description or identification of the petitioner in the subject FIR. He further submits that the petitioner is a student and is presently undergoing studies and a permanent resident of Delhi.

4. Status report has been filed. The investigation is complete and charge-sheet has already been filed. The petitioner has been in custody since 17.05.2018.

5. Without commenting on the merits of the case and on perusal of the record I am satisfied that petitioner has made out a case for grant of regular bail.

6. Accordingly, petitioner is directed to be released on bail on his 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, if not

required in any other case. The petitioner shall not do anything that would prejudice the investigation of the prosecution witnesses.

7. Petition is disposed of in the above terms.

8. Order dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J OCTOBER 05, 2018 'hkaur'