Ajit vs The State (Govt. Of Nct Of Delhi)
2018 Latest Caselaw 5765 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                 Judgment delivered on:24.09.2018

+     BAIL APPLN. 2215/2018
      AJIT                                         ..... Petitioner

                         versus

      THE STATE (GOVT OF NCT OF DELHI) ..... Respondent

Advocates who appeared in this case:
For the Petitioners :       Mr. Mr.Atul T.N with Mr.Inderdeep
                            Singh, AdvS.

For the Respondents      :        Mr.Raghuvinder Verma, Addl. PP for
                                  the State with SI Satvinder,
                                  P.S.Kalkaji.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                   JUDGMENT

24.09.2018 SANJEEV SACHDEVA, J. (ORAL) Crl.M.A.32638/2018 (exemption) Exemption is allowed subject to all just exceptions. BAIL APPLN. 2215/2018 & Crl.M.B.1505/2018

1. Petitioner seeks regular bail in FIR No. 343/2018 under Sections 457/380 of the IPC registered at Police Station Kalkaji, New Delhi. Allegations in the FIR are that from the office of the Municipal

Corporation of Delhi, five biometric machines were stolen.

2. Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He further submits that petitioner is a young boy and who is studying in Class X and his board examinations are this year and he has to appear in the practical examinations shortly.

3. Learned APP for the State has filed the status report. Same is taken on record. One of the objections is that petitioner does not have a permanent address in Delhi and there is a likelihood of petitioner absconding.

4. Learned counsel for the petitioner, per contra, submits that petitioner is a permanent resident of Delhi as his Aadhar Card as well as the parents' Aadhar Card is from Delhi and his father is also a permanent resident of Delhi and employed in Delhi. He submits that he is residing in Delhi.

5. Learned APP for the State under instructions from the Investigating Officer submits that investigation is complete and chargesheet is in the process of being finalised for the purpose of being filed. He further submits that the factum of examination of the petitioner has been verified.

6. Keeping in view the facts and circumstances of the case and without commenting on the merits of the case and also keeping in view the fact that petitioner is not alleged to have any adverse antecedents and further is of a tender age and is studying in Class X, I

am of the view that the petitioner has made out a case for grant of regular bail. Accordingly, on petitioner furnishing a bail bond in the sum of Rs. 15,000/- with one surety of the like amount to the satisfaction of the Trial Court, the petitioner shall be released on bail, if not required in any other case. The petitioner shall not do anything, which may prejudice either the trial or the prosecution witnesses.

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

8. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J SEPTEMBER 24, 2018 rk