Naim Ahmed vs The State
2019 Latest Caselaw 706 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of Order: February 04, 2019

+     BAIL APPLN. 125/2019
      NAIM AHMED                                         .....Petitioner
                    Through:            Mr. Krishna Kumar, Ms. Sunita
                                        Arora and Mr. RCS Bhadoria,
                                        Advocates
                           Versus

      THE STATE                                            .....Respondent
                           Through:     Ms. Neelam Sharma, Additional
                                        Public Prosecutor for respondent-
                                        State with ASI Data Ram
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

(ORAL)

Petitioner seeks pre-arrest bail in FIR No. 713/17 under Sections 420/468/471 of IPC registered at Police Station Seelampur, Delhi. While entertaining this application, petitioner was directed to join the investigation and interim protection from arrest was granted to him, vide order of 18th January, 2019. Status report has been handed over by learned Additional Public Prosecutor for respondent-State and it is taken on record.

Learned Additional Public Prosecutor for respondent-State submits that petitioner has joined the investigation.

Without commenting upon merits of this case, interim order of 18th January, 2019 is made absolute. In the event of arrest, petitioner be

admitted to bail, subject to his furnishing bail bond in the sum of `15,000/- with one local surety of the like amount to the satisfaction of Investigating Officer/Arresting Officer.

The application is accordingly disposed of. Dasti.

(SUNIL GAUR) JUDGE FEBRUARY 04, 2019 v