Mohd. Samim vs State
2019 Latest Caselaw 278 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of Order: January 16, 2019
+     BAIL APPLN. 2026/2017

      MOHD SAMIM                                        .....Petitioner
                         Through:     Ms. Rekha Aggarwal, Mr. Arun
                                      Tiwari and Ms. Sugandha
                                      Agarwal, Advocates
                         versus

      STATE                                             .....Respondent
                         Through:     Ms. Neelam Sharma, Additional
                                      Public Prosecutor for respondent-
                                      State
                                      Mr. Nikhil Goel and Mr. Ashutosh
                                      Ghade, Special Public Prosecutor
                                      for CBI
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

Petitioner seeks bail in FIR No. 523/2016 under Sections 365/364A/387/420/511/468/471 of IPC, registered at police station Vasant Kunj North, New Delhi.

Learned Additional Public Prosecutor for respondent-State submits that as per status report on record, the investigation of this case was handed over to CBI and after completion of investigation, a closure report has been filed by the CBI.s Copy of the closure report has been handed over and is taken on record.

It is stated that the matter is now coming up before the trial court on 23rd January, 2019.

Without commenting on the merits of the closure report, it is directed that petitioner be admitted to bail subject to his furnishing bail bond in the sum of ₹10,000/- with one local surety in the like amount to the satisfaction of the trial court.

This application is accordingly disposed of Dasti.

(SUNIL GAUR) JUDGE JANUARY 16, 2019 v