Sattu vs The State (Govt. Of Nct Of Delhi)
2019 Latest Caselaw 480 Del

$~10

* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                  Judgment delivered on: 24.01.2019

+      BAIL APPLN. 1424/2018
       SATTU                                          ..... Petitioner

                          versus

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


Advocates who appeared in this case:
For the Petitioner :      Mr. Braham Singh, Mr. Rohit
                          Vidhudi, Mr. M.S. Vidhudi and Ms.
                          Swati, Advocates.

For the Respondent   :    Mr. Hirein Sharma, APP for the State.
                          SI Shailender Singh, PS Amar Colony
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                             JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks anticipatory bail in FIR No.126/2018 under Sections 354/354A/356/379/34 IPC, Police Station Amar Colony.

2. As per the allegations in the FIR, the complainant was walking on the street and was threatened by three boys who misbehaved with her and also snatched a gold chain. It is alleged that she has named two of the boys in the FIR and contended that they were calling each

other by name.

3. Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that the subject FIR has been lodged at the behest of a cousin brother of the petitioner with whom the petitioner is having a dispute and who is also the landlord of the complainant.

4. By order dated 26.07.2018, petitioner was granted interim protection subject to joining investigation.

5. Learned APP for the State confirms that the petitioner had joined investigation and the investigation is nearly complete and chargesheet is in the process of being finalised for being filed. He submits that there is no further requirement of the petitioner to join investigation.

6. Without commenting on the merits of the case and keeping in view of the totality of facts and circumstances of the case, I am satisfied that the petitioner has 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 petitioner on bail on his furnishing a bail bond in the sum of Rs. 15,000/- with one surety of the like amount to the satisfaction of the arresting officer/Investigating Officer/SHO concerned. Petitioner shall not do anything which may

prejudice the investigation, trial or prosecution witnesses.

8. The petition is allowed in the above terms.

9. Order Dasti under signatures of the Court Master.

JANUARY 24, 2019                         SANJEEV SACHDEVA, J
st