Bipn vs State
2019 Latest Caselaw 1484 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                     Judgment delivered on: 13.03.2019
+      BAIL APPLN. 22/2019
       BIPN                                                   ..... Petitioner
                                       versus
       STATE                                                  ..... Respondent
Advocates who appeared in this case:
For the Petitioner :         Mr. Nikhil Ahuja, Advocate.

For the Respondent:            Mr. Hirein Sharma, APP for the State.
                               SI Manoj Kumar, PS Sarita Vihar.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                  JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks anticipatory bail in FIR No. 399/2018 under Sections 353/332/186/506/34 of the Indian Penal Code, 1860 registered at Police Station Sarita Vihar.

2. The allegations in the FIR are that the petitioner along with co- accused had gone to the veterinary hospital for check-up of their dog. However, doctors were busy in some official duty. It is alleged that the petitioner along with other co-accused misbehaved with the doctors and thereafter assaulted them with sticks and lathis and also ransacked the hospital.

3. Learned counsel for the petitioner submits that the petitioner has

been falsely implicated. He submits that the petitioner is a young boy of 20 years and is a student with clean antecedents. He submits that the nature of injury sustained as per the FIR, is simple and the injured were discharged after first aid.

4. By order dated 08.01.2019, interim protection was granted to the petitioner subject to joining investigation.

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

6. Without commenting on the merits of the case and on perusal of the record, I am satisfied that the petitioner has made out a case for grant of anticipatory bail. 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 either the investigation, trial or the prosecution witnesses.

7. Petition is allowed in the above terms.

8. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MARCH 13, 2019/st