Nirmala Devi & Ors. vs State (Nct Of Delhi) & Ors.
2019 Latest Caselaw 1662 Del

$~5 & 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                           Judgment delivered on: 25.03.2019
+      BAIL APPLN. 1082/2018
NIRMALA DEVI & ORS                                     ..... Petitioners
                           versus

STATE (NCT OF DELHI) & ORS                             ..... Respondents

+      BAIL APPLN. 1292/2018
SANDEEP KUMAR                                             ..... Petitioner
                           versus

STATE OF NCT OF DELHI                                   ..... Respondent


Advocates who appeared in this case:


For the Petitioner :       Mr. Ranbir Yadav and Mr. P. Raj, Advs.

For the Respondent:        Mr. Hirein Sharma, APP for the State with
                           SI Sunny Kumar

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                              JUDGMENT

25.03.2019

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioners seek anticipatory bail in FIR No. 963/2015 under Sections 498-A/304-B/34 of the IPC, Police Station Mukherjee

Nagar, New Delhi. The petitioners are the parents-in-law as well as brother-in-law of the deceased.

Learned counsel for the petitioners submits that the petitioners have been falsely implicated and a suicide note has been recovered which has exonerated the petitioners. Suicide was committed on 21.07.2015.

2. The petitioners, in Bail Appln. No. 1082/2018, were granted interim protection by order dated 10.05.2018 subject to joining investigation and the petitioner in Bail Appln. No. 1292/2018 was granted interim protection by order dated 30.05.2018 subject to joining investigation.

3. Learned Addl. PP, under instructions submits that petitioners have joined investigation as and when they were required by the Investigating Officer. Investigation is complete and chargesheet has already been filed.

4. Learned counsel for the petitioners submits that the suicide note recovered from the spot is not incriminating in so far as the petitioners are concerned and exonerates the petitioners and also does not support the case of the prosecution.

5. Without commenting on the merits of the case and keeping in view the totality of the facts and circumstances, I am satisfied that the petitioners have made out a case for grant of anticipatory bail.

6. Accordingly, it is directed that in the event of arrest, the arresting officer/IO/SHO shall release the petitioners on bail on their furnishing a bail bond in the sum of Rs. 20,000/- each with one surety each of the like amount to the satisfaction of the arresting officer/Investigating Officer/SHO concerned. Petitioners shall not do anything that may prejudice either the trial or the prosecution witnesses.

7. The petitions are disposed of in the above terms.

8. Order Dasti under signatures of the Court Master.

MARCH 25, 2018                            SANJEEV SACHDEVA, J
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