Manish vs The State ( Govt Of Nct Of Delhi)
2019 Latest Caselaw 2302 Del

Citation : 2019 Latest Caselaw 2302 Del
Judgement Date : 1 May, 2019

Delhi High Court

Manish vs The State ( Govt Of Nct Of Delhi) on 1 May, 2019

*       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                Date of Order: May 01, 2019

+       BAIL APPLN. 797/2019
+       BAIL APPLN. 800/2019
+       BAIL APPLN. 805/2019


(i)     MANISH
(ii)    SUNNY
(iii)   HORI LAL                                           .....Petitioners
                           Through:     Mr. Haneef Mohammad & Mr.
                                        Abhishek, Advocates


                           Versus

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

                           Through:     Ms. Neelam Sharma, Additional
                                        Public Prosecutor for State with
                                        Inspector Yuvraj Prasad

        CORAM:
        HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

(ORAL)

The above captioned bail applications arise out of FIR No. 124/2019, under Sections 308/341/427/34 of IPC registered at Police Station Kalyanpuri, Delhi and so these applications have been heard together and are being disposed of by this common order.

Petitioners seek pre-arrest bail in aforesaid FIR, while claiming to be innocent.

Learned Additional Public Prosecutor for respondent-State has referred to the status report.

Upon hearing and on perusal of the FIR and the status report, I find that the injuries sustained by the injured are of simple nature. Without commenting on the merits of this case, it is directed that in the event of arrest, petitioners be admitted to bail, subject to petitioners furnishing bail bonds in the sum of ₹15,000/- each with one local surety each in the like amount to the satisfaction of Investigating Officer/Arresting Officer. It is made clear that if petitioners misuse the concession of pre-arrest bail granted to them, then respondent-State would be at liberty to get this order revoked.

The bail applications are accordingly disposed of. Dasti.

(SUNIL GAUR) JUDGE MAY 01, 2019 p'ma