Ravi Kumar vs State
2019 Latest Caselaw 2428 Del

$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                  Judgment delivered on: 08.05.2019
+      BAIL APPLN. 1843/2018

RAVI KUMAR                                                ..... Petitioner
                                    versus

STATE                                                     ..... Respondent
Advocates who appeared in this case:
For the Petitioner :         Mr. Akshay Kumar Verma, Advocate.

For the Respondent:         Ms. Kusum Dhalla, APP for the State with SI
                            Jasmer Singh, PS Jahangir Puri.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                               JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks anticipatory bail in FIR No.255/2018 under Sections 304B/498A/34 IPC, Police Station Jahangir Puri.

2. The allegations in the FIR are that the daughter of the complainant had got married a few months before her death. It is alleged that in-laws used to trouble her and make demands of dowry.

3. Petitioner is the uncle (i.e. brother of the father of the husband). Complainant in her statement has stated that she also approached the petitioner for counselling the in laws of her daughter as he was the one, who was instrumental in getting the marriage arranged and was therefore responsible.

4. Learned counsel for the petitioner submits that the petitioner has been falsely implicated as there is no material or allegation with regard to the petitioner of making any demand of dowry or harassing the deceased.

5. By order dated 29.08.2018, the petitioner was granted interim protection subject to his joining investigation.

6. Learned Addl. PP submits petitioner had joined investigation and the investigation is complete and charge sheet has already been filed without arrest.

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

8. Accordingly, it is directed that in the event of arrest, the arresting officer/IO/SHO shall release the petitioner on bail, on petitioner furnishing a bail bond in the sum of Rs. 25,000/- with one surety of the like amount to the satisfaction of the arresting officer/Investigating Officer/SHO concerned. Petitioner shall not do anything that may prejudice either the trial or the prosecution witnesses.

9. The petition is allowed in the above terms.

10. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 08, 2019/'rs'