Dheeraj Arora vs State
2019 Latest Caselaw 4934 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Date of decision 15.10.2019
+     BAIL APPLN. 1191/2019 & Crl.M.A. 10123/2019
      DHEERAJ ARORA                                        ..... Petitioner
                  Through:             Mr. Siddharth Joshi &
                                       Mr. Ambareen, Advocates with
                                       petitioner in person

                         Versus

      STATE                                        ..... Respondent
                         Through:      Mr. G.M. Farooqui, Additional
                                       Public Prosecutor for State with SI
                                       Inderpal Singh
                                       Mr. J.K. Chawla, Advocate with
                                       complainant in person
      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                       JUDGMENT

BRIJESH SETHI, J(ORAL)

1. Vide this petition, petitioner is seeking anticipatory bail in FIR No. 325/2017, under Sections 420/406/120B IPC, registered at police station Madhu Vihar, Delhi.

2. Notice.

3. Ld. APP for the State accepts notice.

4. Learned counsel for the petitioner submits that the subject matter of dispute has been amicably resolved between the parties and complete payment has been made to the complainant.

5. The aforesaid stand taken on behalf of petitioner is affirmed by counsel for complainant.

6. In view of the above, in the event of arrest, the petitioner be admitted to bail, subject to his furnishing a bail bond in the sum of Rs.25,000/- with one local surety of the like amount to the satisfaction of Investigating Officer/Arresting Officer.

7. With aforesaid directions, this petition is disposed of.

BRIJESH SETHI, J

OCTOBER 15, 2019 r