Mayank Singh Sikarwar vs The State, (Govt. Of Nct Of Delhi)
2023 Latest Caselaw 1154 Del

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                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     BAIL APPLN. 1702/2023
                                MAYANK SINGH SIKARWAR                                 ..... Petitioner
                                                     Through:      Mr. N. K. Mody, Sr. Adv. with Mr.
                                                                   Prabuddha Singh Gaur, Adv.
                                                     versus
                                THE STATE, (GOVT. OF NCT OF DELHI)                    ..... Respondent
                                                     Through:      Mr. Amit Sahni, APP for State and SI
                                                                   Inder Veer Singh, PS Crime Branch.
                          %                                   Date of Decision: 12.07.2023.
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
                                                        JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. This is an application filed under section 438 Cr.P.C for grant of Anticipatory Bail in FIR no.66/2023 under sections 419/420/468/467/471/120-B IPC.

2. The State has filed the status report.

3. Perusal of the status report indicates that the role of the present petitioner has surfaced in the disclosure statement of Ashish Chaudhary.

4. Learned APP for the State submits that accused is absconding and even the process under Section 82 Cr.P.C. has been issued against the petitioner.

5. Learned counsel for the petitioner submits that since the petitioner

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:14.07.2023 18:18:40 is apprehending immediate arrest, therefore the present application has been filed. Let the petitioner join the investigation as and when directed by the IO.

6. In the meanwhile, petitioner shall also move an application before the learned Trial Court for recall of proceedings under Section 82 Cr.P.C.

7. In the meanwhile, if IO feels necessity of arresting the accused, he shall be admitted to anticipatory bail on furnishing a personal bond of Rs. 20,000/- with one surety of the like amount subject to the following conditions:

i. Petitioner shall cooperate in the investigation and appear before the Investigating Officer as and when required. ii. Petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case. Petitioner shall also not create any hindrance in the search of his house and seizure of any documents if any recovered by the police. iii. Petitioner shall give his mobile phone number in bail bond to the IO and keep the same operational with its location on. iv. Petitioner is stated to be a resident of Datia, Madhya Pradesh. However, in case of change of address he shall inform the IO in advance.

8. List on 18.09.2023.

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:14.07.2023 18:18:40 DINESH KUMAR SHARMA, J JULY 12, 2023/AR

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:14.07.2023 18:18:40