Chandra Mohan Khandelwal vs The State & Ors.
2023 Latest Caselaw 1292 Del

                          $~4
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 3591/2021
                                 CHANDRA MOHAN KHANDELWAL                          ..... Petitioner
                                                   Through:     Mr. Rajeev Kumar and Mr. Sandeep
                                                                Vashisht, Advs.
                                                   versus
                                 THE STATE & ORS.                                  ..... Respondent
                                                   Through:     Mr. Amit Sahni, APP for the State
                                                                with W/PSI Kiran Dayal, PS Moti
                                                                Nagar


                          %                                    Date of Decision: 19th July, 2023
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                        JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. This is a petition filed by the petitioner under Section 438 Cr.P.C. seeking grant of anticipatory bail in case FIR No. 529/2021 under Sections 354 IPC, under Section 8 of POCSO Act, under Section 3/4 Child Labour Act and under Section 79 JJ Act registered at Police Station: Moti Nagar.

2. The briefly stated facts of the case are that the present FIR was registered on the statement of prosecutrix 'J' on 29.08.2021, wherein she alleged thatshe was working along with her mother and brother at Home Sajawat Showroom where her petitioner/boss used to molest

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:19.07.2023 18:47:49 her.

3. It is submitted that the Interim protection was granted by this Court vide order dated 01.10.2021 which is continuing till date. IO has stated that the charge sheet has already been filed and the petitioner had joined the investigation as and when directed.

4. There is also no report of misuse of the liberty granted to the petitioner by this Court.

5. In these circumstances, as the charge sheet has already been filed, the petitioner is admitted to bail on furnishing of personal bond of Rs. 10,000/- with a surety of the like amount to the satisfaction of the learned Trial Court subject to the conditions:

(a) the petitioner shall not threaten or intimidate the witnesses and shall not tamper with the evidence in any manner;

(b) the petitioner shall cooperate in the investigation;

(c) the petitioner shall disclose his mobile number in the bail bond;

(d) in case of change of residential address and/or mobile number, the petitioner shall intimate the same to the Investigating Officer/ Court concerned by way of an affidavit.

6. With these directions, the present bail application stands disposed of.

DINESH KUMAR SHARMA, J

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:19.07.2023 18:47:49 JULY 19, 2023/Pallavi

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:19.07.2023 18:47:49