Delhi High Court
Anurag Goel vs State (Govt Of Nct Of Delhi) on 25 May, 2023
Neutral Citation Number 2023:DHC:3680
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 558/2023
ANURAG GOEL ..... Petitioner
Through: Mr.Maninder Singh, Sr. Adv. with
Mr. Ajay Kumar Pipaniya, Ms.
Pallavi Pipaniya, Mr. Imtiyaz Hussain
and Mr. Harjas Pratap Singh, Advs.
versus
STATE (GOVT OF NCT OF DELHI) ..... Respondent
Through: Mr. Raghuvinder Verma, APP for the
State with SI Mahesh, Inspector Ravi
Kumar, PS Ali pur.
% Date of Decision: 25th May, 2023
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
JUDGMENT
DINESH KUMAR SHARMA, J. (Oral)
1. The present petition has been under section 439 Cr.P.C for grant of
Anticipatory Bail on behalf of the petitioner under section
420/467/468/471/120-B IPC registered at PS Alipur, Delhi bearing FIR No.
180/2022.
Signature Not Verified
Digitally Signed
By:PALLAVI VERMA
Signing Date:25.05.2023
17:04:37
Neutral Citation Number 2023:DHC:3680
2. Learned APP for the State on instructions states that the petitioner
has joined the investigation and given a specimen signature but has not
cooperated with the investigation. However, IO states that the recovery of
forged documents is yet to take place.
3. Learned senior counsel for the petitioner submits that it has already
been recorded that even the case of the prosecution as recorded in the order
dated 21.02.2023 that there is no evidence with the investigating agency to
demonstrate who created the alleged forged Will. Learned senior counsel for
the petitioner submits that the petitioner is merely a bona fide buyer and
other co-accused have already been admitted to anticipatory bail.
4. Taking into account of facts and circumstances of the case interim
order dated 21.02.2023 stands confirmed. Petitioner is admitted to
anticipatory bail furnishing personal bond of Rs.50,000/- with one surety of
the like amount to the satisfaction of the concerned IO/SHO, subject to the
following conditions:
a) the petitioner shall cooperate and join the investigation as
and when directed;
b) the petitioner shall not leave NCR without prior permission
of the concerned Court.
c) the petitioner shall not directly or indirectly make any
inducement, threat or promise to any person acquainted with the
facts of the case;
Signature Not Verified
Digitally Signed
By:PALLAVI VERMA
Signing Date:25.05.2023
17:04:37
Neutral Citation Number 2023:DHC:3680
d) the petitioner shall provide his/her mobile number(s) to the
Investigating Officer and keep it operational at all times;
e) the petitioner shall drop a PIN on the Google map to ensure
that his location is available to the Investigating Officer; and
f) 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.
5. With the above directions, the present petition stands disposed of.
DINESH KUMAR SHARMA, J
MAY 25, 2023
Pallavi
Signature Not Verified
Digitally Signed
By:PALLAVI VERMA
Signing Date:25.05.2023
17:04:37
