Delhi High Court
Ajay Kumar vs State Of Nct Of Delhi on 14 September, 2023
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3067/2023
AJAY KUMAR ..... Petitioner
Through: Mr. Niraj Dubey, Mr. Pradumn
Kumar, Advs.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Hemant Mehla, APP and SI
Vivek Tomar, PS Govindpuri.
% Date of Decision: 14.09.2023.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
JUDGMENT
DINESH KUMAR SHARMA, J. (Oral)
CRL.M.A. 24796/2023
1. Exemption allowed subject to all just exceptions.
2. Application stands disposed of.
BAIL APPLN. 3067/2023
3. The present application has been filed seeking regular bail in case FIR
No. 77/2023 under Sections 307/34 IPC registered at PS Govindpuri.
4. Learned counsel for the petitioner submits that as per the FIR, the role
of the petitioner is that he only asked the accused party to teach
Signature Not Verified
Digitally Signed By:RAJ
BALA
Signing Date:14.09.2023
18:40:53
complainant and his family a lesson.
5. Learned counsel for the petitioner submits that the accused was arrested
on 01.02.2023 and he is in custody since then. It has been submitted
that the charge-sheet has already been filed. It has further been
submitted that the petitioner is pursuing the course of Chartered
Accountancy.
6. Issue notice. Learned APP for the state has accepted the notice.
7. Learned APP for the state submits that the present case involves serious
offence where the petitioner, in furtherance of common intention of all
the other accused persons, assaulted the victims with knife on their
face, neck and ear. Learned APP for the state further submits that two
of the injured persons have suffered grievous injuries.
8. As per the status report filed by SI Vivek Tomar before the learned
Trial Court, it has been mentioned that as per enquiry, it was found that
the victims suffered injury from broken glass, however opinion in this
regard is yet to be taken from the hospital. The petitioner is in custody
for 8 months and is pursuing the course of Chartered Accountancy. As
per IO there is no other case against the present petitioner. The charge-
sheet has already been filed.
9. Taking the period of detention and the facts and circumstances of the
case in totality, the petitioner is admitted to court bail on furnishing a
personal bond of Rs. 10,000/- with one surety of the like amount to the
satisfaction of the trial court subject to the following conditions:
a) the Petitioner shall under no circumstances leave India without
prior permission of the concerned Court;
Signature Not Verified
Digitally Signed By:RAJ
BALA
Signing Date:14.09.2023
18:40:53
b) the Petitioner shall not directly or indirectly make any
inducement, threat or promise to any person acquainted with the
facts of the case;
c) the Petitioner shall provide his mobile number(s) to the
Investigating Officer;
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.
e) The petitioner shall attend the trial regularly.
10. However nothing expressed herein shall tantamount to be an expression
on the merits of the case.
11. Copy of order to be sent to concerned Jail Superintendent.
12. Hence, the present applications stands disposed of.
DINESH KUMAR SHARMA, J
SEPTEMBER 14, 2023/AR
Signature Not Verified
Digitally Signed By:RAJ
BALA
Signing Date:14.09.2023
18:40:53
