Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 15.05.2018
+ BAIL APPLN. 938/2018
GURPREET SINGH ..... Petitioner
Versus
STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Advocates who appeared in this case:
For the Petitioner : Ms. Nisha Sharma and Ms. Chandrika
Gupta, Advs. for Mr. Rajat Aneja, Adv.
For the Respondent : Mr. G.M. Garooqui, Addl. PP for the
State
CORAM:-
HON’BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
15.05.2018
SANJEEV SACHDEVA, J. (ORAL)
1. The petitioner seeks regular bail in FIR No. 563/2017 under Sections
186/353/307/34 of the IPC, registered at Police Station Tilak Nagar, New
Delhi.
2. The allegations against the petitioner are that the petitioner along
with co-accused was sitting in a car and when the officer on duty
approached them to ascertain their purpose of sitting in the wee hours of the
morning, they misbehaved with the officer and tried to run over the
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constable on duty and attempted to escape and later they were apprehended.
It is alleged that while fleeing, they also hit car of one of the constables
which was standing at some distance. The subject vehicle in which the
petitioner was alleged to be sitting has been found to be stolen.
3. Learned counsel for the petitioner submits that the petitioner has
been falsely implicated.
4. Perusal of the record as well as the fact that the investigation is
complete and the charge sheet has already been filed and keeping in view
the allegations and considering the fact that the petitioner was arrested on
24.11.2017 and has been in custody since then, I am of the view that
petitioner has made out a case for grant of regular bail.
5. Accordingly, petitioner is directed to be released on bail on his
furnishing a personal bond of Rs. 25,000/- with two sureties of the like
amount to the satisfaction of the trial court, if not required in any other case.
The petitioner shall not do anything which may prejudice either the
investigation or the prosecution witnesses.
6. The petitioner is allowed in the above terms.
7. Order Dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J
MAY 15, 2018
‘ rs’
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