Tejveer vs The State (Nct Of Delhi) on 23 March, 2022

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Delhi High Court - Orders

Tejveer vs The State (Nct Of Delhi) on 23 March, 2022

Bench: Prateek Jalan

                     $~8
                     *          IN THE HIGH COURT OF DELHI AT NEW DELHI

                     +          BAIL APPLN. 619/2022 & Crl.M.A. 3437/2022

                                TEJVEER                                            ..... Petitioner
                                                     Through:    Mr. D.K. Sharma, Mr. Gaurav
                                                                 Dixit, Advocates.

                                                             versus

                                THE STATE (NCT OF DELHI)                  ..... Respondent
                                              Through: Mr. Amit Chadha, APP for the
                                                        State with Inspector Ashok, PS-
                                                        Burari.

                     CORAM:
                     HON'BLE MR. JUSTICE PRATEEK JALAN

                                                ORDER

% 23.03.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].

BAIL APPLN. 619/2022

1. By way of this application under Section 438 of the Code of Criminal Procedure, 1973 ["CrPC"], the petitioner seeks anticipatory bail in the event of arrest in connection with FIR No. 954/2021, dated 18.11.2021, registered at Police Station Burari, for offences under Sections 304B/498A/34 of the Indian Penal Code, 1860 ["IPC"].

2. The petitioner is the father-in-law of the deceased. He is a retired government school teacher and is a permanent resident of village Sisauli, District-Muzaffarnagar, Uttar Pradesh-251319.

Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:24.03.2022 12:19:26 BAIL APPLN. 619/2022 Page 1 of 3

3. The deceased daughter-in-law of the petitioner committed suicide by hanging on 17.11.2021, pursuant to which the FIR was registered in which the petitioner's son and wife were named in addition to the petitioner.

4. Mr. D.K. Sharma, learned counsel for the petitioner, submits that pursuant to the order dated 21.02.2022 of this Court, by which the petitioner was granted interim protection from arrest, the petitioner has, in fact, joined the investigation on three occasions. He further submits that the main charge sheet has been filed against the husband. Mr. Sharma further states that the deceased and her husband (the petitioner's son) were living separately from the petitioner and his wife at a distance of over 100 kilometres.

5. Mr. Amit Chadha, learned Additional Public Prosecutor for the State, has filed a status report in which the statements of the parents of the deceased have been annexed. As far as the petitioner is concerned, the allegations are of a generic nature. The status report also states that the petitioner has joined the investigation on 26.02.2022, 05.03.2022 and 10.03.2022. Mr. Chadha states that the investigation is in progress, and as far as the petitioner is concerned, a supplementary charge sheet will be filed, if required.

6. In these circumstances, the petitioner is admitted to bail in the event of arrest in connection with FIR No. 954/2021 dated 18.11.2021, registered at Police Station Burari, Delhi for offences under Sections 304B/498A/34 IPC, on furnishing a personal bond of ₹ 30,000/- to the satisfaction of the Trial Court alongwith any surety of the like amount and subject to the following conditions: -

Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:24.03.2022 12:19:26 BAIL APPLN. 619/2022 Page 2 of 3

A. The petitioner will join the investigation as and when required by the Investigating Officer ["IO"].

B. In the event, a charge sheet is filed against him, the petitioner will appear before the Trial Court on each and every date of hearing. C. The petitioner will remain resident at the address given in the memo of parties. In the event of any change in his address, he will inform the IO/Trial Court in advance.

D. The petitioner will give his mobile number to the IO and will ensure that the number is kept on and reachable at all times. E. The petitioner will report to the Police Station, Burari on the first and third Monday of each month at 02:30 PM till filing of the supplementary charge sheet.

7. The bail application, alongwith the pending application, is disposed of with these directions.

PRATEEK JALAN, J MARCH 23, 2022 'Bp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:24.03.2022 12:19:26 BAIL APPLN. 619/2022 Page 3 of 3

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Delhi High Court - Orders