Delhi High Court - Orders
Rahul vs The State on 29 November, 2023
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3424/2023
RAHUL ..... Petitioner
Through: Mr. Sandeep Yadav, Mr. S. Chand
Yadav, Advocates
versus
THE STATE ..... Respondent
Through: Mr.Mukesh Kumar, APP for State
with SI Pintu, P.S. Nangloi
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 29.11.2023
1. The present bail application is filed under section 438 Cr.P.C. for grant of anticipatory bail on behalf of the petitioner/Rahul in FIR bearing no.0732/2023 registered under sections 323/341/354/354A/354B/506/509 IPC at P.S. Nangloi.
2. The counsel for the petitioner stated that the petitioner has been falsely implicated by the complainant as a quarrel took place between the acsused/petitioner and husband of the complainant. The counsel for the petitioner prayed for grant for bail.
3. The Additional Public Prosecutor being assisted by the Investigating Officer SI Pintu, P.S. Nangloi stated that due to the quarrel between the accused/petitioner and husband of the complainant, namely, Santosh, the Kalandra under section 107 and 151 Cr.P.C. was got registered thereafter on This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/12/2023 at 22:10:30 the complainat of victim/prosecutrix the present FIR was got registered pertaining to the incident stated to be happened on 18.09.2023 and on the allegations as stated in the FIR.
4. The petitioner has joined the investigation as well as also participated in the investigation and the custodial interrogation of the petitioner is not required. Accordingly, after considering all facts, the petitioner in case of arrest, the petitioner shall be admitted to bail on furnishing personal bond of Rs.20,000/- with one surety of the like amount to the satisfaction of the concerned I.O./SHO/Duty Officer.
5. In view of the above, the application stands disposed of.
DR. SUDHIR KUMAR JAIN, J NOVEMBER 29, 2023/j/sd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/12/2023 at 22:10:30