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Sanjay Kumar Mahto vs State (Gnct Of Delhi) on 4 March, 2021

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~28
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    BAIL APPLN. 757/2021
                                     SANJAY KUMAR MAHTO                                     ..... Petitioner
                                                        Through : Mr.M.P.Sinha, Advocate.
                                                        versus
                                     STATE (GNCT OF DELHI)                             ..... Respondent
                                                        Through : Mr.Amit Ahlawat, APP for the State.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                        ORDER

% 04.03.2021

1. The hearing has been conducted through Video Conferencing.

2. Exemption allowed, subject to all just exceptions.

3. The application stands disposed of.

4. Petitioner seeks anticipatory bail in case FIR No.640/2016 under Section 420/468/471/120B IPC registered at police station Samaipur Badli.

5. As per the allegations, the petitioner herein introduced one insurance agent to the complainant herein and the complainant took an accidental insurance policy of his vehicle/truck - which was found to be fake in the MACT proceedings. However, the matter between the complainant and victim was settled before the MACT for a sum Rs.6.00 lac. Since the petitioner had introduced the complainant to the agent, so he was to bear 50% of Rs.6.00 lac and he made the payment thereof, without there being any role of petitioner in the crime.

6. The learned counsel for the petitioner referred to settlement dated 18.02.2021 wherein the complainant has stated he has left with no claim left whatsoever against the petitioner herein.

7. Issue notice. Learned APP accepts notice and submits the insurance agent is the associate of petitioner herein and had actively participated in the crime in issuance of fake insurance policy and hence custodial interrogation of petitioner is required in this case as the insurance agent is still absconding. Time is sought to file status report. As sought, status report be filed before the next date of hearing with an advance copy thereof to the learned counsel for petitioner through email.

8. List on 09.07.2021 and in the meanwhile, the petitioner is directed to join the investigation as and when called for by the Investigating Officer / SHO concerned and shall not be arrested till the next date of hearing.

YOGESH KHANNA, J.

MARCH 04, 2021 M Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:05.03.2021 17:29