Delhi High Court - Orders
Anil @ Sonu @ Matka vs State on 3 June, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1061/2020
ANIL @ SONU @ MATKA ..... Petitioner
Through: Ms. Shamshravish Rein, Advocate.
Versus
STATE ..... Respondent
Through: Ms. Aashaa Tiwari, APP for State.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 03.06.2020
1. The present bail application has been filed seeking interim bail in FIR No. 2288/2014 under Sections 302/120B/34 IPC read with Section 25/27 of the Arms Act registered at P.S. Shakarpur on the ground that the petitioner's wife is unwell and requires medical care.
2. A Status Report has been placed on record. As per the Status Report, the petitioner committed murder in the present case while he was on bail in another FIR No. 787/2014 under Sections 302/307120-B registered at P.S. Loni, District Ghaziabad, U.P. It is further mentioned that subsequent thereto, on 23.07.2016, the complainant-Ekta Thakur in the present case, moved an application before the trial court alleging therein that on 01.06.2016 when she came to the court for recording of her statement, she BAIL APPLN. 1061/2020 PAGE 1 OF 3 was threatened by the petitioner outside the court to change her statement.
3. The medical grounds in respect of petitioner's wife have been verified. It has been mentioned in the status report as follows :-
"It is further submitted that documents in regard of the medical papers provided by the petitioner of his wife Mrs. Savita found genuine and during the verification of the medical documents concerned doctor stated that " Patient does not required any surgery and she was having pain in abdomen, fever, vomiting and patient is managed conservatively and patient is moderately sick." it is submitted that the perusal of the discharge summary it revealed that Smt. Savita was admitted on 12.05.2020 and have already been discharged on 22.05.2020.
It is further submitted that verification also conducted at the given address i.e. H. No. 537-B, Jagdamba Colony, Johripur, Delhi and the owner namely Sh. Jagjeet Singh stated that the wife of the petitioner along with her 7 years old daughter are residing here at the Ground Floor of the house and Jagjeet Singh also stated that in various occasions wife of petitioner went to reside in her parental house situated at Village Kurdi Nangal, Distt. Baghpat UP. During verification it revealed that petitioner herein are 4 brothers and brothers of the petitioner resides at village BAIL APPLN. 1061/2020 PAGE 2 OF 3 Sherpur Lohara, Distt. Baghpat, U.P. During verification the wife of the petitioner neither provide her mobile number nor provide the details of the school of her daughter. During the course of verification statements of the neibhourS Smt. Shyamwati Devi w/o Late Pratap Singh r/o H. No. A- 44, Jagdamba Colony, Johri Pur, Delhi also recorded and she stated that wife of the petitioner along with her daughter resides in the house of Jagjeet Singh and in various occasions she also went to reside her parental house."
3. Nominal roll of the petitioner has also been placed on record. As per the nominal roll, jail conduct of the petitioner is stated to have been unsatisfactory during the last one year.
4. In view of the above, I find no justifiable ground to admit the petitioner on interim bail. Bail application is dismissed.
MANOJ KUMAR OHRI, J
JUNE 03, 2020
ga
BAIL APPLN. 1061/2020 PAGE 3 OF 3