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Narender Pal Singh vs The State Of Nct Of Delhi on 20 March, 2023

Author: Amit Sharma

Bench: Amit Sharma

                          $~4
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     BAIL APPLN. 90/2022
                                NARENDER PAL SINGH                              ..... Petitioner
                                                  Through: Mr. K.B Shankar, Mr. Aatteeb
                                                              Husain, Mr. Himanshu Sherawat,
                                                              Advocates with petitioner in-person.
                                                  versus
                                THE STATE OF NCT OF DELHI                       ..... Respondent
                                                  Through: Mr. Aman Usman, APP for the State.
                                                              Mr. Amit Gupta, Advocate for
                                                              complainant.
                                CORAM:
                                HON'BLE MR. JUSTICE AMIT SHARMA
                                                  ORDER

% 20.03.2023

1. The present application under Section 438 read with Section 482 of the Cr.P.C. seeks anticipatory bail in FIR No. 1052/2021 under Sections 380/457/411/448/120B/34 of the IPC, registered at P.S. Burari, Delhi.

2. The present FIR was registered on the statement of complainant Farjan Malik, in which he stated that his rented accommodation is at the first floor of the House No. 5088, Gali No. 113, B-Block, Sant Nagar, Burari, Delhi and alleged that his lock had been changed and AC was stolen.

3. The allegation with respect to the present applicant is that he had directed co-accused Bachu Lal to remove the objects from the house of the complainant. During the pendency of the present application, the applicant was granted protection vide order dated 12.01.2022 and has joined investigation. The status report dated 13.02.2023 authored by Mr. Rajendra Prasad, ACP, SHO/Burari has been filed wherein it has been mentioned that the chargesheet in the present matter is ready and custodial interrogation of the application is not required.

4. In view thereof, the present application is allowed.

5. In the event of arrest, the present applicant is directed to be released on bail on his furnishing a personal bond of Rs. 25,000/- with one surety of like amount to the satisfaction of the Arresting Officer/Investigating Officer, further subject to following conditions:

i. The applicant shall not leave the country without prior permission of the trial Court.

ii. The applicant shall intimate the trial Court by way of an affidavit and to the Investigating Officer regarding any change in residential address. iii. The applicant shall appear before the Court as and when the matter is taken up for hearing.

iv. The applicant shall join investigation as and when called by the Investigating Officer concerned.

v. The applicant shall provide his mobile number to the Investigating Officer and intimate about any change.

6. The application is allowed and disposed of accordingly.

7. Needless to state, nothing mentioned hereinabove is an opinion on the merits of the case.

8. Order be uploaded on the website of this court forthwith.

AMIT SHARMA, J MARCH 20, 2023/ab Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:20.03.2023 18:24:30