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Judgment
SANJEEV SACHDEVA, J
CRL. M.A. 33014/2018
By way of this application, petitioner seeks amendment in the prayer clause and seeks addition of Section 174-A IPC in the prayer clause. Â
The application is allowed.
The prayer clause of the petitioner is amended accordingly and Section 174-A IPC shall be read in the prayer clause of the petition.
BAIL APPLN. 1994/2018
Petitioner seeks regular bail in FIR No.346/2017, under Sections 307/323/324/174A/34 IPC, registered at PS Govindpuri.Â
The allegations against the petitioner in the FIR are that the complainant along with his friends was going back to his room when three boys
allegedly attacked them with sharp objects and wooden sticks consequent to which they sustained injuries.
Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He further submits that there is no description or
identification of the petitioner in the subject FIR. He further submits that the petitioner is a student and is presently undergoing studies and a
permanent resident of Delhi. Â
Status report has been filed. The investigation is complete and charge-sheet has already been filed. The petitioner has been in custody since
17.05.2018.
Without commenting on the merits of the case and on perusal of the record I am satisfied that petitioner has made out a case for grant of regular
bail.Â
Accordingly, petitioner is directed to be released on bail on his furnishing a bail bond in the sum of Rs.25,000/- with one surety of the like amount to
the satisfaction of the concerned trial court, if not required in any other case. The petitioner shall not do anything that would prejudice the investigation
of the prosecution witnesses.Â
Petition is disposed of in the above terms.
Order dasti under signatures of the Court Master.Â