HARPREET SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) Keeping in mind that the offence is one under Ss. 308 and 323 of the Indian Penal Code and the appellant is a student, hence, on the facts and circumstances of the case, we think it appropriate that the appellant should be enlarged on anticipatory bail. We direct that in the event of he being arrested the appellant shall be released on bail on his furnishing a self bond in the sum of Rs. 5000.00 with one surety for the like amount to the satisfaction of the arresting authority or the trial court as the case may be.