ARUNA CHADHA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) THIS is the second bail application filed by the petitioner Aruna Chadha praying for her release on bail in case FIR No.178/2012 under Sections 306/506/201/120 -B/466/467/468/469/ 471 read with Section 34 IPC and under Section 66 -A of I.T. Act, PS Bharat Nagar, Delhi.

(2.) NOTICE of the application was given to the State.

(3.) LEARNED Addl.Solicotor General has submitted that in a recent development, Chanshivroop Singh, who is a co -accused in this case and was released on bail by the Court, had moved an application under Section 306 CrPC to become Approver to which the investigating agency had given 'No Objection'. His Statement under Section 164 CrPC was recorded on 07.11.2012 and to remove a technical infirmity in the previous statement, his statement was again recorded on 27.11.2012. The application under Section 306 CrPC was to come up for hearing on 30.11.2012 on which date Chanshivroop Singh was to appear in person in the Court. He did not appear in the Court on 30.11.2012 and when the matter was adjourned for 01.12.2012, his father informed that his son had left for Mumbai on the night of 27.11.2012 and thereafter he had neither contacted nor returned. On inquiry from his Mumbai contacts, it was revealed that he had left for Abu Dhabi on 28.11.2012 by early morning flight. Mr.Sidharth Luthra, learned Addl. Solicitor General has submitted that a person who volunteered to become Approver in this case, has left the country and this shows the amount of influence the accused person can exercise.