ASHOK GARG Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Vide order dtd. 7/2/2023, the applicant was admitted to interim anticipatory bail. The order dtd. 7/2/2023 reads as under: ' CRL.M.A. 3188/2023 (interim application) This is an interim application seeking anticipatory bail on behalf of the petitioner till the disposal of the present anticipatory bail application in case FIR No. 553/2021 registered under Sec. 323/341 IPC at PS Keshav Puram. The alleged incident is of 29/3/2021 which was on the day of Holi and the said FIR was lodged on 25/8/2021. It is a matter of record that the petitioner himself had taken the injured to the hospital. Initially, the FIR was lodged only under Ss. 323/341 IPC. However, later on further Sec. were added. Learned counsel for the petitioner submits that the petitioner shall cooperate and is ready and willing to join the investigation as and when directed. Let the status report be filed. In the meantime, if an arrest is necessitated, the petitioner be released on interim bail on furnishing a personal bond in the sum of Rs.20,000.00 with one surety of the like amount to the satisfaction of the IO/SHO subject to the following conditions:

(2.) Learned APP for the state submits that the applicant has joined the investigation and after investigation the charge sheet has been filed.

(3.) In these circumstances, the order dtd. 7/2/2023 is made absolute and the applicant is admitted to Court bail on furnishing a personal bond in the sum of Rs.20,000.00 with one surety of the like amount subject to the satisfaction of the IO/SHO and subject to the same following terms and conditions :-