ARUN SALUJA Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Section 438 of Cr. P.C. seeking anticipatory bail in a case registered under FIR No.610/2015 under Sections 323/341/506/34 of Indian Penal Code, registered at Police Station Pahar Ganj, New Delhi.

(2.) The present case is an outcome of a complaint lodged by Smt. Sunita Rani, in which she had levelled the allegation of molestation, snatching and abusing on the petitioner alongwith his father Gulshan Lal Saluja. The injuries caused to the complainant in her MLC was opined to be grievous and the sections of IPC in FIR were amended and Sections 509/354 of IPC were also added in this case.

(3.) Upon filing an application on 9th October 2015, by both the accused persons, they were granted anticipated bail till 13.10.2015 and they were directed to join the investigation. Both the accused joined the investigation on 12th October 2015. On 13th October 2015, the Trial Court admitted the co-accused - Gulshan Lal Saluja on bail but the petitioners bail was rejected vide order dated 13th October 2015, on the ground that he had snatched the purse and had also hit on the chest of the complainant.