BALBIR SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) By this application under Section 438, Cr.P.C. petitioner is seeking anticipatory bail in the case FIR No. 720/2005 under Section 135 of the Electricity Act and Section 379, IPC, P.S. Sultanpuri, Delhi.

(2.) Learned Counsel for the petitioner submits that meter in question was registered in the name of Samai Singh and he has been interrogated. It is stated that factory in question was sealed and it was being run authorisedly by the petitioner. It is pleaded that bill was being paid by the registered consumer regularly. Petitioner has already participated in the investigations. Learned APP for the State opposes the bail on the gravity of the offence.

(3.) In the facts and circumstances of this case, in the event of arrest, petitioner is ordered to be released on bail on his furnishing a personal bond in the sum of Rs. 15,000.00 with one surety in the like amount to the satisfaction of the SHO/Arresting Officer. Application stands disposed of. Dasti. Application disposed of.