HARMEET SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS is an application on behalf of the petitioner seeking anticipatory bail in case F. I. R. No. 145/2005, under Section 406/498-A/ipc, registered at Police Station Malviya Nagar.

(2.) HEARD. In the facts and circumstances of this case, the petitioner is admitted to anticipatory bail. In the event of arrest, the petitioner be released on bail on his furnishing a personal bond in the sum of rs. 10,000/- (rupees ten thousand) with one surety in the like amount to the satisfaction of the Arresting Officer. The application stands disposed of in terms of the aforesaid order.