SONU SHOKEEN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in case FIR No.574/2017 under Sections 307/34 of IPC read with Sections 25 & 27 of the Arms Act, registered at Police Station Vasant Kunj, (South), New Delhi.

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated and the allegations in the FIR are clearly false, which could be ascertained from the CCTV footage which is available with the Investigating Officer.

(3.) Without commenting on the merits of the case, perusal of the record shows that the petitioner has made out a case for grant of anticipatory bail. Accordingly, in the event of arrest, the petitioner shall be released on bail by the Investigating Officer/Arresting Officer/SHO on his furnishing a personal bond in the sum of Rs.25,000/- with one surety of like amount to the satisfaction of the IO/SHO/Arresting Officer.