LAWS(DLH)-2018-1-640

BOBBY AND ORS Vs. STATE

Decided On January 09, 2018
Bobby And Ors Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioners seek anticipatory bail under Section 438 Cr.P.C. in case FIR No. 805/17 under Sections 452/308/506/34 IPC registered at Police Station Aman Vihar. Status report is on record. I have heard the learned counsel for the parties and have examined the file. The petitioners Boby and Kamal were granted interim protection and were directed to join the investigation as and when required by orders dated 27.07.2017 and 13.10.2017 respectively. Undisputedly, the petitioners have since joined the investigation. The victim was discharged from the hospital and the injuries suffered by him are stated to be 'simple' in nature.

(2.) Considering the facts and circumstances of the case, the petitioners are admitted to anticipatory bail and in the event of their arrest, they be released on bail on his furnishing personal bond in the sum of Rs. 40,000/- each with one surety in the like amount to the satisfaction of the SHO/Investigating Officer with the condition that they shall join the investigation as and when required. The bail applications stand disposed of.