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Judgment
The petitioner seeks regular bail in FIR No. 563/2017 under Sections 186/353/307/34 of the IPC, registered at Police Station Tilak Nagar, New
Delhi.
2.The allegations against the petitioner are that the petitioner along with co-accused was sitting in a car and when the officer on duty approached them
to ascertain their purpose of sitting in the wee hours of the morning, they misbehaved with the officer and tried to run over theconstable on duty and
attempted to escape and later they were apprehended. It is alleged that while fleeing, they also hit car of one of the constables which was standing at
some distance. The subject vehicle in which the petitioner was alleged to be sitting has been found to be stolen.
3.Learned counsel for the petitioner submits that the petitioner has been falsely implicated.
4.Perusal of the record as well as the fact that the investigation is complete and the charge sheet has already been filed and keeping in view the
allegations and considering the fact that the petitioner was arrested on 24.11.2017 and has been in custody since then, I am of the view that petitioner
has made out a case for grant of regular bail.
5.Accordingly, petitioner is directed to be released on bail on his furnishing a personal bond of Rs. 25,000/- with two sureties of the like amount to the
satisfaction of the trial court, if not required in any other case. The petitioner shall not do anything which may prejudice either the investigation or the
prosecution witnesses.
6.The petitioner is allowed in the above terms.
7.Order Dasti under signatures of the Court Master.