Delhi High Court - Orders
Ratnesh Bhutani vs Union Of India & Anr on 29 May, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1603/2023 & CRL.M.A. 12961/2023
RATNESH BHUTANI ..... Petitioner
Through: Mr. Ramesh Gupta, Sr. Advocate
with Mr. Rohit Kheriwal and Mr.
Raman, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Anil Soni, CGSC with Ms. Rekha
Pandey, SPP and Mr. Raghav Pandey,
Mr. Devrat Yadav, Advocates.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 29.05.2023
1. The instant application under Section 439 read with Section 482 of the Code of the Criminal Procedure, 1973 ('Cr.P.C') and Section 25 of the Extradition Act 1962, has been filed on behalf of the applicant seeking grant of interim bail for a period of eight weeks on the ground that his parents are suffering from various ailments and to attend to his mother who is to undergo spinal cord surgery.
2. Learned senior counsel for the applicant submits that the parents of the accused are old and are facing several health problems. He further submits that applicant's mother has to undergo a major surgery of the spinal This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 01:26:21 cord which is scheduled for 31.05.2023. He also submits that the applicant needs to take care of his old parents. Therefore, interim bail be granted.
3. Learned standing counsel for the Union of India, on the other hand, states that as per the verification report, surgery of the applicant's mother is scheduled for 31.05.2023.
4. I have heard arguments on behalf of both the parties and have gone through the material on record.
5. According to the report received from Vinod Hospital in Meerut, which investigating officer has filed after verification, the spinal surgery of applicant's mother is scheduled for 31.05.2023. In view of the same, this Court is inclined to grant interim bail to the applicant purely on humanitarian grounds to look after his parents who need his attention as the mother of applicant is to undergo a major spinal cord surgery. Accordingly, the applicant be released on interim bail for a period of four weeks, which shall commence from the date of his actual release, on furnishing a personal bond in sum of Rs. 1,50,000/- with one surety of the like amount to the satisfaction of the Trial Court/Successor Court/Link Court/Duty Judge and subject to the following conditions:
(i) The applicant shall remain available on Mobile number shared by him with the IO, which shall be kept operational and active at all times;
(ii) The applicant shall drop a PIN on the Google map to ensure that his live location is available to the Investigating Officer at all times;
(iii) The applicant shall surrender his passport before Jail Superintendent if not surrendered yet before any other authority;
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 01:26:21
(iv) The applicant shall surrender before the concerned Superintendent Jail after the expiry of period of interim bail.
6. Accordingly, the present application stands disposed of.
7. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J MAY 29, 2023/kss Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 01:26:22