Delhi High Court - Orders
Neeraj Bhatt vs State Of Nct Of Delhi on 1 October, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:SINDHU
KRISHNAKUMAR
Signing Date:03.10.2020 17:12:38
$~21 & 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 358/2020 & CRL.M. (BAIL) 7688/2020, CRL.M.As. 9590-
91/2020
NEERAJ BHATT ..... Appellant
Through: Mr. Anwesh Madhukar, Advocate.
(M:9899866844)
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Raghuvinder Verma, APP.
AND
+ CRL.A. 391/2020 & CRL.M.(BAIL) 7814-15/2020, CRL.M.As.
10712-13/2020
NEERAJ BHATT ..... Appellant
Through: Mr. Vikram Singh, Advocate.
(M:9560632474)
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Raghuvinder Verma, APP.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 01.10.2020
1. This hearing has been done by video conferencing.
2. These are two appeals challenging the judgment dated 5th December, 2019 by which the Appellant has been convicted under Sections 363/376(2) IPC and Section 6 of POCSO Act and the order on sentence dated 19th December, 2019 by which the Appellant has been sentenced to 10 years of RI along with a total fine of Rs.10,000/-.
3. On behalf of the Appellant, one Mr. Anwesh Madhukar, ld. counsel Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:03.10.2020 16:24 Digitally Signed By:SINDHU KRISHNAKUMAR Signing Date:03.10.2020 17:12:38 has appeared from legal aid and one Mr. Vikram Singh, ld. counsel has been engaged by the pairokar. In order to ascertain from the Appellant as to which of the counsel should continue to represent him, let the Appellant join the proceedings through video conferencing on the next date. Jail Superintendent, Jail No.8, Tihar Jail shall make arrangements for the Appellant to join the video conferencing hearing before this Court on the next date. Both counsels, who are present today, shall also appear on the next date.
4. Ld. APP submits that notice was issued to the Complainant, however she could not be served as she has now moved out from her last known address. Even from her neighbourhood her new address could not be ascertained.
5. List on 9th October, 2020 to enable the Appellant to join the proceedings through video conferencing.
PRATHIBA M. SINGH, J.
OCTOBER 1, 2020 dk/T Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:03.10.2020 16:24