Delhi High Court - Orders
Ritesh @ Ritesh Anand @ Ritesh Choudhary vs The State & Anr on 25 October, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3294/2021
RITESH @ RITESH ANAND @ RITESH CHOUDHARY
..... Petitioner
Through: Mr. Ankit Rana, Mr. Nitin Bansal and
Mr. Nitin Shokeen, Advocates.
versus
THE STATE & ANR. ..... Respondents
Through: Ms. Rajni Gupta, APP for the State
with W/SI Soni Lal PS Rajinder
Nagar.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 25.10.2021 Crl.M.A. No. 16824/2021 (for exemption) Exemption allowed subject to just exceptions. The application stands disposed of.
Crl.M.(Bail) 1269/2021 (for interim bail)
1. This is an application filed by the petitioner under Section 439 Cr.P.C. seeking interim bail for a period of 15 days in FIR No. 237/2020 under Sections 328/509/376/354/506/34 IPC registered at Police Station Rajinder Nagar, on the ground that petitioner has to appear for the examination of Rajasthan Public Service Commission.
2. It is submitted by learned counsel for the petitioner that this Court had previously also released the petitioner on interim bail for appearing in various examinations and the petitioner has surrendered on time and has Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:29.10.2021 16:39:05 never misused the liberty granted to him by this Court.
3. Issue notice.
4. Learned APP for the State enters appearance on advance notice and accepts notice of the application.
5. Let the IO verify the factum of examination to be held as stated in the application and file a status report accordingly.
6. List on 26th October, 2021.
RAJNISH BHATNAGAR, J OCTOBER 25, 2021 AK Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:29.10.2021 16:39:05