Mohit Jindal vs Deen Dayal Goel on 5 March, 2025

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Delhi High Court - Orders

Mohit Jindal vs Deen Dayal Goel on 5 March, 2025

Bench: Neena Bansal Krishna

                                    $~29
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CRL.L.P. 107/2021
                                                MOHIT JINDAL
                                                                                                                                     .....Petitioner
                                                            Through:                                           Mr. Vinod Mahla, Advocate.
                                                            versus
                                                DEEN DAYAL GOEL
                                                                                                                                     .....Respondent
                                                                                      Through:

                                                CORAM:
                                                HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
                                                         ORDER

% 05.03.2025 CRL.M.A. 7101/2025 In CRL.L.P. 107/2021 (under Section 485 and 528 of BNSS on behalf of Surety Kamla Goyal of Respondent for Release of R.C)

1. An Application has been filed on behalf of Surety Kamla Goyal for the release of RC.

2. It is submitted in the Application that the learned Trial Court has already acquitted the Respondent in the Complaint Case against which the Petitioner has preferred the present Criminal Leave Petition. At the time of furnishing of Bail Bond before the learned Trial Court, the RC of vehicle of the Petitioner was retained. The vehicle is going to complete 15 years of age in 2027 and the Applicant wants to dispose of the vehicle. It is submitted that the original RC be allowed to be returned which the Applicant undertakes to replace by some other document.

3. The copy of the Robkar has been placed on record showing that the RC had been retained by the learned M.M in 2019. Learned counsel submits 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 11/03/2025 at 21:40:02 that this RC had been submitted while furnishing Bail Bond/Surety Bond before the learned M.M.

4. There is no Order of the Court by which the RC had been retained. Though the E-Trial Court Record is with the High Court, but the original record would be available in the District Court. In case the physical file is with the High Court, the Registry is directed to return the same to the learned Trial Court.

5. The Application is disposed of with liberty to the Applicant to move an Application before the concerned Magistrate.

6. The Application stands disposed of accordingly.

CRL.L.P. 107/2021

7. List on 26.05.2025, the date already fixed.

NEENA BANSAL KRISHNA, J MARCH 5, 2025/va 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 11/03/2025 at 21:40:02

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Delhi High Court - Orders