Delhi High Court - Orders
Nand Ram @Master @ Arvind vs The State(Nct Of Delhi) on 28 January, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4038/2020
NAND RAM @MASTER @ ARVIND ..... Petitioner
Through: Mr. R.K.Giri, Advocate.
versus
THE STATE(NCT OF DELHI) ..... Respondent
Through: Ms. Rajni Gupta, APP for the State
with SI Surender Singh, PS.Spl. Cell.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 28.01.2021 The present bail application has been filed under Section 439 Cr.P.C read with Section 482 Cr. P.C on behalf of the petitioner seeking interim bail in FIR No. 28/2016 registered under Sections 18/29/61/85 NDPS Act registered at P.S.Special Cell, Delhi.
The petitioner is seeking interim bail on the ground that he is to be operated for cataract of his left eye. It is submitted by the counsel for the petitioner that petitioner has already been operated for cataract of his right eye at the A.K.Eye Hospital Pvt. Ltd on 25.1.2020. He further submits that now his surgery of his left eye has been planned and the petitioner has full faith in the doctor who has operated his right eye. Investigating Officer has verified the medical documents of the petitioner. Status report is accompanied by the report of the operating doctor namely Dr. Anirban Tarafdar. As per the report of the doctor, the surgery of left eye is planned for 2.2.2021. The report further states that patient can be discharged on the same day.
In the facts and circumstances of the case, petitioner is admitted to interim bail w.e.f 31.1.2021 till 05.02.2021 on furnishing a personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court concerned.
It is submitted by the counsel for the petitioner that he would not take any extension of the interim bail, and it is made clear that interim bail is granted by this Court to the petitioner only on the medical grounds.
Petitioner shall pin drop his location and he shall contact the IO SI Surender Singh (Mobile No. 9555672791) once in a day till the time he is on interim bail.
The application stands disposed of.
Nothing stated hereinabove shall tantamount to the expression of any opinion on the merits of the case.
RAJNISH BHATNAGAR, J JANUARY 28, 2021/ib