Delhi High Court - Orders
Sanju vs State on 28 April, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~4 (b-1)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 581/2020
SANJU ..... Petitioner
Through: Mr. Chakradhar Panda, Advocate
versus
STATE ..... Respondent
Through: Ms. Meenakshi Dahiya, APP
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 28.04.2020 Crl.M.A. No. 5952/2020 Petitioner has filed an application seeking bail in FIR No. 331/2019, under Sections 379/392/411/427/34 IPC, being Bail Appl.581/2020, which was listed before this Court on 27.02.2020.
Court issued notice and State was directed to file Status Report within a period of two weeks. Application was adjourned to 13.04.2020 for hearing. On account of outbreak of Covid-19 pandemic, hearing has been adjourned to 13.07.2020.
Present application has been filed by the petitioner under Section 482 Cr.P.C. for preponement of the date of hearing/withdrawal of the bail application i.e. Bail Appl. No. 581/2020.
Ms. Meenakshi Dahiya, learned Additional Public Prosecutor for the State at the outset points out that the petitioner has already filed a bail application in the aforesaid FIR in the Court of Additional Sessions Judge, Saket District Courts and, therefore, the present bail application is not maintainable.
Mr. Chakradhar Panda, learned counsel for the petitioner, responding to the said submission, submits that he has instructions to state that on 27.04.2020, the said application listed before the Court of Additional Sessions Judge, Saket District Courts has been dismissed as withdrawn, as the petitioner had made a submission that a bail application was pending before this Court.
Learned counsel for the petitioner undertakes to file a copy of the order passed by the learned ASJ, Saket, within a period of one week from today.
Learned counsel for the petitioner also submits that the main accused has been granted bail and, therefore, the petitioner is also entitled to be released on bail.
Having heard the learned counsel for the petitioner and the learned APP for the State, I am of the view that the petitioner has made out a case for preponement of the date of hearing. The application is, accordingly, allowed. The hearing of the application is preponed to 14.05.2020.
Learned APP for the State would file a Status Report within a period of two weeks from today.
Date of 13.07.2020 stands cancelled.
JYOTI SINGH, J APRIL 28, 2020 yo/yg