Delhi High Court - Orders
Tinku @ Arsh @ Javed vs The State on 8 November, 2021
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3929/2021
TINKU @ ARSH @ JAVED ..... Petitioner
Through : Mr.Shailendra Singh and Mr.Sandeep
Singh, Advocates.
versus
THE STATE ..... Respondent
Through : Mr.Kamal Kumar Ghai, APP for the
State with SI Suraj, PS Sangam
Vihar.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 08.11.2021 Crl.M.A.No.17387/2021
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
BAIL APPLN. 3929/20213. Petitioner- running in custody since 11.03.2021 - seeks regular bail in case FIR No.97/2021 under Section 323/341/354D/506/509/34 IPC and Section 12 of the POCSO Act registered at police station Sangam Vihar. The allegations against petitioner are he had beaten two minor girls and even threatened them.
4. Issue notice. Learned APP accepts notice and seeks to file status report. As sought, status report be filed before the next date of hearing with an advance copy thereof to the learned counsel for petitioner through email.
5. The latest nominal roll of petitioner be also requisitioned from the Jail Superintendent. Both the documents be placed on record as well.
6. The victim be informed about the next date of hearing through the SHO/Investigating Officer concerned.
Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:09.11.2021 15:007. List on 17.02.2022.
YOGESH KHANNA, J.
NOVEMBER 08, 2021 M Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:09.11.2021 15:00