Delhi High Court - Orders
Dharmendra Bhullar vs State Nct Of Delhi Through S.H.O Ps ... on 19 September, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2989/2023
DHARMENDRA BHULLAR ..... Petitioner
Through: Mr. Sachin Shukla, Mr. Milan Popli
and Mr. Vishal Malik, Advocates
versus
STATE NCT OF DELHI THROUGH
S.H.O PS BHAJANPURA, NEW DELHI ..... Respondent
Through: Mr. Mukesh Kumar, APP for State
with W/SI Mishita Pundir, P.S.
Bhajanpura
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 19.09.2023 [The proceeding has been conducted through Hybrid mode]
1. This is an application under Section 438 Cr.P.C., 1973 seeking grant of anticipatory bail in the event of arrest qua FIR No. 343/2023 dated 27.06.2023 under Sections 377/354/323/506/313/34 IPC, 1860 registered at Police Station Bhajanpura, Delhi.
2. Learned counsel submits that this Court had, in Bail Appln No. 2714/2023 titled Uday Singh Bhullar vs. The State NCT of Delhi and Ors through SHO PS Bhajanpura, vide order dated 17.08.2023 granted interim protection from arrest to the applicant therein qua the aforesaid FIR.
3. Learned counsel further submits that the co-accused Uday Singh Bhullar, who was protected vide the aforesaid order, is the son of the present applicant. Learned counsel submits that on the grounds of parity, the applicant also may be granted interim protection in the 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 26/09/2023 at 20:48:29 meanwhile.
4. This Court has considered the submissions of learned counsel as also perused the record and the order dated 17.08.2023 passed by this Court in Bail Appln No. 2714/2023 titled Uday Singh Bhullar vs. The State NCT of Delhi and Ors through SHO PS Bhajanpura.
5. Issue notice.
6. Notice accepted by Mr. Mukesh Kumar, learned APP for State, who submits that he would file the status report, however, he prays that the applicant be directed to appear before the IO as and when directed and cooperate with the investigations.
7. The applicant is directed to cooperate with the police in the investigation process and shall appear as and when the IO directs.
8. In the meantime, no coercive steps be taken against the applicant, subject to the aforesaid directions. Apart from that, the applicant will neither tamper with the evidence nor influence the complainant or the witnesses.
9. In view of the judgment of the Supreme Court in Jagjeet Singh and Others vs. Ashish Mishra Alias Monu and Another reported in (2022) 9 SCC 321, issue notice to the complainant with intimation that the complainant is entitled to be heard.
10. Status report be filed within three weeks with an advance copy to learned counsel for the applicant.
11. List on 13.10.2023 alongwith Bail Appln. No. 2714/2023.
TUSHAR RAO GEDELA, J SEPTEMBER 19, 2023 Aj 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 26/09/2023 at 20:48:29