Delhi High Court - Orders
Lobsang Tenzing Bhutia vs State on 13 July, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1275/2021
LOBSANG TENZING BHUTIA ..... Petitioner
Through Mr. Suraj Rathi, Advocate
versus
STATE ..... Respondent
Through Mr. Amit Chadha, APP with SI
Bhanwar Singh, EOW
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 13.07.2021 HEARD HROUGH VIDEO CONFERENCING CRL.M.A. 10423/2021 (Exemption) Allowed, subject to all just exceptions. CRL.M.(BAIL) 920/2021 in BAIL APPLN. 1275/2021
1. This is an application for grant of interim bail to the petitioner on the ground of HPC guidelines in FIR No.230/2017, dated 06.05.2017, registered at Police Station Prashant Vihar, for offences under Sections 406/420//120B.
2. The learned counsel for the petitioner that the maximum sentence under Section 420 and 406 IPC is seven years and therefore the petitioner is covered by the HPC guidelines.
3. Issue Notice.
4. Mr. Amit Chadha, learned APP for the State accepts notice and seeks time to file a Status Report.
5. Let the Status Report be filed before the next date of hearing.
6. List on 23.07.2021.
SUBRAMONIUM PRASAD, J JULY 13, 2021/Rahul