Delhi High Court - Orders
Rashid@Lambu@Sonu vs State on 22 September, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIA VIDEO CONFERENCING)
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3457/2021
RASHID@LAMBU@SONU ..... Petitioner
Through: Ms. Dolly Sharma, Advocate.
versus
STATE ..... Respondent
Through: Mr. Raghuvinder Varma, APP for the
State with SI Manoj, PS Mayur Vihar.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 22.09.2021 CRL.M.A. 14843/2021(exemption) Exemption allowed, subject to all just exceptions. The application is, accordingly, disposed of. CRL.M.A. 14844/2021(exemption) Exemption allowed, subject to all just exceptions. Court fees be made good within a period of two weeks. The application is, accordingly, disposed of.
BAIL APPLN. 3457/2021This is a petition filed by the petitioner under Section 439 Cr.P.C. read with Section 482 Cr.P.C. seeking interim bail for a period of 4 weeks on the ground that the father of the Applicant is suffering from Inguinal hernia and the doctor has advised surgery for repairing hernia and the date of surgery is 25.09.2021 in St. Stephen Hospital in case FIR No. 276/2018 under Sections 304/308/341/34 IPC registered at Police Station Mayur Vihar Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:23.09.2021 17:20 (VIA VIDEO CONFERENCING) .
Issue notice. Learned APP for the State appears on advance notice and accepts notice.
Let the medical report of the father of the petitioner be verified and a verification report be filed before the next date of hearing.
List on 24rd September 2021.
RAJNISH BHATNAGAR, J SEPTEMBER 22, 2021 p Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:23.09.2021 17:20