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Ritesh @ Ritesh Anand @ Ritesh Choudhary vs The State & Anr on 7 October, 2021

Author: Rajnish Bhatnagar

Bench: Rajnish Bhatnagar

                            $~27
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +      BAIL APPLN. 3294/2021
                                   RITESH @ RITESH ANAND @ RITESH CHOUDHARY
                                                                                             ..... Petitioner
                                                      Through:     Mr. Jujhar Singh, Adv.

                                                      versus

                                   THE STATE & ANR.                                   ..... Respondents
                                                 Through:          Ms. Rajni Gupta, APP with WSI Soni
                                                                   Lal.

                                 CORAM:
                                 HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
                                            ORDER

% 07.10.2021 Crl.M.A. No.16185/2021 (for exemption) Exemption allowed subject to just exceptions. The application stands disposed of.

Crl.M.(Bail) 1234/2021

1. This is an application filed by the petitioner under Section 439 Cr.P.C. seeking interim bail in case FIR No. 237/2020 under Sections 328/509/376/354/506/34 IPC registered at Police Station Rajinder Nagar.

2. Issue notice. Learned APP for the State appears on advance notice and accepts notice.

3. The petitioner is seeking interim bail for a period of one month to appear in UPSC Examination which is scheduled to be held on 10.10.2021, and another preliminary examination of Rajasthan State and Subordinate Services which is scheduled to be held on 27.10.2021.

4. At the outset, learned counsel for the petitioner submitted that he is not pressing for his release for giving examination of Rajasthan State and Subordinate Services, which is scheduled to be held on 27.10.2021, and he would be supplying proper documents to the prosecution for verifying the same.

5. It is further submitted by the counsel for the petitioner that learned ASJ vide order dated 5.10.2021 though has granted permission to appear in the examination, but said permission was granted to the petitioner to appear in examination in police custody. In my opinion, it is further submitted by the counsel for the petitioner that previously petitioner was also released on interim bail but he has never misused the indulgence granted by the Court.

6. It is submitted by learned APP that the examination is to be held on 10.10.2021, and the petitioner is now coming at a nick of time to seek permission for giving examination which is to be held in Ahemdabad , and it is not possible for the State to verify the admit card provided by the petitioner because tomorrow is only the working day before the day of the examination.

7. Be that as it may, since the petitioner has also been released on interim bail on previous occasions, and there is nothing on record to show that he has misused the indulgence of interim bail granted to him, and also keeping in view the fact that he has to appear in UPSC Examination on 10.10.2021, which is going to be held at Ahmedabad, therefore, petitioner is admitted to interim bail for a period of one week, from the date of release, on his furnishing a personal bond in the sum of Rs.25,000/- to the satisfaction of the trial court concerned, as released earlier as well vide order dated 15.9.2021. Counsel for the petitioner submitted that petitioner would Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:07.10.2021 20:14 surrender on the expiry of the interim bail period.

8. The application stands disposed of.

RAJNISH BHATNAGAR, J OCTOBER 7, 2021 ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:07.10.2021 20:14