Kirpal vs State , Govt Nct Of Delhi on 29 September, 2020

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Delhi High Court - Orders

Kirpal vs State , Govt Nct Of Delhi on 29 September, 2020

Bench: Anu Malhotra

                           $~4
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    BAIL APPLN. No. 2898/2020

                              KIRPAL                                       ..... Petitioner
                                                  Through:      Mr.Munish Chhoker, Advocate

                                                  versus

                              STATE , GOVT NCT OF DELHI                 .... Respondent
                                               Through: Mr.Kamal Kumar Ghei, APP for State
                              CORAM:
                              HON'BLE MS. JUSTICE ANU MALHOTRA
                                               ORDER

                              %                29.09.2020
                                   (Hearing through Video Conferencing)
                             Crl.M.A. No. 13427/2020

Crl.M.A. No.13427/2020 has been filed on behalf of the applicant seeking condonation of delay of 15 days in refiling the Bail Appln. No. 2898/2020.

Notice thereof is issued to the State and accepted by the learned APP for the State on behalf of the State. Learned APP for the State submits that in view of the averments, he does not oppose the delay in re-filing the Bail Appln.No. 2898/2020.

In view thereof, the application is allowed and the delay of 15 days in re filing the bail application is condoned.

The application is disposed of.

Crl. M.A. No. 13426/2020

Exemption allowed, subject to just exceptions. Bail Appln. No. 2898/2020, Crl.M.(Bail) No. 8090/2020 Vide the present application the applicant seeks grant of bail Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:29.09.2020 23:34 in relation to FIR No. 463/2014 PS Shahbad Dairy registered under Sections 368/342/34 and Section 376(D) of the Indian Penal Code, 1860 and Section 6 of the POCSO Act, 2012 submitting inter alia to the effect that the applicant has been incarcerated since 28.8.2015 and that the prosecution evidence has been completed and the applicant needs to be released on bail so that he can successfully lead his defence evidence in a proper and substantive manner.

Notice of the petition and the Crl.M.(Bail) 8090/2020 is issued to the State. The response of the State be submitted by the State along with copy of the testimony of the prosecutrix.

The matter be renotified for the date 5.11.2020 for which date the Nominal Roll of the applicant be also called for from the Superintendent Jail, Delhi.

ANU MALHOTRA, J SEPTEMBER 29, 2020/SV Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:29.09.2020 23:34

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Delhi High Court - Orders