Delhi High Court - Orders
Prasanjit Mandal vs The State (Govt Of Nct Delhi) on 15 March, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~4 (2022 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3557/2021
PRASANJIT MANDAL ..... Petitioner
Through: Mr. Amit Sharma, Advocate.
versus
THE STATE (GOVT OF NCT DELHI) ..... Respondent
Through: Mr. Amit Chadha, APP for the
State with SI Nisha Sharma, PS
Govindpuri.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 15.03.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing]. BAIL APPLN. 3557/2021& Crl.M.(BAIL) 103/2022
1. This bail application has been filed by the accused in connection with FIR No. 0546/2021 registered under Sections 376, 506 and 34 of the Indian Penal Code, 1860 ["IPC"]. Although, the order sheets record that the complainant was represented on 28.09.2021, 16.11.2021, and 20.12.2021, she does not appear to have been appearing since then.
2. The Investigating Officer is directed to communicate the next date of hearing to the complainant, so that she can be represented on the next date of hearing.
3. The Registry is directed, in addition, to forward a copy of this order to learned counsel who had appeared on behalf of the complainant Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:16.03.2022 11:54:57 BAIL APPLN. 3557/2021 Page 1 of 2 on previous hearings.
4. List on 12.04.2022.
PRATEEK JALAN, J MARCH 15, 2022 'BP'/ Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:16.03.2022 11:54:57 BAIL APPLN. 3557/2021 Page 2 of 2