Delhi High Court - Orders
Asif Ali vs State Nct Of Delhi on 28 March, 2025
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 874/2025
ASIF ALI .....Petitioner
Through: Mohd. Suza Faisal, Advocate.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with SI Vishal Malik, SWR/SPL Cell.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 28.03.2025 CRL.M.(BAIL) 691/2025 (for extension of interim bail for a period of 30 days)
1. The present application filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 20231 (erstwhile Section 439 of the Code of Criminal Procedure, 19732) seeks extension of interim bail granted vide order dated 5th March, 2025 on the ground that surgery is now scheduled for 2nd April, 2025. The said proceedings emanate from FIR No. 305/2023 registered under Sections 186/353/323/489B/489C/489D/120B of the Indian Penal Code, 1860 at P.S. Special Cell.
2. Issue notice. Mr. Amit Ahlawat, APP for the State, accepts notice.
3. Let the status report, after verifying the medical record, be filed before the next date of hearing.
1"BNSS"2
"Cr.P.C."
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/04/2025 at 21:57:30
4. List on 01st April, 2025.
5. Interim order dated 5th March, 2025 to continue, on the same terms and conditions, till the next date of hearing.
SANJEEV NARULA, J MARCH 28, 2025/PB This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/04/2025 at 21:57:30