Delhi High Court - Orders
(Exemption From Filing Certified ... vs The State (Govt. Of Nct Of Delhi) on 12 December, 2022
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3619/2022 & CRL.M.A. 25317/2022
(exemption from filing certified copies of all the annexures
and fair typed copies of the dim annexures)
RAKESH KUMAR GOYAL ..... Applicant
Through: Mr. Piyush Tiwari, Advocate
versus
THE STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Through: Ms. Richa Dhawan, APP for the
State with Insp. Dharmendra
Pratap Singh, PS EOW.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 12.12.2022
1. Learned Additional Public Prosecutor for the State points out that the accused/applicant has already been declared Proclaimed Offender (PO) and any application under Section 438 of the Code of Criminal Procedure, 1973 will not be maintainable in terms of the judgment of the Supreme Court dated 21.10.2021 in Prem Shankar Prasad vs. State of Bihar & Anr. (2021) SCC OnLine SC 955.
2. At this stage, learned counsel for the applicant seeks liberty to withdraw the present application and take appropriate steps to challenge the order declaring the applicant as PO.
3. The bail application is dismissed as withdrawn, alongwith the pending application, with liberty as aforesaid.
AMIT MAHAJAN, J DECEMBER 12, 2022 'hkaur' Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:14.12.2022 18:21:33