Delhi High Court - Orders
Neeraj Sehrawat vs State, Nct Of Delhi on 18 November, 2020
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3467/2020
NEERAJ SEHRAWAT ..... Petitioner
Through Mr. Jitender Sehti, Adv.
versus
STATE, NCT OF DELHI ..... Respondent
Through Mr. Amit Gupta, APP for State.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 18.11.2020 [Hearing held through videoconferencing]
1. The petitioner has filed the present petition seeking interim bail in FIR No.1683/2015 registered with Police Station Mangol Puri, under Section 302/120-B/147/149/34 IPC. The petitioner seeks interim bail on the ground that his wife is required to be admitted to the hospital for spinal surgery on 24.11.2020.
2. The petitioner is being prosecuted pursuant to an incident that had occurred on 28.08.2015. The petitioner was in custody and was being transported in the jail van. It is alleged that while in the jail van, the petitioner attacked two other prisoners named Vikram @ Paras @ Goldy and Pradeep & Bhola who were being transported in the same van. The said prisoners were taken to hospital and were declared brought dead.
3. It is alleged in the status report that the petitioner is a dreaded Signature Not Verified digitally signed by:DUSHYANT RAWAL criminal and involved in several other criminal cases. In the criminal world he is also known as 'Neeraj Bawania'.
4. Considering the involvement of the petitioner in several other cases and the gravity of the alleged offence, this Court is not inclined to grant interim bail sought by the petitioner. However, since it has been verified that the petitioner's wife is to be admitted in the hospital on 24.11.2020, this court considers it apposite to grant custody bail to the petitioner for a period of six hours on 24.11.2020 to meet his wife at the concerned hospital. It is so directed. The concerned police officials shall take the petitioner in custody to the said hospital in order enable him to meet his wife and assist her in being admitted at the hospital.
5. The petition is disposed of in the aforesaid terms.
VIBHU BAKHRU, J NOVEMBER 18, 2020 dr Signature Not Verified digitally signed by:DUSHYANT RAWAL