Delhi High Court - Orders
Neeraj Sehrawat @ Neeraj Bawaniya vs State Nct Of Delhi on 13 August, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1203/2024
NEERAJ SEHRAWAT @ NEERAJ BAWANIYA .....Petitioner
Through: Mr. N. Hariharan, Sr. Advocate with
Mr. Siddharth S. Yadav, Mr. Gagan
Bhatnagar, Ms. Sneha Bakshi Ram,
Mr. Rahul Yadav, Mr. Aman Akhtar,
Mr. Sharian Mukherji, Ms. Kasaish
Ahuja and Mr. Ayush Kumar Singh,
Advocates.
versus
STATE NCT OF DELHI .....Respondent
Through: Ms. Rupali Bandhopadhya, ASC for
the State with Mr. Abhijeet Kumar
with Insp. Hitender and Insp. Suneel
Siddhu, P.S. Mangolpuri.
Insp. Braham Parkash, SCRB, Kamla
Market.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 13.08.2024 Ms. Rupali Bandhopadhya, learned ASC appearing for the State submits, that they have received a copy of the SCRB Report signed by the Deputy Commissioner of Police, Crime Branch, Delhi, as directed by this court.
Let the SCRB report be placed on record positively before the next date.
Ms. Bandhopadhya also points-out that insofar as the NCRB is concerned, vide communication dated 09.08.2024, the NCRB have informed the court that their role is limited to planning, monitoring and providing the This is a digitally signed order. BAIL APPLN. 1203/2024 Page 1 of 3 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 24/08/2024 at 03:16:20 Core Application Software under the CCTNS/ICJS Project; and all crime and criminal data is entered into the records at the concerned police stations only, which fall within the purview of the State/Union Territories Governments; and that the NCRB therefore has no role in updating the data entered into the records by the States/Union Territories.
Ms. Bandhopadhya however submits, that as would be seen from the Nominal Roll dated 06.08.2024 received from the Jail Superintendent, some of the pending cases against the petitioner are registered in Uttar Pradesh and Haryana; and therefore the Delhi Police also has no update on the status of those cases.
Ms. Bandhopadhya submits, that they are also not aware as to whether there are any cases other than those registered in Uttar Pradesh and Haryana; and that the concerned SCRBs be called-upon to clarify this aspect.
Learned ASC points-out, that as reflected in Nominal Roll dated 06.08.2024, another case vide FIR No. 355/2024 dated 19.06.2024 has been registered against the petitioner by the Special Cell, Delhi under sections 302/120-B/34 of the Indian Penal Code, 1860 and under section 25/27 of the Arms Act, 1959; and that they wish to update the status of the said case as well.
Mr. N. Hariharan, learned senior counsel appearing for the petitioner submits, that they would also seek further clarity from the petitioner in regard to the said fresh case viz. the case registered as FIR No. 355/2024 by the Special Cell, Delhi Police; and also in relation to the cases stated to be registered vide FIR No. 1072/2014 at P.S.: Baghpat, (U.P.) and FIR No. 192/2012 at P.S.: Sadar, Panipat, Haryana, since, as presently advised, the petitioner is not aware of those cases.
This is a digitally signed order. BAIL APPLN. 1203/2024 Page 2 of 3The 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 24/08/2024 at 03:16:20 Let clarifications be obtained in respect of the above. As directed vide last order dated 30.07.2024, let a tabulated chart reflecting the updated status of all cases pending against the petitioner be placed on record by the State.
Furthermore, learned counsel for the parties are directed to place on record brief synopses of their respective submissions, alongwith a list of judicial precedents they seek to rely upon, not exceeding 03 pages; with copies to the opposing counsel.
Let the needful be done positively before the next date. Re-notify for further consideration on 03rd September 2024.
ANUP JAIRAM BHAMBHANI, J AUGUST 13, 2024/V.Rawat This is a digitally signed order. BAIL APPLN. 1203/2024 Page 3 of 3 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 24/08/2024 at 03:16:21