Delhi High Court - Orders
Kuldeep @ Langar vs The State (Nct Of Delhi) on 4 April, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1145/2024
KULDEEP @ LANGAR ..... Petitioner
Through: Ms. Anjali Nehra, Advocate.
versus
THE STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Laksh Khanna, APP for State
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 04.04.2024
1. By way of present application, the applicant seeks interim bail in case
FIR No.0077/2023 registered under Sections
395/397/468/471/482/120B/212/34 IPC on account of surgery of this wife.
2. Considering the fact that the eye witnesses are yet to be examined and there are other family members of the petitioner who can take care of petitioner's wife and the fact that the said surgery is only laparoscopic, I find no ground to entertain the present application for interim bail.
3. The application is accordingly dismissed.
MANOJ KUMAR OHRI, J APRIL 4, 2024/rd 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 08/04/2024 at 22:30:29