Delhi High Court - Orders
Surender Kumar vs State Govt Of Nct Of Delhi on 11 January, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4118/2021
SURENDER KUMAR ..... Petitioner
Through: Ms.Swati, Advocate
versus
STATE GOVT OF NCT OF DELHI ..... Respondent
Through: Ms.Aashaa Tiwari, APP for State
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 11.01.2022 (Through Video Conferencing) The father of the victim has also joined the proceedings in terms of order 22.11.2021.
On behalf of the applicant has been placed on record the copy of the transcript of the conversation between the applicant and the father of the victims. It is submitted by the learned counsel for the applicant that there is not a whisper of an averment in this conversation made by the complainant to the applicant in relation to the alleged acts in the FIR against the applicant The State is directed to conduct a verification of the document i.e., the transcript placed on record after verifying the mobile numbers of the applicant and the complainant and the matter is directed to be renotified for the date 4.2.2022.
In as much as, the applicant seeks to place reliance on the transcript of a conversation between the applicant and the complainant, it is essential Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:13.01.2022 14:50 that the certificate under Sections 65B of the Indian Evidence Act, 1872 is placed on record by the applicant. The same be so placed on the record by the applicant before the next date of hearing. Renotify for 04.02.2022.
ANU MALHOTRA, J JANUARY 11, 2022/sv Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:13.01.2022 14:50