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Delhi High Court - Orders

Amit vs State on 20 May, 2021

Author: Siddharth Mridul

Bench: Siddharth Mridul, Anup Jairam Bhambhani

                     $~S-5

                     *       IN THE HIGH COURT OF DELHI AT NEW DELHI

                     +       CRL.A. 1214/2019

                             AMIT                                              ..... Appellant
                                                Through      Mr. Piyush Pahuja, Advocate
                                                versus
                             STATE                                              ..... Respondent
                                                Through      Ms. Aasha Tiwari, APP for the State
                                                             along with S.I. Ramesh Kumar, P.S.:
                                                             Nihal Vihar
                             CORAM:
                             HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
                             HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                          ORDER

% 20.05.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CRL.M.A. 7862/2021 (Exemption) The present application under Section 482 of the Code of Criminal Procedure, 1973 has been instituted on behalf of the applicant/appellant, seeking exemption from filing duly affirmed affidavit; and margined, certified and legible copies of certain documents annexed and to pay the court fee, in support of the accompanying application.

For the reasons stated in the application and in view of the prevailing situation, the same is allowed. The applicant/appellant is allowed to file the duly signed and affirmed affidavit within a period of 01 week from the date of resumption of regular functioning of the Court.

Further, the applicant/appellant is granted exemption from filing margined, certified and legible copies of documents, subject to just exception. The applicant/appellant is also allowed to file the requisite court fee within a period of 72 hours from the date of resumption of regular functioning of the court.

The application is disposed of accordingly. CRL.M.A. 7863/2021 (Exemption) The present application under Section 482 of the Code of Criminal Procedure, 1973 has been instituted on behalf of the applicant/appellant, seeking exemption from filing duly attested and affirmed affidavits, in support of the accompanying applications.

For the reasons stated in the applications and in view of the prevailing situation, the same is allowed. The applicant/appellant is allowed to file the duly signed and attested affidavits within a period of 01 week from the date of resumption of regular functioning of the Court.

The application is disposed of accordingly. CRL.M.(BAIL) 624/2021 (Interim Bail) The present application under Section 439 of the Code of Criminal Procedure (Cr.P.C.), 1973 has been instituted on behalf of the applicant/appellant, namely Mr. Amit, seeking interim suspension of sentence and release on interim bail.

Issue notice.

Ms. Aasha Tiwari, learned APP accepts notice on behalf of the non- applicant/State and prays for time to file status report.

Let status report be filed on or before the next date of hearing, with advance copy to learned counsel appearing on behalf of the applicant/appellant.

The Registry is directed to requisition the latest nominal roll qua the applicant/appellant, namely Mr. Amit, so as to be available for the perusal of this Court on the next date of hearing.

List on 01.06.2021.

SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J MAY 20, 2021/rs Click here to check corrigendum, if any Signature Not Verified Digitally signed by:DURGESH NANDAN Signing Date:21.05.2021 CRL.A.1214/2019 Page 3 of 3 15:36:17