Kesari Kumar Pan Dey@ Chaman vs The State Nct Of Delhi on 30 May, 2025

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Delhi High Court - Orders

Kesari Kumar Pan Dey@ Chaman vs The State Nct Of Delhi on 30 May, 2025

Bench: Neena Bansal Krishna

                          $~31
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         BAIL APPLN. 2189/2025
                                    KESARI KUMAR PAN DEY@ CHAMAN                                                    .....Petitioner
                                                                  Through:            Mr. Banka Bihari Panda & Ms.
                                                                                      Komal Sharma, Advocates.

                                                                  versus

                                    THE STATE NCT OF DELHI                   .....Respondent
                                                  Through: Mr. Utkarsh, APP for State with Insp.
                                                           Sandeep, PS Ranhola.

                                    CORAM:
                                    HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
                                                  ORDER

% 30.05.2025 CRL.M.A. 17799/2025 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed.

BAIL APPLN. 2189/2025

3. This first bail Application has been filed under Section 483 of BNSS, 2023 read with Section 483 Cr.P.C. for grant of interim regular bail in FIR No.230/2024 dated 18.03.2024 under Sections 302/34 IPC registered at P.S. Ranhola Outer District, Delhi on the ground that the fees of both the children who are in class 5th and 1st respectively has not been paid since August, 2024 and the school has issued an ultimatum for the payment of arrears of school fee.

4. Learned counsel for the Petitioner submits that there are some bank 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 28/06/2025 at 00:23:39 accounts of the Petitioner and other funds are to be arranged from the relatives and neighbours for which the interim bail is required.

5. The reasons even do not seem to have such urgency that immediate urgent interim bail is warranted. The Petitioner while sitting in the jail can also get the money debited from his own account to the school authority.

6. No urgency is shown. Accordingly, the bail Application is dismissed.

NEENA BANSAL KRISHNA, J MAY 30, 2025 ck 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 28/06/2025 at 00:23:39

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Delhi High Court - Orders