Delhi High Court - Orders
Mohit vs State ( Govt Of Nct Of Delhi) on 16 April, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIAVIDEO-CONFERENCING)
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1309/2021
MOHIT ..... Petitioner
Through: Mr. Anurag Jain, Adv.
versus
STATE ( GOVT OF NCT OF DELHI) ..... Respondent
Through: Mr. Mukesh Kumar, APP for the
State with SI Naresh Kumar P.S.BHD
Nagar.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 16.04.2021 Crl.M.A. No. 6270/2021 Exemption allowed subject to just exceptions. The application stands disposed of.
BAIL APPLN. 1309/2021The petitioner has filed this bail application under Section 439 Cr.P.C read with Section 482 Cr.P.C for seeking interim bail in FIR No. 43/2018 under Sections 302/120B/34 IPC read with Section 25/27 Arms Act registered at P.S. Baba Haridass Nagar.
Issue notice. Learned APP appears on advance notice and accepts notice.
The petitioner is seeking interim bail on the ground that he is getting Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:20.04.2021 17:11 (VIAVIDEO-CONFERENCING) married on 21.4.2021. In this regard, he has filed his marriage card, which was printed from Jai Ambe Printers, Paprawat Road, Near Post Office, Najafgarh. Learned APP seeks time to verify the factum of marriage and marriage card. Status report be filed before the next date of hearing.
List on 20th April, 2021.
RAJNISH BHATNAGAR, J APRIL 16, 2021/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:20.04.2021 17:11