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Delhi High Court - Orders

Asif Ali vs State Nct Of Delhi on 1 April, 2025

Author: Sanjeev Narula

Bench: Sanjeev Narula

                                    $~54
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           BAIL APPLN. 874/2025
                                                ASIF ALI                                                                           .....Petitioner
                                                                                      Through:                Mohd Suza Faisal, Advocate.
                                                                                      versus

                                                STATE NCT OF DELHI                                                                .....Respondent
                                                              Through:                                        Mr. Amit Ahlawat, APP for State.
                                                                                                              SI Avinash, IFSO, Spl. Cell.

                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                                                      ORDER

% 01.04.2025 CRL.M.(BAIL) 691/2025 (seeking extension of interim bail)

1. The present proceedings emanate from FIR No. 305/2023 under Sections 186/353/323/489B/489C/489D/120B of the Indian Penal Code, 1860, registered at P.S. Special Cell. The present application under Section 483 read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeks extension of interim bail granted by this Court through order 5th March, 2025 on account of the fracture sustained by the Applicant on his left shoulder.

2. Counsel for Applicant states that the recommended surgery has not been performed and the same is now scheduled for 2nd April, 2025. The medical report in support has been annexed with the application.

3. Considering the afore-noted circumstances, the interim bail dated 5th March, 2025 is extended on the same terms and conditions for a further 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 01/04/2025 at 22:20:28 period of 2 weeks from today. The Applicant is directed to surrender immediately after the expiry of the term.

4. It is made clear that no further extension shall be granted on this ground.

5. With the above directions, the present application is disposed of.

6. Copy of the order be sent to the concerned Jail Superintendent, for necessary information and compliance.

SANJEEV NARULA, J APRIL 1, 2025 as 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 01/04/2025 at 22:20:28