Delhi High Court - Orders
Tanishka @ Richa @ Renu vs State (Govt. Of Nct) on 6 July, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
SINDHU KRISHNAKUMAR
06.07.2020 22:33
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1547/2020 & CRL.M.A. 8654/2020
TANISHKA @ RICHA @ RENU ..... Applicant
Through: Ms. Kanishka Gautam, Advocate.
versus
STATE (GOVT. OF NCT) ..... Respondent
Through: Ms. Manjeet Arya, APP.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 06.07.2020 BAIL APPLN. 1547/2020
1. This hearing has been held through video-conferencing.
2. The Applicant, who has been accused of offences under Sections 370/370A IPC, Sections 6/17 POCSO and Sections 3/4/5 of the Immoral Traffic (Prevention) Act, 1956, seeks regular bail.
3. The I.O. is directed to issue notice to the Complainant and inform the Complainant about the filing of the present petition.
4. Ms. Manjeet Arya, ld. APP shall file the status report. She submits that previously, an interim bail application was filed by the Applicant which was considered by a Coordinate Bench and dismissed as withdrawn on 22 nd May, 2020.
5. Accordingly, as requested, subject to orders of Hon'ble the Chief Justice, list this matter before Justice Manoj Kumar Ohri, before whom Bail Application No. 985/2020 was listed, on 20th July, 2020.
PRATHIBA M. SINGH, J JULY 06, 2020 Rahul/T Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:06.07.2020 22:14