Pardeep Pradhan vs State Govt Of Nct Of Delhi on 5 May, 2025

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Delhi High Court - Orders

Pardeep Pradhan vs State Govt Of Nct Of Delhi on 5 May, 2025

Bench: Neena Bansal Krishna

                          $~34
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         BAIL APPLN. 1505/2025
                                    PARDEEP PRADHAN                                                    .....Petitioner
                                                Through:                              Mr. Navlendu Kumar, Advocates

                                                                  Versus

                                    STATE GOVT OF NCT OF DELHI                .....Respondent
                                                 Through: Mr. Yudhvir Singh Chauhan,
                                                           Additional Public Prosecutor for
                                                           Respondent-State with SI
                                                           Dharmendera

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

                          %                                       05.05.2025
                          Crl.M.(Bail) 968/2025

1. The present Application under Section 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 read with Section 439 Cr.P.C. read with Section 528 of the Act and Section 482 Cr.P.C. has been filed by the Petitioner in view of urgent medical requirement of his mother, who has to undergo cataract operation of right eye on 14.05.2025.

2. It is submitted in the Application that the Applicant had earlier been granted interim bail vide Order dated 24.02.2025 for left eye surgery of his mother and he had duly surrendered before the Jail Authorities on 13.03.2025. Now, his mother has to undergo cataract surgery for the right eye.

3. Learned Counsel for the Petitioner has submitted that the Applicant BAIL APPLN. 1505/2025 Page 1 of 3 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 29/06/2025 at 18:24:54 is 36 years old law abiding citizen, who holds a respectful position in the society. His mother is 70 years old and is suffering from detorating health and limited mobility due to arthritis. She is unable to manage her medical appointments and the Applicant is the only child and is solely responsible to take care of the mother. Further submits that wife of the Applicant is not residing with his mother for last two years. Hence, interim bail of 45 days is sought.

4. Notice.

5. Learned Additional Public Prosecutor for Respondent-State accepts notice of the Application and submits that for the cataract surgery of Applicant's mother, five days' interim bail may be granted.

6. Submissions heard.

7. The medical record of Applicant's mother filed along with the Application is perused. Considering the fact that cataract surgery of right of eye of Applicant's mother is scheduled for 14.05.2025, interim bail for a period of 10 days, starting from 12.05.2025, is granted to the Applicant subject to his furnishing Personal Bond in the sum of Rs.25,000/- with one Surety of the like amount to the satisfaction of the Trial Court, with following terms and conditions:-

a) The Applicant shall not leave Delhi/NCR without prior permission of the Court;

b) The Applicant shall provide his mobile number and also the mobile number of surety to the IO concerned, both of which shall be kept in working condition at all times and he shall not change the mobile numbers without prior intimation to the Investigating Officer concerned;

BAIL APPLN. 1505/2025 Page 2 of 3

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 29/06/2025 at 18:24:54

c) The Applicant shall inform the IO the address where he shall be available in Delhi.

d) The Applicant shall not indulge in any criminal activity and shall not communicate with or come in contact with the witnesses.

e) Upon expiry of period of interim bail, the applicant shall surrender before the concerned Jail Superintendent.

8. The present Application is accordingly disposed of.

BAIL APPLN. 1505/2025

9. Learned Counsel for the Applicant/ Petitioner has submitted that vide Order dated 21.04.2025, inadvertently Notice has been directed to be issued to the Prosecutrix instead of the Complaint.

10. The Typographical error is corrected. In terms of Order dated 21.04.2025, Notice of the Application be issued Complainant on filing PF by the Petitioner for the date fixed i.e. 18.07.2025.

NEENA BANSAL KRISHNA, J MAY 5, 2025 r BAIL APPLN. 1505/2025 Page 3 of 3 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 29/06/2025 at 18:24:54

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Delhi High Court - Orders