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Ritesh @ Ritesh Anand @ Ritesh Choudhary vs State Nct Of Delhi on 19 October, 2022

Author: Anoop Kumar Mendiratta

Bench: Anoop Kumar Mendiratta

                          $~42
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    BAIL APPLN. 3157/2022
                               RITESH @ RITESH ANAND @ RITESH CHOUDHARY
                                                                             ..... Petitioner
                                             Through: Mr.Jujhar Singh and Mr.Nitish Pande,
                                                      Advocates.
                                             versus

                                STATE NCT OF DELHI                                ..... Respondent
                                              Through:          Mr.Laksh Khanna, App for State

                                CORAM:
                                HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
                                             ORDER

% 19.10.2022 The matter has been taken up at 04:00 PM, as the same has been listed on mentioning.

Exemption allowed, subject to just exceptions and filing of certified copies on record.

Application is accordingly disposed of.

1. An application has been preferred on behalf of the petitioner under Section 439 read with Section 482 Cr.P.C. seeking extension of interim bail granted vide order dated 13.09.2022 passed by learned ASJ/SFTC-02 (Central), Tis Hazari Courts.

2. Issue notice. Learned APP for the State appears on advance notice served upon the State and accepts notice.

3. Status report be filed before the next date of hearing with an advance Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:20.10.2022 15:05:46 copy to the learned counsel for the petitioner.

4. Learned counsel for the petitioner submits that petitioner was granted interim bail by the learned Trial Court vide order dated 13.09.2022, on the grounds of medical emergency as well as for appearing in GPSC examination. It is further submitted that the petitioner is suffering from nasal blockage and occasional nasal bleeding post septoplasty surgery and as such, interim bail of the petitioner was extended vide orders dated 28.09.2022, 01.10.2022, 06.10.2022 and 11.10.2022. It is pointed out that vide impugned order dated 18.10.2022, the extension has been denied without further verification and directions have been issued to surrender before Superintendent Jail concerned on 19.10.2022 at 05:00 PM though petitioner has still not recovered.

5. Considering the totality of the facts and circumstances, interim bail of the petitioner is extended, on the same terms and conditions as imposed by the learned Trial Court, till 02.11.2022.

List on 02.11.2022.

A copy of this order be forwarded to the learned Trial Court and Superintendent Jail for information and compliance.

ANOOP KUMAR MENDIRATTA, J.

OCTOBER 19, 2022/R Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:20.10.2022 15:05:46