Delhi High Court - Orders
Tinimo Efere Wowo vs The State Govt Of Nct Of Delhi on 22 August, 2022
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2677/2020
TINIMO EFERE WOWO ..... Petitioner
Through: Mr. Abhishek Gautam and Mr. Amar
Phogat, Advocates.
versus
THE STATE GOVT OF NCT OF DELHI ..... Respondent
Through: Mr. Aman Usman, APP for the State
with SI Jitender, Crime Branch, NR-1
Prashant Vihar.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 22.08.2022 CRL. M.A. 6753/2022 (for modification of order dated 05.1.2022) By virtue of this application under Section 482 Cr.P.C, the petitioner is seeking the following prayer:-
"Modify the order dated 05.01.2022 to the extent that "The petitioner shall not leave the limits of NCR without prior permission of the Trial Court"
It is submitted by the counsel for the petitioner that petitioner was granted bail vide order dated 05.01.2022 with the following observations:-
"18. ...............Therefore, the petitioner is admitted to bail on his furnishing personal bond in the sum of Rs.1,00,000/- with two solvent sureties each of the like amount subject to the satisfaction of the trial Court. Being released on bail, the petitioner shall inform the IO of the case, the address at which he will reside during the period he is on bail. Any change in the address shall also be communicated to the IO of the case within 2 days. The petitioner shall report to the IO of the case at Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:25.08.2022 14:44:31 police station Crime Branch, Delhi every fortnight till the conclusion of the trial. The petitioner shall not leave the limits of NCT of Delhi without prior permission of the Trial Court. With these directions, the application is disposed of.
It is submitted by the counsel for the petitioner that petitioner is a foreigner and looking for a job in International Call Centre for livelihood of his family, and for that purpose, petitioner needs to visit Gurgaon, Noida (NCR) where most of the international call centres are located. It is further submitted by the counsel for the petitioner that the only prayer which sought by the petitioner is that instead of NCT of Delhi it may be modified in the order dated 05.01.2022 that petitioner shall not leave the limits of NCR of Delhi.
Leaned APP appearing on behalf of the State has no objection to the said modification.
In view of the facts and circumstances, the order dated 05.01.2022 is modified to the extent that petitioner shall not leave the limits of NCR (instead of NCT) without the prior permission of the Trial Court.
The application stands disposed with the aforesaid modification.
RAJNISH BHATNAGAR, J AUGUST 22, 2022/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:25.08.2022 14:44:31