Ajay Dagar vs The State (Govt. Of Nct Of Delhi) on 21 August, 2020

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Delhi High Court - Orders

Ajay Dagar vs The State (Govt. Of Nct Of Delhi) on 21 August, 2020

Bench: Yogesh Khanna

                                $~2
                                *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +     CRL.A. 1074/2019
                                      AJAY DAGAR                                      ..... Appellant
                                                         Through : Mr.S.P.Kaushal and Mr.Dhananjay
                                                                    Kaushal, Advocate.
                                                         versus
                                      THE STATE (GOVT. OF NCT OF DELHI)              ..... Respondent
                                                         Through : Mr.Amit Ahlawat, APP for the State.
                                      CORAM:
                                      HON'BLE MR. JUSTICE YOGESH KHANNA
                                                         ORDER

% 21.08.2020

1. The hearing has been conducted through Video Conferencing.

Crl.M.A.No.11337/2020

2. Exemption allowed, subject to the condition that petitioner will file the duly sworn/attested affidavit within 72 hours from the date of resumption of the regular functioning of this Court.

3. The application stands disposed of.

Crl.M.(Bail).No.7879/2020

4. This application again is moved by applicant seeking further extension of interim bail granted to him per order dated 20.05.2020 and extended per order dated 10.07.2020. The grounds are identical stating the father of the applicant has an eye problem and he intends to got it operated. It is also alleged the father of the applicant is suffering from depression and applicant is the only male member to look after aged father.

5. It is also submitted vide order dated 13.07.2020 the Full Bench of this Court in W.P.(C) No.3070/2020 has extended the interim bail of all accused persons till 31.08.2020.

6. In the circumstances, list this application on 07.09.2020 and in the Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:21.08.2020 13:56 meanwhile, the medical documents be provided to the learned APP / Investigating Officer concerned within three days from today and on receipt of such documents, same be got verified and report thereof be filed on or before next date of hearing with an advance copy thereof to the learned counsel for applicant through email.

7. Till the next date of hearing, the interim bail of applicant stands extended on the earlier terms and conditions.

8. Copy of this order be sent electronically to the learned Trial Court / Jail Superintendent for information and compliance.

YOGESH KHANNA, J.

AUGUST 21, 2020 AT Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:21.08.2020 13:56

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Delhi High Court - Orders