Delhi High Court - Orders
Praveen Saini vs State Of Nct Of Delhi on 11 May, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIA VIDEO CONFERENCING)
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1595/2021
PRAVEEN SAINI ..... Petitioner
Through: Mr. Archit Kaushik, Advocate.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Hirein Sharma, APP for the State.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 11.05.2021 This matter has been received by way of transfer. Crl.M.A. No. 7312/2021 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
BAIL APPLN. 1595/2021By way of the present petition, petitioner is seeking extension of interim bail in case FIR No. 64/2018, which is expiring today.
It is submitted by learned counsel for the petitioner that petitioner was Covid positive on 26.04.2021 and he was admitted to Government hospital. He submits that petitioner was also given oxygen in the hospital as his oxygen saturation level was very low. He further submits that, even today, petitioner is not feeling well and he is having mild fever, cough and weakness. He submits that 14 days quarantine period of the petitioner is expiring today, however, still the petitioner is not feeling well and he has Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:13.05.2021 15:54 (VIA VIDEO CONFERENCING) given his sample for RTPCR test and the RTPCR report is expected within next three days.
In view of the aforesaid facts and circumstances, interim bail of the petitioner is extended for a further period of two weeks on the same terms and conditions on which it was granted initially.
List before the Roster Bench on 25th May, 2021.
RAJNISH BHATNAGAR, J MAY 11, 2021 AK Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:13.05.2021 15:54