Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Akash vs State Of Nct Of Delhi & Anr on 17 October, 2022

Author: Jasmeet Singh

Bench: Jasmeet Singh

                          $~44
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 3102/2022
                                 AKASH                                             ..... Petitioner
                                                     Through:     Mr B.P. Singh, Mr Devendra Kumar,
                                                                  Mr Amit Singh, Mr Nakul Nirwan,
                                                                  Mr O.P. Harsh Singh Munday and Mr
                                                                  Pushkin Chaudhary, Advs.
                                                     versus

                                 STATE OF NCT OF DELHI & ANR.              ..... Respondents
                                               Through: Mr Ajay Vikram Singh, APP for State
                                                         SI Saris Khan, PS-Tigri

                                 CORAM:
                                 HON'BLE MR. JUSTICE JASMEET SINGH
                                              ORDER

% 17.10.2022 CRL.M.A. 21164/2022 Exemption allowed, subject to all just exceptions. The application stands disposed of.

This is an application for bail in FIR No. 196/2022 dated 25.04.2022, under Sections 376-D/506/366/328/363/342 IPC and Section 6 POCSCO Act, registered at Police Station-Tigri, District-South (Delhi).

It is stated by Mr B.P. Singh, learned counsel for the applicant that the applicant was neither named in the FIR nor the statements under Sections 161 Cr.P.C and 164 Cr.P.C of the victim. He further states that the applicant is in judicial custody since 20.05.2022. It is also stated that the applicant was not in Delhi on the date of the alleged crime.

Issue notice.

Mr Singh, learned APP accepts notice on behalf of the State. He seeks and is granted two weeks to file status report.

The status report will also verify the CDR record of the applicant. Since this is a matter inter alia under Section 376-D IPC and Section 6 of the POCSO Act, let intimation under Section 439 (1-A) Cr.P.C read with Delhi High Court Practice Directions dated 24.09.2019 in form Annexure-A attached to the Practise Directions be sent by the Investigating Officer to the complainant/prosecutrix/informant informing them of the pendency of the present matter to enable them or their authorized signatory to be present in Court if they so desire, either through video conferencing or in Court. It is clarified that it is not compulsory for the prosecutrix to appear in person for the hearing.

List on 01.12.2022.

JASMEET SINGH, J OCTOBER 17, 2022 sr Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:20.10.2022 18:51:05