Delhi High Court - Orders
Mohd Salman vs The State (Nct Of Delhi) on 24 May, 2023
$~85 to 87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN 2684/2021 &CRL.M.(BAIL) 745/2023
MOHD SALMAN ..... Petitioner
Through: Mr. Kartik Venu, Advocate.
versus
THE STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Rajat Nair, SPP with Mr. Dhruv Pande,
Advocate for the State with Insp. Alok
Kumar Rajan, P.S.: Crime Branch.
+ BAIL APPLN 3717/2021 &CRL.M.(BAIL) 746/2023
MOHD SALMAN ..... Petitioner
Through: Mr. Kartik Venu, Advocate.
versus
THE STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Rajat Nair, SPP with Mr. Dhruv Pande,
Advocate for the State with Insp. Alok
Kumar Rajan, P.S.: Crime Branch.
+ BAIL APPLN 3720/2021 &CRL.M.(BAIL) 744/2023
MOHD SALMAN ..... Petitioner
Through: Mr. Kartik Venu, Advocate.
versus
THE STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Rajat Nair, SPP with Mr. Dhruv Pande,
Advocate for the State with Insp. Alok
Kumar Rajan, P.S.: Crime Branch.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 24.05.2023 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 04:22:02 CRL.M.BAIL Nos. 745/2023, 746/2023 & 744/2023
1. These matters have been received on transfer from the Court of Hon'ble Mr. Justice Anup Jairam Bhambhani, since the Court is on leave.
2. These applications have been filed seeking interim bail for a period of 30 days in FIR No. 54/2020, registered at PS Karawal Nagar under Sections 147,148,149,153A, 505,120B, 302 & 34 IPC r/w Section 25 Arms Act.
3. Learned counsel for the petitioner states that the petitioner has been in custody since 19th March, 2020 and has not been released even temporarily on bail. The petitioner is an admitted case of acute paranoid schizophrenia and therefore has altered behaviour. He was diagnosed as early as 2011 and has been dealing with this since and gets treatment at IHBAS. Even post arrest he has been having symptoms which have been reported by senior psychologist and other inmates. According to the learned counsel for the petitioner this behaviour puts him at risk of violence from himself as to the other inmates. The medical documents of the petitioner are appended along with the application.
4. Issue notice. Learned SPP accepts notice.
5. The said documents be verified and Status Report be filed in that regard before the next date of hearing.
6. The medical record may be requisitioned from the Jail Superintendant and placed on record. A copy of the same may be provided by the Registry to the learned counsel for the petitioner as well as the State.
7. List on 29th May, 2023, before the Roster Bench.
8. Order be uploaded on the website of this Court.
ANISH DAYAL, J MAY 24, 2023/RK This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 04:22:02