Delhi High Court - Orders
Mohd Salman vs State Of Nct Delhi on 26 July, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2684/2021
MOHD SALMAN ..... Petitioner
Through Mr. Tanveer Ahmed Mir and Mr.
Kartik Venu, Advocates
versus
STATE OF NCT DELHI ..... Respondent
Through Mr. Amit Prasad, Special PP with Ms.
Manjeet Kaur, Mr. Ayodhya Prasad
and Mr. Saransh, Advocates for the
State along with Insp. Vijay Samaria,
Crime Branch.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 26.07.2021 HEARD THROUGH VIDEO CONFERENCING CRL.M.As. 11372-73/2021 (Exemption) Allowed, subject to all just exceptions.
BAIL APPLN. 2684/20211. This application filed under Section 439 Cr.P.C. is for grant of regular bail in FIR No.59/2020 dated 27.02.2020 registered at Police Station Karawal Nagar for offences punishable under Sections 147/148/149/153- A/505/120-B/302/34 IPC.
2. Mr. Tanveer Ahmed Mir, learned counsel appearing for the petitioner states that the petitioner is in custody since 19.03.2020. He states that the medical condition of the petitioner is not very stable. He states that the Bail Appln.No.2684/2021 Page 1 of 2 petitioner is having acute paranoid schizophrenia. He has filed the medical records of the petitioner as Annexure P-2 to substantiate the condition of the petitioner. He also states that the charge sheet has been filed. He, therefore, states that there is no necessity to keep the petitioner in custody as the trial is not likely to commence soon.
3. Issue notice.
4. Mr. Amit Prasad, learned Special PP appearing for the State accepts notice and seeks time to file the status report.
5. Let the status report be filed within four weeks from today.
6. List on 29.09.2021.
SUBRAMONIUM PRASAD, J JULY 26, 2021 pst Bail Appln.No.2684/2021 Page 2 of 2