Delhi High Court - Orders
State vs Sahil Mathur & Ors on 6 December, 2023
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 915/2023
STATE
..... Appellant
Through: None.
versus
SAHIL MATHUR & ORS.
..... Respondents
Through: Mr. Avinash Kapoor, Mr.
Shivdeep Tripathi and Mr.
Abhishek Malhotra, Advs. for
R-1, 4 and 6.
Mr. I.A. Alvi and Mohd. Ayaz,
Adv. for R-2.
Mr. Subhash Aggarwal, Adv.
for R-3.
Mr. Vijay Kasana, Mr. Kshitij
Chhabra, Mr. Chirag Verma
and Ms. Ishita Kumar, Advs.
for R-5.
Mr. Chandan, Adv. for R-7.
CORAM:
JOINT REGISTRAR (JUDICIAL) BHAWANI SHARMA
ORDER
% 06.12.2023
1. File is placed before this Court vide order dated 30.10.2023 of the Hon'ble Court for furnishing the personal bond in the sum of Rs. 10,000/- with one surety of the like amount by the respondents.
2. Learned counsels for respondents have handed over the personal bonds and surety bonds across the board. The same are taken on record. The respondents have been identified by the learned counsels. Personal bonds and surety bonds are perused. Sureties are identified by the counsels and have also produced their original Aadhar Cards which are seen and returned. Photocopy of Aadhar Cards are taken on record.
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 11/12/2023 at 22:28:30
3. As a security, the sureties of respondents has offered following securities:-
i. Surety of R-1 has offered Registration Certificate (RC) of his vehicle bearing No. DL8CAY 7016. The original RC is retained. Copy of the same is taken on record. The Registry shall send intimation to the concerned transport authority that it shall not effect transfer of vehicle in name of any other party without the permission of Court. ii. Surety of R-2 has offered his salary Slip. Copy of the same is taken on record. Registry shall send intimation to the concerned office to intimate about the person who stood surety for R-2.
iii. Surety of R-3 has offered the certified copy of term Deposit slip/FD bearing A/c No. 21180300060196 drawn on Bank of Baroda dated 03.11.2023 for a sum of Rs. 10,000/-. The original certified copy is taken on record. Registry shall send intimation to the concerned bank not to encash the amount of FDR to anyone without prior permission of this Court.
iv. Surety of R-4 has offered copy of Robkar of Registration Certificate (RC) of his vehicle bearing No. HR13Q1616 which is already endorsed in Trial Court. The copy of the same is taken on record. The Registry shall send intimation to the concerned transport authority that it shall not effect transfer of vehicle in name of any other party without the permission of Court.
v. Surety of R-5 has offered the FDR bearing A/c No. 20649330 drawn on Punjab National Bank for a sum of Rs. 10,000/-. The original is returned after endorsement on it. Copy of the same is taken on record. Registry shall 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 11/12/2023 at 22:28:30 send intimation to the concerned bank not to encash the amount of FDR to anyone without prior permission of this Court.
vi. Surety of R-6 has offered Registration Certificate (RC) of his vehicle bearing No. DL8CT 9795. The original RC is retained. Copy of the same is taken on record. The Registry shall send intimation to the concerned transport authority that it shall not effect transfer of vehicle in name of any other party without the permission of Court. vii. Surety of R-7 has offered the FDR bearing Category No. 20687906 drawn on Punjab National Bank for a sum of Rs. 10,000/- dated 02.12.2023. The original is returned after endorsement on it. Copy of the same is taken on record. Registry shall send intimation to the concerned bank not to encash the amount of FDR to anyone without prior permission of this Court.
4. Let the Personal Bonds and Surety Bonds along with relevant documents be sent to the concerned SHO for filing the verification report. The report by the SHO be e-filed at [email protected].
5. Personal Bonds and Surety Bonds are accepted provisionally till the next date of hearing.
6. List for awaiting verification report on 15.01.2024.
BHAWANI SHARMA JOINT REGISTRAR (JUDICIAL) DECEMBER 6, 2023/yo 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 11/12/2023 at 22:28:30