Delhi High Court - Orders
Narender Choudhary Through His ... vs State Of Nct Of Delhi on 8 June, 2020
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
via Video-conferencing
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 976/2020 & CRL. M.A. Nos. 7278-79/2020
NARENDER CHOUDHARY THROUGH HIS PAIROKAR
AND FATHER RAMESH CHAND ..... Petitioner/Applicant
Through: Mr. Ravinder Narayan, Advocate.
versus
STATE OF NCT OF DELHI ...... Respondent
Through : Mr. G.M. Farooqui, APP for State.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 08.06.2020 CRL. M.A. 7279/2020 (for exemption) This application has been filed seeking exemption from filing application Crl. M.A. No. 7278/2020 with the applicant's signatures and duly attested affidavit.
For the reasons mentioned in the application, the same is allowed subject to the applicant completing all requirements of filing a duly signed copy of the application and attested affidavits within 10 days of lifting of lockdown.
The application stands disposed of.
CRL. M.A. No. 7278/2020 (for modification of order dated 28.05.2020) The applicant, who was granted interim bail by order dated 28.05.2020, seeks modification of one of the conditions of bail, whereby it was directed that the applicant would not leave the State of Delhi and shall Signature Not Verified Signed By:SUNITA RAWAT Location: BAIL APPLN. No. 976/2020 Page 1 of 3 Signing Date:09.06.2020 12:31:53 ordinarily reside in his place of residence as per the applicant's address mentioned in the prison records.
2. While as per prison records, the applicant's address is mentioned as Sant Nagar, Burari, Delhi, Mr. Ravinder Narayan, learned counsel appearing for the applicant states that upon the applicant being enlarged on bail, when he visited the place where he was residing at the time of his arrest, which is also the address mentioned in the prison records, he learned that the landlord had rented the said premises to someone else.
3. Accordingly, Mr. Narayan submit that in these circumstances, the applicant would be residing in his home town in House No. 141, Village and P.O. : Budhera at PS : Binoli, District Baghpat, U.P. It is stated that faced with the aforesaid situation, the applicant has already gone to Baghpat and is residing there at the above address given in the application. Mr. Narayan further submits that the address given in District Baghpat is just about 35 kilometres from Delhi and falls within the National Capital Region (NCR).
4. Issue notice.
5. Mr. G.M. Farooqui, learned Additional Public Prosecutor appears on advance copy on behalf of the State; accepts notice; and seeks time to file a status report verifying the applicant's new address given in the application.
6. Let the applicant's new address in Baghpat be verified and a status report be filed within 03 days.
7. In the meantime, in addition to other conditions imposed vidé order dated 28.05.2020, the applicant is directed to furnish 01 (one) surety Signature Not Verified Signed By:SUNITA RAWAT Location: BAIL APPLN. No. 976/2020 Page 2 of 3 Signing Date:09.06.2020 12:31:53 bond in the sum of Rs.50,000/- from a person residing in Delhi within 03 days from today, as an additional condition for the interim bail granted vidé that order. It is also directed that in modification of condition No. (ii) contained in para 8 of order dated 28.05.2020, the applicant shall not leave the National Capital Region (NCR) without permission of the court and shall ordinarily reside at his address at House No. 141, Village and P.O. : Budhera at PS : Binoli, District Baghpat, U.P.
8. Subject to furnishing of the surety bond as aforesaid, the interim bail of the applicant shall continue till the next date of hearing.
9. List on 12.06.2020.
ANUP JAIRAM BHAMBHANI, J.
JUNE 08, 2020 j Signature Not Verified Signed By:SUNITA RAWAT Location: BAIL APPLN. No. 976/2020 Page 3 of 3 Signing Date:09.06.2020 12:31:53