Delhi High Court - Orders
Laxmi Dutt vs State Of Nct Of Delhi on 25 February, 2025
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~95
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 695/2025
LAXMI DUTT .....Petitioner
Through: Mr. Adarsh Kr. Tiwari, Ms. Vartika
Maurya, Mr. Akash Jaiswal and Mr.
Devesh Kumar, Advocates.
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Akhand P. Singh, SPP.
ACP Virender Kadyan and Inspector
Pradeep Rai.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 25.02.2025
1. The instant bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (earlier Section 439 of the Code of Criminal Procedure, 1973) read with Section 12 and 21 (4) of the Maharashtra Control of Organised Crime Act, 1999 has been filed on behalf of the petitioner seeking following relief:-
"a). Grant Regular bail to the applicant/petitioner (Laxmi Dutt) Accused No. 18 u/s 170/186/384/386/388/419/420/406/409/4 68/471/353/506/120B IPC, 66-D of IT Act & section 3/4 MCOC Act, 1999 whereunder, the applicant has been charge-sheeted vide first supplementary charge-sheet dated 02.02.2022, arising out of FIR bearing No. 208 of 2021 at P.S. SPECIAL CELL U/S 170 / 384/ 386/ 388/ 419/ 420/ 506/ 120B IPC, sec 66(D) IT Act, 2000, against the impugned order dated 13.01.2025, Shri 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 21/03/2025 at 22:31:29 Chander Jit Singh, Ld. ASJ-03, Patiala House Court, New Delhi to the satisfaction of Ld. Trial Court."
2. Heard.
3. Issue notice. Learned SPP appearing for the State appearing on advance notice accepted notice and vehemently opposed the instant application. He prayed for a week's time to file a status report. Let the same be filed within a week as prayed.
4. List on 5th March, 2025.
CHANDRA DHARI SINGH, J FEBRUARY 25, 2025 NA/mk Click here to check corrigendum, if any 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 21/03/2025 at 22:31:29