Delhi High Court - Orders
Irfan @ Michal vs The State ( Nct Of Delhi) on 24 June, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
SINDHU KRISHNAKUMAR
24.06.2020 19:59
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1391/2020 & CRL.M.As. 8125/2020, 8126/2020,
8138/2020
IRFAN @ MICHAL ..... Applicant
Through: Mr. Bipin Kumar Jha, Advocate.
(M:9350132202)
versus
THE STATE ( NCT OF DELHI) ..... Respondent
Through: Ms. Meenakshi Dahiya, APP with IO
Inspector Rakesh Rana.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 24.06.2020
1. This hearing has been held through video conferencing.
2. The present Bail Application for interim bail has been filed by the Applicant - Irfan @ Michal, who has been charged with offences under Sections 302/307/34 IPC and Sections 25/27 of the Arms Act, 1959. The submission of Mr. Bipin Kumar Jha, ld. counsel appearing for the Applicant is that out of the 9 other cases, which are allegedly relied upon by the ld. Sessions Judge who refused the bail, in 7 cases, the Applicant has been acquitted. He submits that since the Applicant has been in custody for several years, interim bail may be granted.
3. Ms. Dahiya, ld. APP to seek instructions and file a status report. The status report shall specifically deal with all the 9 cases which are referred in the interim bail order dated 10th June, 2020 passed by the ld. Additional Sessions Judge. The Jail Superintendent, Tihar Jail to also send the nominal Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:24.06.2020 18:01 roll for the next date.
4. List on 20th July, 2020.
PRATHIBA M. SINGH, J.
JUNE 24, 2020/dk/R Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:24.06.2020 18:01