Delhi High Court - Orders
Jaikaran vs State (Nct) Of Delhi on 23 August, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2012/2018
JAIKARAN ..... Petitioner
Through: Mr.Parth Kalia, Advocate.
versus
STATE (NCT) OF DELHI ..... Respondent
Through: Mr. Aman Usman, APP for State.
Mr.Hamid Ali, Advocate for
R2/complainant.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 23.08.2022
CRL.M.A. 16447/2022
An application has been preferred on behalf of the complainant/victim under Section 482 Cr.P.C. for impleadment as respondent No.2 in the present Bail Application relating to FIR No.58/2018, under Sections 403/406 I.P.C. registered at Police Station: Sarita Vihar.
Issue notice. Learned APP for the State as well as learned counsel for petitioner appear on advance notice and accept notice.
A copy of the application has been supplied to the learned counsel for the petitioner, as prayed.
Learned APP for the State does not oppose the present application. Considering the facts and circumstances, application is allowed and complainant/victim is permitted to be impleaded as respondent No.2 in the present bail application.
Amended memo of parties be accordingly filed on record.
BAIL APPLN. 2012/2018A copy of the bail application be supplied to the learned counsel for Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:24.08.2022 14:52:33 complainant/respondent No.2 during the course of the day, as prayed.
List on date already fixed, i.e. 15.11.2022.
ANOOP KUMAR MENDIRATTA, J.
AUGUST 23, 2022/R Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:24.08.2022 14:52:33