Delhi High Court - Orders
Dinesh Kumar Gupta vs State Of Nct Of Delhi on 28 April, 2021
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 566/2021
DINESH KUMAR GUPTA ..... Petitioner
Through: Mr. Raghav Narayan, Advocate.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr.M.S.Oberoi, APP for the State
with Insp. Babbar Bhan, P.S. Pragati
Maidan Metro.
Complainant in person.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 28.04.2021
1. The hearing has been conducted through Video Conferencing.
2. The applicant is in custody since 19.11.2019 when the complaint was made by complainant alleging while she was waiting a metro at Barakhamba Road Station petitioner made video of her under the skirt and passed indecent gestures to her. The complainant caught hold of him with the help of public persons and handed him over to the police. The mobile phone of the petitioner was seized and sent to CFSL for analysis and report thereof is awaited. It is also alleged the petitioner is habitual offender.
3. Considering the facts the petitioner is in custody for the last 177 days and there is no other FIR against him, the petitioner is admitted to bail on his executing a personal bond of Rs.20,000/- with one surety of the like amount to the satisfaction of the learned Trial Court/Duty MM. The petitioner is also directed to provide his contact number/address to the SHO concerned as also he shall keep open his location application in his mobile at all time. The petitioner will not contact or threaten the victim in any manner, lest it shall be a ground for cancellation of bail.
Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:28.04.2021 15:204. The petition stands disposed of in above terms.
5. Copy of this order be sent electronically to the learned Trial Court / Jail Superintendent for information and compliance.
YOGESH KHANNA, J.
APRIL 28, 2021 M Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:28.04.2021 15:20