Delhi High Court - Orders
Bharat@ Sandeep vs The State Through Sho Uttam Nagar on 22 May, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 622/2023
BHARAT@ SANDEEP ..... Petitioner
Through: Mr. Ankit Rana, Advocate.
versus
THE STATE THROUGH SHO UTTAM NAGAR ..... Respondent
Through: Mr. Aman Usman, APP for the State.
SI Madan Lal, PS Uttam Nagar.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 22.05.2023
CRL.M.(BAIL) 702/2023
1. The present application under Section 439 of the Cr.P.C. seeks interim bail for a period of 15 days in case FIR No. 388/2022, under Sections 448/420/467/468/471/120B/506 of the IPC, registered at P.S. Uttam Nagar, in view of the applicant's niece's marriage scheduled for 27.05.2023.
2. Learned counsel appearing on behalf of the applicant submits that father of the bride to be has expired and in his absence, there is no other male member in the family to perform the rituals of the marriage and therefore, the present applicant's presence is necessary.
3. The factum of the wedding scheduled for 27.05.2023, as well as the fact that there is no other male member in the family of the bride to be, have been verified.
4. Learned counsel appearing on behalf of the applicant further submits that the present applicant has been released on interim bail twice and had 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 24/09/2023 at 21:52:24 duly surrendered after the expiry of the same, without misusing the liberty granted to him.
5. In view of the facts and circumstances of the case, the present application is allowed and the present applicant is released on interim bail for a period of 07 days from the date of his release on his furnishing a personal bond of Rs. 25,000/- with one surety of like amount to the satisfaction of the Trial Court/Link Court, further subject to following conditions:
(i) The applicant shall provide his mobile number to the Investigating Officer and drop google pin of his mobile number and keep his location on during the period of interim bail; and
(ii) The applicant shall not try to contact/influence the complainant/witnesses and tamper with the evidence in any manner whatsoever either physically or even through telephonically during the period of interim bail.
6. Applicant is directed to surrender before the concerned Jail Superintendent on expiry of 7 days from the date of his release.
7. The application stands disposed of accordingly.
8. A copy of this order be sent to the concerned Jail Superintendent, for necessary information and compliance.
9. Order be uploaded on the website of this court forthwith.
AMIT SHARMA, J MAY 22, 2023/sn 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 24/09/2023 at 21:52:24