Delhi High Court - Orders
Chirag Sethi .....Petitioner/ vs State (Govt Of Nct Delhi) on 8 October, 2020
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
via Video-conferencing
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPL. 3022/2020
CHIRAG SETHI .....Petitioner/Applicant
Through: Mr. Jagat Rana, Advocate.
versus
STATE (GOVT OF NCT DELHI) ...... Respondent
Through: Mr. G.M. Farooqui, APP for the State.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 08.10.2020 Crl. M.A. No.13912/2020 (exemption) Exemption allowed, subject to just exceptions. Application stands disposed of.
Bail Appl.3022/2020The applicant, who is an accused in case FIR No. 327/2020 dated 23.07.2020 registered under sections 307/341/506/34 IPC and sections 25/27 of the Arms Act at P.S.: North Rohini, seeks anticipatory bail under section 438 Cr. P.C.
2. Mr. Jagat Rana, learned counsel for the applicant submits that the GPS location of the car in which the applicant is alleged to have been travelling, as monitored by an independent entity called Travel Pulse, shows that the applicant was not present at Bail Appl. 3022/2020 Page 1 of 2 the scene of the alleged offence on 22.07.2020 around 8 to 9 p.m.; and that he was still in his office. Mr. Rana further points- out that the FIR also does not allege that the applicant wielded any weapon or fired at the complainant. Counsel submits that though the applicant was initially granted interim protection in an anticipatory bail application by the learned Sessions Court, vidé order dated 29.09.2020, the anticipatory bail application stands dismissed.
3. Issue notice.
4. Mr. G.M. Farooqui, learned APP for the State appears on advance copy; accepts notice; and seeks time to file status report.
5. Let status report be filed before the next date, with advance copy to the opposing counsel.
6. List on 17th November 2020.
ANUP JAIRAM BHAMBHANI, J.
OCTOBER 08, 2020 Ne Bail Appl. 3022/2020 Page 2 of 2