Delhi High Court - Orders
Ms. R vs State And Anr on 9 November, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5302/2022
MS. R ..... Petitioner
Through: None.
versus
STATE AND ANR. ..... Respondents
Through: Mr. N.S. Bajwa, APP with SI Sunita
Mann, PS IGI Airport.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 09.11.2022
CRL.M.A. 21098/2022
1. Allowed, subject to all just exceptions.
CRL.M.C. 5302/20222. This is a petition under Article 227 of the Constitution of India read with Section 482 and 439(2) Cr.P.C. against impugned order dated 26.08.2022 passed by the learned ASJ granting anticipatory bail to respondent no.2 in case arising out of FIR No.273/2022 registered at PS IGI Airport under Section 376 IPC.
3. Issue notice. Learned APP accepts notice on behalf of the State. 3.1 Let notice to respondent no.2 be issued through process fee, registered AD, speed post, courier, ordinary mode through process server as well as through electronic mode on taking steps by the petitioner within two weeks from today.
CRL.M.C. 5302/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:21.11.2022 11:43:26
4. Let Status Report be filed.
5. It has been submitted by the learned APP that the matter is already listed on 23.01.2023.
TALWANT SINGH, J NOVEMBER 9, 2022/pa Click here to check corrigendum, if any CRL.M.C. 5302/2022 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:21.11.2022 11:43:26