Delhi High Court - Orders
Prithipal Singh vs State Of Nct Delhi on 22 December, 2022
Author: Amit Sharma
Bench: Amit Sharma
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 856/2022
PRITHIPAL SINGH ..... Petitioner
Through: Mr. Mohit Singh, Advocate
versus
STATE OF NCT DELHI ..... Respondent
Through: Mr. Utkarsh, APP for State with SI
Depika, PS: K.M.Pur
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 22.12.2022 CRL.M.A. 26107/2022 (exemption) Exemption allowed, subject to just exceptions. The application is disposed of accordingly. CRL.M.(BAIL) 1513/2022 (Suspension of sentence) The present application under Section 389 Cr.P.C. seeks suspension of sentence and release of the applicant on bail during the pendency of the criminal appeal.
Learned counsel appearing on behalf of the petitioner submits that the petitioner's daughter is getting married and the same is scheduled on 06.01.2023 at Amritsar.
The factum of marriage has been verified by the State. Although no specific application seeking interim bail on the ground of marriage has been filed, however, this Court has considered the same on oral request made by the counsel for petitioner on the ground of marriage of his Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:22.12.2022 18:42:50 daughter.
During the pendency of the present bail application, the applicant's sentence is suspended and he is granted interim bail for the period of two weeks from the date of his release, subject to his furnishing a personal bond in the sum of Rs. 50,000/- with one surety in the like amount subject to the satisfaction of the trial Court/link Court, and further subject to the following conditions:
i. Petitioner will not leave the country without prior permission of the trial Court.
ii. Petitioner shall intimate the trial Court by way of an affidavit and to the IO regarding any change in residential address. iii. Petitioner shall appear before the Court as and when the matter is taken up for hearing iv. Petitioner shall provide his mobile number to the IO and intimate about any change.
v. He shall drop a pin on the Google map to ensure that his location is available to the Investigating Officer The petitioner/applicant shall surrender after the expiry of aforesaid period.
The application is allowed and disposed of accordingly. Order be uploaded on the website of this court forthwith.CRL.REV.P. 856/2022
List on 06.03.2023.
AMIT SHARMA, J DECEMBER 22, 2022/hb Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:22.12.2022 18:42:50