Ankit vs State Of Nct Of Delhi on 5 September, 2024

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Delhi High Court - Orders

Ankit vs State Of Nct Of Delhi on 5 September, 2024

Bench: Dinesh Kumar Sharma

                                    $~51
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           BAIL APPLN. 3215/2024
                                                ANKIT                                                                             .....Petitioner
                                                                                      Through:                 Appearance not given.

                                                                                      versus

                                                STATE OF NCT OF DELHI                                                            .....Respondent
                                                              Through:                                         Ms. Kiran Bairwa, APP for State and
                                                                                                               SI Anugraha, PS Welcome.

                                                CORAM:
                                                HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
                                                                                      ORDER

% 05.09.2024 CRL.M.A. 26785/2024 Exemption allowed, subject to all just exceptions. Application stands disposed of.

BAIL APPLN. 3215/2024

The present application has been filed under Section 438 Cr.P.C. for grant of Anticipatory Bail to the applicant/petitioner in case FIR No. 311/2024 dated 01.05.2024 under Section 308/323/324/341/34 IPC registered at PS Welcome.

Learned counsel submits that the co-accused Varun have been granted Anticipatory Bail by this court vide BAIL APPLN. 2422/2024 order dated 28.08.2024. Learned counsel submits that there was a delay of seven days in filing the FIR, and the CCTV footage does not show the petitioner 's involvement.

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 20/09/2024 at 22:21:55 Issue notice.

Learned APP for the state has accepted the notice and submits that the proceedings under Section 82 Cr.P.C. have already been issued against the petitioner.

Let status report be field.

In the meanwhile, the petitioner may approach the Learned Trial Court for the recall of the process under Section 82 Cr.P.C. The Learned Trial Court shall consider and decide the same in accordance with the law. The petitioner shall also join the investigation as and when directed by the Investigating Officer. Until the application for recall of the process under Section 82 Cr.P.C. is decided, no coercive action shall be taken against the petitioner.

List on 23.09.2024.

DINESH KUMAR SHARMA, J SEPTEMBER 5, 2024/AR/NA..

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 20/09/2024 at 22:21:55

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Delhi High Court - Orders