Delhi High Court - Orders
Pooja Alias Rakhi Kapoor vs The State Nct Of Delhi on 6 April, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPL. 1053/2023
POOJA alias RAKHI KAPOOR ..... Petitioner
Through: Appearance not given
versus
THE STATE NCT OF DELHI ..... Respondent
Through: Mr. Mukesh Kumar, APP for State
with SI Naveen, PS Rajouri Garden
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 06.04.2023 The matter has been received on transfer. This is an application seeking extension of interim bail for a period of 8 weeks in FIR No. 1375/2014 u/s 302/201 IPC registered at PS Rajouri Garden.
The respondent has handed over a status report, wherein it is stated that the surgery of the applicant regarding hernia and piles is fixed on 18.04.2023.
In this view of the matter, the application is allowed and the interim bail granted to the applicant is extended up to 26.04.2023. The applicant shall surrender on or before 27.04.2023 on the following terms and conditions:
i. The applicant shall furnish a personal bond and a surety bond in the sum of Rs. 10,000/- each, to the satisfaction of the Trial Court concerned;Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:06.04.2023 19:29:20
ii. The applicant shall appear before the Court as and when the matter is taken up for hearing;
iii. The applicant shall join investigation as and when called by the I.O concerned;
iv. The applicant shall provide her mobile number to the Investigating Officer (IO) concerned, which shall be kept in working condition at all times. The applicant shall not switch off, or change the same without prior intimation to the IO concerned, during the period of bail;
v. The applicant shall not indulge in any criminal activity during the bail period;
The application stands disposed of in the aforesaid terms.
JASMEET SINGH, J APRIL 6, 2023/dm Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:06.04.2023 19:29:20