Mohd Arsh vs State (Nct Of Delhi) on 15 September, 2023

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Delhi High Court - Orders

Mohd Arsh vs State (Nct Of Delhi) on 15 September, 2023

Bench: Tushar Rao Gedela

                                    $~49
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           BAIL APPLN. 3096/2023
                                                MOHD ARSH                                                                          ..... Petitioner
                                                                                      Through:                 Mr. Hirein Sharma and Mr. Vimal
                                                                                                               Tyagi, Advocates.

                                                                                      versus

                                                STATE (NCT OF DELHI)                                                               ..... Respondent
                                                                                      Through:                 Mr. Shoaib Haider, APP for State

                                                CORAM:
                                                HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                             ORDER

% 15.09.2023 [The proceeding has been conducted through Hybrid mode] CRL.M.A. 24987/2023 (for exemption)

1. Exemption is allowed, subject to all just exceptions.

2. The application stands disposed of.

BAIL APPLN. 3096/2023

3. This is an application under Section 439 of the Cr.P.C., 1973 seeking grant of interim bail for a period of 4 weeks in FIR No. 577/2021 under Sections 304B/406/498A/34 of the IPC, 1860 registered at Police Station-Jyoti Nagar, Delhi.

4. Issue notice. Notice is accepted by Mr. Shoaib Haider, learned APP for the State, who seeks and is granted four weeks time to file the status report.

5. An advance copy of the same be furnished to the learned 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 21/09/2023 at 21:01:47 counsel for the applicant.

6. List on 07.12.2023.

7. Let the Nominal Roll and the medical report of the applicant be requisitioned from the concerned Jail Superintendent before the next date of hearing.

8. In the meanwhile, the Senior Medical Officer of the Jail Hospital is directed to take appropriate steps without awaiting any formal orders from this Court, to ensure that the applicant is operated upon, if required, at the earliest.

9. List on 16.10.2023.

TUSHAR RAO GEDELA, J SEPTEMBER 15, 2023/nd 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 21/09/2023 at 21:01:47

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Delhi High Court - Orders