Delhi High Court - Orders
Ankit Gupta vs The State Of Nct, Delhi on 13 May, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIA VIDEO CONFERENCING)
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3911/2020 and CRL.M.A. 17006/2020, CRL.M.A.
5117/2021
ANKIT GUPTA ..... Petitioner
Through: Mr. Dhruv Surana, Advocate.
versus
THE STATE OF NCT, DELHI ..... Respondent
Through: Ms. Rajni Gupta, APP for the State
with SI Manju PS Kalkaji.
Ms. Tanya Aggarwal, Advocate for
the victim.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 13.05.2021 CRL.M.A. 7100/2021
1. By way of the present application, petitioner is seeking interim bail in case FIR No. 545/2020 under Sections 376/506/120-B IPC registered at Police Station Kalkaji, on the ground that brother of the petitioner is suffering from Covid and his mother is an old lady with co-morbidities.
2. The factum of illness of the brother of the petitioner has been verified.
3. As per the status report filed by the State, sample of brother of the petitioner for RTPCR test was taken on 07.05.2021 and as per RTPCR report dated 09.05.2021 he has been tested positive for Covid.
4. It is submitted by learned counsel for the petitioner that, in the circumstances, there is nobody to look after the family members of the Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:15.05.2021 16:30 (VIA VIDEO CONFERENCING) petitioner. He prays that the petitioner be released on interim bail.
5. In view of the facts and circumstances of this case and considering the fact that brother of the petitioner is tested positive for Covid and his mother is an old lady with co-morbidities, petitioner is admitted to interim bail till the next date of hearing, on his furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount, to the satisfaction of the concerned Jail Superintendent/Duty MM. The petitioner or any of his relative shall not try to contact the victim, victim's family members or any of the prosecution witnesses in any manner whatsoever. He shall not tamper with the evidence.
6. List on 19th July, 2021.
RAJNISH BHATNAGAR, J MAY 13, 2021 AK Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:15.05.2021 16:30