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Harpal Singh vs State Of Nct Of Delhi on 1 October, 2020

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                                                 via Video-conferencing
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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     BAIL APPL. 2933/2020
      HARPAL SINGH                                        ....Applicant
                             Through:   Mr. U.A. Khan, Adv.
                             versus
      STATE OF NCT OF DELHI                              ...... Respondent
                    Through:            Mr. Raghuvinder Varma, APP for the
                                        State.
      CORAM:
      HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                   ORDER

% 01.10.2020 CRL.M.A. No. 13553/2020 (for exemption) Exemption allowed, subject to just exceptions. The application stands disposed of.

The applicant, who is an accused in case FIR No. 762/2015 dated 13.06.2015 registered under sections 363/376/34 IPC and section 4 of the POCSO Act at P.S.: Uttam Nagar, Delhi, seeks regular bail.

2. Mr. U.A. Khan, learned counsel for the applicant submits that apart from the fact that the allegations against the applicant are false, charges in the matter were framed as far back as on 03.11.2015 ; and prosecution evidence began on 11.05.2016 ; but as of date only 01 prosecution witness has been fully examined and the examination-in- chief of the complainant/prosecutrix has been recorded, while on the other hand the applicant has been in judicial custody since 13.06.2015.

3. Issue notice.

4. Mr. Raghuvinder Varma, learned APP appears for the State on advance copy ; accepts notice ; and seeks time to file status report.

5. Let status report be filed before the next date, with advance copy to the opposing counsel.

6. Let the applicant's updated nominal roll be requisitioned from the Jail Superintendent for the next date.

7. Since this is a matter under sections 376 IPC and section 4 POCSO Act, let intimation under section 439(1-A) Cr.P.C. read with Delhi High Court Practice Directions dated 24.09.2019 in form Annexure-A attached to the Practice Directions, be sent by the Investigating Officer to the complainant, informing her that her presence is required by video-conferencing at the hearing of this bail application on the next date.

8. List on 07th December 2020 at the end of the Board via an individual web-link.

ANUP JAIRAM BHAMBHANI, J.

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