Delhi High Court - Orders
Satnam @ Raju vs The State on 17 June, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPL 291/2019
SATNAM @ RAJU ..... Petitioner
Through: Mr.Rajindra Vats, Advocate.
versus
THE STATE ..... Respondent
Through: Mr.Rahul Mehra, Standing Counsel
(Crl.) with Dr.M.P.Singh, APP for
State.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 17.06.2020 CRL. M(BAIL)7422/2020 in BAIL APPL 291/2019
1. The present application has been filed on behalf of the petitioner seeking interim bail in FIR No.491/2017, registered under Sections 364A/506/342/323/34 IPC at Police Station Paschim Vihar, Delhi.
2. Learned counsel for the petitioner submits that in terms of the Minutes of the High Powered Committee dated 18.05.2020, the petitioner is entitled to be released on interim bail as he falls under the criteria of "not being involved in any other case". He further submits that in terms of the afore-mentioned Minutes, Agenda No.6, the Committee has resolved that the under-trial convicts who are facing trial in cases under Section 302 IPC and are in jail, be released on interim bail for a period of 45 days. He submits that though the offence under Section 364-A IPC was not mentioned in the said Minutes, however, both the offences carry the same sentence. Learned counsel for the petitioner further submits that the petitioner is in judicial custody since 11.12.2017, which is more than two years and has referred to the status report to submit that he is also not involved in any other offence. He further submits that the petitioner does not fall in the category which is specifically excluded in the aforesaid Minutes of the HPC.
3. Mr. Rahul Mehra, learned Standing Counsel for Govt. of NCT of Delhi, duly assisted by Dr. M.P. Singh, learned APP for the State, submits that it would be appropriate if the matter is placed before the High Powered Committee for consideration of the petitioner's case, as the offence involved in the present case is under Section 364-A IPC. Accordingly, the Registrar shall place the matter before the High powered committee.
4. List on 30.06.2020.
MANOJ KUMAR OHRI, J June 17, 2020 'dc'