Delhi High Court - Orders
Shivam vs State on 10 January, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4035/2021 & CRL.M.(BAIL) 1353/2021 &
CRL.M.A. 18402/2021
SHIVAM ..... Petitioner
Through: Mr. Pritish Sabharwal, Mr. Sanjeet
Kumar and Mr. Mohit Gupta,
Advocates
versus
STATE ..... Respondent
Through: Mr. Panna Lal Sharma, APP for State
with ASI Laxmi, P.S. Palam Village
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 10.01.2022 (THROUGH VIDEO CONFERENCING)
1. The instant application under Section 439 of Code of Criminal Procedure (hereinafter "Cr.P.C.") seeking regular bail alongwith an application under Section 482 of Cr.P.C. for extension of interim bail has been filed on behalf of the petitioner in case FIR No. 0625/2020 registered at Police Station Palam Village for offences punishable under Sections 323/328/363/376 of the Indian Penal Code and for an offence under Section 4 of Protection of Children from Sexual Offences Act, 2012 (hereinafter "POCSO Act").
2. Complainant appearing in-person requested for appointing a Delhi High Court Legal Service Committee (DHCLSC) counsel.
Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:11.01.2022 17:26:313. Heard
4. Issue notice to Delhi High Court Legal Service Committee (DHCLSC) for appointing a counsel on behalf of the complainant.
5. List on 24th January, 2022.
CHANDRA DHARI SINGH, J JANUARY 10, 2022 gs Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:11.01.2022 17:26:31