Delhi High Court - Orders
Ankit Chaudhary @ Fauzi vs State (Govt. Of Nct Of Delhi) on 26 October, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1745/2021
ANKIT CHAUDHARY @ FAUZI ..... Petitioner
Represented by: Mr. Jitendra Bakshi, Adv.
versus
STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Represented by: Mr. Shantnu Sharma, Adv. for Mr.
Amit Mahahan, SPP and Mr. Rajat
Nair, SPP with Insp. Kailash Chandra
Sharma.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 26.10.2021 The hearing has been conducted through Physical Mode.
1. By this petition the petitioner seeks regular bail in case FIR No. 104/2020 under Sections 147/148/149/302/201/153-A/505/188/120-B IPC registered at PS Gokulpuri.
2. At the outset learned counsel for the petitioner seeks leave to withdraw this petition. He also states that there is delay in the trial inasmuch as till date arguments on charge have not been concluded because the prosecution is filing repeated supplementary charge-sheet.
3. Inspector Kailash Chandra Sharma, the investigating officer of the above-noted FIR has joined the proceedings. He states that the charge-sheet and the supplementary charge-sheet on the sanction under Section 196 Cr.P.C. has already been filed against the petitioner and the further Signature Not Verified Digitally Signed By:JUSTICE BAIL APPLN. 1745/2021 Page 1 of 2 MUKTA GUPTA Signing Date:27.10.2021 00:27:44 supplementary charge-sheets are being filed as and when other accused are arrested or their sanctions are obtained.
4. Petition is dismissed as withdrawn.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
OCTOBER 26, 2021 'ga' Signature Not Verified Digitally Signed By:JUSTICE BAIL APPLN. 1745/2021 Page 2 of 2 MUKTA GUPTA Signing Date:27.10.2021 00:27:44