Delhi High Court - Orders
Harvir Singh vs Govt Of Nct Of Delhi on 16 July, 2024
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 377/2019 & CRL.M.(BAIL) 599/2019
HARVIR SINGH .....Petitioner
Through: Mr. U S Gautam, Adv.
versus
GOVT OF NCT OF DELHI .....Respondent
Through: Mr. Pradeep Gahlot, APP for the
State with SI Arun Kumar, PS
Mukherjee Nagar
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 16.07.2024 CRL.M.A. 6773/2019
1. This application is filed seeking grant of probation to revisionist under Section 360 Cr.P.C. read with Section 4 of Probation of Offenders Act, 1985 ("said Act"). Petitioner was sentenced for a period of six months RI u/s 279 IPC; for a period of six months RI u/s 337 IPC, for a period of one year RI u/s 304A IPC with compensation of Rs. 40,000/-.
2. Petitioner was convicted by order dated 11th April 2017 and order on sentence was passed on 29th June 2017 by Ld. ACMM (North), Rohini Courts, Delhi in FIR No.448/2001 PS Mukherjee Nagar. Appeal against the said judgment was dismissed by Ld. ASJ on 14th December 2018; sentence of petitioner was suspended by this Court by order dated 1st April 2019.
3. In terms of Section 4 of the said Act, documents filed by the petitioner inter alia medical documents along with the application, ought to This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:25 be placed before the Probation Officer in order to elicit a report in this regard. Accordingly, necessary documents, including medical documents of petitioner and the petition/application be sent to the Probation Officer, who may a report before the next date of hearing.
4. List on 14th October 2024.
5. Order be uploaded on the website of this Court.
ANISH DAYAL, J JULY 16, 2024/sm This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:25 $~4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 398/2022 SHRI NAR SINGH SHAH .....Petitioner Through: Mr. Ashwini Vaish & Mr. V. Thomas, Advs.
versus
STATE .....Respondent
Through: Mr. Aman Usman, APP for the State
with Mr. Kunal Bhardwaj, Mr.,
Paras, Mr. Mohit Rathi, Ms. Garima Saini & Ms. Sakshi Saini, Advs.
SI Sachin Gulia, AGS/Crime Branch CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL ORDER % 16.07.2024
1. As per para 5 of the order passed by this Court on 13th December 2022, balance amount of Rs. 40 lakhs along with interest is to be paid by petitioner.
2. Counsel for petitioner states that the amount of Rs. 40 lakhs shall be paid by September 2024 positively and interest amount shall be thereafter computed on the basis of delays in payment of various instalments and the same shall be paid subsequently.
3. Considering the fact that petitioner has tendered payment earlier and those cheques were also dishonoured, in the event that petitioner does not demonstrate his bona fides, on the next date of hearing, suitable orders will be passed.
4. Accordingly, in continuation of various previous orders of this Court, This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26 interim orders shall continue till then.
5. List on 7th October 2024.
6. Order be uploaded on the website of this Court.
ANISH DAYAL, J JULY 16, 2024/sm This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26 $~5 to 9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 922/2023 PRINCE DIXIT @ VIKRAM .....Petitioner Through: Mr. Pritish Sabharwal & Mr. Shashank Shekhar, Advs versus STATE .....Respondent Through: Ms. Meenakshi Dahiya, APP for the State with Mr. Vishal Vats, Mr. Nitin, Ms. Sapna, Ms. Monika Tyagi & Ms. Priyanka Tyagi, Advs.
Insp. Devender PS Paschim Vihar Ext.
Mr. Mohit Chugh, Adv. for PW Pradeep Singh (thru VC) 6 + BAIL APPLN. 3337/2023 RAGHVENDR SINGH @ RINKU .....Petitioner Through: Mr. Pradeep Kumar Verma & Mr. Ajay Kumar Srivastav, Advs. versus STATE OF NCT OF DELHI .....Respondent Through: Ms. Meenakshi Dahiya, APP for the State with Mr. Vishal Vats, Mr. Nitin, Ms. Sapna, Ms. Monika Tyagi & Ms. Priyanka Tyagi, Advs.
Insp. Devender PS Paschim Vihar Ext.
Mr. Mohit Chugh, Adv. for PW Pradeep Singh (thru VC) 7 + BAIL APPLN. 3400/2023 RAGHVENDR SINGH @ RINKU .....Petitioner Through: Mr. Pradeep Kumar Verma & Mr. Ajay Kumar Srivastav, Advs This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26 versus STATE OF NCT OF DELHI & ANR. .....Respondents Through: Ms. Meenakshi Dahiya, APP for the State with Mr. Vishal Vats, Mr. Nitin, Ms. Sapna, Ms. Monika Tyagi & Ms. Priyanka Tyagi, Advs.
Insp. Devender PS Paschim Vihar Ext.
Mr. Mohit Chugh, Adv. for PW Pradeep Singh (thru VC) 8 + BAIL APPLN. 3554/2023 CRL.M.A. 3404/2024 CRL.M.A. 3405/2024 DAVINDER KAUR @ SONIA .....Petitioner Through: Mr. Kanhiya. Singhal, Ms. Vani Singhal, Mr. Ujwal Ghai, Mr. Udit Bakshi, Ms. Deepali Pawar and Mr. Prasanna, Advs.
versus
STATE OF DELHI .....Respondent
Through: Ms. Meenakshi Dahiya, APP for the
State with Mr. Vishal Vats, Mr.
Nitin, Ms. Sapna, Ms. Monika Tyagi & Ms. Priyanka Tyagi, Advs. & Insp. Devender PS Paschim Vihar Ext.
Mr. Mohit Chugh, Adv. for PW Pradeep Singh (thru VC) 9 + BAIL APPLN. 3633/2023 DAVINDER KAUR @ SONIA .....Petitioner Through: Mr. Kanhiya. Singhal, Ms. Vani Singhal, Mr. Ujwal Ghai, Mr. Udit Bakshi, Ms. Deepali Pawar and Mr. Prasanna, Advs.
versus
STATE OF DELHI .....Respondent
This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26 Through: Ms. Meenakshi Dahiya, APP for the State with Mr. Vishal Vats, Mr. Nitin, Ms. Sapna, Ms. Monika Tyagi & Ms. Priyanka Tyagi, Advs.
Insp. Devender PS Paschim Vihar Ext.
Mr. Mohit Chugh, Adv. for PW Pradeep Singh (thru VC) CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL ORDER % 16.07.2024
1. Pursuant to previous order of this Court dated 06th March 2024, it is stated that since witness Pradeep Singh could not present himself for recording his testimony being resident in Kuwait. Trial Court on 22nd May 2024, deemed it necessary to go ahead with examination of other witnesses. Relevant order of the ASJ has been handed up in the Court.
2. Counsel for petitioner Davinder Kaur @ Sonia has also handed up copy of written submissions/synopsis along with relevant documents, which the counsel for petitioner seeks to rely upon; same be filed and placed on record before the next date of hearing. Registry is directed accordingly. A digital copy of the same be transmitted by petitioner to other counsels.
3. List on 28th August 2024.
4. Order be uploaded on the website of this Court.
ANISH DAYAL, J JULY 16, 2024/sm This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26 $~66 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 2890/2019, CRL.M.A. 11665/2019, CRL.M.A. 11666/2019, CRL.M.A. 3840/2020 & CRL.M.A. 6076/2021 SIDDHARTH TALWAR & ANR .....Petitioners Through: Ms. Zeba Khair, Mr. A P Siddiqui, Ms. Ranjan Gautam, Ms. Vijaya Singh & Ms. Ananya Garg, Advs.
versus
SARIKA TALWAR .....Respondent
Through: Mr. Sanjeev Mahajan & Mr. Pranjal
Tandon, Advs. with respondent in person CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL ORDER % 16.07.2024
1. Counsel for petitioners submits that they are ready to pay an amount of Rs.1 lakh in addition to the amounts that have been directed earlier by the Court. This amount of Rs.1 lakh shall be paid within 3 days from today. It is clarified that this will be without any prejudice to rights and contentions of respondent in the matter.
2. Counsels for both sides shall file their note of submissions, not exceeding 3 pages, synopsizing their arguments they wish to address along with list of citations they intend to rely upon with reference to corresponding PDF numbers with the court file. The parties shall exchange notes amongst themselves at least a week before the next date of hearing.
3. List on 16th August 2024. Considering that the matter pertains to 2019, it will be taken up for hearing on the next date.
This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26
4. Order be uploaded on the website of this Court.
ANISH DAYAL, J JULY 16, 2024/sm This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26 $~16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 1471/2024 KOMAL .....Petitioner Through: Mr. Sameer Chandra, Mr. Shubham Parashar & Mr. Aryan Tomar, Advs.
versus THE STATE NCT OF DELHI .....Respondent Through: Ms. Meenakshi Dahiya, APP for the State with Mr. Vishal Vats, Mr. Nitin, Ms. Sapna, Ms. Monika Tyagi & Ms. Priyanka Tyagi, Advs.
SI Naveen , PS Bindapur CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL ORDER % 16.07.2024
1. Arguments heard.
2. Judgment reserved.
3. Order be uploaded on the website of this Court.
ANISH DAYAL, J JULY 16, 2024/sm This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26 $~17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 1555/2024 & CRL.M.A. 13604/2024 ABHAY KANT MISHRA .....Petitioner Through: Mr. Sameer Sidhar, Adv. versus THE STATE OF NCT OF DELHI .....Respondent Through: Mr. Pradeep Gahlot, APP for the State with SI Sanjay P.S. Nihal Vihar CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL ORDER % 16.07.2024
1. Counsel for petitioner has attempted to address arguments through VC on the ground that there is some medical emergency at his home.
2. In order to afford him an opportunity to address arguments properly in this case arising out of FIR No.112/2024 under Sections 302/201 IPC at P.S. Nihal Vihar, re-notify on 5th August 2024.
3. Order be uploaded on the website of this Court.
ANISH DAYAL, J JULY 16, 2024/sm This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26 $~18 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 1644/2024 MUKESH KUMAR JATAV .....Petitioner Through: Mr. Kameshwar Mishra, Adv.
(thru VC) versus STATE (NCT OF DELHI) .....Respondent Through: Mr. Aman Usman, APP for the State with Mr. Kunal Bhardwaj, Mr., Paras, Mr. Mohit Rathi, Ms. Garima Saini & Ms. Sakshi Saini, Advs.
Insp. Jaspal Singh PS Burari CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL ORDER % 16.07.2024
1. This petition is filed seeking regular bail in FIR N0. 957/2022 registered at P.S. Burari under Sections 302/307/34/120B IPC & Sections 25/27/54/59 of Arms Act.
2. Counsel for petitioner, who appears through VC, requests for an accommodation as he is unable to come to court for addressing arguments.
3. Accordingly, re-notify on 8th August 2024.
4. Order be uploaded on the website of this Court.
ANISH DAYAL, J JULY 16, 2024/sm This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26 $~19 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 1656/2024 SUNIL KUMAR .....Petitioner Through: Mr. Pankaj Kumar & Mr. Sandeep Kumar Singh, Advs.
versus
STATE & ANR. .....Respondents
Through: Mr. Aman Usman, APP for the State
with Mr. Kunal Bhardwaj, Mr.,
Paras, Mr. Mohit Rathi, Ms. Garima Saini & Ms. Sakshi Saini, Advs.
Insp. Ritesh PS Raj Park & Insp. Deepak, PS Wazirabad Mr. Prashant Prabhakar, Adv. for R-2/complainant CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL ORDER % 16.07.2024
1. This petition is filed seeking regular bail in FIR No. 78/2023 U/s 302/323/34 IPC P.S. Wazirabad.
2. Counsel for petitioner seeks leave to withdraw this petition, at this stage.
3. The petition is accordingly dismissed as withdrawn along with pending applications, if any.
4. Order be uploaded on the website of this Court.
ANISH DAYAL, J JULY 16, 2024/sm This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:26 $~20, 21 & 22 * IN THE HIGH COURT OF DELHI AT NEW DELHI 20 + CRL.A. 395/2019 21 + CRL.A. 396/2019 22 + CRL.A. 397/2019 M/S EAGLE HUNTER SOLUTIONS LTD .....Appellant Through: Mr. KK Manan, Senior Advocate along with Sh. Karmanya Singh Choudhary, Sh. Lavish Chandra & Sh. Sunil Kumar Narang Advocates versus STATE ( N C T OF DELHI) & ORS .....Respondents Through: Mr Monu Kumar, Mr Ashish & Mr Lokesh Bhardwaj, Proxy Advs for Mr. Arpan Wadhwa, Adv. for R-2 and R-4.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL ORDER % 16.07.2024
1. Proxy counsel appearing on behalf of Mr Arpan Wadhwa submits that he has instructions to state that Mr. Sarvjit Singh (respondent no.3) has passed away. Even otherwise, he seeks an accommodation on the ground that the main counsel is not available today.
2. Accordingly, re-notify on 24th October 2024.
3. Order be uploaded on the website of this Court.
ANISH DAYAL, J JULY 16, 2024/sm This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:27 $~67 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 2454/2024 & CRL.M.A. 20598/2024 DEV@ LAKHAN (IN JC) .....Petitioner Through: Ms. Shree Kirtee, & Mr. Sunder Singh, Advs.
versus
STATE .....Respondent
Through: Mr Pradeep Gahlot, APP for the State
SI Asha, PS Sarita Vihar
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 16.07.2024
1. This petition is filed seeking regular bail in FIR No. 517/2023 under Sections 363/376 IPC & Section 6 POSCO Act at P.S. Sarita Vihar.
2. Petitioner is incarcerated since 2nd May 2024.
3. Issue notice.
4. APP for the State accepts notice; status report be filed.
5. The prosecutrix is present before the Court along with her brother (complainant). Complainant states at the outset that they intend to withdraw this case. The prosecutrix states that she is a major.
6. Mr. Vinayak Bhandari, Advocate, who is empanelled with DHCLSC is appointed as Legal Aid Counsel to represent the prosecutrix and complainant in this matter.
7. List on 22nd July, 2024.
8. Order be uploaded on the website of this Court.
ANISH DAYAL, J JULY 16, 2024/sm This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2024 at 22:46:27