Delhi High Court - Orders
Satnam Singh @ Raju vs The State Nct Of Delhi on 6 January, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4237/2020
SATNAM SINGH @ RAJU ..... Petitioner
Through: Mr. Harsh Vardhan Sharma,
Advocate.
versus
THE STATE NCT OF DELHI ..... Respondent
Through: Dr. M.P. Singh, APP for the State
with SI Pankaj Saroha, PS Paschim
Vihar, East.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 06.01.2021 Crl. M.A. No. 18147/2021 Exemption allowed, subject to all just exceptions. the application stands disposed of.
BAIL APPLN. 4237/2020This is an application filed by the petitioner under Section 439 Cr.P.C. for grant of interim bail. The petitioner has moved the present application primarily on the ground that he has two young daughters and he seeks 45 days interim bail to look for prospective bridegroom for his elder daughter.
Status report has been filed by the State in which it has only been confirmed that the applicant has two young daughters. No names any of the prospective bridegrooms have been mentioned in the application so that the State can verify about the genuinity of the averments of the petitioner.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:07.01.2021 16:27Learned counsel for the petitioner states that after short-listing some names of the prospective bridegrooms he will provide their names and addresses to the IO within four weeks. Let the needful be done and the names and addresses of the prospective bridegrooms be got verified by the State before the next date of hearing.
In the meanwhile, trial Court shall make endeavour to complete recording of complainant's evidence on the date fixed.
List on 1st March, 2021.
RAJNISH BHATNAGAR, J JANUARY 6, 2021 AK Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:07.01.2021 16:27