Sukhwinder Singh vs The State (Govt. Of Nct Of Delhi) on 3 June, 2021

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Delhi High Court - Orders

Sukhwinder Singh vs The State (Govt. Of Nct Of Delhi) on 3 June, 2021

Bench: Manoj Kumar Ohri

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    BAIL APPLN. 1943/2021
      SUKHWINDER SINGH                                       ..... Petitioner
                   Through:            Mr. Sachin Shukla, Advocate.

                          Versus

      THE STATE (GOVT. OF NCT OF DELHI)                .... Respondent
                    Through: Ms. Neelam Sharma, APP for State
                              with SI Saroj Bala, P.S. Govind Puri.

      CORAM:
      HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
      (VIA VIDEO CONFERENCING)

                          ORDER

% 03.06.2021 The matter has been received on transfer by way of Supplementary Cause List.

CRL.M.A. 8771/2021 (Exemption)

1. The present application has been filed under Section 482 Cr.P.C. on behalf of the petitioner seeking exemption from filing the certified copies, true typed copies of the dim annexures, attested affidavits and Court fee.

2. Insofar as the filing of the certified copies and true typed copies of the dim annexures are concerned, the same is allowed subject to just exceptions.

3. So far as the filing of attested affidavits and Court fee are concerned, the same are also allowed, subject to the petitioner filing the same within a period of two weeks from resumption of physical Courts.

4. The application stands disposed of.

BAIL APPLN. 1943/2021

1. The present application has been filed under Section 439 Cr.P.C. on behalf of the petitioner seeking regular bail in FIR No. 156/2020, registered under Sections 376/506 IPC and Section 6 of the POCSO Act at P.S. Govind Puri, Delhi.

2. Issue notice.

3. Ms. Neelam Sharma, learned APP for the State, accepts notice and submits that in terms of the practice directions, the I.O. shall inform the prosecutrix/complainant about the pendency of the present bail application as well as the next date of hearing.

4. Let the Status Report be placed on record before the next date of hearing, which shall also indicate the previous involvements of the petitioner, if any.

5. List before the Roster Bench on 28.07.2021.

MANOJ KUMAR OHRI, J JUNE 03, 2021 ga Click here to check corrigendum, if any

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Delhi High Court - Orders