Delhi High Court - Orders
Radha Yadav vs State & Anr on 9 July, 2021
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~ 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 895/2020
RADHA YADAV ..... Petitioner
Through: Mr. Manish Rajput, Advocate.
versus
STATE & ANR. ..... Respondents
Through: Ms. Neelam Sharma, APP for
State.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 09.07.2021
1. The present petition has been filed under Section 439(2) read with Section 482 Cr.P.C. on behalf of the petitioner seeking cancellation of the bail granted to respondent No. 2 vide order dated 10.01.2020 in FIR No. 354/2019 registered under Section 376 IPC and Section 6 of the POCSO Act at Police Station Pahar Ganj, Delhi.
2. It is noted that despite passing of repeated directions by the Supreme Court as well as by this Court, the present petition has been filed disclosing the identity of the prosecutrix in complete violation of Section 228A IPC.
3. The Registry is directed to anonymize the name of the petitioner in the case record as well as in the cause list and the petition be retitled as 'X v. State and Anr.'
4. As per the office report, respondent No. 2 remains to be unserved. Let respondent No. 2 be served through the I.O. for the next date of hearing.
5. Re-notify on 13.09.2021.
MANOJ KUMAR OHRI, J JULY 09, 2021 'dc' Click here to check corrigendum, if any