Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Crl.M.A. /2021 (For Stay) (To Be ... vs The State Govt. Of Nct Of Delhi on 10 November, 2021

Author: Mukta Gupta

Bench: Mukta Gupta

$~ 27

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       BAIL APPLN. 3977/2021
        CRL.M.A. 17661/2021 (for exemption)
        CRL.M.A. /2021 (for stay) (to be numbered by the Registry)

        MALI DEVI                                         ..... Petitioner
                 Represented by:          Mr.Manoj Kumar Sharma, Advocate.

                             Versus

        THE STATE GOVT. OF NCT OF DELHI                     .... Respondent
                        Represented by:   Mr.Amit Ahlawat, APP for the State.


        CORAM:
        HON'BLE MS. JUSTICE MUKTA GUPTA
                             ORDER

% 10.11.2021 The hearing has been conducted through physical mode. CRL.M.A. 17661/2021 (for exemption)

1. Exemption allowed subject to just exceptions.

2. Application is disposed of.

CRL.M.A. /2021 (to be numbered by the Registry) (for stay)

1. By this petition, the petitioner seeks anticipatory bail in FIR No. 88/2021 under Sections 498A/304B/34 IPC registered at PS-Gokulpuri.

2. The petitioner had earlier filed an anticipatory bail application before this Court which was dismissed as withdrawn after some arguments on 22nd October 2021.

BAIL APPLN. 3977/2021 Page 1 of GUPTA MUKTA 2 Signing Date:10.11.2021 21:41:23

3. Learned counsel for the petitioner states that the change in circumstance is that after the order was passed, one of the co-accused has been granted regular bail. Vide order dated 22nd September 2021, the co- accused who is the brother-in-law of the victim has been granted regular bail by the learned Additional Sessions Judge.

4. Firstly, the said order was passed prior to the withdrawal of the anticipatory bail application before this Court on 22nd October 2021. Secondly, the co-accused has been granted regular bail and not anticipatory bail.

5. Considering the role assigned to the petitioner and this being a second petition seeking anticipatory bail with no change of circumstance, this Court finds no ground to grant anticipatory bail to the petitioner.

6. Petition and the application are dismissed.

7. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

NOVEMBER 10, 2021/akb




                                                                      Signature Not Verified
                                                                    Digitally Signed By:JUSTICE
BAIL APPLN. 3977/2021                                             Page 2 of GUPTA
                                                                    MUKTA      2
                                                                      Signing Date:10.11.2021
                                                                      21:41:23