Surendra Pandit vs State (Govt. Of Nct Of Delhi) on 23 March, 2023

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Delhi High Court - Orders

Surendra Pandit vs State (Govt. Of Nct Of Delhi) on 23 March, 2023

Bench: Anup Jairam Bhambhani

                          $~46
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    BAIL APPLN. 969/2023
                               SURENDRA PANDIT                                     ..... Petitioner
                                              Through: Mr. Rajeev Sirohi, Advocate.
                                              versus
                               STATE (GOVT. OF NCT OF DELHI)                 ..... Respondent
                                              Through: Mr. Tarang Srivastava, APP for
                                                         the State with SI Satyapreet, P.S.:
                                                         Jaitpur.
                                                         Mr. Anil Kr. Basoya with Mr. Aditya
                                                         Pandey, Advocates.
                               CORAM:
                               HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                              ORDER

% 23.03.2023 CRL.M.A.7725/2023 Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. The application stands disposed of.

BAIL APPLN. 969/2023

By way of the present petition filed under section 438 of the Code of Criminal Procedure 1973 ('Cr.P.C.'), the petitioner seeks anticipatory bail in case FIR No. 547/2022 dated 02.09.2022 registered under sections 420/467/468/471/120B of the Indian Penal Code, 1860 at P.S.: Jaitpur.

2. Mr. Rajeev Sirohi, learned counsel appearing for the petitioner submits at the outset, that vide order dated 13.12.2022 made in Bail Appln. No. 2861/2022, this court has granted an interim protective order to co-accused Ram Babu Prasad, which protection has been continued by subsequent order of 27.02.2023.

Signature Not Verified Digitally Signed By:NEERAJ Signing Date:27.03.2023 BAIL APPLN. 969/2023 Page 1 of 2 16:25:50

3. Mr. Sirohi submits, that the role ascribed to the petitioner in the FIR is only of being a witness to the transactions in relation to which the offences as stated to have been committed.

4. Issue notice.

5. Mr. Tarang Srivastava, learned APP appears for the State on advance copy; accepts notice and seeks time to file status report.

6. Mr. Srivastava submits that the co-accused is misleading the investigation, for which reason the petitioner's custodial interrogation may be necessary, unless he fairly co-operates.

7. Let status report be filed within 04 weeks; with copy to the opposing counsel.

8. Considering the nature of the allegations, it is directed that subject to the petitioner joining investigation as and when called by written notice by the Investigating Officer, he shall not be arrested, till the next date of hearing in this court.

9. Re-notify alongwith Bail Appln. No. 2861/2022 on 10th May 2023, the date already fixed in that matter.

ANUP JAIRAM BHAMBHANI, J MARCH 23, 2023 ds Signature Not Verified Digitally Signed By:NEERAJ Signing Date:27.03.2023 BAIL APPLN. 969/2023 Page 2 of 2 16:25:50

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Delhi High Court - Orders