Delhi High Court - Orders
Shiv Charan Chauhan vs State Of Nct Of Delhi on 11 November, 2021
Author: Anu Malhotra
Bench: Anu Malhotra
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4004/2021
SHIV CHARAN CHAUHAN ..... Petitioner
Through: Mr.Utkarsh S. Singh, Advocate
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr.Mukesh Kumar, APP for State
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 11.11.2021 (Through Physical Hearing) Crl.M.A. No. 17782/2021 Exemption allowed, subject to just exceptions. Bail Appln. No. 4004/2021 and Crl.M.B. No. 1334/2021 The applicant vide the present petition seeks the grant of regular bail in terms of Section 439 of the Cr.P.C., 1973, in relation to FIR No. 511/2019, Police Station Rajouri Garden registered under Section 302/323/34 of the Indian Penal Code, 1860, submitting to the effect that he has been in custody since 6.10.2019 and that the allegations levelled against the applicant do not fall within the ambit of Section 302 of the Indian Penal Code, 1860 and that the injuries on the deceased had not been inflicted by the applicant.
Notice of the application is issued to the State and accepted on behalf of the State. The status report and response be submitted by the State specifying the incriminating evidence allegedly collected against the Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:13.11.2021 12:30 applicant.
Renotify on 24.11.2021.
ANU MALHOTRA, J NOVEMBER 11, 2021/sv Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:13.11.2021 12:30