Delhi High Court - Orders
Shakir Husain Ansari vs State on 11 March, 2024
Author: Navin Chawla
Bench: Navin Chawla
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2124/2022
SHAKIR HUSAIN ANSARI ..... Applicant
Through: Mr.Yash Kadyan, Adv.
versus
STATE ..... Respondent
Through: Mr.Aman Usman, APP with SI
Bhumeshwar Yadav
Ms.Veena Verma and
Mr.kuldeep Singh, Advs. for
Complainant
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 11.03.2024
1. In the order dated 08.01.2024, this Court had recorded the submissions of the learned counsel appearing for the Complainant that in a complaint filed under Section 138 read with Section 142 of the Negotiable Instruments Act, 1881, bailable warrants have been issued against the applicant as he was not found at the given address.
2. Based on the above submission, the applicant was directed to file, on an affidavit, his current address with his mobile number, after supplying a copy thereof to the learned counsel for the Complainant and the Investigating Officer (IO).
3. The applicant has filed an affidavit stating that he is residing at C-4/360, Ground Floor, Yamuna Vihar, Delhi-110053.
4. The IO, in his report handed over in Court today, however, This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/03/2024 at 21:02:51 submits that the said address is incorrect and the applicant is, in fact, found residing at C-4/359, Ground Floor, Yamuna Vihar, Delhi- 110053, and has been residing there since 2018 as a tenant. The Status Report/Verification be taken on record.
5. It is clear that the applicant has filed a false affidavit before this Court and is intentionally avoiding service in other proceedings. This conduct of the applicant disentitles him to any relief from this Court.
6. Accordingly, the bail application is dismissed.
NAVIN CHAWLA, J MARCH 11, 2024/ns/am Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/03/2024 at 21:02:51