Delhi High Court - Orders
Ritesh @ Ritesh Anand @ Ritesh Choudhary vs The State & Anr on 7 September, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIA VIDEO CONFERENCING)
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3294/2021
RITESH @ RITESH ANAND @ RITESH CHOUDHARY
..... Petitioner
Through: Mr. Pradeep Rana, Advocate with Mr.
Jujhar Singh Advocate.
versus
THE STATE & ANR. ..... Respondent
Through: Ms. Rajni Gupta, APP for the State
with WSI Soni, PS Rajinder Nagar.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 07.09.2021 CRL.M.A. 14064/2021(exemption) Exemption allowed, subject to all just exceptions. The application is, accordingly, disposed of.
BAIL APPLN. 3294/2021This is a petition filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in case FIR No. 237/2020 under Sections 328/509/376/354/506/34 IPC registered at Police Station Rajinder Nagar.
It is submitted by learned counsel for petitioner that petitioner is on interim bail till 10th September 2021 and he will surrender on the said date.
Issue notice. Learned APP for the State appears on advance notice and accepts notice.
Let the status report be filed before the next date of hearing.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:09.09.2021 16:26(VIA VIDEO CONFERENCING) List on 23rd September 2021.
In the meanwhile, IO to inform the victim about the pendency of this case.
RAJNISH BHATNAGAR, J SEPTEMBER 7, 2021 P Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:09.09.2021 16:26