Delhi High Court - Orders
Mohd Salman vs State Of Nct Delhi on 15 September, 2022
$~22 & 23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CRL.M.A. 18721/2022 In
+ BAIL APPLN. 2684/2021
MOHD SALMAN ..... Petitioner
Through: Ms Swati Khanna, Advocate
versus
STATE OF NCT DELHI ..... Respondent
Through: Mr Rajat Nair, SPP with Mr Dhruv
Pandey, Advocate
CRL.M.A. 18718/2022 In
+ BAIL APPLN. 3720/2021
MOHD SALMAN ..... Petitioner
Through: Ms Swati Khanna, Advocate
versus
STATE OF NCT DELHI ..... Respondent
Through: Mr Rajat Nair, SPP with Mr Dhruv
Pandey, Advocate
CORAM:
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 15.09.2022 1.0 The matters are already listed on 09.12.2022 and are taken up toady on the following applications.
CRL.M.A. 18721/2022 CRL.M.A. 18718/2022 Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:26.09.2022 10:29:152.0 Vide these applications under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C), the petitioner is seeking early hearing/preponement of the bail applications 2684/2021 and 3720/2021, respectively on the ground that the petitioner is an admitted case of acute paranoid schizophrenia. He has been suffering from the condition for last ten years and needs continuous help and support of family and had been taking treatment at Institute of Human Behaviour and Allied Sciences (IHBAS).
2.1 Prayer is also made for de-tagging of the petitioner's bail applications from that of the co-acccused persons.
3.0 Learned Prosecutor strongly objects to the de-tagging/preponement submitting that all the applications pertain to same FIR and they will have to be argued all over again.
3.1 Learned Prosecutor also submits that status report in the matters has already been filed.
4.0 Let medical status report of the petitioner be called from the concerned Superintendent Jail.
5.0 List on 18.11.2022.
POONAM A. BAMBA, J SEPTEMBER 15, 2022/g.joshi Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:26.09.2022 10:29:15