Suman Prakash vs The State Nct Of Delhi on 28 January, 2025

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Delhi High Court - Orders

Suman Prakash vs The State Nct Of Delhi on 28 January, 2025

Bench: Chandra Dhari Singh

                           $~45
                           *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +         BAIL APPLN. 358/2025
                                     SUMAN PRAKASH                                                                               .....Petitioner
                                                                           Through:                Ms. Harshita Singh and Mr. Sandeep,
                                                                                                   Advocates
                                                                           versus

                                     THE STATE NCT OF DELHI                    .....Respondent
                                                  Through: Mr. Raghuinder Verma, APP for the
                                                            State with SI Vivek Gautam, PS
                                                            Badarpur
                                     CORAM:
                                     HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                                           ORDER

% 28.01.2025 CRL.M.A. 2560/2025 (for exemption)

21. Allowed, subject to all just exceptions.

22. The application stands disposed of.

BAIL APPLN. 358/2025

1. The instant bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (earlier Section 439 of the Code of Criminal Procedure, 1973) has been filed on behalf of the petitioner/applicant seeking grant of regular bail in FIR No. 507/2020 registered at Police Station Badarpur, Delhi, for the offences punishable under Sections 376/323/506 of the Indian Penal Code, 1860 and Sections 4/6 of the Protection of Children from Sexual Offences Act, 2012.

2. Heard.

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 14/02/2025 at 23:23:22

3. Issue notice. Learned APP for the State appearing on advance notice accepted notice and vehemently opposed the instant application. Learned APP prayed for four weeks' time to file the status report. Let the same be filed within the time as prayed for.

4. Issue notice to the victim to be served through the concerned SHO, on filing PF within one week.

5. The nominal roll of the applicant be called from the concerned jail authority at least one week prior to the next date of hearing.

6. List on 27th March, 2025.

CHANDRA DHARI SINGH, J JANUARY 28, 2025 Rt/st 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 14/02/2025 at 23:23:22

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Delhi High Court - Orders