Delhi High Court - Orders
Sushil Mahto vs State (Nct Of Delhi) on 11 June, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~16&17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2027/2021
SUSHIL MAHTO ..... Petitioner
Through: Mr. Jai Dev Sharma, Advocate.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Raghavinder Varma, APP for the
State.
AND
+ BAIL APPLN. 2029/2021
ANOJ KUMAR ..... Petitioner
Through: Mr. Jai Dev Sharma, Advocate.
versus
STATE NCT OF DELHI ..... Respondent
Through: Mr. Izhar Ahmad, APP for the State.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 11.06.2021 [VIA VIDEO CONFERENCING] CRL.M.A.9149/2021 (for exemption) in BAIL APPLN. 2027/2021 CRL. M.A 9152/2021 (for exemption) in BAIL APPLN. 2029/2021
1. Allowed, subject to all just exceptions.
2. The applications stand disposed of.
CRL. M.A. 9150/2021 (for exemption from filing attested affidavits and paying Court Fees at this stage) in BAIL APPLN. 2027/2021 CRL. M.A. 9153/2021 (for exemption from filing attested affidavits and paying Court Fees at this stage) in BAIL APPLN. 2029/2021
3. Subject to the petitioner filing attested affidavits & depositing the BAIL APPLN. 2027/2021 & BAIL APPLN. 2029/2021 Page 1 of 2 amount of Court Fees within two weeks of the resumption of the normal Court functioning.
4. Applications stand disposed of.
BAIL APPLN. 2027/2021 & BAIL APPLN. 2029/2021
5. The present applications have been filed by the petitioners seeking anticipatory bail in case FIR No.0769/2019 under Sections 392/34 IPC registered at Police Station Dabri.
6. Counsel for the petitioners relies upon order dated 19th May, 2020 passed by this Court in BAIL APPLNs. 658 & 666/2020 in respect of co- accused, which has also been screen shared.
7. Issue notice. Notice is accepted by Mr. Raghavinder Varma, learned APP appearing for the State in BAIL APPLN. 2027/2021 and Mr. Izhar Ahmad, learned APP appearing for the State in BAIL APPLN. 2029/2021 respectively. They pray for and are granted two days time to file Status Report. The same be filed with an advance copy to the counsel for the petitioner.
8. Let the Nominal Roll of the petitioner also be requisitioned from the Jail Authorities before the next date of hearing.
9. List the applications before the Vacation Bench on 16th June, 2021.
(AMIT BANSAL) VACATION JUDGE JUNE 11, 2021 ak BAIL APPLN. 2027/2021 & BAIL APPLN. 2029/2021 Page 2 of 2