Akash Chaudhary vs Govt. Of Nct Of Delhi on 21 May, 2020

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Delhi High Court - Orders

Akash Chaudhary vs Govt. Of Nct Of Delhi on 21 May, 2020

Bench: Suresh Kumar Kait

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       BAIL APPLN. 966/2020 (URGENT)
        AKASH CHAUDHARY                                    ..... Petitioner
                    Represented by:            Mr. Kartickay Mathur, Adv.

                      versus
        GOVT. OF NCT OF DELHI                         ..... Respondent
                      Represented by:          Mr. Panna Lal Sharma, APP
                                               for State
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                    ORDER

% 21.05.2020 Crl. M.A. 6644/2020

1. The hearing has been conducted through video conferencing.

2. Allowed, subject to all just exceptions.

3. Application is disposed of.

BAIL APPLN. 966/2020

4. Present application has been filed by the applicant/ accused for grant of interim bail under section 439 Cr.P.C. r/w Section 482 Cr.P.C in pursuance to FIR No. 841/2017 registered at Police Station Mehrauli for the offences punishable under section 302/364A IPC.

5. Notice issued.

6. Learned APP accepts notice and has opposed the present application on the ground that the present case is under Section 302/3064A along with other provisions of law. Thus, there are serious charges and operation of appendix of the father of applicant is fixed for 28.05.2020 but there are other members of the family who can take care of him.

BAIL APPLN. 966/2020 Page of 1 of 2

7. However, in view of the reasons stated in the application, I hereby grant two weeks interim bail to the applicant.

8. Accordingly, he shall be released on bail on his furnishing a personal bond in the sum of ₹25,000/- before the Jail Superintendent concerned.

9. It is made clear that the said period of two weeks shall be reckoned from the date of release of applicant and after the expiry of two weeks, applicant shall surrender before the Jail Superintendent concerned. It is made clear that if surgery shall not take place on 28.05.2020, applicant shall surrender before the concerned jail on 29.05.2020

10. The application is, accordingly, allowed and disposed of.

11. Copy of this order be transmitted to the Jail Superintendent and concerned Trial Court for information and necessary compliance.

12. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through email.





                                              SURESH KUMAR KAIT, J
MAY 21, 2020
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BAIL APPLN. 966/2020                                                  Page of 2 of 2

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Delhi High Court - Orders