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Delhi High Court - Orders

Bhupender@Bambu vs State Nct Of Delhi on 27 August, 2024

Author: Subramonium Prasad

Bench: Subramonium Prasad

                                    $~91, 92
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           BAIL APPLN. 3031/2024
                                                BHUPENDER@BAMBU                                                                 .....Petitioner
                                                                                      Through:                 Mr. Inderpal Khokhar, Ms. Neha, Mr.
                                                                                                               Deepak Kain and Mr. Vinod,
                                                                                                               Advocates
                                                                                      versus

                                                STATE NCT OF DELHI                                                                .....Respondent
                                                              Through:                                         Mr. Yudhvir Singh Chauhan, APP for
                                                                                                               the State with SI Rooma Yadav, P.S:
                                                                                                               Nangloi.

                                    +           BAIL APPLN. 3032/2024
                                                ABHISHEK                                                                        .....Petitioner
                                                                                      Through:                 Mr. Inderpal Khokhar, Ms. Neha, Mr.
                                                                                                               Deepak Kain and Mr. Vinod,
                                                                                                               Advocates
                                                                                      versus

                                                STATE NCTOF DELHI                                                                 .....Respondent
                                                             Through:                                          Mr. Yudhvir Singh Chauhan, APP for
                                                                                                               the State with SI Rooma Yadav, P.S:
                                                                                                               Nangloi.
                                                CORAM:
                                                HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                                         ORDER

% 27.08.2024 CRL.M.A. 25421/2024 (Exemption) in BAIL APPLN. 3031/2024 CRL.M.A. 25422/2024 (Exemption) in BAIL APPLN. 3032/2024 Allowed, subject to all just exceptions.

BAIL APPLN. 3031/2024 BAIL APPLN. 3032/2024

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 02/09/2024 at 20:37:17

1. The Petitioners have approached this Court for grant of anticipatory bail in the event of arrest in FIR No. 547/2024 dated 22.06.2024 registered at Police Station Nangloi for offences under Sections 323, 354, 354B, 341 & 34 IPC read with Section 8 & 12 of the POCSO Act.

2. It is the case of the Petitioners that they have been implicated because of the reluctance on the side of the Complainant to repay the loan. It is stated that the entire family is being roped in the criminal case.

3. Issue notice.

4. Learned APP for the State, accepts notice. He seeks some time to file the Status Report. Let Status Report be filed within three weeks from today.

5. On payment of process fee, let notice be issued to the Prosecutrix through all permissible modes.

6. List on 30.09.2024.

7. In the meantime, interim protection is granted to the Petitioners till the next date of hearing.

SUBRAMONIUM PRASAD, J AUGUST 27, 2024 hsk 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 02/09/2024 at 20:37:17