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Delhi High Court - Orders

Nakul Khari .....Petitioner/ vs State Of Nct Of Delhi on 11 June, 2020

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                                                                          via Video-conferencing
                          $~4
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      BAIL APPL. 1013/2020

                                 NAKUL KHARI                              .....Petitioner/Applicant.
                                                              Through :   Mr. Atul Verma, Advocate.
                                                     versus

                                 STATE OF NCT OF DELHI                    ..... Respondent
                                                    Through :             Mr. Tarang Srivastava, APP for
                                                                          State.
                                 CORAM:
                                 HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                              ORDER

% 11.06.2020 Pursuant to last order dated 04.06.2020, the State Crime Record Bureau (SCRB) record in respect of the applicant has been filed. However, the updated nominal roll is not on record.

2. Let the applicant's updated nominal roll be filed positively before the next date of hearing.

3. Mr. Tarang Srivastava, learned Additional Public Prosecutor states that although on an earlier date the doubt as to the medical certificate issued to the applicant by Dr. Gajinder Nayyar of N.C. Hospital, Dwarka, Delhi in this case, was put to rest, it turns-out that in at least two other cases pending before two Co-ordinate Benches of this court, medical certificates issued by the same Dr. Gajinder Nayyar were found to be suspect and upon inquiry conducted by the Signature Not Verified Signed By:SUNITA RAWAT Location: BAIL APPL. No. 1013/2020 Page 1 of 2 Signing Date:12.06.2020 10:57:59 concerned Investigating Officers, they have prima-facie found that such certificates were issued for illnesses that did not exist or could not be verified.

4. He further states that out of those two medical certificates, the medical certificate filed in one case was found to be fake ; and as for the medical certificate filed in the second case, notice has been issued to the said doctor by the court.

5. Although at this stage Mr. Atul Verma, learned counsel appearing for the applicant, seeks liberty to withdraw this bail application, considering the submissions made by the APP, permission to withdraw the bail application is declined for now.

6. Let the State bring on record the relevant documents and material, including the reports made by the Investigating Officers in other two cases referred to above, before the next date of hearing.

7. List on 24.06.2020.

ANUP JAIRAM BHAMBHANI, J.

JUNE 11, 2020 j Signature Not Verified Signed By:SUNITA RAWAT Location: BAIL APPL. No. 1013/2020 Page 2 of 2 Signing Date:12.06.2020 10:57:59