Delhi High Court - Orders
Rajesh@Muneel vs State Of Nct Of Delhi on 17 October, 2022
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3100/2022
RAJESH@MUNEEL ..... Petitioner
Through: Mr Rovin Kumar and Ms Shalini, Advs.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr Aashneet Singh, APP for State
Inspector Sachin Mann, PS-Shahbad Dairy
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 17.10.2022
CRL.M.A. 21149/2022
Exemption allowed, subject to all just exceptions. The application stands disposed of.
BAIL APPLN. 3100/2022This is an application for grant of interim bail for a period of one month in FIR No. 436/2020 dated 31.08.2020, under Sections 302/396/411/120-B/34 IPC, registered at Police Station-Shahbad Dairy on account of hernia surgery of the applicant.
It is stated that even though the applicant was granted interim bail for hernia surgery on 07.06.2022, the same could not happen as the date of surgery was post the period for which the bail was granted to the applicant.
Issue notice.
Mr Singh, learned APP accepts notice on behalf of the State. He seeks and is granted two days to verify and file a status report.
List on 31.10.2022.
JASMEET SINGH, J OCTOBER 17, 2022/sr Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:20.10.2022 18:51:05