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Ritik vs State Of Nct Of Delhi on 22 May, 2023

                            $~63
                            *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +         BAIL APPLN. 1730/2023
                                      RITIK                                                                          ..... Petitioner
                                                                           Through:                 Mr. Sunil Kumar, Adv

                                                                           versus

                                      STATE OF NCT OF DELHI                     ..... Respondent
                                                    Through: Mr. Pradeep Gahlot, APP for the State
                                                         SI Renu, PS Karawal Nagar

                                      CORAM:
                                      HON'BLE MR. JUSTICE ANISH DAYAL
                                                                           ORDER

% 22.05.2023 CRL.M.A. 13961/2023

1. Exemption allowed subject to all just exceptions.

2. Application stands disposed of.

1. This petition has been filed seeking regular bail in FIR No. 510/2022 at PS Karawal Nagar under sections 376/354A IPC and sections 6 and 10 of POCSO Act.

2. Learned counsel for the petitioner has informed that as per the charge-sheet, charges have been framed against the petitioner under section 354C IPC and section 12 of POCSO Act and section 66E/67 of Information Technology Act. He has further informed that charges under sections 376 IPC and section 6 and 10 POCSO Act have since been dropped.

3. Issue notice. Ld. APP for the State accepts notice.

4. Status report be filed before the next date of hearing.

5. Latest nominal roll of the appellant be called for from the concerned 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 24/09/2023 at 21:45:49 Jail Superintendent and be placed on record before the next date of hearing.

6. Considering the nature of the offence, the Investigating Officer will inform the prosecutrix/complainant in writing regarding the pendency of the present matter to enable them to be present in the Court personally or through authorized representative/counsel, if they so desire. It is clarified that it is not compulsory for the prosecutrix/complainant to appear in person.

7. The petitioner was arrested on 23rd December, 2022 and the charge-sheet has been filed.

8. List on 17th July, 2023.

9. Order be uploaded on the website of this court ANISH DAYAL, J MAY 22, 2023/sm 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 24/09/2023 at 21:45:49