Delhi High Court - Orders
Sandeep Jha vs State (Govt. Of Nct Of Delhi) on 28 May, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
SINDHU KRISHNAKUMAR
28.05.2020 19:24
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 955/2020
SANDEEP JHA ..... Petitioner
Through: Mr. Atul Nagarjan, Advocate.
versus
STATE (GOVT. OF NCT OF DELHI) ...... Respondent
Through: Mr. Ashish Dutta, APP.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 28.05.2020
1. This hearing has been held through video conferencing.
2. The Petitioner is an accused in FIR No.129/2018, PS Barakhamba Road under Sections 420/406/468/471/34 of the Indian Penal Code, 1860. He was arrested on 18th March, 2019 and is presently in custody. The charge-sheet has been filed before the Metropolitan Magistrate, Patiala House Courts, New Delhi and trial is under way.
3. The Petitioner has moved the present bail application seeking interim bail on various grounds, including his medical condition i.e., a throat ailment. Reliance is also placed on the Minutes of Meeting of the High Powered Committee dated 7th April, 2020 for grant of interim bail to under- trial prisoners.
4. The status report has been filed on record which basically deals with the offences the Petitioner has been alleged to have committed. Charges are yet to be framed.
5. Mr. Atul Nagarajan, ld. counsel for the Petitioner, submits that the main accused has also been granted interim bail vide order dated 8 th April, 2020 passed by the Sessions Court. Mr. Dutta, ld. APP, submits that insofar as the medical condition of the Petitioner is concerned, the medical report shows that there are small ailments only.
6. Considering the nature of the offences and the High Powered Committee's resolution dated 7th April, 2020 in respect of under-trial prisoners, the Petitioner is granted interim bail for a period of 45 days, subject to the following conditions:
i. The Petitioner shall furnish bail bond to the tune of Rs.25,000/-, with one surety in the like amount.
ii. The Petitioner shall provide his working mobile number to the SHO, PS Barakhamba Road so that his movement can be monitored. iii. The Petitioner shall not leave Delhi. He shall report to the SHO, PS Barakhamba Road every Monday at 11:00 am.
7. The petition is allowed in the above terms. The Petitioner shall surrender after the expiry of the bail period. All pending applications are disposed of.
PRATHIBA M. SINGH, J.
MAY 28, 2020 dk/T