Delhi High Court - Orders
Bishamber vs State Of Nct Of Delhi & Anr on 29 July, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
SINDHU KRISHNAKUMAR
29.07.2020 19:36
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1631/2020 and CRL.M.A. 8982/2020
BISHAMBER ..... Petitioner
Through: Mr. Vikas Bhatia, Advocate (M:
9999440419).
versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through Mr. Raghuvinder Verma, APP with SI
Sandip.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 29.07.2020
1. This hearing has been held through video conferencing.
2. Mr. Raghuvinder Verma, ld. APP submits that the Central Forensic Science Laboratory ('CFSL') report regarding analysis of the mobile phone has not been received. An adjournment of ten days is sought for placing the same on record.
3. The Court has again interacted with the prosecutrix and it is seen that no elders are accompanying her in the video conferencing hearing. Accordingly, this Courts deems it appropriate to appoint a Counsellor to interact with the prosecutrix and her family members in order to ascertain the circumstances, under which she is giving consent for issuance of bail to the Petitioner.
4. Ms. Gulshan Jahan, Support Person, South District, (M: 9311537326), is appointed in order to her to interact with the victim and her family members. The counsellor shall thereafter file a report, which shall be sent to Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:29.07.2020 19:10 the Court Master in a sealed cover, before the next date of hearing. Copy of the same shall not be served upon the ld. counsel for Petitioner at this stage. Counsels may supply the mobile number of the prosecutrix to the Counsellor directly.
5. List on 21st August, 2020.
PRATHIBA M. SINGH, J.
JULY 29, 2020 MR/A Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:29.07.2020 19:10