Delhi High Court - Orders
Shahbaj vs The State Nct Of Delhi on 12 February, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 613/2025
SHAHBAJ .....Petitioner
Through: Mr. Asad Iqbal, Mr. Abuzar, Mr.
Monis Khan, Advocates.
versus
THE STATE NCT OF DELHI .....Respondent
Through: Ms. Meenakshi Dahiya, APP for the
State with W/SI Anita Kumari, PS
Jama Masjid.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 12.02.2025 CRL.M.A. 4349/2025 (Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The Application stands disposed of.
BAIL APPLN. 613/20253. Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'B.N.S.S.') (under Section 439 of the Code of Criminal Procedure, 1973) read with Section 528 of B.N.S.S. (under Section 482 CrPC) has been filed on behalf of the Petitioner, Shahbaj for grant of Interim Bail for one month in Case FIR No. 205/2023 under Section 302/307/506/34/120 of the Indian Penal Code, 1860 and Section 25/27 of the Arms Act, registered at Police Station Jama Masjid, on account of marriage of the sister of the Applicant, which is fixed for 17.02.2025.
This is a digitally signed order.
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4. It is submitted in the Bail Application that in order to arrange funds for the marriage, the Applicant also intends to sell one plot which is in his name as his father is old and sick and unable to look after the events. The Interim Bail Application filed before the learned ASJ has been dismissed vide Order dated 01.02.2025.
5. Status Report has already been filed on behalf of the State where the factum of the marriage, has been confirmed.
6. Submissions heard and the record perused.
7. Considering the reasons stated for grant of Interim Bail, the Petitioner is granted Interim Bail for 10 days from the date of his release upon his furnishing a personal bail bond in the sum of Rs.25,000/- with one surety of the like amount, to be produced before the trial court for acceptance of the bail bond to the satisfaction of the learned Trial Court and further subject to the following conditions:-
a) Applicant shall not leave Delhi/NCR without prior permission of the Court;
b) Applicant shall appear before the Court as and when the matter is taken up for hearing;
c) Applicant shall provide his mobile number and also the mobile number of his surety to the IO concerned, both of which shall be kept in working condition at all times and he shall not change the mobile numbers without prior intimation to the Investigating Officer concerned;
d) Applicant shall inform the IO and the Jail Superintendent the address where he shall be available in Delhi.
e) Applicant shall not indulge in any criminal activity and shall 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 12/02/2025 at 22:07:35 not communicate with or come in contact with the witnesses.
f) Applicant shall not stay near the complainant and shall not threaten the complainant and the other witnesses in any manner.
8. Upon expiry of period of ten days, as stated above, the Applicant shall surrender before the concerned Jail Superintendent.
9. The Bail Application is disposed of accordingly.
NEENA BANSAL KRISHNA, J FEBRUARY 12, 2025/RS 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 12/02/2025 at 22:07:36