Delhi High Court - Orders
Shivam vs State on 16 November, 2021
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4035/2021
SHIVAM ..... Petitioner
Through: Mr. Pritish Sabharwal, Advocate
versus
STATE ..... Respondent
Through: Ms. Kusum Dhalla, APP with SI
Pratima, P.S. Palam Village
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 16.11.2021
CRL.M.A. 18053/2021
Exemption allowed subject to just exceptions. The application stands disposed of.
BAIL APPLN. 4035/2021 & CRL.M.B. 1353/2021
1. The instant application under Section 439 of Code of Criminal Procedure (hereinafter "Cr.P.C.") seeking regular bail alongwith an application under Section 482 Cr.P.C. for extension of interim bail has been filed on behalf of the petitioner in case FIR No. 0625/2020 registered at Police Station Palam Village for offences punishable under Section 323/328/363/376 of Indian Penal Code and for an offence under Section 4 of Protection of Children from Sexual Offences Act (hereinafter "POCSO Act").
2. The complainant has not been made a party to the instant petition as per the statutory provisions of the POCSO Act. Learned counsel for the Signature Not Verified Digitally Signed By:DAMINI YADAV BAIL APPLN. 4035/2021 Page 1 of 2 Signing Date:16.11.2021 17:23:48 petitioner seeks permission to move an appropriate application to implead the complainant as respondent No.2. Let the needful be done within two days.
3. List on 18th November 2021.
CHANDRA DHARI SINGH, J NOVEMBER 16, 2021 Aj Signature Not Verified Digitally Signed By:DAMINI YADAV BAIL APPLN. 4035/2021 Page 2 of 2 Signing Date:16.11.2021 17:23:48