Delhi High Court - Orders
Neeraj Sehrawat @ Neeraj Bawaniya vs State Nct Of Delhi on 4 July, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1203/2024 and CRL.M.(BAIL) 569/2024,
CRL.M.(BAIL) 826/2024
NEERAJ SEHRAWAT @ NEERAJ BAWANIYA .....Petitioner
Through: Mr. N. Hariharan, Senior Advocate
with Mr. Siddharth S. Yadav, Mr.
Gagan Bhatnagar, Mr. Tushar, Ms.
Sneha Bakshi Ram, Ms. Punya Rekha
Angagar, Mr. Sharian Mukherji, Mr.
Aayush Kumar, Mr. Shobin Bali, Mr.
Hira Lal, Mr. Mukesh Mittal, Mr.
Kapil Yadav and Mr. Rahul Yadav,
Advocates.
versus
STATE NCT OF DELHI .....Respondent
Through: Ms. Rupali Bandhopadhya, ASC
(Crl.) for the State with Mr. Sagar
Mehlawat and Mr. Abhijeet Kumar,
Advocates.
ACP/IO Arvind Kumar, P.S.: Crime
Branch and Insp. Suneel Siddhu, P.S.:
Mangolpuri.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 04.07.2024 At the outset, upon being queried, Mr. N. Hariharan, learned senior counsel appearing on behalf of the petitioner has clarified that by way of the present proceedings the petitioner is seeking regular bail in case FIR No.1683/2015 dated 25.08.2015 registered under sections 302/120B/34 of the Indian Penal Code, 1860 at P.S.: Mangol Puri; and no ground is being pressed for grant of interim bail.
BAIL APPLN. 1203/2024 Page 1 of 2This 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 06/07/2024 at 00:28:13
2. Mr. Hariharan submits, that as per his instructions, except for the present case, in the cases pending against him, the petitioner has either been admitted to regular bail or he has been acquitted/discharged/served-out the sentence awarded to him. It is therefore the petitioner's contention, that if he is admitted to regular bail in the present case, he would be entitled to be released from prison on bail.
3. It is noticed however, that SCRB Report dated 26.04.2024 placed on record reflects a different position, viz. that the petitioner is shown to be in judicial custody in 05 cases; and the current status of other cases is not clear.
4. In the circumstances, Ms. Rupali Bandhopadhya, learned ASC (Crl.) appearing on behalf of the State seeks time to produce an updated SCRB report. Let the requisite SCRB report be filed at least 03 days before the next date of hearing.
5. Let an updated nominal roll be also requisitioned from the Jail Superintendent before the next date.
6. As requested by Mr. Hariharan, the petitioner is also at liberty to place on record relevant orders to show his current status in relation to all the cases listed in SCRB Report dated 26.04.2024.
7. Let the needful be done within 03 weeks; with copy to the opposing counsel.
8. Re-notify on 30th July 2024.
ANUP JAIRAM BHAMBHANI, J JULY 4, 2024/ds BAIL APPLN. 1203/2024 Page 2 of 2 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 06/07/2024 at 00:28:13