Delhi High Court - Orders
Amit Chaudhary vs Government Of Nct Of Delhi And Another on 1 April, 2024
Author: Jyoti Singh
Bench: Jyoti Singh
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 932/2024
AMIT CHAUDHARY ..... Petitioner
Through: Mr. S.K. Srivastava, Ms. Shubhi
Srivastava, Ms. Garima Singh, Mr. Prince Kumar,
Ms. Kriti Sharma and Ms. Shweta Sharma,
Advocates.
versus
GOVERNMENT OF NCT OF DELHI AND ANOTHER
..... Respondents
Through: Ms. Shubhi Gupta, APP for State with
SI Saweri Singh, PS: Wazirabad.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 01.04.2024 CRL.M.(BAIL) 503/2024 (for grant of interim bail, by Applicant)
1. This is an application preferred on behalf of the Applicant Amit Chaudhary S/o Jaiveer Singh under Section 439 Cr.P.C. seeking interim bail in case FIR No. 71/2021 dated 04.02.2021 under Sections 376/506/174A IPC registered at PS: Wazirabad, on the ground of medical treatment of his elder daughter and school admission of his younger daughter.
2. It is stated in the application that 11 year old daughter of the Applicant has been diagnosed with Bilateral canal of Nuck hernia and has been advised to undergo surgical procedure by National Capital Region Institute of Medical Sciences, Meerut. Additionally, the younger daughter of the Applicant, who is 05 years of age, is to be admitted in school for the BAIL APPLN. 932/2024 Page 1 of 3 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 02/04/2024 at 01:39:35 academic session 2024-2025 before the admissions close in March, 2024 and only after release, Applicant will be in a position to arrange for the surgery of his elder daughter and the admission of his younger child, physically and financially. Medical documents have been filed along with the application in support of the plea, which include a report from the Department of Radiodiagnosis and Imaging, National Capital Region Institute of Medical Sciences, Meerut.
3. Status Report has been handed over in Court and is taken on record. It is stated that medical documents filed along with the application have been verified and the factum of daughter of the Applicant having been diagnosed with Bilateral Inguinal Hernia has been verified, although the date of surgery has not been fixed so far. Responding to this, counsel for the Applicant states that the date of surgery will be fixed after finances are arranged and the Applicant be released for 03 weeks, within which he will ensure that the surgery is performed.
4. Considering that the medical documents filed along with the application have been found to be correct and Applicant's elder daughter has been advised to undergo a surgical procedure, it is directed that the Applicant be released on interim bail for a period of four weeks from the date of his release, subject to his furnishing a personal bond in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the learned Trial Court and subject to further conditions:
(i) Applicant shall not leave the country without permission of the Trial Court;
(ii) He shall provide his permanent residential address to the concerned IO and shall intimate the IO as well as Court by BAIL APPLN. 932/2024 Page 2 of 3 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 02/04/2024 at 01:39:35 filing an affidavit regarding any change in the residential address;
(iii) He shall provide his mobile number to the IO concerned and shall keep the same operational and active at all times and any change in the mobile number will only be after prior intimation to the IO;
(iv) He shall not indulge in any criminal activity or communicate with or come in contact with the prosecutrix or any other person associated with the present case; and
(v) Applicant shall surrender before the concerned Jail Superintendent on expiry of the interim bail period.
5. Nothing stated in this order will be a reflection of an opinion on merits of the case.
6. Application stands disposed of.
7. Copy of the order be sent to the concerned Jail Superintendent for information and necessary compliance.
JYOTI SINGH, J APRIL 01, 2024/kks/shivam BAIL APPLN. 932/2024 Page 3 of 3 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 02/04/2024 at 01:39:36