Delhi High Court - Orders
Md. Shahid@ Munna Builder vs State Of Nct Of Delhi on 5 September, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2526/2023
MD. SHAHID@ MUNNA BUILDER ..... Petitioner
Through: Mr. Tanveer Ahmedmir and
Mr. Shashwat Sarin, Advocates.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Aman Usman, APP for the State.
Insp. Balmukund Rai, PS Chandni
Mahal.
Mr. Arun Baali, Ms. Arisha Ahmad
and Mr. Tushar Mehta, Advocates for
complainant.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 05.09.2023 CRL.M.A. 24145/2023 (Extension of interim Bail)
1. The present application under Section 482 read with Section 439 of the CrPC seeks following prayers:-
"In view of the facts and circumstances of the present case as laid out before this Hon'ble Court, it is most humbly prayed that this Hon'ble Court may be pleased to:
A. Pass orders directing the petitioner's (Md. Shahid@ Munna Builder) interim bail granted vide order dated 08.08.2023 in the Bail Application No. 2526/2023 arising out of FIR bearing no. 376 of2022 dated 18.11.2022, under sections 420,467,468,471, 120-B, 34 IPC registered with Police Station Chandni Mahal, be extended for 8 weeks.
B. Pass any other orders that this Hon'ble Court may deem fit in view of the facts and circumstances of the present case, in the interest of justice. AND FOR THIS ACT OF KINDNESS, THE PETITIONER SHALL BE DUTYBOUNDANDSHALLEVERPRAY"
2. Vide order dated 07.08.2023 read with order dated 08.08.2023 the 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 16/09/2023 at 16:58:08 present applicant was granted interim bail by this Court for a period of one month.
3. The present applicant seeks extension of the aforesaid interim bail on the ground that the present applicant has to undergo surgery on 12.09.2023.
4. Issue notice.
5. Learned APP for the State accepts notice and seeks time to file a status report with regard to the verification of the medical documents annexed with the present application. Let the same be done before the next date of hearing.
6. List on 11.09.2023.
7. The interim bail granted vide order dated 07.08.2023 read with order dated 08.08.2023 is extended till the next date of hearing.
8. Copy of the order be sent to the concerned Jail Superintendent for necessary information and compliance.
9. Order be uploaded on the website of this court forthwith.
AMIT SHARMA, J SEPTEMBER 05, 2023/sn 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 16/09/2023 at 16:58:08