Delhi High Court - Orders
Gurucharan Singh vs Union Of India & Ors on 13 January, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 307/2016, CRL.M.A. 742/2022 & CRL.M.A. 743/2022
GURUCHARAN SINGH ..... Petitioner
Through: Mr. Vikram Chaudhri, Sr. Advocate
with Mr. Harshit Sethi, Advocate.
versus
UNION OF INDIA & ORS ..... Respondent
Through: Mr. Amit Mahajan, CGSC and Mr.
Imon Bhattacharya, Advocate for
Respondents.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 13.01.2022
(through Video Conferencing)
CRL.M.A. 743/2022 (Ex.)
Exemption allowed subject to all just exceptions. The application stands disposed of.
CRL.M.A. 742/2022 in W.P.(CRL) 307/2016 The matter is indicated to be listed en bloc for the date 19.01.2022 and is taken up on CRL.M.A.742/2022 filed on behalf of the applicant/petitioner seeking a modification of the order dated 08.11.2021 vide which order CRL.M.A.17356/2021 filed on behalf of the petitioner seeking modification of order dated 26.07.2021, was allowed and order dated 26.07.2021 stood extended for another eight weeks on the same terms and conditions as mentioned in the order dated 12.04.2021.
Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:14.01.2022 13:36The applicant in the instant case is indicated to have been granted bail vide order dated 27.04.2016 on the condition that he would not leave the territorial jurisdiction of NCT nor the country without the prior permission of this Court or the Trial Court as observed vide paragraph 4 of the order dated 08.11.2021.
It has been submitted on behalf of the petitioner that the petitioner's wife and son have been requiring repeated treatment and that the son of the petitioner is suffering from a deficient hyper activity disorder and is undergoing treatment at various medical institutes. Vide the application presently under consideration i.e. CRL.M.A.742/2022, the applicant seeks the extension of a further period of eight weeks to stay abroad submitting to the effect that the applicant's son has been suspected to have developed a clot in his brain and that apart from the same, he had an appointment with his doctor on 10.01.2022 and an MRI under General Anaesthesia was to be performed on 12.01.2022 and copy of the appointment letters dated 23.12.2021 and an e mail dated 08.01.2022 have been annexed as ANNEXURE A-6 and ANNEXURE A-7 to the present application.
It is inter alia submitted through paragraph 16 of the application that the applicant's son is suspected to have developed a clot in his brain. Inter alia on behalf of the applicant, it has been submitted that due to the prevailing Covid-19 variant conditions, undertaking a travel is at a great risk.
Submissions have been made on behalf of either side. Presently, the order dated 08.11.2021 in CRL.M.A.17356/2021 is modified to the extent that permission is granted to the applicant to be in UK for a period of eight (8) weeks further from the date 08.01.2022 on the same Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:14.01.2022 13:36 terms and conditions as imposed vide order dated 12.04.2021.
However, the documents annexed as Annexure-A6 & A7 with the application under consideration are directed to be verified by the respondents for the next date of hearing, i.e. 19.01.2022 with the Union of India also being directed to verify the present medical condition of the son of the applicant for the next date of hearing.
CRL.M.A.742/2022 is disposed of accordingly.
ANU MALHOTRA, J JANUARY 13, 2022 nc Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:14.01.2022 13:36