Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Ashok Dhankhad vs State Govt. Of Nct Delhi & Anr on 11 November, 2022

Author: Purushaindra Kumar Kaurav

Bench: Purushaindra Kumar Kaurav

                          $~37&38
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CRL.M.C. 5844/2022
                               ASHOK DHANKHAD                                   ..... Petitioner
                                           Through:             Mr. Aditya Shankar Prasad and Mr.
                                                                Sameer Kumar, Advocates.
                                                  versus

                               STATE GOVT. OF NCT DELHI & ANR.          ..... Respondents
                                               Through: Mr. Sanjeev Bhandari, ASC for the
                                                        State alongwith Mr. Kunal Mittal,
                                                        Advocate.
                          +    CRL.M.C. 5845/2022
                               AMIT SINGH                                  ..... Petitioner
                                               Through: Mr. Ajay Kumar Pipaniya and Mr.
                                                        Lakshay Tomar, Advocates.
                                                  versus

                              STATE (GOVT. OF NCT OF DELHI) & ANR. ..... Respondents
                                               Through: Mr. Sanjeev Bhandari, ASC for the
                                                           State alongwith Mr. Kunal Mittal,
                                                           Advocate.
                          CORAM:
                          HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                               ORDER

% 11.11.2022 CRL.M.A. 22951/2022 (for exemption) in CRL.M.C. 5844/2022 CRL.M.A. 22999/2022 (for exemption) in CRL.M.C. 5845/2022

1. Allowed, subject to all just exceptions.

2. The applications are disposed of.

3. Heard learned counsel appearing on behalf of the parties.

4. Learned counsel appearing on behalf of the respondent No.2 seeks Signature Not Verified Signed By:PRATIMA Signing Date:19.11.2022 19:47:49 -2- two weeks' time to file the reply to the main petitions and he further seeks liberty to place on record relevant documents to indicate the medical condition of his wife. The permission sought for is granted.

5. Let the reply be filed along with relevant documents within two weeks from today.

6. Learned counsel appearing on behalf of the respondent No.2 submits that the interim bail which was granted to respondent No.2 is expiring on 13.11.2022. On that date he would surrender before the concerned jail authority. He further states that he is not filing any application for extension of the interim bail.

7. The statement is placed on record.

8. Mr. Sanjeev Bhandari, learned ASC accepts notice on behalf of the State and prays for two weeks' time to file the Status report.

9. List on 05.12.2022.

PURUSHAINDRA KUMAR KAURAV, J NOVEMBER 11, 2022/p Click here to check corrigendum, if any Signature Not Verified Signed By:PRATIMA Signing Date:19.11.2022 19:47:49