Delhi High Court - Orders
Chika Benneth Ifenatuora vs State Nct Of Delhi on 17 April, 2023
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2607/2023
CHIKA BENNETH IFENATUORA ..... Petitioner
Through: Mr. Anoop Kumar Gupta and Ms.
Aanchal, Advs.
versus
STATE NCT OF DELHI ..... Respondent
Through: Mr. Ritesh Kumar Bahri, APP for the
State with SI Ravinder Chander,
ARSC Crime Branch, Shakarpur.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 17.04.2023 CRL.M.A. 9844/2023 (Exemption)
1. Exemption is allowed subject to all just exceptions.
2. Application is disposed of.
CRL.M.C. 2607/20231. This petition has been filed for setting aside the order dated 20.02.2023 passed by the Ld. ASJ, dismissing the bail modification application No.117/2023 regarding the condition in the bail order of 13.09.2022 passed by the Ld. CMM in FIR No.182/2021 under Sections 420/120B IPC and under Section 14 of Foreigners Act, PS Jyoti Nagar, Delhi. As per the order dated 13.09.2022, bail was granted under Section 437(6) Cr.P.C to the petitioner, however, the following was included as part of the bail conditions, "Jail Superintendent is directed to shift the accused Chika Benneth after receiving of the Release Warrants in Sewa Sadan, Signature Not Verified Digitally Signed By:ANISH DAYAL Lampur, Narela, Delhi/ Detention Centre, if the accused is not having valid work Permit/Visa." The modification of this condition was dismissed vide the impugned order.
2. Issue notice.
3. Ld. APP accepts notice and will file a Status Report/reply before the next date of hearing.
4. The connected matter arising out of the same FIR is listed on 17.05.2023. Accordingly, list this matter as well on 17.05.2023.
5. Order be uploaded on the website of this Court.
ANISH DAYAL, J APRIL 17, 2023/kct Signature Not Verified Digitally Signed By:ANISH DAYAL