Prithipal Singh vs State Of Nct Delhi on 25 January, 2023

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Delhi High Court - Orders

Prithipal Singh vs State Of Nct Delhi on 25 January, 2023

Bench: Anup Jairam Bhambhani

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                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.REV.P. 856/2022
                                 PRITHIPAL SINGH                              ..... Petitioner
                                                 Through: Mr. Mohit Negi, Advocate with Mr.
                                                            Mohit Singh, Advocate.
                                                 versus
                                 STATE OF NCT DELHI                           ..... Respondent
                                                 Through: Mr. Shoaib Haider, APP for the State
                                                            with S.I. Laxman Singh, P.S: Kotla
                                                            Mubarakpur.
                                 CORAM:
                                 HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                 ORDER

% 25.01.2023 CRL.M.A. 1786/2023 (exemption) Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. The application stands disposed of.

CRL.M.(BAIL) 105/2023 By way of the present application, the petitioner seeks interim suspension of sentence on the ground that his minor son is required to undergo eye-surgery for correction of squint.

2. Mr. Mohit Negi, learned counsel appearing for the petitioner submits, that though styled as an application seeking extension of interim bail granted vide order dated 22.12.2022, the petitioner has in the meantime surrendered to custody on 16.01.2023; and the prayer made be now construed as one seeking interim suspension of sentence on a fresh ground.

Signature Not Verified Digitally Signed By:NEERAJ Signing Date:27.01.2023 Crl. Rev. P. 856/2022 Page 1 of 2 17:39:00

3. It further transpires that though the surgery was scheduled for 28.01.2023, the attending doctor is presently out-of-station and the surgery would have to be re-scheduled to sometime in February.

4. Issue notice.

5. Mr. Shoaib Haider, learned APP appears for the State on advance copy; accepts notice; and seeks time to file status report.

6. Considering the aforesaid position, let the petitioner furnish to the Investigating Officer an updated prescription, indicating the scheduled date for surgery, the period required for hospitalization and for post-operative care and other relevant details; for the State to verify the same.

7. Let requisite medical documents be furnished within the next 05 days.

Let the State file status report within 01 week thereafter; with copy to the opposing counsel.

8. Re-notify on 9th February 2023.

ANUP JAIRAM BHAMBHANI, J JANUARY 25, 2023 Ne Signature Not Verified Digitally Signed By:NEERAJ Signing Date:27.01.2023 Crl. Rev. P. 856/2022 Page 2 of 2 17:39:00

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Delhi High Court - Orders