Delhi High Court - Orders
Rajesh @ Rawan vs State Of Nct Of Delhi on 16 November, 2021
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 978/2021
RAJESH @ RAWAN ..... Petitioner
Through: Mr. Jitender Tyagi, Advocate
Versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Hirein Sharma, APP for State
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 16.11.2021 CRL.M.A. 18168/2021 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of.
CRL.M.A. 18169/2021
1. The present application has been filed under Section 482 Cr.P.C. on behalf of the applicant seeking exemption from filing the duly attested affidavits.
2. The application is allowed, subject to the applicant filing the duly attested affidavits within a period of two weeks from resumption of physical Courts.
3. The application stands disposed of.
CRL.M.A. 18167/2021 (Extension of interim bail)
1. The present application has been filed under Section 439 Cr.P.C. on behalf of the applicant seeking extension of interim bail granted to him vide order dated 11.08.2021 in FIR No. 574/2016 registered under Sections 302/147/148/149/34 IPC and Sections 25/27 of the Arms Act at Police Station Ambedkar Nagar, New Delhi on the ground that the applicant is diagnosed with inguinal hernia.
2. Learned counsel for the applicant submits that in terms of the order dated 22.10.2021 passed by the Full Bench of this Court in W.P.(C) 4921/2021 titled as Court on Its Own Motion v. State (Govt. Of NCT of Delhi), the applicant's date of surrender is 17.11.2021. He further submits that the applicant will surrender on the said date.
3. Issue notice.
4. Learned APP for the State accepts notice and seeks some time to verify the medical documents of the applicant.
5. List on 22nd November, 2021.
6. On applicant's surrendering, Medical Status Report be requisitioned from the concerned jail authority.
7. A copy of this order be communicated electronically forthwith to the concerned Jail Superintendent for information and necessary compliance.
MANOJ KUMAR OHRI, J NOVEMBER 16, 2021 p'ma Click here to check corrigendum, if any