Delhi High Court - Orders
Ashish Balguer vs State Of Nct Of Delhi on 24 July, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1863/2020
ASHISH BALGUER ..... Petitioner
Through: Mr. Abhay Kumar, Advocate.
Versus
STATE OF NCT OF DELHI ..... Respondent
Through: Ms. Radhika Kolluru, APP for State
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 24.07.2020 CRL. M.A. 9832/2020
1. Exemption is allowed, subject to the condition that the petitioner will file the duly sworn/attested affidavits, certified copies of the annexures and the requisite court fee within 72 hours from the date of resumption of the regular functioning of this Court.
2. Application is disposed of.
BAIL APPLN. 1863/20201. The present application has been filed under Section 439 Cr.P.C. seeking interim bail in FIR No. 1187/2015 registered under Sections 302/308/201/212/34 IPC at P.S. Hauz Khas in terms of the Minutes of Meeting dated 18.05.2020 of the High-Powered Committee.
2. Mr. Abhay Kumar, learned counsel for the petitioner submits that BAIL APPLN. 1863/2020 Page 1 of 2 earlier also the petitioner was released on interim bail and he did not misuse the concession. He further submits that the petitioner's parents are old and are living alone at their home.
3. Notice.
4. Ms. Radhika Kolluru, learned APP for the State accepts notice and seeks time to file a Status Report. Let the same be filed before the next date of hearing, indicating the antecedents of the petitioner.
5. List on 04.08.2020.
6. In the meanwhile, Nominal Roll of the petitioner be requisitioned from the jail authority.
7. A soft copy of the order be communicated to the concerned Jail Superintendent for information and necessary compliance.
MANOJ KUMAR OHRI, J JULY 24, 2020 ga BAIL APPLN. 1863/2020 Page 2 of 2