Delhi High Court - Orders
Ritesh @ Ritesh Anand @ Ritesh Choudhary vs The State & Anr on 26 October, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3294/2021
RITESH @ RITESH ANAND @ RITESH CHOUDHARY
..... Petitioner
Through Mr. Ankit Rana, Advocate.
versus
THE STATE & ANR. ..... Respondent
Through: Ms. Rajni Gupta, APP for the State
with WSI Soni P.S.Rajinder Nagar.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 26.10.2021 Crl. M.(Bail) No.1269/2021
1. This is an application filed by the petitioner under Section 439 Cr.P.C. seeking interim bail in case FIR No. 237/2020 under Sections 328/509/376/354/506/34 IPC registered at Police Station Rajinder Nagar.
2. Petitioner is seeking interim bail for a period of 15 days in order to appear in Rajasthan Public Service Commission Examination, which is scheduled for 27.10.2021. The factum of examination and the admit card has been verified by the IO.
3. In these circumstances, petitioner is admitted to interim bail w.e.f 26.10.2021 till 29.10.2021 on his furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of concerned Jail Superintendent. Petitioner shall surrender forthwith on the Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:29.10.2021 22:04 expiry of the interim bail period.
4. The application stands disposed of accordingly.
5. Digitalized copy of this order be sent to the concerned Jail Superintendent.
RAJNISH BHATNAGAR, J OCTOBER 26, 2021 ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:29.10.2021 22:04