Delhi High Court - Orders
Mr. Ranjan Kumar vs The State (Govt. Of Nct, Delhi) on 21 March, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3032/2021
MR. RANJAN KUMAR ..... Petitioner
Through: Mr. Moni Cinmoy, Mr. Satyajit
Kumar, Mr. Abhinav Akash,
Advocates.
versus
THE STATE (GOVT. OF NCT, DELHI) ..... Respondent
Through: Mr. Amit Chadha, APP for the
State with SI Arpana, PS Hari
Nagar.
Mr. Gulab Singh & Ms. Jyoti
Sharma, Advocate for the
complainant with the complainant-
in person.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 21.03.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
1. By the order dated 20.01.2022, the petitioner was granted interim bail for a period of 60 days from the date of release on the conditions mentioned therein.
2. Mr. Moni Cinmoy, learned counsel for the petitioner, states that the petitioner was, in fact, released on 25.01.2022, as a result of which the period of 60 days would expire on 24.03.2022. It is specifically recorded Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:22.03.2022 12:13:50 BAIL APPLN. 3032/2021 Page 1 of 2 in the order dated 20.01.2022 that the petition would not be heard unless the petitioner surrenders on the expiry of interim bail.
3. As the period of interim bail has not yet expired, list the present petition on 31.03.2022.
4. Mr. Cinmoy states that the medical condition of the petitioner's daughter, on the ground of which interim bail was granted, is a genetic condition for which she has been treated in the All India Institute of Medical Sciences, Delhi. Certain genetic tests are being carried out and the next date of appointment with the treating doctor is scheduled for 12.04.2022.
5. Mr. Cinmoy is permitted to file additional documents regarding the medical condition of the petitioner's daughter within three days from today, upon advance service to learned counsel for the State and also to Mr. Gulab Singh, learned counsel for the prosecutrix, who is present in the hearing, alongwith the prosecutrix, through video conferencing.
6. The Investigating Officer is directed to verify the said documents, if any, and place the Status Report before the Court prior to the next date of hearing.
PRATEEK JALAN, J MARCH 21, 2022 'Bp' Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:22.03.2022 12:13:50 BAIL APPLN. 3032/2021 Page 2 of 2