Nastor Farirai Ziso vs Ncb on 15 December, 2021

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Delhi High Court - Orders

Nastor Farirai Ziso vs Ncb on 15 December, 2021

Bench: Rajnish Bhatnagar

                            $~13
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +      BAIL APPLN. 1960/2020
                                   NASTOR FARIRAI ZISO                                  ..... Petitioner
                                                       Through:     Mr. Ajay Verma, Adv.

                                                       versus

                                   NCB                                                ..... Respondent
                                                       Through:     Mr. Shashwat Bansal, Standing
                                                                    counsel with Mr. Shashwat Bansal,
                                                                    Adv.

                                 CORAM:
                                 HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
                                             ORDER

% 15.12.2021 Crl.M.A. 18754/2021 (Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of.

Crl.M.A. 18753/2021 (for modification of the order) By virtue of this application, petitioner is seeking modification of the order dated 14.9.2021. It is submitted by the counsel for the petitioner that initially, the petitioner was directed to be released on bail on his furnishing a personal bond in the sum of Rs.1,00,000/- with two solvent sureties in the like amount vide order dated 20.4.2021. Thereafter, vide order dated 14.9.2021 the earlier order dated 20.4.2021 was modified and the surety amount of Rs.1,00,000/- was reduced to Rs.50,000/- with two sureties in the like amount.

Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:17.12.2021 22:03

Now, it is submitted by the counsel for the petitioner that petitioner being a foreigner is able to arrange only one surety of Rs. 50,000/-.

It is further submitted by the counsel for the petitioner that since petitioner is a foreigner and unable to arrange two sureties for a sum of Rs. 50,000/- each, the order dated 14.9.2021 be modified to the extent that petitioner may be released on bail on furnishing a personal bond in the sum of Rs.50,000/- with one surety in the like amount.

Keeping in view of the facts and circumstances mentioned in the application, the order dated 14.9.2021 stands modified to the extent that petitioner be released on bail on her furnishing a personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of trial court concerned. However, the other terms and conditions as stated in the order dated 20.4.2021 shall remain the same.

The application stands disposed of accordingly.

RAJNISH BHATNAGAR, J DECEMBER 15, 2021 ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:17.12.2021 22:03

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Delhi High Court - Orders