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Parveen Bazard @ Lara vs State(Nct Of Delhi) on 7 August, 2020

Author: Anu Malhotra

Bench: Anu Malhotra

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                *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                +     BAIL APPLN. 2089/2020, CRL.M.A. 10600/2020 & CRL.M.A.
                      10601/2020

                      PARVEEN BAZARD @ LARA                                    ..... Applicant

                                          Through:     Mr.Ujjawal Puri & Ms.Sonam Dixit,
                                                       Advocates.

                                                 Versus


                      STATE(NCT OF DELHI)                                   .....Respondent

                                          Through:     Mr.Kewal Singh Ahuja, APP for State.

                      HON'BLE MS. JUSTICE ANU MALHOTRA
                                                 ORDER

% 07.08.2020 (hearing through Video Conferencing) CRL.M.A. 10600/2020 & CRL.M.A. 10601/2020 (Ex.) Exemption allowed subject to all just exceptions. The application stands disposed of.

The applicant vide the present application seeks the grant of bail in relation to FIR No.252/2018, PS Special Cell, Lodhi Road under Sections 3/4 of MCOC Act, 1999 with further prayer made vide Clause (b) of the application that interim bail be granted to the applicant till finalization of the main application.

Notice thereof is issued to the State and is accepted by the learned Signature Not Verified APP on behalf of the State.

Digitally Signed By:SUMIT GHAI Signing Date:07.08.2020 18:43:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.

The status report be submitted by the State before the next date of hearing qua the prayer made by the applicant seeking the grant of regular bail.

As regards the submission that has been made on behalf of the applicant seeking the grant of interim bail on the ground that the mother of the applicant is unwell and that she even needs surgery and that there is only the applicant who can take care of the applicant's mother apart from the sister of the applicant, the father of the applicant having since expired, in as much as, the document that the petitioner has placed on the record in relation to the mother of the applicant relates to the year 2018, learned counsel for the applicant submits that the applicant's mother would be got medically examined and the documents in relation thereto would be filed as and when the medical examination is done with the copy thereof being also supplied to the State qua which the verification report in relation thereto be also placed on the record by the State.

Presently, the matter be re-notified for the hearing of the regular bail application for the date 04.09.2020.

ANU MALHOTRA, J AUGUST 07, 2020 'neha chopra' Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:07.08.2020 18:43:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.