Delhi High Court - Orders
Sunil Kumar vs State Gnctd on 17 October, 2023
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3493/2023
SUNIL KUMAR ..... Petitioner
Through: Mr. Sushil Kumar Sharma, Mr.
Virendra Kumar, Mr. Abhinav Kumar
and Mr. Kshitij Vedwal, Advs.
versus
STATE GNCTD ..... Respondent
Through: Mr. Hemant Mehla, APP for State
with SI Vivek Gautam PS Okhla
Industrial Area
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 17.10.2023 CRL.M.A. 28340/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
BAIL APPLN. 3493/20233. The present petition has been filed seeking anticipatory bail in connection with FIR No. 617/2023 under Sections 307/34 IPC registered at PS Okhla Industrial Area.
4. Issue notice. Learned APP for the State accepts notice.
5. Let the Status Report be filed before the next date.
6. The learned counsel appearing on behalf of the petitioner invites the attention of the Court to the FIR to contend that the name of the present petitioner has not been mentioned in the FIR.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/10/2023 at 23:45:51
7. He further submits that the stabbing of the complainant / victim has only been attributed to the co-accused Badal @ Bunty.
8. He submits that the petitioner is working in Zomato and he is the only bread earner of the family.
9. In view of the above, it is directed that no coercive action be taken against the petitioner subject to his joining the investigation as and when directed by the IO, till the next date.
10. Re-notify on 24.01.2024.
VIKAS MAHAJAN, J OCTOBER 17, 2023 N.S. ASWAL This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/10/2023 at 23:45:51