Delhi High Court - Orders
Jaspal Singh Alagh vs State Of Nct Of Delhi & Anr on 29 February, 2024
Author: Amit Sharma
Bench: Amit Sharma
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 276/2020, CRL.M.(BAIL) 7890/2020
JASPAL SINGH ALAGH ..... Petitioner
Through: None.
versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Amit Ahlawat, APP for the State.
Mr. Lokesh Bhardwaj, Advocate for
R-2.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 29.02.2024 CRL.M.A. 5245/2024
1. The present application under Section 482 Cr.P.C. has been filed seeking the following prayer:
"It is therefore, most respectfully, prayed that in view of the abovementioned facts and circumstances, this Hon‟ble Court may kindly be pleased to release the interest accrued against the principal amount of INR 7 Lakhs deposited with the Ld. Trial Court and INR 13 Lakhs deposited with the Registrar General of this Hon‟ble Court amounts in favour of the Respondent No.2."
2. At this stage, learned counsel for the applicant is not pressing the prayer with regard to release of interest on the principal amount of Rs.7 lakhs deposited before the Trial Court and the same is not adjudicated upon.
3. Interest, if any, accrued on the aforesaid amount of Rs.13 lakhs 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 04/03/2024 at 22:13:03 deposited before the Registrar General of this Court be released in favour of respondent no.2.
4. The application is partly allowed and disposed of.
CRL.REV.P. 276/20205. List on 17.05.2024.
AMIT SHARMA, J FEBRUARY 29, 2024/ssc 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 04/03/2024 at 22:13:03