Delhi High Court - Orders
Irfan Saifi @ Bona vs The State (Nct Of Delhi) on 14 September, 2023
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3072/2023
IRFAN SAIFI @ BONA ..... Applicant
Through: Mr. Gagan Gupta and Mr. Vikas
Rohtagi, Advocates
versus
THE STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Ajay Vikram Singh, APP for
the State with SI Sukhraj Singh,
AnTF, Crime Branch
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 14.09.2023 CRL.M.A. 24814/2023(for exemption)
1. Allowed subject to all just exceptions.
2. The application stands disposed of.
BAIL APPLN. 3072/2023 & CRL.M.(BAIL) 1291/2023
3. The applicant vide the present application under Section 439 Code of Criminal Procedure, 1973 seeks regular bail in FIR No.108/2021 dated 24.06.2021 registered under Sections 21(c)/25/29 NDPS Act at PS. Crime Branch, West District, Delhi.
4. It is submitted that the applicant has been in custody since 24.06.2021. Learned counsel for the applicant further submits that notice served upon the applicant under Section 50 of the NDPS Act, was not in terms of the provisions of the NDPS Act and the law laid down by the BAIL APPLN. 3072/2023 Page 1 of 2 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 16/09/2023 at 19:31:34 Hon'ble Supreme Court and the High Courts. Furthermore the counsel for the applicant submits that the fact that no public witnesses were joined at the time when applicant was arrested or searched, raises substantial doubts upon the prosecution's story.
5. Issue notice.
6. Learned APP for the State accepts notice. He seeks, and is granted three days to file the Status Report, indicating the complete details of the applicant.
7. Let the Nominal Roll be also requisitioned from the concerned Jail Superintendent within the said period of three days.
8. Accordingly, re-notify on 31.10.2023.
SAURABH BANERJEE, J SEPTEMBER 14, 2023/akr BAIL APPLN. 3072/2023 Page 2 of 2 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 16/09/2023 at 19:31:34