Delhi High Court - Orders
Tanu Chawla vs State Nct Of Delhi on 7 October, 2020
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2309/2020
TANU CHAWLA ..... Petitioner
Through : Mr.Kanahiya Singhal and
Mr.Prasanna, Advocates.
versus
STATE NCT OF DELHI ..... Respondent
Through : Mr.Amit Ahlawat, APP for the State.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 07.10.2020
1. The hearing has been conducted through Video Conferencing.
2. The petitioner herein is in custody since 05.01.2014 and have spent about six years and ten months as of now. The petitioner has been admitted on interim bail earlier too and has not misused the liberty. This application is filed for grant of interim bail for 45 days in view of the guidelines of High Powered Committee of this Court as also mother of the applicant Smt.Shakuntala Devi being totally alone, his father having expired and there is no one to lookafter her in this pandemic situation and the applicant being her only son needs to arrange funds for her.
3. Objection raised by the learned APP for the State was since the conduct of applicant is unsatisfactory in jail hence his case is not covered under the guidelines of High Powered Committee.
4. However the learned counsel for the petitioner has filed three bail orders passed on 11.06.2020 in BAIL APPLN.1142/2020; order dated 02.07.2020 in W.P.(C) 935/2020 and order dated 17.07.2020 in BAIL APPLN.1464/2020 wherein despite getting punishment tickets, the accused Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:07.10.2020 15:07 person(s) were granted interim bail.
5. I have perused the said orders with the help of both the counsels. Considering the facts and circumstances as also the applicant having spent six years and ten months in the custody and the trial being not concluded uptil now and all the material witnesses since been examined, hence this application for interim bail for 45 days is allowed.
6. In the circumstances, the applicant herein is admitted on interim bail for 45 days from the date of his release on executing his personal bond of Rs.50,000/- to the satisfaction of the Jail Superintendent/Duty MM. The surety of the like amount shall be furnished by the petitioner within a week of the learned Trial Court resuming its normal functioning. However, if the period of interim bail expires before the learned Trial Court starts/resumes its normal functioning and the applicant surrenders, then there shall be no need to furnish the surety before it. The petitioner is also directed to provide his contact number/address to the SHO concerned as also he shall keep open his location application in his mobile at all time.
7. The application/petition stands disposed of in above terms.
8. Copy of this order be sent electronically to the learned Trial Court / Jail Superintendent for compliance.
YOGESH KHANNA, J.
OCTOBER 07, 2020 DU Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:07.10.2020 15:07