Delhi High Court - Orders
Sadhna vs The State Of Nct Of Delhi on 8 August, 2024
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2809/2024 & CRL.M.A. 23568/2024
SADHNA .....Petitioner
Through: Mr. Himanshu Saxena and Mr. Aditya
Joshi, Advs.
versus
THE STATE OF NCT OF DELHI .....Respondent
Through: Adv. Amit Ahlawat Ld. APP along
with Shruti Tandon, Mitul Sehrawat,
Litesh Batra, Shivani Verma, Paulmi
Yadav, Prashant Pratyay Advocates
with SI Ghanshyam, PS Wazirabad.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 08.08.2024 CRL.M.A. 23568/2024 (Exemption)
1. Exemption allowed subject to just exceptions.
2. Application stands disposed of, accordingly.
BAIL APPLN. 2809/20243. This application has been filed seeking extension of interim bail granted by this Court by order dated 05th June, 2024, extended by subsequent orders, last on 18th July, 2024. The interim bail expires today granted in FIR NO.78/2023 under Sections 302/325/147/149/201/34 IPC, PS Wazirabad, on the ground that the petitioner has undergone surgery of right breast fibroadenoma on 30th May, 2024.
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 10/08/2024 at 04:42:47
4. Counsel for the petitioner has appended medical documents of Lok Nayak Hospital referring the patient to Deen Dayal Hospital for IHC Markess as well as ultrasound. The ultrasound was conducted on 05th August, 2024, as the test for the IHC markers is awaited. It is also stated that the petitioner has to manage on her own, since the family members are in judicial custody.
5. In these circumstances, the interim bail is extended for a period of 3 weeks.
6. Counsel for the petitioner also informs that the regular bail is being heard by the Trial Court and is listed for orders today. Copy of the said order may be placed on record of the Court.
7. Considering that an adequate time for recovery has been given to the petitioner, the surgery having been done on 30th May, 2024, no further extension will be sought for interim bail, unless there any other emergent circumstances.
8. The application is disposed of.
9. Order be uploaded on the website of this Court.
ANISH DAYAL, J AUGUST 8, 2024/MK 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 10/08/2024 at 04:42:47