Priyaranjan Sharma vs State Of Nct Delhi on 21 March, 2023

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Delhi High Court - Orders

Priyaranjan Sharma vs State Of Nct Delhi on 21 March, 2023

Bench: Anup Jairam Bhambhani

                          $~1
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 3649/2022
                                 PRIYARANJAN SHARMA                                        ..... Petitioner
                                                      Through:     Mr. Abhik Kumar and Ms. Radha R.
                                                                   Tarkar, Advocates.

                                                      versus

                                 STATE OF NCT DELHI                                      ..... Respondent
                                                      Through:     Mr. Tarang Srivastava, APP for the
                                                                   State with SI Manish Kumar, P.S.:
                                                                   Crime Branch.
                                 CORAM:
                                 HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                      ORDER

                          %                           21.03.2023

                          CRL.M.(BAIL) 342/2023

Pursuant to last order dated 13.03.2023, the State has handed- up status report dated 20.03.2023.

2. Let the status report be placed on record.

3. As narrated in the status report, it stands confirmed that the prayers/rituals on the occasion of barsi of the petitioner's late father were to be performed on 11/12.03.2023, which however could not be done by reason of the petitioner not being available.

4. Though the status report says that the petitioner has an elder brother, who may perform the prayers/rituals, Mr. Abhik Kumar, learned counsel appearing for the petitioner submits that the petitioner wishes to be present for the rituals.

Signature Not Verified Digitally Signed BAIL APPLN. 3649/2022 Page 1 of 3 By:NEERAJ Signing Date:23.03.2023 15:41:19

5. Mr. Tarang Srivastava, learned APP appearing for the State has expressed apprehension that the petitioner may repeat the offences alleged, which are under the Narcotic Drugs and Psychotropic Substances Act, 1985.

6. Be that as it may, considering the ground on which interim bail is sought, the application is allowed.

7. The petitioner is accordingly granted interim bail for a period of 07 days from the date of his release, subject to the following conditions:

7.1 The petitioner shall furnish a personal bond in the sum of Rs.25,000/- (Rs. Twenty-five Thousand Only) with 01 surety in the like amount from a family member, to the satisfaction of the Jail Superintendent;

7.2 The petitioner shall not leave the State of Delhi without permission of the court and shall ordinarily reside at the address as per prison records;

7.3 The petitioner shall furnish to the Investigating Officer a cell-

phone number on which the petitioner may be contacted at any time and shall ensure that the number is kept active and switched-on at all times;

7.4 If the petitioner has a passport, he shall surrender the same to the jail superintendent and shall not travel out of the country without prior permission of this court;

7.5 The petitioner shall not contact, nor visit, nor offer any inducement, threat or promise to any of the prosecution witnesses or other persons acquainted with the facts of case. The petitioner shall not tamper with evidence nor otherwise Signature Not Verified Digitally Signed BAIL APPLN. 3649/2022 Page 2 of 3 By:NEERAJ Signing Date:23.03.2023 15:41:19 indulge in any act or omission that is unlawful or that would prejudice the proceedings in the pending trial. 7.6 Upon expiry of the period of interim bail, the petitioner shall surrender before the Jail Superintendent.

8. The application stands disposed-of.

9. Order be given dasti under signatures of the Court Master.

BAIL APPLN. 3649/2022

10. Re-notify on 13th July 2023, the date already fixed.

ANUP JAIRAM BHAMBHANI, J MARCH 21, 2023/uj Signature Not Verified Digitally Signed BAIL APPLN. 3649/2022 Page 3 of 3 By:NEERAJ Signing Date:23.03.2023 15:41:19

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Delhi High Court - Orders