Ranju @ Poonam vs State (Nct Of Delhi) on 13 July, 2021

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Delhi High Court - Orders

Ranju @ Poonam vs State (Nct Of Delhi) on 13 July, 2021

Bench: Manoj Kumar Ohri

$~15
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      BAIL APPLN. 2429/2021
       RANJU @ POONAM                                          ..... Petitioner
                          Through: Mr. Phool Kr. Singhania, Advocate

                          Versus

       STATE (NCT OF DELHI)                          ..... Respondent
                     Through: Mr. Panna Lal Sharma, APP for State
                     with SI Sunil, P.S. Nangloi

       CORAM:
       HON'BLE MR. JUSTICE MANOJ KUMAR OHRI

       (VIA VIDEO CONFERENCING)
                    ORDER

% 13.07.2021 CRL.M.A. 10432/2021 (Exemption)

1. Allowed, subject to all just exceptions.

2. The application stands disposed of. CRL.M.A. 10433/2021

1. The present application has been filed under Section 482 Cr.P.C. on behalf of the applicant seeking exemption from filing the duly attested affidavits.

2. The same is allowed, subject to the applicant filing the duly attested affidavits within a period of two weeks from the resumption of physical Courts.

3. The application stands disposed of.

BAIL APPLN. 2429/2021

1. The present application has been filed under Section 439 Cr.P.C. on behalf of the applicant seeking regular/interim bail in FIR No. 55/2020 registered under Sections 366A/342/376/506 IPC & Sections 4/12/17 of the POCSO Act & Sections 3/4/5/6/8 of the ITP Act and Section 75 of the J.J. Act at Police Station Nangloi, Delhi.

2. Issue notice.

3. Learned APP for the State accepts notice and submits that in terms of the practice directions, the I.O. shall inform the prosecutrix/complainant about the pendency of the present bail application as well as the next date of hearing.

4. Let the Status Report be placed on record before the next date of hearing, which shall also indicate the previous involvements of the applicant, if any.

5. List the interim bail for consideration on 30th July, 2021.

6. List the regular bail on 13th August, 2021.

7. In the meantime, let the Medical Status Report of the applicant be also placed on record by the concerned jail authority.

8. A copy of this order be communicated electronically to the concerned Jail Superintendent for information and necessary compliance.

MANOJ KUMAR OHRI, J JULY 13, 2021 p'ma Click here to check corrigendum, if any

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Delhi High Court - Orders