High Court: ‘Completely unacceptable’ conduct of District Judge to refuse bail on the ground that soft copy of HC Order is not authenticated[Read Order]

On 8^th July 2020, the High Court of Delhi received an application under Section 482 seeking amendment of order as the District Judge has refused to accept the bail bond of the Appellant on the ground that the order is not an authenticated copy.

The petitioner submitted that he relied upon a copy of the order downloaded from the official website of the High Court but the Court still did not accept the same.

High Court stated that during the lockdown period and even otherwise, it is a matter of common knowledge that orders are uploaded on the official website of the Delhi High Court.

Court further stated that if the Ld. District Judge had any doubt as to the authenticity of the order, the same could have been also easily confirmed from the Judicial Branch of the Delhi High Court.

The court in its order regarding the rejection of bail stated to turn down a party who has been given bail and refuse to release him on this specious plea is completely unacceptable.

Court ordered that the Appellant shall be released on interim bail for a period of 30 days from date of release, on furnishing a personal bond to the tune of Rs.1 lakh to the satisfaction of the Jail Superintendent.

Further, the application was disposed of.

Case Details

Before: The High Court of Delhi

Bench: Justice Prathiba M. Singh

Case Title: Rahul Babbar v. CBI

Case no: CRL.A. 215/2020

Decided on: 08.06.2020

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