Farhal vs State, Nct Of Delhi
2020 Latest Caselaw 2299 Del

                                      $~7

                                      * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                        Judgment delivered on: 29.07.2020

                                      +      BAIL APPLN. 1691/2020
                                             FARHAL                                                  ..... Petitioner
                                                                      versus

                                             STATE, NCT OF DELHI                                     .... Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Jitendra Sethi with Mr. Hemant Gulati, Advocates.

                                      For the Respondent:     Ms. Kusum Dhalla, APP for the State.
                                      CORAM:-
                                      HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                                                          JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

BAIL APPLN. 1691/2020

1. The hearing was conducted through video conferencing.

2. Petitioner, by the present petition, seeks extension of interim bail granted by order dated 01.06.2020.

3. Learned counsel for the petitioner relies on order dated 24.07.2020 of the Full Bench in W.P.(C) 3037/2020, wherein, a clarification has been issued by the Full Bench that interim bail/parole granted to persons either before or after 16.03.2020 shall stand automatically extended till 31.08.2020 or until further orders except

Digitally Signed By:KUNAL MAGGU Signing Date:29.07.2020 16:19:19 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

where there are orders to the contrary passed by the Supreme Court of India in any particular matter.

4. In view of the clarification issued by the Full Bench on 24.07.2020 in W.P.(C) 3037/2020, the interim bail granted to the petitioner, by order dated 01.06.2020 and as extended from time to time, is extended till 31.08.2020 on the same terms and conditions and sureties.

5. Petition is, accordingly, allowed in the above terms.

6. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email.

                                      JULY 29, 2020                             SANJEEV SACHDEVA, J
                                      st





Digitally Signed By:KUNAL
MAGGU

Signing Date:29.07.2020 16:19:19 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.