Rizwan vs State
2023 Latest Caselaw 1462 Del

                                                Neutral Citation Number is 2023:DHC:3722


                          $~76
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 1272/2023 & CRL.M.A. 14628/2023
                                 RIZWAN                                        ..... Petitioner
                                                Through: Mr. Sumer Sethi and Ms. Dolly
                                                            Sharma, Advs.
                                                versus
                                 STATE                                         ..... Respondent
                                                Through: Mr. Shoaib Haider, APP for State
                                                            with SI Amit Dhani, PS Punjabi
                                                            Bagh.
                          %                            Date of Decision: 25.05.2023.
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
                                                         JUDGMENT

DINESH KUMAR SHARMA, J. (Oral) The matter has been received by way of transfer. CRL.M.A. 14627/2023 in BAIL APPLN. 1272/2023 The present application has been filed for extension of interim bail granted vide order dated 03.05.2023 and 16.05.2023.

Learned counsel for the petitioner submits that the despite the order dated 16.05.2023 the petitioner was released from jail on 23.05.2023. It has been submitted that despite best efforts surgery could not be conducted and therefore the bail may be extended.

In view of the submission made, the interim bail is extended for further 10 days as per the conditions imposed vide order dated 16.05.2023.

Copy of this order be given dasti.

DINESH KUMAR SHARMA, J MAY 25, 2023/AR

Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:26.05.2023 15:52:00