Varsha @ Hira vs Govt Nct Of Delhi
2023 Latest Caselaw 2088 Del

                                           Neutral Citation Number : 2023:DHC:3267

                          $~49
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 1553/2023
                                 VARSHA @ HIRA                                         ..... Petitioner
                                                   Through:     Appearance not given.

                                                   versus

                                 GOVT NCT OF DELHI                                     ..... Respondent
                                                   Through:     Mr. Amit Sahni, APP for State and SI
                                                                Udit, PS Mangolpuri.

                          %                                          Date of Decision: 11.05.2023.
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                        JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

CRL.M.A. 12646/2023 Exemption allowed subject to just exceptions. BAIL APPLN. 1553/2023

1. This is an application seeking regular bail in case FIR No. 476/2016 under Sections 323/324/341/34 IPC registered at PS Mangol Puri. Chargesheet is stated to have been filed under sections 302/308/452/323/341/148/149/120B/34, IPC

2. Learned counsel for the petitioner submits that in the similar circumstances this court has granted bail to co-accused namely Mamta in CRL.M.C. 326/2023 vide order dated 27.04.2023. It is not disputed that the

Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:11.05.2023 20:04:56 Neutral Citation Number : 2023:DHC:3267

role of the present petitioner is identical to that of the co-accused Mamta. Thus following principles of parity and taking into account the facts and circumstances of the case, the petitioner is admitted on bail on furnishing a personal bond of Rs. 20,000/- (Rupees Twenty Thousand only) with one surety of the like amount to the satisfaction of the Trial Court subject to the following conditions:

a) That the petitioner shall report to the IO on every Wednesday at 05:00 PM along with a male family member at police station.

b) the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case;

c) the petitioner shall provide his/her mobile number(s) to the Police Officer In Charge of the case and keep it operational at all times;

d) in case of change of residential address and/or mobile number, the petitioner shall intimate the same to the Police Officer In Charge of the case / Court concerned by way of an affidavit.

3. In view of the above, the present bail application stands disposed of.

4. Copy of the order be sent to the concerned Jail Superintendent for information and compliance.

DINESH KUMAR SHARMA, J MAY 11, 2023/AR

Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:11.05.2023 20:04:56