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Sunil Bihari Alias Shiv Shakti vs The State (Nct Of Delhi) on 9 January, 2023

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~36
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    BAIL APPLN. 80/2023
                                     SUNIL BIHARI alias SHIV SHAKTI                   ..... Petitioner
                                                    Through: Mr.Deepak, Mr.Virender Maul and
                                                               Mr.Gokul Sharma, Advocates.
                                                    versus
                                     THE STATE (NCT OF DELHI)                      ..... Respondent
                                                    Through: Mr.Mukesh Kr, APP for the State
                                                               with Inspector Sanjay Kumar, PS
                                                               NDRS.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                    ORDER

% 09.01.2023 CRL.M.A. 504/2023

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

3. By this petition, petitioner seeks regular bail.

4. Notice issued. Learned APP for the State accepts notices and seeks to file status report. Be filed before next date of hearing with an advance copy thereof to the learned counsel for petitioner.

5. List again on 27.02.2023 and in the meanwhile, latest nominal roll of petitioner be requisitioned and placed on record.

YOGESH KHANNA, J.

JANUARY 09, 2023 M Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:10.01.2023 16:24