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Vikas Puri vs State Of Nct Of Delhi on 5 November, 2020

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~4
                                *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +     BAIL APPLN. 3384/2020
                                      VIKAS PURI                                      ..... Petitioner
                                                         Through : Mr.Amit Chauhan, Advocate.
                                                         versus
                                      STATE OF NCT OF DELHI                           ..... Respondent
                                                         Through : Mr.M.S.Oberoi, APP for State.
                                      CORAM:
                                      HON'BLE MR. JUSTICE YOGESH KHANNA
                                                         ORDER

% 05.11.2020

1. The hearing has been conducted through Video Conferencing. Crl.M.A.No.15182/2020

2. Exemption allowed, subject to all just exceptions.

3. The application stands disposed of.

4. Petitioner seeks regular bail in case FIR No.410/2017 under Section 392/395/120B/34 IPC registered at police station Vikaspuri.

5. Issue notice. Learned APP accepts notice and seeks to file status report. As sought, status report be filed within two weeks from today with an advance copy thereof to the learned counsel for petitioner through email.

6. List on 14.01.2021 and in the meanwhile, latest nominal roll of petitioner be also requisitioned from the Jail Superintendent. Both the documents be placed on record as well.

YOGESH KHANNA, J.

NOVEMBER 05, 2020 DU Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:05.11.2020 15:11