Delhi High Court - Orders
Ram Chandra Vaishnav Through Pairokar vs State Nct Of Delhi Through Eow on 2 November, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2685/2020 & CRL. M.(BAIL) 8021/2020, CRL.
M.(BAIL) 8178/2020
RAM CHANDRA VAISHNAV THROUGH PAIROKAR ..Petitioner
Through: Mr. Siddharth Aggarwal, Advocate
alongwith Mr. Vaibhav Sethi, Mr. Vikhyat Oberoi
& Mr. Vishwajeet Singh, Advocates
Versus
STATE NCT OF DELHI THROUGH EOW .... Respondent
Through: Mr. Mukesh Kumar, APP for State
Mr. K. Gangadharan, Advocate for Complainant
Mr. Sanjay Singh, Advocate for Yes Bank
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 02.11.2020
[
1. Learned counsel for the petitioner submits that since the charge-sheet has been filed, he seeks leave to withdraw the present bail application with liberty to file the same before the trial court.
2. Leave and liberty, as prayed, is granted.
3. He further submits that the interim bail application was filed on the ground that the petitioner's father is advised surgery however, no fresh date of surgery has been fixed so far. The petitioner is granted liberty to move an interim bail application before the concerned Court.
4. The bail application is accordingly dismissed as withdrawn alongwith pending applications.
MANOJ KUMAR OHRI, J NOVEMBER 02, 2020/p'ma