Delhi High Court - Orders
Priya Arora @ Priya Misra vs State (Govt. Of Nct Of Delhi) on 12 November, 2021
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4022/2021
PRIYA ARORA @ PRIYA MISRA ..... Petitioner
Through: Mr. Ashutosh Shukla, Advocate.
versus
STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Through: Mr. Hirein Sharma, APP for State
with SI Shashi Kant, P.S. EOW.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 12.11.2021 CRL. M.A. 17905/2021
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
BAIL APPLN. 4022/2021 and CRL.M.B. 1340/2021
1. The present bail application has been filed under Section 439 Cr.P.C. read with Section Cr.P.C. on behalf of the applicant seeking regular/interim bail in FIR No. 23/2016 registered under Sections 420/34 IPC at Police Station Economic Offences Wing. After completion of investigation, the charge sheet in the present case has been filed under Sections 420/120B/34 IPC.
2. Issue notice.
3. Mr. Hirein Sharma, learned APP for the State, accepts notice and seeks some time to file the Status Report.
4. Let the same be filed before the next date of hearing, which shall also indicate the previous involvements of the applicant, if any.
5. List on 14.01.2022.
MANOJ KUMAR OHRI, J NOVEMBER 12, 2021 ga Click here to check corrigendum, if any