Delhi High Court - Orders
Chander Bhan Through Parokar Mamta ... vs State (Govt Of Nct Of Delhi) on 19 April, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Rajnish Bhatnagar
$~S-36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 164/2019
CHANDER BHAN THROUGH PAROKAR MAMTA
SOLANKI ..... Appellant
Through: Mr. Chetan Anand and Mr. Akash
Srivastawa, Advocates.
versus
STATE (GOVT OF NCT OF DELHI) ..... Respondent
Through: Mr. Ashish Dutta, APP for the
State with Inspector Nitin Kumar,
P.S.: Ranhola.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 19.04.2022 Crl.M.(BAIL) 449/2022 (Interim bail) This application has been instituted under Section 389 of the Code of Civil Procedure, 1973 (Cr.P.C) read with Section 482 Cr.P.C seeking grant of interim suspension of sentence to the appellant for a period of twenty (20) days.
Issue notice.
Mr. Ashish Dutta, learned Additional Public Prosecutor accepts notice on behalf of the State; and prays for time to file status report.
Let the status report be filed on or before the next date of hearing, with an advance copy to learned counsel appearing on behalf of the appellant - Chander Bhan.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.A.164/2019 Page 1 of 2 Signing Date:22.04.2022 11:38:06List on 21.04.2022.
SIDDHARTH MRIDUL, J.
RAJNISH BHATNAGAR, J.
APRIL 19, 2022/p Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.A.164/2019 Page 2 of 2 Signing Date:22.04.2022 11:38:06