Supreme Court - Daily Orders
Ravinder Singh Sidhu vs Govt. Of Nct Of Delhi on 17 August, 2020
Bench: Arun Mishra, B.R. Gavai, Krishna Murari
ITEM NO.19 Court 3 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 206/2020
RAVINDER SINGH SIDHU Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and IA No.70065/2020-STAY APPLICATION and IA
No.70062/2020-GRANT OF BAIL and IA No.70067/2020-EXEMPTION FROM
FILING O.T.)
Date : 17-08-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. D.K. Rustagi, Adv.
Mr. Rajesh Srivastava, AOR
Mr. Mayank Rustagi, Adv.
For Respondent(s) Mr. chirag M. Shroff, Adv.
Ms. Sanjana Nangia, Adv.
Ms. Abhilasha Bharti, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We find no merit to entertain this writ petition to combined the FIRs as well as to grant bail by this Court with respect to all those FIRs.
The writ petition is, accordingly, dismissed. However, liberty is granted to the petitioner to approach the Signature Not Verified concerned courts for bail.
Digitally signed by GULSHAN KUMAR ARORA Date: 2020.08.21 17:38:39 IST Reason: (GULSHAN KUMAR ARORA) (R.S. NARAYANAN) AR-CUM-PS) COURT MASTER