Delhi High Court - Orders
Aabid Khan vs State Govt. Of Nct Of Delhi on 12 April, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1156/2023
AABID KHAN ..... Petitioner
Through: Mr. Aditya Aggarwal, Ms. Manvi
Gupta, Advocates.
versus
STATE GOVT. OF NCT OF DELHI ..... Respondent
Through: Mr. Aman Usman, APP for the State
with Insp. Jasbir Singh, P.S. ANTF
Crime Branch.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 12.04.2023 CRL.M.A. 9358/2023 Exemption
1. Exemption allowed, subject to just exceptions.
2. The application is disposed of accordingly.
BAIL APPLN. 1156/20233. The present application under Section 439 of the Cr.P.C. seeks regular bail in FIR No. 220/2021 under Sections 21/29 of the NDPS Act, registered at P.S. Crime Branch.
4. Issue notice.
5. Learned APP for the State accepts notice and seeks time to file status report. Let the same be done before the next date of hearing.
6. List on 17.05.2023.
7. Let the latest nominal roll be requisitioned from the concerned Jail Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:17.04.2023 12:18:05 Superintendent.
8. Copy of the order be sent to the concerned Jail Superintendent, for necessary information and compliance.
AMIT SHARMA, J APRIL 12, 2023/ab Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:17.04.2023 12:18:05