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Banadik vs State on 25 July, 2022

Author: Anoop Kumar Mendiratta

Bench: Anoop Kumar Mendiratta

                          $~45
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    BAIL APPLN. 2211/2022
                               BANADIK                                    ..... Petitioner
                                             Through: Mr.Mahendra Mishra and Ms.Roma
                                                        Singh, Advocates.
                                             versus
                               STATE                                      ..... Respondent
                                             Through: Mr.Laksh Khanna, APP for State with
                                                        Inspector Deepak Kumar, P.S. Bara
                                                        Hindu Rao.
                               CORAM:
                               HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
                                             ORDER

% 25.07.2022 CRL.M.A. 14147/2022 Exemption allowed, subject to all just exceptions. Application stands disposed of.

This is an application preferred on behalf of the petitioner under Section 439 Cr.P.C. for grant of regular bail in FIR No.191/2021, under Sections 302/307/120B/34 I.P.C. and Sections 25/27/54/59 of Arms Act, 1959 registered at Police Station: Bara Hindu Rao.

Issue notice. Learned APP for the State appears on advance notice served upon the State and accepts notice.

Status report be filed before the next date of hearing with an advance copy to the learned counsel for the petitioner.

List along with BAIL APPLN.1855/2022 on 02.09.2022.

ANOOP KUMAR MENDIRATTA, J.

JULY 25, 2022/R Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:26.07.2022 17:49:51