Delhi High Court - Orders
Ginkala Meddilety vs The State on 16 February, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1133/2022
GINKALA MEDDILETY ..... Petitioner
Through: Mr. Karan Verma, (through VC) and
Mr. Ms. Mayam Maggo, Advocates.
versus
THE STATE ..... Respondent
Through: Mr. Ritesh Bahri, APP for the State
with SI Avdesh Dixit, PS: Crime
Branch.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 16.02.2023
1. As per order dated 25th July, 2022, the State was to ensure that the FSL report from Chandigarh is filed before this Court.
2. However, despite subsequent dates being given by this Court, FSL report is still not on record.
3. Learned APP states that since the FSL report was relating to conversation between the various accused which was in Telugu language, the Chandigarh FSL was unable to translate the same and same has been sent to Hyderabad FSL by communication dated 10th February, 2023.
4. It is expected that the FSL Hyderabad would sent their report within a period of one month.
5. Further, Ms. Priya Khurana who appears for the petitioner states that petitioner has been incarcerated for more than 2 years and was arrested merely on the basis of disclosure statement and seeks expeditious disposal.
Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:17.02.2023 19:26:026. Mr. Karan Verma, Advocate also appears through VC states that he is also been instructed to appear on behalf of the petitioner in this matter.
7. Both the counsel shall take proper instructions as to who will finally represent the petitioner on the next date of hearing.
8. List on 12th April, 2023.
9. Order be uploaded on the website of this Court.
ANISH DAYAL, J FEBRUARY 16, 2023/RK Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:17.02.2023 19:26:02