Delhi High Court - Orders
Pinki vs State (Govt. Of Nct Delhi) Through Its ... on 5 July, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2276/2024
PINKI .....Petitioner
Through: None.
versus
STATE (GOVT. OF NCT DELHI) THROUGH ITS S.H.O. P.S.
CRIME BRANCH .....Respondent
Through: Mr. Raghvinder Varma, APP for
State.
S.I. Sudhir Kumar, ANTF/Crime
Branch, Delhi.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 05.07.2024 CRL.M.A. 19285/2024 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
BAIL APPLN. 2276/20243. The present Petition under Section 439 read with Section 482 of the Code of Criminal Procedure, 1973 on behalf of the petitioner seeking regular bail or interim bail in FIR No. 86/2024 registered under Sections 21/25 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
4. Present none on behalf of the petitioner.
5. Issue notice.
6. Mr. Raghvinder Varma, learned Additional Public Prosecutor This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/07/2024 at 04:05:56 appearing on advance notice, accepts notice on behalf of the State and seeks time to file the Reply.
7. Status Report/Reply be filed within four weeks with a copy to opposite counsel.
8. List on 23.08.2024.
NEENA BANSAL KRISHNA, J JULY 5, 2024 S.Sharma This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/07/2024 at 04:05:56