Delhi High Court - Orders
Ram Chandra Vaishnav Through Pairokar vs State Nct Of Delhi Through Eow on 19 October, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2685/2020
RAM CHANDRA VAISHNAV THROUGH PAIROKAR
..... Petitioner
Through: Mr. Vaibhav Sethi, Advocate
Versus
STATE NCT OF DELHI THROUGH EOW ..... Respondent
Through: Mr. Mukesh Kumar, APP for State
Mr. K. Gangadharan, Advocate for Complainant
Mr. Sanjay Kr. Singh, Advocate for Yes Bank
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 19.10.2020
[
CRL. M.A. 14375/2020 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. BAIL APPLN. 2685/2020 & CRL. M.(BAIL) 8021/2020
1. Learned counsel for the petitioner seeks some time to address the arguments on merits as it has been informed that the cognizance has already been taken on 03.09.2020 and he needs some time to go through the charge sheet.
2. At request, list on 2nd November, 2020. CRL. M.(BAIL) 8178/2020
1. Learned APP for the State seeks some more time to verify the medical documents of petitioner's father.
BAIL APPLN. 2685/2020 Page 1 of 22. List on 2nd November, 2020.
3. Copy of the present application be supplied to learned APP for the State during the course of the day.
MANOJ KUMAR OHRI, J OCTOBER 19, 2020 p'ma BAIL APPLN. 2685/2020 Page 2 of 2