Delhi High Court - Orders
Anil Kumar Sharma vs State (Nct Of Delhi) on 11 September, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPL 2345/2020
ANIL KUMAR SHARMA ..... Petitioner
Through: Mr. Manoj Singh, Advocate
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Ms. Radhika Kolluru, APP for State
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 11.09.2020
1. The present bail application has been filed on behalf of the petitioner seeking regular/interim bail in FIR No. 270/2019 registered under Sections 406/409/420/120B IPC at Police Station Economic Offences Wing, Delhi.
2. Learned counsel for the petitioner submits that he had filed certain orders whereby the petitioner has been released on interim bail/regular bail, however, the same are not on record. Let the same be placed on record before the next date of hearing.
3. Learned APP for the State shall also verify the status of the relevant cases in which the petitioner has been arrested and released on regular/interim bail.
4. List on 17.09.2020.
MANOJ KUMAR OHRI, J SEPTEMBER 11, 2020 na