Delhi High Court - Orders
Prashant Thapa (In Jc/ Through His ... vs State Of Nct Of Delhi on 18 July, 2022
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4087/2021
PRASHANT THAPA (IN JC/ THROUGH HIS PAIROKAR)
..... Petitioner
Through: Mr. Indresh Upadhyay and Mr.
Saurabh Kumar, Advs.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Amit Ahlawat, APP for State
With Mr. Gagan Kumar, Adv.
Ms. Pallavi Dubey, proxy counsel for
complainant.
IO Ins. Umesh Sati, Crime Branch
CORAM:
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 18.07.2022 1.0. Matter is already listed for 18.08.2022 and is taken up today on an application u/s 482 Cr.P.C for bringing on record additional documents.
CRL. M.A. 13473/20222.0. Vide this application, the petitioner has sought to place on record the copy of the settlement/compromise deed entered into between the main accused/petitioner and the complainant. 3.0. Ld. proxy counsel appearing on behalf of the complainant submits that no settlement has been arrived with the present accused/petitioner and she requests for time for filing her response/reply in this respect.
Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:22.07.2022 15:48:374.0. Application is disposed of, accordingly. 5.0. List on the date already fixed i.e. 18.08.2022.
POONAM A. BAMBA, J JULY 18, 2022/chandan Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:22.07.2022 15:48:37