Delhi High Court - Orders
Ravinder Solanki vs State on 17 September, 2020
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rajnish Bhatnagar
$~4.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 233/2019
RAVINDER SOLANKI ..... Appellant
Through: Mr. Upender Kumar, Advocate.
versus
STATE ..... Respondent
Through: Mr. Ashish Dutta, APP with SI
Devendra, PS - Jaffrabad, for the
State.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 17.09.2020 CRL.M.(BAIL) 7874/2020 The appellant's wife is co-convict in the case. She is already on bail which got extended till 31.10.2020 vide order dated 24.08.2020 passed by the Full Bench of this Court in W.P.(C) 3037/2020 titled Court On Its Own Motion Vs. State & Others.
Accordingly, the present application is adjourned to 05.11.2020.
VIPIN SANGHI, J RAJNISH BHATNAGAR, J SEPTEMBER 17, 2020 B.S. Rohella Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:18.09.2020 11:04