Delhi High Court - Orders
Ameet Khandelwal vs State Of Nct Of Delhi on 8 April, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
VIA HYBRID HEARING
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1162/2021
AMEET KHANDELWAL ..... Petitioner
Through: Mr. Setu Niket, Adv.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Ms. Manjeet Arya, APP for the State.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 08.04.2021 Crl.M.A. No. 5563/2021 Exemption allowed subject to just exceptions. The application stands disposed of.
BAIL APPLN. 1162/2021This is a petition filed by the petitioner under Section 438 read with Section 482 Cr.P.C. seeking anticipatory bail in case FIR No. 005/2021 under Sections 376/506/509 IPC registered at Police Station Greater Kailash.
Issue notice. Learned APP for the State appears on advance notice and accepts notice.
As per the practice directions, the victim is to be impleaded as respondent in the petition. Let victim be informed about the pendency of the Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:09.04.2021 18:32 petition through Investigating Officer. Amended memo of parties be filed within two days.
List on 20.4.2021.
Let the status report be also filed before the next date of hearing.
RAJNISH BHATNAGAR, J APRIL 8, 2021/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:09.04.2021 18:32