Delhi High Court - Orders
Pairokar) Imran (In Jc) vs The State (Govt. Of Nct Of Delhi) on 24 July, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~1 & 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1720/2020
CRL. M.A.9295/2020 (exemption)
CRL. M.A.9296/2020 (exemption from filing attested affidavits of the
pairokar)
IMRAN (IN JC) ..... Petitioner
Represented by: Mr.Mohd. Hasibuddin, Advocate with
Mr.Sourav Ghosh, Advocate.
versus
THE STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Represented by: Mr.Hirein Sharma, APP for State.
+ BAIL APPLN. 1695/2020
IMRAN (IN JC) ..... Petitioner
Represented by: Mr. Mohd. Hasibuddin, Advocate
with Mr.Sourav Ghosh, Advocate.
versus
THE STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Represented by: Mr.Hirein Sharma, APP for State.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 24.07.2020 The hearing has been conducted through Video Conferencing. CRL. M.A.9295/2020 (exemption) in Bail Appln. 1720/2020
1. Exemption is allowed subject to all just exceptions.
BAIL APPLN. 1720/2020 Page 1 of 22. Application is disposed of.
CRL. M.A.9296/2020 (exemption from filing attested affidavits of the pairokar) in Bail Appln. 1720/2020
1. At this stage, the petitioner is exempted from filing the attested affidavit(s) of the pairokar. The same be filed within one week of the resumption of the normal Court functioning.
2. Application is disposed of.
BAIL APPLN. 1720/2020 BAIL APPLN. 1695/20201. By these two petitions, the petitioner seeks interim bail in case FIR Nos. 541/2018 and 542/2018 under Sections 397/411/34 IPC registered at P.S. Jamia Nagar on 25th December, 2018.
2. After some arguments, learned counsel for the petitioner seeks leave to withdraw these petitions.
3. Leave granted. Petitions are dismissed as withdrawn.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
JULY 24, 2020 akb BAIL APPLN. 1720/2020 Page 2 of 2