Delhi High Court - Orders
Girish Kumar Malik vs State Of Nct Of Delhi on 4 April, 2022
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 476/2020
GIRISH KUMAR MALIK ..... Appellant
Through: Mr Anwesh Madhukar, Adv.
(DHCLSC) Mr Pranjal Shekhar and
Mr Abhishek Shandilya, Advs.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr Hirein Sharma, APP for State
PSI Jyoti, PS-Mehrauli
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 04.04.2022 CRL.M.A. 6211/2022 Exemption allowed, subject to all just exceptions. The application stands disposed of. CRL.M.(BAIL) 384/2022 This is an application under Section 389 read with Section 482 Cr.P.C seeking interim suspension of sentence and release of the applicant/appellant on interim bail for a period of three months in CRL.A. 476/2020 on urgent medical grounds.
It is stated that the petitioner is in need of surgery that petitioner has been diagnosed with large kidney stones and chronic liver disease, inguinal hernia and bone degeneration for which he would require urgent medical treatment including surgery.
Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:08.04.2022 19:47:29Issue notice. Mr Hirein Sharma, learned APP accepts notice on behalf of the State and seeks time to file status report.
Let medial status report be called from concerned Jail Superintendant. List on 18.04.2022.
JASMEET SINGH, J APRIL 4, 2022 sr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:08.04.2022 19:47:29