Delhi High Court - Orders
Lobsang Tenzing Bhutia vs State on 25 October, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1275/2021 & CRL.M.(BAIL) 920/2021
LOBSANG TENZING BHUTIA ..... Petitioner
Through Mr. Suraj Rathi, Advocate
versus
STATE ..... Respondent
Through Mr. Amit Chadha, APP for the State
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 25.10.2021 HEARD THROUGH VIDEO CONFERENCING
1. This petition under Section 439 Cr.P.C is for grant of bail to the petitioner in FIR No.230/2017 dated 06.05.2017, registered at Police Station Prashant Vihar for offences under Sections 420/406/120B IPC.
2. The learned counsel for the petitioner seeks permission to withdraw the present petition.
3. Permission, as prayed for, is granted.
4. The petition is dismissed as withdrawn along with the pending application.
SUBRAMONIUM PRASAD, J OCTOBER 25, 2021 Rahul