Delhi High Court - Orders
Gopal Dangi vs State Nct Of Delhi on 5 October, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3350/2023
GOPAL DANGI ..... Petitioner
Through: Mohd. Nabi and Mr. Faraz Nabi,
Advocates.
versus
STATE NCT OF DELHI ..... Respondent
Through: Mr. Amol Sinha, ASC (Criminal) for
State with Mr. Kshitiz Garg, Mr.
Ashvini Kumar and Ms. Chavi
Lazarus, Advocates with Jay Kishan,
PS-Special Cell.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 05.10.2023 [The proceeding has been conducted through Hybrid mode] CRL.M.A. 27005/2023 (for exemption)
1. Exemption is allowed, subject to all just exceptions.
2. The application stands disposed of.
BAIL APPLN. 3350/20233. This is an application under Section 439 Cr.P.C., 1973 read with Section 482 Cr.P.C. seeking grant of regular bail in FIR No. 566/2022 under Sections 20/25 of NDPS Act, 1981 registered with PS-Malviya Nagar.
4. Issue notice. Notice is accepted by Mr. Amol Sinha, learned ASC (Criminal) for State, who seeks and is granted four weeks to file This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/10/2023 at 21:32:03 the status report.
5. An advance copy whereof be furnished to the learned counsel for the applicant.
6. Let Nominal Roll be requisitioned from the concerned Jail Superintendant before the next date of hearing.
7. List on 18.01.2024.
TUSHAR RAO GEDELA, J OCTOBER 5, 2023/nd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/10/2023 at 21:32:03