Delhi High Court - Orders
Ram Chandra Vaishnav Through Pairokar vs State Nct Of Delhi Through Eow on 18 September, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2685/2020
RAM CHANDRA VAISHNAV THROUGH PAIROKAR
..... Petitioner
Through: Mr. Siddharth Aggarwal, Advocate
alongwith Mr. Vaibhav Sethi, Mr. Vishwajeet &
Mr. Vikhyat Oberoi, Advocates
Versus
STATE NCT OF DELHI THROUGH EOW ..... Respondent
Through: Mr. Mukesh Kumar, APP for State
Mr. K. Gangadharan, Advocate for Complainant
Mr. Sanjay Kumar Singh, Advocate for Yes Bank
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 18.09.2020 CRL. M.A. 12736/2020 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. BAIL APPLN. 2685/2020 & CRL. M.(BAIL) 8021/2020
1. The present bail applications have been filed on behalf of the petitioner seeking regular/interim bail in FIR No.122/2019 registered under Sections 419/467/471/120B IPC at Police Station EOW, Delhi.
2. Issue notice.
3. Learned APP for the State accepts notice and seeks some time to file the Status Report.
BAIL APPLN. 2685/2020 Page 1 of 24. Let the Status Report be filed, indicating the previous involvements of the petitioner, if any, before the next date of hearing.
5. List on 19th October, 2020.
MANOJ KUMAR OHRI, J SEPTEMBER 18, 2020 p'ma BAIL APPLN. 2685/2020 Page 2 of 2