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Delhi High Court - Orders

Anil Kumar @ Pappu vs State (Nct Of Delhi) on 29 May, 2024

Author: Amit Sharma

Bench: Amit Sharma

                                    $~64
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                +     BAIL APPLN. 1935/2024 & CRL.M.A. 17109/2024 (interim
                                                protection), CRL.M.A. 17110/2024 (exemption)

                                                ANIL KUMAR @ PAPPU                                                                ..... Petitioner
                                                             Through:                                          Mr. Nitin Joshi, Mr. Harsh Singh, Mr.
                                                                                                               Vaibhav T., Mr. K.K.Sharma and Mr.
                                                                                                               Harsimran Singh, Advocates.
                                                                                      versus

                                                STATE (NCT OF DELHI)                                                            ..... Respondent
                                                              Through:                                         Mr. Amit Ahlawat, APP for the State.
                                                                                                               SI Durgesh, PS Dwarka North.
                                                CORAM:
                                                HON'BLE MR. JUSTICE AMIT SHARMA
                                                                                      ORDER

% 29.05.2024

1. The present application under Section 438 read with Section 482 of the Cr.P.C. seeks the following prayers:-

"A) That this Hon'ble Court may kindly be pleased to grant the concession of anticipatory bail to the Applicant/ Petitioner and further direct the SHO/IO of the concerned Police Station to release the Applicant/ Petitioner on Anticipatory bail in the event of his arrest in case FIR No. 567/2023 PS: Dwarka North. District: Dwarka (Delhi) U/s 3A/4(3)/5/6/23/25 PNDT Act, 1994 r/w 34 NMC Act,2019 dated 18.09.2023, in the interest of justice, equity and fair play. And / Or; B) Pass any such other or further orders, as this Hon'ble court may deem fit and proper and proper in the interest of justice."

2. Learned counsel appearing on behalf of the applicant seeks leave to withdraw the present application.

3. Leave granted.

4. The present application is dismissed as withdrawn and disposed of accordingly.

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 31/05/2024 at 01:11:02

5. Pending application(s), if any, also stand disposed of.

AMIT SHARMA, J MAY 29, 2024/sn Click here to check corrigendum, if any 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 31/05/2024 at 01:11:02