Bablu @ Babloo vs The State (Nct Of Delhi) on 23 June, 2020

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Delhi High Court - Orders

Bablu @ Babloo vs The State (Nct Of Delhi) on 23 June, 2020

Bench: Anup Jairam Bhambhani

$~2                                                 via Video-conferencing
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     BAIL APPL. 1375/2020
      BABLU @ BABLOO                                      ..... Applicant
                                       Through:     Mr. A.K. Sheoran, Adv.
                    versus
      THE STATE (NCT OF DELHI)                      .... Respondent
                                       Through:     Mr. Tarang Srivastava, APP
                                                    for the State.

      CORAM:
      HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                   ORDER

% 23.06.2020 Crl. M.A. No.8083/2020 (exemption) Exemption allowed, subject to just exceptions. The application stands disposed of.

Bail Appl. No. 1375/2020

The applicant, who is an undertrial in case FIR No. 292/2017 dated 01.07.2019 registered under sections 323/341/354/354C/376/506 IPC at PS: Vasant Kunj South, seeks regular bail.

2. Issue notice.

3. Mr. Tarang Srivastava, learned APP for the State appears on advance copy; accepts notice; and seeks time to file status report.

4. Let status report be filed before the next date, with advance copy to the opposing counsel.

Bail Appl. No.1375/2020 Page 1 of 2

5. Let applicant's updated nominal roll be requisitioned from the Jail Superintendent for the next date.

6. In compliance of section 439(1A) Cr.P.C. and Delhi High Court Practice Directions dated 24.09.2019, the Investigating Officer is directed to send intimation to the complainant/prosecutrix to participate in the video-conferencing hearing on the next date.

7. List on 14th July 2020.

ANUP JAIRAM BHAMBHANI, J JUNE 23, 2020 Ne Bail Appl. No.1375/2020 Page 2 of 2

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Delhi High Court - Orders