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Priti Singh vs The State Nct Of Delhi on 10 August, 2021

Author: Rajnish Bhatnagar

Bench: Rajnish Bhatnagar

                                                                        (VIA VIDEO CONFERENCING)


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                            *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     BAIL APPLN. 2953/2021
                                  PRITI SINGH                                             ..... Petitioner
                                                      Through:     Mr. H. S. Dhillon, Advocate.
                                                      versus
                                 THE STATE NCT OF DELHI                          ..... Respondent
                                                   Through: Ms. Rajni Gupta, APP for the State
                                                              with SI Amit Kumar with ASI Anand
                                                              Parkash PS Ghazipur.
                                 CORAM:
                                 HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
                                             ORDER

% 10.08.2021 Crl.M.A. No. 12559/2021(for exemption) Exemption allowed subject to just exceptions. The application stands disposed of.

This is a petition filed by the petitioner under Section 438 Cr.P.C. read with Section 482 Cr.P.C. seeking anticipatory bail in case FIR No. 707/2021 under Section 33 Excise Act read with Sections 186/269/270 IPC and 4/6/21/24 COTPA Act registered at Police Station Punjabi Bagh.

Issue notice. Learned APP for the State appears on advance notice and accepts notice.

Let status report be filed before the next date of hearing. List on 6th September 2021.

RAJNISH BHATNAGAR, J AUGUST 10, 2021/P Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:11.08.2021 16:55