Delhi High Court - Orders
Mr. Kelvin Okaf Ur Guige vs The State Nct Of Delhi on 1 April, 2024
Author: Navin Chawla
Bench: Navin Chawla
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1092/2024
MR. KELVIN OKAF UR GUIGE ..... Applicant
Through: Ms.Seema Durrany, Mr.Udai
Singh and Mr.Syed Hasan
Isfahani, Advs.
versus
THE STATE NCT OF DELHI ..... Respondent
Through: Mr.Aman Usman, APP with SI
Richa Sharma
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 01.04.2024 CRL.M.A. 9626/2024 (Exemption)
1. Allowed, subject to all just exceptions.
BAIL APPLN. 1092/20242. This application has been filed under Section 439 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') praying for the applicant to be released on bail in FIR No.0034/2023 registered at Police Station: Cyber North, North-District, Delhi under Sections 420 of the Indian Penal Code, 1860.
3. Issue notice.
4. Notice is accepted by Mr.Aman Usman, learned APP for the State.
5. Status Report be also filed before the next date of hearing.
6. Nominal Roll of the applicant be also called for from the concerned Jail Superintendent.
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 03/04/2024 at 23:15:35
7. List on 29th April, 2024.
NAVIN CHAWLA, J APRIL 1, 2024/ns 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 03/04/2024 at 23:15:35