Delhi High Court - Orders
Neeraj @ Bunty vs The State (Govt. Of Nc T Of Delhi) And Anr on 19 December, 2022
Author: Amit Sharma
Bench: Amit Sharma
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3377/2022
NEERAJ @ BUNTY ..... Petitioner
Through: Mr. Sumit Rana, Advocate.
versus
THE STATE (GOVT. OF NC T OF DELHI) AND ANR.
..... Respondents
Through: Mr. Utkarsh, APP for State with SI
Jyoti Phogat, PS Mehrauli.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 19.12.2022 CRL.M.A. 23395/2022 (Exemption) Exemption allowed, subject to all just exceptions. Application is accordingly disposed of.
BAIL APPLN. 3377/2022This is a bail application filed under Section 439 read with Section 482 Cr.P.C. on behalf of the petitioner seeking regular bail in case FIR No. 454/2017, under Sections 354C/376/506/120B/34/363/366 of the IPC and Section 4/12/17 of POCSO Act, registered at PS Mehrauli.
Issue notice.
Learned APP for the State accepts notice and seeks time to file the Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:22.12.2022 19:30:50 status report. Let the same be filed before the next date of hearing.
List on 24.01.2023.
AMIT SHARMA, J DECEMBER 19, 2022/bsr Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:22.12.2022 19:30:50