Delhi High Court - Orders
Badri Singh vs The State (Govt. Of Nct Of Delhi) on 19 October, 2023
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3533/2023
BADRI SINGH ..... Applicant
Through: Mr. Mithilesh Kr. Mishra and Mr.
Anand Kr. Singh, Advocates
versus
THE STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Through: Mr. Ajay Vikram Singh, APP for
the State
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 19.10.2023 CRL.M.A. 28718-28720/2023 (for exemption)
1. Allowed subject to all just exceptions.
2. The applications stand disposed of.
BAIL APPLN. 3533/20233. The present bail application has been filed by the applicant under Section 439 Cr.P.C. seeking regular bail in FIR No.48/2021 dated 30.01.2021 under Sections 20/25/29 of the NDPS Act at PS Mahendra Park, Delhi.
4. Issue notice.
5. Learned APP for the State accepts notice. He seeks, and is granted, two weeks to file the Status Report, including the details of the previous antecedents of the applicant, if any.
BAIL APPLN. 3533/2023 Page 1 of 2This 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 21/10/2023 at 00:28:12
6. Let the Nominal Roll be also requisitioned from the concerned Jail Superintendant within two weeks.
7. List on 06.12.2023.
SAURABH BANERJEE, J OCTOBER 19, 2023/rr BAIL APPLN. 3533/2023 Page 2 of 2 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 21/10/2023 at 00:28:12