Delhi High Court - Orders
Aarif vs State (Nct Of Delhi) on 19 April, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Rajnish Bhatnagar
$~S-34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 662/2017
AARIF ..... Appellant
Through: Mr. Kanhaiya Singhal, Mr.
Rishabh Jain, Mr. Chetan
Bhardwaj, Ms. Prasanna and Ms.
Heena Tangri, Advocates.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Ashish Dutta, APP for the
State with Sub - Inspector Ghan
Shyam, P.S.: Sahbad Dairy.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 19.04.2022 CRL. M.A. 7101/2022 (Exemption) Exemption granted, subject to all just exceptions. The application stands disposed of accordingly. Crl.M.(BAIL) 445/2022 (Interim bail) This application has been instituted under Section 389 of the Code of Civil Procedure, 1973 (Cr.P.C) read with Section 482 Cr.P.C by the appellant - Aarif, seeking interim suspension of sentence and release on interim bail for a period of thirty days.
Issue notice.
Mr. Ashish Dutta, learned Additional Public Prosecutor accepts notice on behalf of the State; and prays for time to file status report.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.A.662/2017 Page 1 of 2 Signing Date:22.04.2022 11:38:06Let the status report be filed on or before the next date of hearing, with an advance copy to learned counsel appearing on behalf of the appellant - Aarif.
List on 29.04.2022.
SIDDHARTH MRIDUL, J.
RAJNISH BHATNAGAR, J.
APRIL 19, 2022/p Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.A.662/2017 Page 2 of 2 Signing Date:22.04.2022 11:38:06