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Rambeer Shokeen vs State ( Govt Nct Of Delhi) on 11 May, 2021

Author: Mukta Gupta

Bench: Mukta Gupta

$~ 14

*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       BAIL APPLN. 1598/2021
        CRL.M.A. 7320/2021
        CRL.M.A. 7321/2021

        RAMBEER SHOKEEN                              ..... Petitioner
                  Represented by: Mr.Jaspal Singh, Advocate.
                       versus
        STATE ( GOVT NCT OF DELHI)                   .... Respondent
                  Represented by: Mr.Amit Gupta, APP for the State
                                  with Inspector Ravinder Kumar
                                  Tyagi, P.S.Special Cell/NDR.
        CORAM:
        HON'BLE MS. JUSTICE MUKTA GUPTA
                           ORDER

% 11.05.2021 The hearing has been conducted through video conferencing.

1. Exemption allowed subject to just exceptions.

2. Application is disposed of.

1. Affirmed affidavits be filed within two weeks of the resumption of the normal Court functioning.

2. Application is disposed of.

1. By this petition, the petitioner seeks interim bail in case FIR No.10/2015 under Sections 3(2)/3(3)/3(5)/4 of MCOC Act and 174A IPC registered at PS Special Cell.

BAIL APPLN. 1598/2021 PageDigitally 1 of Signed 2 By:JUSTICE MUKTA GUPTA Signing Date:11.05.2021 19:38:18

2. Notice. Mr.Amit Gupta, learned APP for the State accepts notice.

3. Status report be filed. Latest nominal roll and medical report of the petitioner be sent to this Court by Superintendent, Tihar Jail before the next date of hearing. Communication in this regard to the jail authorities be sent by the learned APP for the State.

4. List on 25th May, 2021.

5. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

MAY 11, 2021/akb Signature Not Verified BAIL APPLN. 1598/2021 PageDigitally 2 of Signed 2 By:JUSTICE MUKTA GUPTA Signing Date:11.05.2021 19:38:18