Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Rahul vs State on 20 July, 2021

Author: Mukta Gupta

Bench: Mukta Gupta

                              $~37
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      BAIL APPLN. 2614/2021
                                     RAHUL                                              ..... Petitioner
                                                      Represented by:   Mr. Omkar Sharma, Adv.

                                                           versus

                                     STATE                                                ..... Respondent
                                                      Represented by:   Mr. Tarang Srivastava, APP for State
                                                                        with Insp. Ram Pal, SI Sanjay Kumar,
                                                                        PS Prasad Nagar.


                                     CORAM:
                                     HON'BLE MS. JUSTICE MUKTA GUPTA
                                                           ORDER

% 20.07.2021 The hearing has been conducted through Video Conferencing.

Exemption allowed subject to just exception.

1. By this petition the petitioner seeks interim bail in case FIR No. 43/2017 under Sections 302/392/394/397/411/34 IPC and Sections 25/27 Arms Act registered at PS Prasad Nagar in terms of the guidelines issued by the High Powered Committee of this Court.

2. At the outset learned counsel for the petitioner seeks leave to withdraw the petition.

3. Petition is dismissed as withdrawn.

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

MUKTA GUPTA, J.

JULY 20, 2021 'ga' Signature Not Verified Digitally Signed By:JUSTICE BAIL APPLN. 2614/2021 Page 2 of 2 MUKTA GUPTA Signing Date:21.07.2021 00:57:51