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Faisal vs State -Govt. Of Nct Of Delhi on 23 January, 2023

Author: Jasmeet Singh

Bench: Jasmeet Singh

                          $~60
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 205/2023
                                 FAISAL                                               ..... Petitioner
                                                     Through: Mr. Vijay, Mr. R. Nagpal, Mr.
                                                     Jitendra Kumar, Mr. Ashwani Gehlot, Advs.

                                                     versus
                                 STATE -GOVT. OF NCT OF DELHI                         ..... Respondent
                                                     Through: Mr. Amit Sahni, APP
                                                     SI Pravesh Kumar, PS Vivek Vihar
                                 CORAM:
                                 HON'BLE MR. JUSTICE JASMEET SINGH
                                                     ORDER

% 23.01.2023 The matter has been received on transfer.

Allowed subject to all just exceptions. The application stands disposed of.

This is an application filed seeking bail in the FIR No. 471/2021 dated 09.09.2021 registered at PS Vivek Vihar under Section 186/ 332/ 353/ 34 IPC.

It is stated that the applicant‟s wife is suffering from Hernia and there is no one to take care of the wife.

On the basis of the medical documents of the wife of the petitioner, issue notice. Mr. Sahni, learned APP accepts notice, seeks and is granted 2 weeks to file a status report.

The Nominal Roll be requisitioned from the jail authorities indicating previous involvement of the applicant, if any.

List on 07.02.2023 before the Roster Bench.

JASMEET SINGH, J JANUARY 23, 2023/ (MS) Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:27.01.2023 19:32:43