Delhi High Court - Orders
The Directorate Of Revenue ... vs Dev Singh on 1 November, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5591/2022 & CRL.M.A. 22135/2022
THE DIRECTORATE OF
REVENUE INTELLIGENCE ..... Petitioner
Through: Mr. Harpreet Singh, Sr. Standing
Counsel, DRI
versus
DEV SINGH ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 01.11.2022 CRL.M.A. 22135/2022 (exemption) By way of the present application, the petitioner is seeking exemption from filing the certified copies/dim copies of the annexures.
The application is allowed and accordingly disposed of.
CRL.M.C. 5591/20221. The present petition is filed under section 482 Cr.P.C. to impugn the order dated 13.10.2022 passed by the Court of Special Judge, NDPS (South), Saket Courts, New Delhi in S.C. No.370/2022 whereby the respondent was granted bail.
2. Issue notice to the respondent through all permissible modes, on taking necessary steps by the petitioner within one week, returnable on 25 th November, 2022.
3. Service may be effected through the concerned Investigating Officer.
SUDHIR KUMAR JAIN, J NOVEMBER 1, 2022/J/KG Signature Not Verified Digitally Signed By:JITENDRA Signing Date:09.11.2022 12:13:29