Paramjit Singh Gulati vs Directorate Of Revenue Intelligence ... on 19 May, 2021

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Delhi High Court - Orders

Paramjit Singh Gulati vs Directorate Of Revenue Intelligence ... on 19 May, 2021

Bench: Yogesh Khanna

                                $~24
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    BAIL APPLN. 1733/2021
                                     PARAMJIT SINGH GULATI                                ..... Petitioner
                                                       Through : Mr.Tanveer Ahmed Mir and Mr.Saud
                                                                   Khan, Advocates.
                                                       versus
                                     DIRECTORATE OF REVENUE
                                     INTELLIGENCE (DRI)                                ..... Respondent
                                                       Through : Mr.Satish Aggarwala, SPP and
                                                                   Mr.Gagan Vaswani, Advocate.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                       ORDER

% 19.05.2021

1. The hearing has been conducted through Video Conferencing. Crl.M.A.No.7761-62/2021

2. Exemption allowed, subject to the condition that petitioner will file the duly sworn/attested affidavit and the requisite Court fee within 72 hours from the date of resumption of the regular functioning of this Court.

3. The applications stand disposed of.

Crl.M.A.No.7760/2021

4. Exemption allowed, subject to all just exceptions.

5. The application stands disposed of.

BAIL APPLN. 1733/2021

6. The petitioner herein is running in custody since 20.07.2021, facing trial in Session's Case No.47A/2012 under Section 9A/21/23/25A of the NDPS Act and seeks interim bail on medical grounds.

7. It is submitted the petitioner is suffering from various diseases including Bronchial Asthma, Diabetes Mellitus Type-II, Hypertension, Thyroid, COPD and he was earlier granted interim bail on 04.6.2020 in Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:19.05.2021 16:08 BAIL APPLN.996/2020 for a period of eight weeks on humanitarian grounds. It is submitted similar is his position now, rather worse.

8. Issue notice. Learned APP accepts notice and seeks to file status report. As sought, status report be filed before the next date of hearing with an advance copy thereof to the learned counsel for petitioner through email.

9. The latest nominal roll and latest medical status report of petitioner be also requisitioned from the Jail Superintendent. Both the documents be placed on record as well.

10. List on 31.05.2021.

YOGESH KHANNA, J MAY 19, 2021 DU Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:19.05.2021 16:08

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Delhi High Court - Orders