Neeraj Sehrawat @ Bawania vs State on 16 June, 2020

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Delhi High Court - Orders

Neeraj Sehrawat @ Bawania vs State on 16 June, 2020

Bench: Sanjeev Sachdeva

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     BAIL APPLN. 1276/2020
      NEERAJ SEHRAWAT @ BAWANIA                   ..... Petitioner
                        Through     Mr. Pradeep Rana with Mr. Sumit
                                    Choudhary, Advocates.
                        versus
      STATE                                                ..... Respondent
                        Through     Mr. Amit Chaddha, APP for the State
                                    with SHO, Spl. Cell.
      CORAM:
      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                        ORDER

% 16.06.2020 Crl.M.A.7729/2020 (exemption from filing certified/legible copies) & Crl.M.A.7730/2020 (exemption from filing duly attested affidavits and vakalatnama) Exemptions are allowed subject to all just exceptions. The duly attested copy of affidavits and vakalatnama shall be filed within one week of the resumption of the regular functioning of the Court.

BAIL APPLN. 1276/2020

1. The hearing was conducted through video conferencing.

2. Issue notice. Notice is accepted by learned APP for the State.

3. Let status report be filed before the next date of hearing.

4. Nominal Roll as well as medical report of the petitioner be also requisitioned.

5. List on 24.06.2020.

6. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email.

      JUNE 16, 2020/st                           SANJEEV SACHDEVA, J

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Delhi High Court - Orders