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Sandeep Kumar Mourya vs State (Nct Of Delhi) on 10 February, 2021

Author: Siddharth Mridul

Bench: Siddharth Mridul, Anup Jairam Bhambhani

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CRL.A. 425/2020
     SANDEEP KUMAR MOURYA                       ..... Appellant
                     Through Mr. Madhav Khurana & Ms. Riya
                             Arora, Advocates
                     versus

         STATE (NCT OF DELHI)                               ..... Respondent
                       Through          Ms. Aashaa Tiwari, APP for State

         CORAM:
         HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
         HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                           ORDER

% 10.02.2021 The present matter has been taken-up for hearing by way of Video Conferencing on account of COVID-19 pandemic.

It is observed that, in the present appeal, the appellant has undergone incarceration for more than a period of 08 years.

In that view of the matter, we are inclined to set the appeal itself down for hearing on 19.03.2021, in the Category of 'After Notice Miscellaneous Matters'.

CRL.M.(BAIL) 7959/2020 (Regular Bail) The present application under Section 389 of the Cr.P.C., has been instituted on behalf of the applicant/appellant seeking regular suspension of sentence and grant of bail during the pendency of the appeal.

In view of the circumstance that the accompanying appeal itself has been set-down for hearing on 19.03.2021, learned counsel appearing on behalf of the applicant/appellant does not press this application, at this stage.

The application is dismissed as not pressed and disposed of accordingly.

SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J FEBRUARY 10, 2021/rs/dn Click here to check corrigendum, if any CRL.A. 425/2020 Page 2 of 2