Delhi High Court - Orders
Sandeep vs State (Nct Of Delhi) on 21 March, 2018
Author: S.P.Garg
Bench: S.P.Garg
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2658/2017
SANDEEP ..... Petitioner
Through : Mr.Sameer Chandra, Advocate.
versus
STATE (NCT OF DELHI) ..... Respondent
Through : Mr.Ravi Nayak, APP.
SI Shri Krishna, PS Hari Nagar.
CORAM:
HON'BLE MR. JUSTICE S.P.GARG
ORDER
% 21.03.2018
1. It appears that status report has not yet been requisitioned. State shall file status report on or before the next date of hearing with advance copy to the petitioner's counsel. It shall indicate the stage of investigation/trial; nature of injuries sustained by the victim. Antecedents of the petitioners be got verified.
2. Renotify on 6th July, 2018.
3. Interim protection granted vide order dated 22.12.2017 is extended till then.
S.P.GARG, J.
MARCH 21, 2018/sa