Delhi High Court - Orders
Devangana Kalita vs Delhi Police on 9 July, 2020
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(Crl) 898/2020 & CRL. M.A. 8961/2020
CRL. M.A. 7426/2020
DEVANGANA KALITA ..... Petitioner
Through Mr Adit S. Pujari, Advocate with
Ms Kriti Awasthi, Mr Chaitanya Sundriyal,
Ms Tusharika, Advocates
versus
DELHI POLICE ..... Respondents
Through Mr Rahul Mehra, Standing Counsel for
State.
Mr Aman Lekhi, ASG with Mr Amit Mahajaj,
CGSC and SPP, Mr Rajat Nair, SPP, Mr Ujjwal
Sinha, Mr Ritwiz Rishabh Mr Aniket Seth,
Mr Dhruv Pande, Advocates for Delhi police.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 09.07.2020 [Hearing held through videoconferencing] CRL. M.A. 8962/2020
1. Allowed, subject to all just exceptions.
2. The application is disposed of. W.P.(C) 898/2020 & CRL. M.A. 8961/2020, CRL. M.A. 7426/2020
3. List for further proceedings on 15.07.2020 at 2.30 p.m.
4. Interim order to continue.
VIBHU BAKHRU, J JULY 09, 2020 pkv