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Shiv Charan Chauhan vs The State Of Nct Delhi on 13 October, 2020

Author: Anu Malhotra

Bench: Anu Malhotra

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                *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                +     BAIL APPLN. 3078/2020 & CRL.M.A. 14124/2020
                      SHIV CHARAN CHAUHAN                                   ..... Applicant

                                         Through:    Mr.Durga Dutt, Mr.U.N.Mishra             &
                                                     Mr.Koushik Ghosh, Advocates.
                                         ''''




                                                Versus
                      THE STATE OF NCT DELHI                                .....Respondent

                                         Through:    Mr. Kamal Kumar Ghei, APP for State.

                      HON'BLE MS. JUSTICE ANU MALHOTRA
                                                ORDER

% 13.10.2020 (hearing through Video Conferencing) CRL.M.A. 14124/2020 (Ex.) Exemption allowed subject to all just exceptions. The application stands disposed of.

The applicant, vide the present application seeks the grant of regular bail in relation to FIR No.511/2019, PS Rajouri Garden under Sections 302/323/34 of the Indian Penal Code, 1860.

Notice thereof is issued to the State and is accepted by the learned APP on behalf of the State.

The status report be submitted by the State before the next date of hearing.

The matter be re-notified for 24.11.2020. Signature Not Verified ANU MALHOTRA, J Digitally Signed By:SUMIT GHAI Signing OCTOBER 13, 2020/'neha chopra' Date:14.10.2020 17:32:56 This file is digitally signed by PS to HMJ ANU MALHOTRA.