Delhi High Court - Orders
Bantu vs State Govt Of Nct Of Delhi on 18 October, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2287/2022
BANTU ..... Petitioner
Through: Mr. Shivendra Singh and Mr. Bikram
Dwivedi, Advocates
versus
STATE GOVT OF NCT OF DELHI ..... Respondent
Through: Mr. Mukesh Kumar, APP for State
with SI Nitin Singh, ARSC/Crime
Branch.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 18.10.2023 [The proceeding has been conducted through Hybrid mode] CRL.M.A. 28622/2023 (for early hearing)
1. This is an application seeking early hearing/ preponement of the hearing of the bail application.
2. Keeping in view of the Board position, it would not be possible to prepone the aforesaid bail application.
3. Accordingly, the application stands dismissed.
BAIL APPLN. 2287/20224. Mr. Shoaib Haider, learned APP for the State on instructions submits that the status report in the present bail application has already been filed and is on record.
5. Let the Nominal Roll be positively filed and placed on record by the concerned Jail Superintendent before the next date of hearing.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 00:05:29
6. List on the date already fixed i.e. 23.11.2023 in the first ten matters.
TUSHAR RAO GEDELA, J OCTOBER 18, 2023/nd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 00:05:29