Delhi High Court - Orders
Lal Vedant Nath Shah Deo vs State (Nct Of Delhi) on 23 August, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2510/2022
LAL VEDANT NATH SHAH DEO ..... Petitioner
Through: Mr.Mohit Mathur, Sr. Advocate with
Mr.Nitin Joshi, Advocate.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Ms.Nandita Rao, ASC with Mr.Amit
Peswani, Advocate for State with SI
Laxman Kumar, PS: K. MubarakPur.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 23.08.2022 CRL.M.A. 16432/2022 Exemption allowed, subject to all just exceptions. Application stands disposed of.
BAIL APPLN. 2510/2022This is an application preferred on behalf of the petitioner under Section 439 read with Section 482 Cr.P.C. for grant of regular bail in FIR No.171/2022, under Sections 20/29/61/85 of NDPS Act, 1985 registered at Police Station: Kotla Mubarakpur.
Issue notice. Learned ASC for the State appears on advance notice served upon the State and accepts notice.
Status report be filed before the next date of hearing with an advance copy to the learned counsel for the petitioner.
Trial Court Record be summoned in digital format. List along with BAIL APPLN.2008/2022 on 20.09.2022.
ANOOP KUMAR MENDIRATTA, J.
AUGUST 23, 2022/R Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:24.08.2022 14:52:33