Delhi High Court - Orders
Umar Sebandeke vs Customs on 13 October, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3460/2023
UMAR SEBANDEKE ..... Petitioner
Through: Mr. Archit Upadhyay, Advocate
(DHCLSC) with Mr. Sanskar
Aggarwal, Advocates.
versus
CUSTOMS ..... Respondent
Through: Mr. Gagan Vaswani, Advocate for
Mr. Satish Aggarwala, Sr. Standing
Counsel for Customs.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 13.10.2023 [The proceeding has been conducted through Hybrid mode] CRL.M.A. 28060/2023 & CRL.M.A. 28061/2023 (both for exemption)
1. Exemption is allowed, subject to all just exceptions.
2. The applications stand disposed of.
BAIL APPLN. 3460/20233. This is an application under Section 439 read with Section 482 Cr.P.C., 1973 seeking grant of regular bail in SC No. 414/2021 arising out of complaint case:-FILE/C No. VIII(AP)10/P&I/3075- B/ARRIVAL/2021 under Sections 8/21/23/29 of NDPS Act, 1881.
4. Issue notice. Notice is accepted by Mr. Gagan Vaswani, learned 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 19/10/2023 at 20:53:20 counsel appearing on behalf of Mr. Satish Aggarwala, learned Senior Standing Counsel for the respondent, who seeks and is granted four weeks time to file the reply.
5. An advance copy of the reply be furnished to learned counsel for the applicant.
6. Rejoinder thereto, if any, be filed within two weeks thereafter.
7. Let the nominal roll be requisitioned from the Jail Superintendent.
8. List on 02.02.2024.
TUSHAR RAO GEDELA, J OCTOBER 13, 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 19/10/2023 at 20:53:20