Delhi High Court - Orders
Sandeep @ Chiku vs State (Nct Of Delhi) on 6 September, 2023
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3016/2023
SANDEEP @ CHIKU ..... Petitioner
Through: Mr.Vima Tyagi, Mr. Mohit Yadav,
Advs.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Amit Sahni, APP for the state
with SI Deep Sharma, PS Sarai
Rohilla
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 06.09.2023 CRL.M.A. 24242/2023 (exemption) Exemption is allowed subject to all just exceptions.
BAIL APPLN. 3016/20231. The present bail application has been filed under Section 439 of Cr.
PC seeking regular bail in case FIR No.34/2022 registered at PS Sarai Rohilla under Section 20/61/85 of NDPS Act.
2. Issue notice.
3. Learned APP for the state accepts notice and seeks time to file the status report.
4. Let status report be filed before the next date of hearing.
5. List on 10.11.2023.
DINESH KUMAR SHARMA, J SEPTEMBER 6, 2023/Pallavi 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 16/09/2023 at 17:18:31