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Subhash Bahadur @ Upender vs The State Nct Of Delhi on 16 October, 2020

Author: Vibhu Bakhru

Bench: Vibhu Bakhru

                          $~18
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 3141/2020
                                 SUBHASH BAHADUR @ UPENDER                            ..... Petitioner
                                                    Through Mr Mohammad Perwez, Advocate.

                                                    versus

                                 THE STATE NCT OF DELHI                   ..... Respondent
                                               Through Ms Meenakshi Dahiya, APP for State.

                                 CORAM:
                                 HON'BLE MR. JUSTICE VIBHU BAKHRU
                                         ORDER

% 16.10.2020 CRL.M.A. 14337/2020

1. Allowed, subject to all just exceptions.

2. Issue notice. Ms Dahiya, learned APP accepts notice and seeks time to file a status report. Let the same be filed at least two days before the next date of hearing. The status report shall also indicate the evidence coalesced against the petitioner.

3. List on 20.10.2020.

VIBHU BAKHRU, J OCTOBER 16, 2020 pkv Signature Not Verified Signed By:DUSHYANT RAWAL Location: Signing Date:16.10.2020 22:44:28