Delhi High Court - Orders
Documents) Ravinder Solanki vs State on 28 May, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 233/2019 & CRL.M.A. 6901/2021 (Additional
Documents)
RAVINDER SOLANKI ..... Appellant
Through Mr. Upender Kumar & Mr. Ajit
Ravi, Advocates.
versus
STATE ..... Respondent
Through Mr. Ashish Dutta, APP for the
State alongwith S.I. Devendra,
P.S.: Jaffarabad.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 28.05.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CRL.M.(BAIL) 7874/2020 (Interim Bail) The present application under section 439 of the Cr.P.C. has been instituted on behalf of the applicant/appellant seeking interim suspension of sentence and release on interim bail.
Signature Not Verified Digitally signed by:DURGESH NANDAN Signing Date:30.05.2021 CRL.A. 233/2019 Page 1 of 2 10:57:36At request of learned counsel appearing on behalf of the applicant/appellant, namely Mr. Ravinder Solanki, the hearing of the application is adjourned.
List on 13.07.2021.
SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J MAY 28, 2021/rs Click here to check corrigendum, if any Signature Not Verified Digitally signed by:DURGESH NANDAN Signing Date:30.05.2021 CRL.A. 233/2019 Page 2 of 2 10:57:36