Delhi High Court - Orders
Nitin Chawla vs State (Nct Of Delhi ) on 28 January, 2019
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 68/2019 & Crl. M. (Bail) 43/2019 & Crl. M.A. 877/2019
NITIN CHAWLA ..... Petitioner
Through Mr. Nandita Abral, Mr. Mukesh Gupta
and Mr. Aman Bhalla, Advs.
versus
STATE (NCT OF DELHI ) ..... Respondent
Through Mr. Hirein Sharma, Addl. PP for the
State with SI Dushyant
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 28.01.2019
1. Learned Addl. PP prays for some time to file a status report. He submits that on account of exigencies of the work, Investigating Officer could not give proper instructions for filing the status report.
2. Learned counsel for the petitioner seeks time to file fresh medical documents of the mother of petitioner. Let the same be filed with advance copy to Investigating Officer.
3. At request, renotify on 15.02.2019.
4. Interim bail granted to the petitioner is extended to the petitioner with the same sureties and conditions.
5. Order Dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J JANUARY 28, 2019/'rs'