Delhi High Court - Orders
Chizoba Clement vs State (Nct Of Delhi) on 4 March, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3181/2019
CHIZOBA CLEMENT ..... Petitioner
Through: None.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Ms.Manjeet Arya, APP for State with
SI Krishan Pal, P.S. Maidan Garhi,
Delhi.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 04.03.2020
1. There is no appearance on behalf of the petitioner.
2. Learned APP for the State, on instructions, submits that the present bail application has become infructuous, as the petitioner has already pleaded guilty, pursuant to which order on sentence dated 30.01.2020 has been passed by the Trial Court.
3. In view of the above, the present bail application has become infructuous and the same is accordingly disposed of as having become infructuous.
MANOJ KUMAR OHRI, J MARCH 04, 2020 'dc'