Delhi High Court - Orders
Dr. Shivinder Mohan Singh vs Government Of Nct Of Delhi on 12 November, 2020
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2904/2020
DR. SHIVINDER MOHAN SINGH ..... Petitioner
Through Mr. N.Hariharan, Sr. Adv. with
Ms.Maneka Khanna and Mr.Shri
Singh, Advs.
versus
GOVERNMENT OF NCT OF DELHI ..... Respondent
Through M.Hirein Sharma, APP for State.
Mr.Mohit Mathur, Sr. Adv. with
Ms.Surbhi Sharma, Adv. for
complainant.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 12.11.2020 The hearing has been conducted through video conferencing.
1. After a lot of deliberations with learned counsel for parties, learned APP for State and IO of the case, it is revealed that after this matter was listed on 02.11.2020, two more accused persons namely, Narendra Kumar Ghoushal and Maninder Singh have been arrested and the third accused has not been arrested as he is quarantined and once his quarantine period stands complete, he shall be arrested.
2. In addition to above, IO further submits that investigation is at the advance stage and supplementary charge-sheet shall be filed within 90 days.
3. Renotify on 08.12.2020.
4. Meanwhile, one more additional status report be filed with advance copy to the other side.
BAIL APPLN. 2904/2020 Page 1 of 25. The order be uploaded on the website forthwith.
SURESH KUMAR KAIT, J NOVEMBER 12, 2020/rk BAIL APPLN. 2904/2020 Page 2 of 2