Delhi High Court - Orders
Mohit Bhati vs State, Govt Of Nct Of Delhi on 15 September, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2254/2020
MOHIT BHATI ..... Petitioner
Through: Mr. Mehipal Singh Rajput, Advocate.
Versus
STATE, GOVT OF NCT OF DELHI ..... Respondent
Through: Ms. Radhika Kolluru, APP for State
with Insp. Rajeev Vats, P.S. Gazipur.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 15.09.2020
1. During the course of arguments, Ms. Radhika Kolluru, learned APP for the State informed that out of the total 36 witnesses, 9 witnesses including the material witnesses have already been examined. She however, on instructions, submits that the ballistic examination report is still awaited.
2. It is unfortunate that the trial has proceeded and that 9 witnesses have already been examined while the result of the ballistic examination is still awaited.
3. The present IO, who has joined the VC proceedings, is unable to answer as to when the request for the ballistic examination was sent and if any priority letter has been sent.
4. Renotify on 07.10.2020.
BAIL APPLN. 2254/2020 1 of 2
5. The IO shall file a Status Report indicating the status of the examination of ballistic report before the next date of hearing.
MANOJ KUMAR OHRI, J
SEPTEMBER 15, 2020
ga
BAIL APPLN. 2254/2020 2 of 2