Delhi High Court - Orders
Vijay Kumar Shukla vs State (Govt. Of Nct Of Delhi) on 5 December, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1462/2022
VIJAY KUMAR SHUKLA ..... Petitioner
Through: Mr. M.S. Jadhav, Advocate with
petitioner in-person.
versus
STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Through: Mr. Shoiab Haider, APP for the State
with W/Insp Gurdeep Kaur PS
Kotwali.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 05.12.2022 The petitioner is alleged to be visible in the CCTV footage that recorded the incident.
Let the CCTV footage be brought on record. Interim orders dated 31.05.2022, to continue till the next date of hearing.
Re-notify on 29th March 2023.
ANUP JAIRAM BHAMBHANI, J DECEMBER 5, 2022 ds Signature Not Verified Digitally Signed By:NEERAJ Signing Date:08.12.2022 15:33:51