Delhi High Court - Orders
Sunny vs State on 13 April, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Rajnish Bhatnagar
$~S-20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 417/2018
SUNNY ..... Appellant
Through: Mr. Mayank Jain, Advocate.
versus
STATE ..... Respondent
Through: Mr. Ashish Dutta, APP for the
State with WSI Rachna, P.S.:
Subzi Mandi
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 13.04.2022 Crl.M.(BAIL) 426/2022 (Interim Bail) This application has been instituted under 389 of the Code of Civil Procedure, 1973 (Cr.P.C) read with Section 482 Cr.P.C seeking grant of interim suspension of sentence to the appellant for a period of thirty (30) days.
Issue notice. Mr. Ashish Dutta, learned Additional Public Prosecutor accepts notice on behalf of the State; and prays for time to file status report.
Let the status report be filed on or before the next date of hearing, with an advance copy to learned counsel appearing on behalf of the appellant.
List on 18.04.2022.
SIDDHARTH MRIDUL, J.
RAJNISH BHATNAGAR, J.
APRIL 13, 2022/ib Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.A.417/2018 Page 1 of 1 Signing Date:18.04.2022 15:15:28