Delhi High Court - Orders
Aman Gupta vs State on 17 November, 2022
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3408/2022, CRL.M.A. 23659/2022
AMAN GUPTA ..... Petitioner
Through: Ms Rebecca M. John, Sr. Advocate
with Mr Arjun Pant, Mr Pravir Singh
and Mr Anushka Baruan, Advocates.
versus
STATE ..... Respondent
Through: Ms Richa Dhawan, APP for the State
Inspector Ashok Kumar and SI
Yogesh Dahiya PS KN Katju Marg
Mr Tanmay Mehta, Advocate with
Mr Vijay Kasan, Advocate for
complainant
CORAM:
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 17.11.2022 CRL.M.A. 23660/2022 (Exemption from filing certified/better typed copies of annexures) 1.0 Exemption allowed subject to just exceptions. Application is disposed of accordingly.
BAIL APPLN. 3408/20222.0 This is a petition under Section 438 Cr.P.C for grant of anticipatory bail in FIR no. 515/2022 dated 04.09.2022 under Sections 420/467/478/471/34 Indian Penal Code, 1860 PS KN Katju Marg.
Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:24.11.2022 12:30:553.0 Learned Senior Counsel for the petitioner submits that the petitioner is ready to transfer an amount of Rs. 75 lakhs to the complainant and after that remaining dispute can also be resolved.
4.0 Learned counsel for the complainant submits that he is ready to settle the matter without prejudice to his rights and contentions.
5.0 Issue notice.
5.1 Ms Richa Dhwan, Learned Prosecutor accepts notice on behalf of the State.
6.0 List on 23.11.2022.
POONAM A. BAMBA, J NOVEMBER 17, 2022 g.joshi Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:24.11.2022 12:30:55