55 Avtar Singh Kocchar @ Dolly vs The State Of Nct Of Delhi on 29 May, 2023

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Delhi High Court - Orders

55 Avtar Singh Kocchar @ Dolly vs The State Of Nct Of Delhi on 29 May, 2023

$~55 & 56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1811/2023
55 AVTAR SINGH KOCCHAR @ DOLLY ..... Petitioner
Through: Mr. Vikas Pahwa, Sr. Advocate with
Mr. Mrinal Bharti, Mr. Raavi Sharma,
Mr. Swapnil Srivastava, Ms. Sanjana
Srivastava and Mr. Manish, Advs.
versus
THE STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Sanjay Jain, ASG with Ms.
Nandita Rao, ASC for the State and
Mr. Akhand Pratap, SPP and Mr.
NIshank Tripathi, Adv. and ACP
Virender Singh and Insp. Shikhar
Chaudhary and IO Pradeep Rai, PS
E.O.W.
+56 BAIL APPLN. 1814/2023
56 AVTAR SINGH KOCCHAR @ DOLLY ..... Petitioner
Through: Mr. Vikas Pahwa, Sr. Advocate with
Mr. Raavi Sharma, Adv.
Dr. Shamsuddin, Mr. Anup Kumar
and Mr. M. S. Husain, Advs.
versus
ENFORCEMENT DIRECTORATE ..... Respondent
Through: Mr. Zoheb Hossain, Special counsel
for ED and Mr. Vivek Gurnani, Mr.
Sankalp Malik and Mr. Kartik
Sabarwal, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER

% 29.05.2023 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 01:20:42 CRL.M.A. 14744/2023 CRL.M.A. 14788/2023 Exemption allowed subject to just exceptions.

BAIL APPLN. 1811/2023 BAIL APPLN. 1814/2023

The present bail applications have been moved under section 439 of the Code of Criminal Procedure, 1973 R/w section 21( 4) of MCOCA in case FIR No. 208/2021 registered at PS Special Cell for offence under Sections 170, 186, 386, 388, 419,420,406, 409, 468,471, 353, 506, 120B of IPC and Section 66D of IT Act and Section 3 of Maharashtra Control of Organized Crime Act, 1999 ["MCOCA"].

Mr. Vikas Pahwa, learned senior counsel for the petitioner submits that the bail application of the co-accused has already been heard by this court and is now fixed for 01.06.2023 and therefore these applications may also be listed on 01.06.2023.

Learned counsel states that the charge-sheet has already been filed and the accused is in custody for the last 20 months.

Issue notice.

Learned APP for the State has accepted the notice. Mr. Sanjay Jain, learned ASG submits that this case consists peculiar and thus it may not be tagged alongwith the applications of the other co- accused person.

List on 10.07.2023.

DINESH KUMAR SHARMA, J MAY 29, 2023/AR..

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 01:20:42

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Delhi High Court - Orders