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Abhishek Kumar Gangwar vs State (Nct Of Delhi) on 22 September, 2021

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~24
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    BAIL APPLN. 3519/2021
                                     ABHISHEK KUMAR GANGWAR                             ..... Petitioner
                                                      Through : Mr.Amish Aggarwala, Mr.Kuldeep
                                                                 Jauhari,      Mr.Karan            Ahuja,
                                                                 Mr.Anubhav Tyagi and Mr.Aaditya
                                                                 Pathak, Advocates.
                                                      versus
                                     STATE (NCT OF DELHI)                            ..... Respondent
                                                      Through : Mr.Amit Ahlawat, APP for State with
                                                                 SI Durgdas, PS Vasant Kunj (South)
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                      ORDER

% 22.09.2021 Crl.M.A.No.15180/2021

1. Exemption allowed, subject to the condition that petitioner will file the duly sworn/attested affidavit and the requisite Court fee within 72 hours from the date of resumption of the regular functioning of this Court.

2. The application stands disposed of.

3. Exemption allowed, subject to all just exceptions.

4. The application stands disposed of.

5. Petitioner- running in custody since 11.08.2021 - seeks regular bail in case FIR No.405/2021 under Section 420/120B/34 IPC registered at police station Vasant Kunj (South).

6. The allegations against petitioner are he was running a franchise of Vodafone, had issued duplicate sim to co-accused who then with netbanking had caused fraud to the complainant to an extent of Rs.14.00 lacs.

7. Issue notice. Learned APP accepts notice and seeks to file status report. As sought, status report stating interalia the linkage between the petitioner and co-accused who had withdrawn the money; and the evidence collected so far be filed before the next date of hearing with an advance copy thereof to the learned counsel for petitioner through email.

8. The latest nominal roll of petitioner be also requisitioned from the Jail Superintendent. Both the documents be placed on record as well.

9. List on 17.11.2021.

YOGESH KHANNA, J.

SEPTEMBER 22, 2021 M Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:22.09.2021 16:01