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Gopal Kishan vs State (Nct Of Delhi) on 31 August, 2020

Author: Suresh Kumar Kait

Bench: Suresh Kumar Kait

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      BAIL APPLN. 2096/2020
       GOPAL KISHAN                                      ..... Petitioner
                           Through    Mr.Akhand Pratap Singh, Adv.

                           versus

       STATE (NCT OF DELHI)                            ..... Respondent
                     Through          Mr.Panna Lal Sharma, APP for the
                                      State.
                                      Ms.Deepa Verma, Director FSL
                                      through Video Conferencing.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
               ORDER

% 31.08.2020 The hearing has been conducted through video conferencing.

1. Pursuant to the directions passed by this Court vide order dated 25/8/2020, Ms.Deepa Verma, Director, FSL is present through video conferencing and tendered apology for non compliance of order dated 7/8/2020 and submits that due to pendency of lot of cases, manpower is unable to handle the work load. She further submitted that FSL report in the present case ,which is required by this Court, shall be submitted by 06.11.2020.

2. Accordingly, apology accepted and Incharge is directed to file the report by 6.11.2020 with an advance copy to the other side. Her presence is dispensed with till further order.

3. Renotify on 10.11.2020.

4. The order be uploaded on the website forthwith.

SURESH KUMAR KAIT, J AUGUST 31, 2020 ab BAIL APPLN. 2096/2020 Page 2 of 2