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Navendu Babbar .....Applicant/ vs State Of Nct Of Delhi on 15 May, 2020

Author: Rajiv Shakdher

Bench: Rajiv Shakdher

                               $~4
                               *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                               +      BAIL APPL. No. 913/2020
                                      NAVENDU BABBAR                                  .....Applicant/Petitioner
                                                      Through :          Mr. Mohit Mathur, Sr. Adv. with Mr.
                                                                         Swapnil Aeron, Adv.
                                                             versus

                                      STATE OF NCT OF DELHI                                 .....Respondent
                                                    Through :            Mr. G. M. Farooqui, APP for the
                                                                         State.
                                      CORAM:
                                      HON'BLE MR. JUSTICE RAJIV SHAKDHER

                                                        ORDER

% 15.05.2020 [Court hearing convened via video-conferencing on account of COVID-19] CRL. M.A. No. 6416/2020 [Exemption from filing certified copies]

1. Allowed, subject to just exceptions.

CRL. M.A. No. 6417/2020 [Exemption from filing of affirmed affidavit(s) and court fee]

2. Allowed, subject to just exceptions.

3. Issue notice to the respondent.

3.1 Mr. Farooqui accepts notice on behalf of the State.

4. Mr. Mohit Mathur, learned senior counsel, who appears on behalf of the applicant, says that apart from anything else, there are two aspects in favour of the applicant for grant of bail.

                               BAIL APPL. No.913/2020                                               page 1 of 2



Signature Not Verified
digitally signed byVIPIN
KUMAR RAI
signing date15.05.2020 23:49
                                4.1    First, the applicant has been cooperating with the investigation right

from 2017. For this purpose, Mr. Mathur has relied upon the orders of the district court dated 31.07.2017, 31.08.2017 and 27.09.2017. 4.2 Second, Mr. Mathur says that as would be evident from the record, the co-accused have been granted regular bail. 4.3 To be noted, the aforementioned orders are not on record. 4.4 Mr. Farooqui says that he will place the orders granting regular bail to the co-accused on record before the next date of hearing.

5. The concerned Jail Superintendent is directed to place the nominal roll concerning the applicant on record before the next date of hearing.

6. Renotify the matter on 21.05.2020.

7. The Registry is directed to transmit a copy of the order passed today electronically to the concerned Jail Superintendent.

                                                                                      RAJIV SHAKDHER, J
                                      MAY 15, 2020/pmc/kk



                                                                     Click here to check corrigendum, if any




                               BAIL APPL. No.913/2020                                             page 2 of 2




Signature Not Verified
digitally signed byVIPIN
KUMAR RAI
signing date15.05.2020 23:49