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Phundreimayum Yas Khan vs State (Gnct Of Delhi) on 4 May, 2022

Author: Jasmeet Singh

Bench: Jasmeet Singh

                          $~89
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 1383/2022
                                 PHUNDREIMAYUM YAS KHAN                     ..... Petitioner
                                                Through: Mr. Harshit Jain, Adv. DHCLSC

                                                    versus

                                 STATE (GNCT OF DELHI)                    ..... Respondent
                                               Through: Mr. Sanjiv Sabharwal, APP for State
                                 CORAM:
                                 HON'BLE MR. JUSTICE JASMEET SINGH
                                                    ORDER

% 04.05.2022 CRL.M.A. 8493/2022 Exemption allowed, subject to all just exceptions. Application stands disposed of.

This is a petition seeking bail in case no. 186/2021, FIR No. VIII/02/DZU/2021 u/s 8(C)/29 of NDPS Act at P.S. NCB, Delhi.

It is submitted that there is no recovery effected from the petitioner and he has been arrested only on the basis of call record and the disclosure of the main accused.

Issue notice. Mr. Sabharwal, learned APP for State, accepts notice, seeks and is granted 2 weeks to file status report. Let Nominal Rolls be requisitioned showing any previous involvement.

List on 19.07.2022.

JASMEET SINGH, J MAY 4, 2022/dm Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:13.05.2022 20:14:04