Delhi High Court - Orders
Tabrez Ahmed vs State, Nct Of Delhi on 24 July, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~Bail-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1870/2020 & CRL.M.A.No.9847/2020
TABREZ AHMED ....Petitioner
Through : Mr. Hemant Gulati, Adv.
versus
STATE, NCT OF DELHI ....Respondent
Through : Ms. Rajni Gupta, APP with SI Amit
Kumar, Special Cell/NDR.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 24.07.2020 [Court hearing convened via video-conferencing on account of COVID-19] Crl.M.A.No.9847/2020
1. Allowed, subject to the petitioner curing the deficiencies referred to in the captioned application within five days of the lockdown qua this Court being lifted.
BAIL APPLN. 1870/20202. Issue notice to the respondent/State. 2.1 Ms. Rajni Gupta accepts notice on behalf of the respondent/State.
3. I am told by learned counsel for the petitioner that two co-accused have been granted bail.
4. Learned counsel for the respondent/State will file a status report in the matter within 10 days from today.
BAIL APPLN. 1870/2020 page 1 of 2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date26.07.2020 08:01
5. The bail orders, if any, qua the co-accused will be placed on record.
6. Besides this, the concerned jail superintendent will file the nominal roll concerning the petitioner as also an affidavit pertaining to the conduct of the petitioner while in judicial custody.
7. The Registry will despatch a copy of the order passed today to the concerned jail superintendent, albeit electronically.
8. Renotify the matter on 17.08.2020.
RAJIV SHAKDHER, J JULY 24, 2020 Aj/KK Click here to check corrigendum, if any BAIL APPLN. 1870/2020 page 2 of 2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date26.07.2020 08:01