Delhi High Court - Orders
Directorate Of Revenue Intelligence vs Abdul Nasir on 1 December, 2022
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~82
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6437/2022
DIRECTORATE OF REVENUE INTELLIGENCE ..... Petitioner
Through: Mr.Harpreet Singh, SSC with
Mr.Arunesh Sharma, adv.
versus
ABDUL NASIR ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 01.12.2022 CRL.M.A. 25091/2022 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of.
CRL.M.C. 6437/2022Present petition has been filed for cancellation of the bail of Abdul Nasir granted by learned Special Judge, NDPS (south), Saket Courts, New Delhi vide order dated 10.11.2022. Learned counsel for the DRI/petitioner submits that it is a case of conspiracy wherein 35 kgs. of heroine was recovered. It has further been submitted that the petition for cancellation of bail of co-accused Dev Singh has also been filed vide Crl.M.C.No.5591/2022 titled DRI vs. Dev Singh, which is fixed for 23.01.2023.
On PF being filed by the petitioner, issue notice to the respondent, through all permissible modes and through counsel as well, returnable for 23.01.2023.
DINESH KUMAR SHARMA, J DECEMBER 1, 2022/rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:14.12.2022 12:48:56