Delhi High Court - Orders
Bobby Collin vs Narcotic Control Bureau & Anr on 8 March, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 812/2021
BOBBY COLLIN ..... Petitioner
Through: Mr. Vikas Gautam, Advocate
Versus
NARCOTIC CONTROL BUREAU & ANR. ..... Respondents
Through: Mr. Yatharth Singh, Advocate
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 08.03.2021 Crl. M.A. 3884/2021 (Exemption)
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
BAIL APPLN. 812/20213. Petitioner is facing trial in SC No. 9164/2016, under Sections 21 & 23 of Narcotic Drugs and Psychotropic Drugs Substances Act, 1985 and by this petition, he is seeking bail.
4. Notice issued.
5. Counsel appearing on behalf of respondents seeks time to file status report.
6. Let the needful be done within 10 days, with advance copy furnished to the other side.'
7. Renotify on 07.04.2021.
SURESH KUMAR KAIT, J MARCH 08, 2021 r