Delhi High Court - Orders
Nikhil Sharma vs The State (Gnct Of Delhi) on 14 December, 2020
Author: Anu Malhotra
Bench: Anu Malhotra
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3451/2020 & CRL.M.A. 17292/2020
NIKHIL SHARMA ..... Petitioner
Through: Ms.Nusrat Hossain, Advocate.
versus
THE STATE (GNCT OF DELHI) ..... Respondent
Through: Mr. Kamal Kr. Ghei, APP for State
with SI Aman Vihar.
Ms.Neha Rishi, Advocate for
complainant.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 14.12.2020 CRL.M.A. 17292/2020 has been filed on behalf of the complainant seeking to place on record a transcript and also an audio recording of a conversation stated to be between the father of the prosecutrix and the Investigating Officer, the same is not supported with any affidavit and the certificate under Section 65B. Learned counsel for the applicant/prosecutrix seeks to place it on record, the same be filed before the next date of hearing with an advance copy thereof being supplied to the learned counsel for the petitioner as well as to the State along with the copy of the CD sought to be relied upon, which be also supplied to the State so that the same be verified by the State before the next date of hearing.
The matter be re-notified for 29.01.2021, till which date the interim order is extended.
ANU MALHOTRA, J DECEMBER 14, 2020/'neha chopra' Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:15.12.2020 15:24:26 This file is digitally signed by PS to HMJ ANU MALHOTRA.