Delhi High Court - Orders
Umed Singh vs State (Govt. Of Nct Of Delhi) & Anr on 6 May, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1277/2021
UMED SINGH ..... Petitioner
Represented by: Mr.Viraj R Datar, Senior Advocate
with Mr. Rajtilak Guha Roy,
Advocate.
Versus
STATE (GOVT. OF NCT OF DELHI) & ANR. ...... Respondents
Represented by: Mr. Amit Gupta, APP for the State.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 06.05.2021 The hearing has been conducted through Video Conferencing. CRL.M.A. 6481/2021 (exemption)
1. Exemption allowed subject to just exceptions.
2. Application is disposed of.
CRL.M.C. 1277/20211. By this petition the petitioner, who is the father of the injured Sushil, challenges the order dated 9th April, 2021 granting anticipatory bail to the respondent No.2 Chanakya Mann @ Sanju in case FIR No.67/2021, under Section 307 IPC, registered at PS Alipur, as also cancellation of the anticipatory bail granted on the ground that the impugned order is perverse.
2. Notice.
3. Mr. Amit Gupta, learned APP for the State accepts notice.
4. Status report be filed.
5. Notice be now issued to the respondent No.2 on the petitioner taking Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA CRL.M.C. 1277/2021 Page 1 of 2 Signing Date:06.05.2021 22:52:03 steps through Email, SMS, Whatsapp, speed post and courier, returnable before this Court on 17th May, 2021.
6. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
MAY 06, 2021 vk Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA CRL.M.C. 1277/2021 Page 2 of 2 Signing Date:06.05.2021 22:52:03