Delhi High Court - Orders
Emeka @ Peter vs The State (Nct Of Delhi) & Anr on 11 September, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3031/2023
EMEKA @ PETER ..... Petitioner
Through: Ms. Sushma Sharma, Mr. Girish
Kumar Sharma, Mr. Dhruv Kumar
Sharma and Mr. R.Sahil, Advocates
(through VC)
versus
THE STATE (NCT OF DELHI) & ANR. ..... Respondents
Through: Mr. Hemant Mahla, APP for the State
with SI Narender Singh, Narcotics
Squad.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 11.09.2023 CRL.M.A. 24371/2023 Exemption allowed, subject to all just exceptions. The application stands disposed of.
CRL.M.A. 24475/2023Dismissed as not pressed.
BAIL APPLN. 3031/20231. This is a petition filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in case FIR No. 640/2022 under Section 21 NDPS Act registered at Police Station Mehrauli.
\ This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:07:01
2. Issue notice. Learned APP for the State appears on advance notice and accepts notice.
3. Let status report be filed before the next date of hearing. Nominal roll be also called from the jail authorities.
4. List on 20th November, 2023.
RAJNISH BHATNAGAR, J SEPTEMBER 11, 2023/ib This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:07:01