Delhi High Court - Orders
Awadhesh Yadav vs State Govt. Of Nct Of Delhi on 19 May, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1692/2023
AWADHESH YADAV ..... Petitioner
Through: Mr Aditya Aggarwal and Ms Kajol
Garg, Advocates.
versus
STATE GOVT. OF NCT OF DELHI ..... Respondent
Through: Mr Amit Sahni, APP for the State
with SI Rajendra Dhaka, Narcotics
Squad/West.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 19.05.2023 CRL.M.A. 13689/2023
1. Allowed, subject to all just exceptions.
BAIL APPLN. 1692/20232. Issue notice. Learned APP for the State accepts notice.
3. Let status report be filed before the next date.
4. Re-notify on 19.07.2023.
VIKAS MAHAJAN, J MAY 19, 2023 MK 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 24/09/2023 at 17:18:41