Delhi High Court - Orders
Lukamaan @ Lukhmaan vs The State (Ncvt Of Delhi) on 15 April, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3050/2023
LUKAMAAN @ LUKHMAAN ..... Petitioner
Through: Mr. Karan Verma, Advocate
versus
THE STATE (NCVT OF DELHI) ..... Respondent
Through: Mr. Manoj Pant, APP for the State
with Inspector Yogender, P.S. Harsh
Vihar.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 15.04.2024
1. Learned counsel for the petitioner seeks permission to withdraw the present bail application with liberty to move appropriate application before the learned Trial Court.
2. Accordingly, the present bail application stands dismissed as withdrawn with liberty as prayed for.
3. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J APRIL 15, 2024/zp Click here to check corrigendum, if any 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 17/04/2024 at 01:21:19