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Lobsang Tenzing Bhutia vs State on 15 April, 2021

Author: Suresh Kumar Kait

Bench: Suresh Kumar Kait

$~21
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      BAIL APPLN. 1275/2021
       LOBSANG TENZING BHUTIA                              ..... Petitioner
                          Through       Mr.Suraj Rathi, Adv.

                          versus

       STATE                                              ..... Respondent
                          Through       Mr.Amit Chadha, APP for State.
                                        SI Bhanwar Singh PS EOW.
                                        Mr.Sanjeev Rajpal, Adv. for
                                        complainant.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                    ORDER

% 15.04.2021 The hearing has been conducted through video conferencing. Crl. M.A. 6079/2021 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

3. Permission is granted to the petitioner to file lease agreement within 3 days with an advance copy to the other side.

4. Notice issued.

5. Learned APP for State accepts notice and seeks time to file status report.

6. Let needful be done within one week thereafter with an advance copy to the other side.

7. Jail Superintendent concerned is also directed to send nominal roll of the petitioner on the next date of hearing.

8. Renotify on 05.05.2021.

SURESH KUMAR KAIT, J APRIL 15, 2021/ab