Delhi High Court - Orders
Abhishek Kumar vs State Of Nct Delhi on 23 December, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
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*IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPL. 4181/2020 & CRL. M. (BAIL) 8503/2020
ABHISHEK KUMAR ..... Petitioner
Through: Mr. Vikram Kushwaha, Advocate.
versus
STATE OF NCT DELHI .... Respondent
Through: Dr. M.P. Singh, APP for State.
Mr. Satish Kumar, Advocate for the
complainant.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 23.12.2020
1. The present applications have been filed under Section 439 Cr.P.C. read with Section 482 Cr.P.C. on behalf of the petitioner seeking regular bail/interim bail in FIR No. 79/2018, registered under Sections 498-A/377/323/506/509/34 IPC at Police Station Jaitpur.
2. Issue notice. Learned APP for the State accepts notice and seeks time to file the Status Report in the matter.
3. Re-notify on 14.01.2021.
4. Let the Status report be placed on record by the State before the next date of hearing, which shall also indicate the previous involvements of the petitioner, if any.
MANOJ KUMAR OHRI, J DECEMBER 23, 2020/'dc'