Delhi High Court - Orders
Bhanu Prakash Singh vs State (G.N.C.T Of Delhi) on 21 May, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1644/2021
BHANU PRAKASH SINGH ..... Petitioner
Represented by: Mr. Zafar Khurshid, Advocate.
versus
STATE (G.N.C.T OF DELHI) ..... Respondent
Represented by: Mr. Amit Gupta, APP for the State
with Insp. Arun Kumar Chauhan PS
Kirti Nagar.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 21.05.2021 The hearing has been conducted through Video Conferencing.
1. One of the major grounds on which the petitioner seeks interim bail is that the petitioner is suffering from autoimmune disease and thus at this juncture sending him to custody could be life threatening.
2. No medical documents except lab report indicating the high CRP volume of the petitioner has been placed on record. Learned counsel for the petitioner seeks leave to place on record the relevant medical documents. The same be filed within two days with advance copy to the learned APP for the State, who would verify the same.
3. List on 2nd June, 2021.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
MAY 21, 2021 vk Signature Not Verified BAIL APPLN. 1644/2021 PageDigitally 1 of Signed MUKTA 1GUPTABy:JUSTICE Signing Date:21.05.2021 20:00:31