Delhi High Court - Orders
Vijay Dubey @ Moni vs State (Gnct Delhi) on 15 July, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIA VIDEO CONFERENCING)
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2165/2021
VIJAY DUBEY @ MONI ..... Petitioner
Through: Mr. Vinay Kumar, Advocate.
versus
STATE (GNCT DELHI) ..... Respondent
Through: Ms. Rajni Gupta, APP for the State
with SI Rakesh.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 15.07.2021
1. Status report is not on record though it is submitted by learned APP that the same has been filed. Registry is directed to ensure that the same is placed on record on or before the next date of hearing. Nominal roll be also called from the Jail Superintendent.
2. List on 28th September, 2021.
3. In case, any other medical document with regard to the mental condition of the wife of the petitioner is filed, the same be got verified and report in this regard be filed before the next date.
4. Learned counsel for the petitioner submitted that the wife of the petitioner has been advised hospitalization, and he is in possession of documents in this regard. The same be handed over to the IO, so that the same can be verified and report in this regard be filed before the next date of Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:17.07.2021 12:54 (VIA VIDEO CONFERENCING) hearing.
RAJNISH BHATNAGAR, J JULY 15, 2021/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:17.07.2021 12:54