Delhi High Court - Orders
Chaman Ali vs State (Nct Of Delhi) on 24 January, 2019
Author: R.K.Gauba
Bench: R.K.Gauba
SHAKUN ANAND
31.01.2019 13:17
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 1018/2018
CHAMAN ALI ..... Appellant
Through: Mr. Sameer Chandra, Mr. Manoj Lohia,
Mr. Deepak Mahajan and Mr. Tushar Chhabra,
Advocates
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Kewal Singh Ahuja, APP with SI
Amit Kumar
CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA
ORDER
% 24.01.2019 Crl. M.A. Nos.1665/2019 (exemption from deposition of fine) and Crl. M.A. 1666/2019 (exemption) Order dated 30.11.2018 needs some correction in that sentence was suspended "pending hearing on the appeal" and not "pending trial".
No good grounds to vary the terms on which sentence has been suspended and applicant has been directed to be released on bail.
The applications are dismissed.
R.K.GAUBA, J.
JANUARY 24, 2019 yg