Delhi High Court - Orders
Manish Gehlot Alias Bro vs State Of Nct Of Delhi on 8 August, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2994/2025
MANISH GEHLOT ALIAS BRO .....Petitioner
Through: Mr. Gaurav Kumar, Advocate.
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Utkarsh, APP for the State with
Inspector Sandeep Kumar, PS PIA.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 08.08.2025 CRL.M.A. 23140/2025 (Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The Application stands disposed of.
BAIL APPLN. 2994/20253. Second Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as „B.N.S.S.‟) (erstwhile Section 439 of the Code of Criminal Procedure, 1973), has been filed on behalf of the Petitioner, for grant of Bail in FIR No. 507/2021 under Section 392/397/34 of the Indian Penal Code, 1860, registered at Police Station Patparganj Industrial Area.
4. On advance Notice, learned APP for the State has appeared and seeks time to file a Status Report.
5. Let the Status Report be filed within four weeks with copy to the opposite counsel.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/08/2025 at 22:36:00
6. Be listed for arguments on 08.10.2025.
NEENA BANSAL KRISHNA, J AUGUST 8, 2025/RS This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/08/2025 at 22:36:00