Delhi District Court
Deepak Kapoor vs . Sanjeev Kumar Vats on 21 April, 2014
IN THE COURT OF SH. RAKESH KUMAR SINGH, LD. MM (NI ACT)
CENTRAL-01, TIS HAZARI COURTS COMPLEX, DELHI.
Deepak Kapoor Vs. Sanjeev Kumar Vats
CC No.7583/13
21.04.2014
Present: Counsel for complainant.
Convict with counsel.
Heard on application of complainant U/s 362 Cr.P.C. There is no objection from the convict side. As such, the following sentence from the Paragraph-4 of the judgment dated 28.03.2014 stands deleted being a typographical mistake:
"In the present case even the cheque was stated to be filled in by the husband of the accused as per her own claim."
Initial has been made on such deletion today. The application stands disposed of.
Ld. counsel for the convict submits that due to human error, earlier address was mentioned in the bail bond by the convict and that convict will his affidavit in respect of his correct address tomorrow i.e. on 22.04.2014.
In such circumstances, NBW is cancelled as applied. Convict shall file an affidavit and also bring the surety to reconfirm his surety bond. For this, list on 22.04.2014 at 02.00 p.m. A copy of this order be given dasti to both the sides. This order be separately uploaded on the official website of District Court, Delhi.
(RAKESH KUMAR SINGH) MM-(NI Act)-Central-01/THC/Delhi 21.04.2014 RAJEEV