Delhi High Court - Orders
Sunder Singh vs State (Gnct Of Delhi) on 27 May, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 744/2018
SUNDER SINGH ..... Appellant
Through Mr. Jitender Tyagi, Advocate.
versus
STATE (GNCT OF DELHI) ..... Respondent
Through Ms. Aasha Tiwari, APP for the
State.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 27.05.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CRL.M.(BAIL) 599/2021 (Interim Bail) The present application under Section 389 read with Section 482 of the Code of Criminal Procedure (Cr.P.C.), 1973 has been instituted on behalf of the applicant/appellant, namely Mr. Sunder Singh, praying as follows:
"a suspend the sentence of the applicant/accused & release him on interim bail for the period of 3 months in case FIR No. 371/2012, US 452/307/302/34 IPC 25/54/59 Arms Act PS Saket in view of the submission made above, in the interest of justice."Signature Not Verified Digitally signed by:DURGESH NANDAN Signing Date:28.05.2021 CRL.A. 744/2018 Page 1 of 2 16:34:46
The court has received a medical report dated 24.05.2021 authored by the Medical Officer, District Prison Hospital, Gurugram qua the applicant/appellant Mr. Sunder Singh s/o late Sh. Diwan Singh.
In view of the contents of the medical report, after some arguments, Mr. Jitender Tyagi, learned counsel appearing on behalf of the applicant/appellant seeks leave to withdraw this application, at this stage.
Leave granted.
The application is dismissed as withdrawn and disposed of accordingly.
SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J MAY 27, 2021/rs Click here to check corrigendum, if any Signature Not Verified Digitally signed by:DURGESH NANDAN Signing Date:28.05.2021 CRL.A. 744/2018 Page 2 of 2 16:34:46