Delhi High Court - Orders
Lobsang Tenzing Bhutia vs State on 5 May, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1275/2021
LOBSANG TENZING BHUTIA .....Petitioner
Through: Mr. Suraj Rathi, Adv.
versus
STATE .....Respondent
Through: Mr. Amit Chadha, APP for State with
SI Bhanwar Singh, PS EOW
Mr. Sanjeev Rajpal, Adv. for
complainant
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 05.05.2021 The hearing has been conducted through video conferencing.
1. Status report dated 04.05.2021 filed by Mr. Kapil Parashar, ACP stated to have been filed, however, the same is not on record.
2. Learned counsel for petitioner submits that he has received two status reports dated 03.05.2021 and 04.05.2021 signed by two different ACPs, namely, Mr. Virender Singh and Mr. Kapil Parashar, respectively.
3. Learned APP for State, on instructions, has clarified that the updated status report is dated 04.05.2021 signed by Mr. Kapil Parashar, ACP.
4. State is directed to pursue with the Registry and get the status report dated 04.05.2021 placed on record before the next date of hearing.
5. Renotify on 21.05.2021.
SURESH KUMAR KAIT, J MAY 05, 2021/rk