Delhi High Court - Orders
Neeraj @ Bunty vs The State (Govt. Of Nc T Of Delhi) And Anr on 17 May, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3377/2022
NEERAJ @ BUNTY ..... Petitioner
Through: Mr. Sumit Rana & Ms. Shikha
Sharma, Advocates.
versus
THE STATE (GOVT. OF NC T OF DELHI) AND ANR.
..... Respondents
Through: Ms. Manjeet Arya, APP for the State
with SI Esther Dazii Duo, P.S.
Mehrauli.
Mr. M. Hasibuddin, Advocate for R-
2.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 17.05.2023
1. Learned counsel appearing on behalf of the applicant has placed on record order dated 25.09.2019, whereby the learned Trial Court had granted bail to co-accused, Tamanna.
2. Learned APP for the State submits that the bail granted to the co- accused was on different grounds.
3. Re-notify on 18.07.2023.
4. In the meantime, latest nominal roll be requisitioned from the concerned Jail Superintendent before the next date of hearing.
5. A copy of this order be sent to concerned Jail Superintendent for necessary information and compliance.
AMIT SHARMA, J MAY 17, 2023/bsr 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 24/09/2023 at 12:04:08