Delhi High Court - Orders
Anita Chetri vs State Nct Of Delhi on 17 April, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1210/2023
ANITA CHETRI ..... Petitioner
Through: Mr. Sudhir Batra and Mr. Rohit
Khanna, Advocats.
versus
STATE NCT OF DELHI ..... Respondent
Through: Ms. Priyanka Dalal, APP for the
State with Insp. Jagjeewan Ram,
P.S.Amar Colony.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 17.04.2023 CRL.M.A. 9830/2023(Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of.
BAIL APPLN. 1210/2023This is a petition filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in case FIR No. 294/2019 under Section 302 IPC registered at Police Station Amar Colony.
Issue notice. Learned APP for the State appears on advance notice and accepts notice.
It is submitted by the counsel for the petitioner that petitioner is in judicial custody since the last 4 years and all the material witnesses have been examined.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:20.04.2023 17:05:02It is submitted by the learned APP that bail application of the petitioner was withdrawn before this Court on 21.02.2022.
On this, counsel for the petitioner submitted that at that time, no witness was examined and now all the material witnesses have been examined.
Let the status report be filed before the next date of hearing. Nominal roll be also called from the jail authorities.
List on 21st July, 2023.
RAJNISH BHATNAGAR, J APRIL 17, 2023/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:20.04.2023 17:05:02