Delhi High Court - Orders
Zahid@ Mohd Jahid vs State Of Nct Of Delhi on 25 January, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 278/2021
ZAHID@ MOHD JAHID ..... Petitioner
Through Mr. Firoz Iqbal Khan, Advocate
versus
STATE OF NCT OF DELHI ..... Respondent
Through Ms. Meenakshi Chauhan, APP for
State
ASI Pawan, PS Gandhi Nagar
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 25.01.2021
1. Mr. Firoz Iqbal Khan, learned counsel for the petitioner states that the petitioner is being unnecessarily implicated in a number of cases and he has been discharged in majority of them.
2. Mr. Khan, learned counsel for the petitioner is directed to file a tabulated chart showing the dates of the FIR, the offences for which the FIR has been registered, the Police Station concerned, date of grant of bail in each of the cases and the date of discharge in those cases along with orders passed in them. He seeks one week's time to file the same.
3. List on 10.02.2021.
SUBRAMONIUM PRASAD, J.
JANUARY 25, 2021 hsk