Delhi High Court - Orders
State vs Sandeep Chauhan on 23 September, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 35/2020
STATE ..... Petitioner
Through: Mr. Ashish Dutta, APP for the State
with S.I. Durga Dass Rathore, P.S:
Vasant Kunj.
versus
SANDEEP CHAUHAN ..... Respondent
Through: Mr. Gopal Dubey, proxy counsel.
Respondent produced in custody.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 23.09.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
Mr. Sandeep Chauhan, the respondent, has been produced before this court in-custody from Tihar Jail.
At request of Mr. Gopal Dubey, learned counsel appearing on behalf of Mr. Sandeep Chauhan, on the ground that the main counsel Mr. A.K. Sheoran, Advocate, who has to argue this criminal leave petition on behalf of the respondent is in a personal difficulty today, the hearing of the same is adjourned.
Signature Not Verified Digitally Signed By:DURGESH NANDAN Signing Date:24.09.2021 Crl. L.P. 35/2020 Page 1 of 2 18:05:04List the criminal leave petition for hearing on 11.11.2021.
SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J SEPTEMBER 23, 2021/Ne Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DURGESH NANDAN Signing Date:24.09.2021 Crl. L.P. 35/2020 Page 2 of 2 18:05:04