Anil @ Sonu@ Matka vs The State Of(Nct Of Delhi) on 24 January, 2019

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Delhi High Court - Orders

Anil @ Sonu@ Matka vs The State Of(Nct Of Delhi) on 24 January, 2019

Bench: Sunil Gaur

$~30
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      BAIL APPLN. 195/2019
       ANIL @ SONU@ MATKA                                 ..... Petitioner
                          Through:       Mr. K.K. Malhotra and Mr.
                                         Pushpinder Singh, Advocates

                     versus
       THE STATE OF(NCT OF DELHI)                ..... Respondent
                     Through: Ms. Neelam Sharma, Additional
                              Public Prosecutor for State with SI
                              Rahul
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                        ORDER

% 24.01.2019 Crl.M.A. 1651/2019 (Exemptions) Allowed, subject to all just exceptions.

BAIL APPLN. 195/2019

Let a legible copy of the Voter Identity Card (Annexure A-7) be supplied to learned Additional Public Prosecutor for State during the course of the day. If it is so done, then the verification regarding the medical certificate etc. be carried out and its outcome be placed on record by way of status report within a week.

List on 5th February, 2019.

SUNIL GAUR, J JANUARY 24, 2019 p'ma

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Delhi High Court - Orders