Delhi High Court - Orders
Ubabueze Chijioke Emmanunel @ Jojo vs State Nct Of Delhi on 6 October, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3365/2023
UBABUEZE CHIJIOKE EMMANUNEL @ JOJO ..... Petitioner
Through: Mr. Vikas Gautam, Advocate
versus
STATE NCT OF DELHI ..... Respondent
Through: Mr. Manoj Pant, APP for State with
Insp. Gulshan Yadav, AGS/Crime
Branch
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 06.10.2023 [The proceeding has been conducted through Hybrid mode] The matter has been received on transfer CRL.M.A. 27122/2023
1. Exemption allowed subject to all just exceptions.
2. The application stands disposed of.
BAIL APPLN. 3365/20233. This is an application under Section 439 Cr.P.C., 1973 seeking grant of regular bail in FIR No. 113/2015 under Sections 21/29 NDPS Act, 1985 and Section 14 of Foreigners Act, 1946 registered at Police Station Crime Branch and now pending trial in SC No.75876/2016.
4. Issue notice.
5. Notice accepted by Mr. Manoj Pant, learned APP for State, 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 10/10/2023 at 21:35:25 who seeks and is granted four weeks' time to file the status report. An advance copy of the same be furnished to learned counsel for the applicant.
6. List for consideration before the roster bench on 24.11.2023.
7. Updated nominal roll of the applicant be requisitioned from the concerned Jail Superintendent, before the next date of hearing.
TUSHAR RAO GEDELA, J OCTOBER 6, 2023 Aj 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 10/10/2023 at 21:35:25