Delhi High Court - Orders
Laxman Thakur vs State (Govt. Of Nct Of Delhi) on 1 November, 2022
Author: Amit Sharma
Bench: Amit Sharma
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3233/2022
LAXMAN THAKUR ..... Petitioner
Through: Mr. Aditya Aggarwal, Mr. Naveen
Panwar, Mr. Manas Agarwal,
Advocates.
versus
STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Through: Ms. Richa Dhawan, APP for the State
along with A.S.I. Mahesh, AGS
Crime Branch.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 01.11.2022 CRL.M.A. 22137/2022 (Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of.
BAIL APPLN. 3233/2022The present application under Section 439 of the Code of Criminal Procedure, 1973, read with Section 36(3) of NDPS Act, 1985, has been filed by the petitioner seeking grant of regular bail in FIR No. 0021/2022, under Section 20/29 of NDPS Act, 1985, registered at Police Station, Crime Branch.
Issue notice.
Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:02.11.2022 16:54:08Learned APP accepts notice on behalf of the State and seeks time to file a status report. Let the status report be filed on or before the next date of hearing.
List on 13.12.2022.
AMIT SHARMA, J NOVEMBER 1, 2022/ab Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:02.11.2022 16:54:08