Delhi High Court - Orders
Sahil Alias Senky vs State Through Sho Ps Karol Bagh on 26 September, 2023
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3252/2023
SAHIL ALIAS SENKY ..... Applicant
Through: Mr. Harsh Vardhan Sharma,
Advocate through VC.
versus
STATE THROUGH SHO PS KAROL BAGH ..... Respondent
Through: Mr. Ajay Vikram Singh, APP for the
State with Insp. Kailash, PS: Karol
Bagh.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 26.09.2023 CRL.M.A. 26197-26198/2023 (for exemption)
1. Allowed, subject to all just exceptions.
2. The applications stand disposed of.
BAIL APPLN. 3252/20233. The applicant vide the present application under Section 439 of the Code of Criminal Procedure, 1973 seeks regular bail in FIR No.117/2017 dated 30.04.2017 registered under Sections 302/394/397/411/414/120B/34 of the Indian Penal Code, 1860 read with Sections 25/54/59 of the Arms Act, 1959 at PS.: Karol Bagh, Delhi.
4. Issue notice.
BAIL APPLN. 3252/2023 page 1 of 2 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 28/09/2023 at 01:41:58
5. Learned APP for the State accepts notice. He seeks, and is granted, four weeks time to file the Status Report.
6. Let the Nominal Roll be also requisitioned from the concerned Jail Superintendant within the aforesaid period of four weeks.
7. List on 20.11.2023.
SAURABH BANERJEE, J
SEPTEMBER 26, 2023/So
BAIL APPLN. 3252/2023 page 2 of 2
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 28/09/2023 at 01:41:58