Delhi High Court - Orders
Lukamaan @ Lukhmaan vs The State (Ncvt Of Delhi) on 12 September, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3050/2023
LUKAMAAN @ LUKHMAAN ..... Petitioner
Through: Mr. Karan Verma, Advocate
versus
THE STATE (NCVT OF DELHI) ..... Respondent
Through: Mr. Manoj Pant, APP for the State
with SI Abhishek, P.S. Harsh Vihar
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 12.09.2023 CRL.M.A. 24538/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
BAIL APPLN. 3050/20233. The instant application under Section 439 read with Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed on behalf of applicant seeking grant of regular bail in case bearing FIR no. 408/2021 registered at Police Station Harsh Vihar, Delhi for offence punishable under Section 20 of Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act').
4. Issue notice. Mr. Manoj Pant, learned APP accepts notice on behalf of the 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 16/09/2023 at 18:42:11
5. At request, list for arguments on 20.10.2023.
6. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J SEPTEMBER 12, 2023/ns Click here to check corrigendum, if any 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 16/09/2023 at 18:42:11