Delhi High Court - Orders
Lobsang Tenzing Bhutia vs State on 31 May, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1275/2021
LOBSANG TENZING BHUTIA ...... Petitioner
Through: Mr. Suraj Rathi, Advocate
Versus
STATE ...... Respondent
Through: Mr. Amit Chadha, Additional
Public Prosecutor for State with SI
Bhanwar Singh
Mr. Sanjeev Rajpal, Advocate for
complainant
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 31.05.2021 The hearing has been conducted through video conferencing.
1. Learned counsel for petitioner submits that he is in personal difficulty today and prays for an adjournment.
2. Renotify on 14.06.2021 before Vacation Bench.
SURESH KUMAR KAIT, J MAY 31, 2021 r