Delhi High Court - Orders
Deepak Nagiya vs State Nct Of Delhi on 22 May, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1716/2023
DEEPAK NAGIYA ..... Petitioner
Through: Mr Mir Akhtar Hussain and Ms Sonia
Goswami, Advocates.
versus
STATE NCT OF DELHI ..... Respondent
Through: Mr Amol Sinha, ASC for State with
Mr Kshitiz Garg and Mr Ashvini
Kumar, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 22.05.2023 CRL.M.A. 13839/2023
1. Allowed, subject to all just exceptions.
BAIL APPLN. 1716/20232. Issue notice. Learned Additional Standing Counsel for the State accepts notice.
3. Let status report be filed before the next date.
4. Re-notify on 12.07.2023.
VIKAS MAHAJAN, J MAY 22, 2023 MK 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 24/09/2023 at 21:18:50