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Delhi High Court - Orders

Sanjeeva Shukla vs State Through Eow on 15 March, 2023

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~56
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    BAIL APPLN. 832/2023
                                     SANJEEVA SHUKLA
                                                                                      ..... Petitioner
                                                    Through: Mr.Divyesh        Pratap          Singh,
                                                               Ms.Shivangi Singh, Mr.Ajay Prabhu,
                                                               and Mr.Vikram Pratap Singh,
                                                               Advocates.
                                                    versus
                                     STATE THROUGH EOW
                                                                                   ..... Respondent
                                                    Through: Mr.Raghuvinder Varma, APP for
                                                               State.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                    ORDER

% 15.03.2023 CRL.M.A.6654/2023

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

3. By this petition, petitioner seeks regular bail.

4. Notice issued. Learned APP for the State accepts notice and seeks to file status report. Be filed before next date of hearing with an advance copy thereof to the learned counsel for petitioner.

5. List again on 13.04.2023 and in the meanwhile, latest nominal roll of petitioner be requisitioned and placed on record.

YOGESH KHANNA, J.

MARCH 15, 2023 M Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:18.03.2023 14:55