Delhi High Court - Orders
Sunny Khanna vs State (Govt Of Nct Of Delhi) on 28 January, 2019
Author: A.K. Pathak
Bench: A.K. Pathak
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 218/2019
SUNNY KHANNA ..... Petitioner
Through: Mr. Vivek Singh, Adv.
versus
STATE (GOVT OF NCT OF DELHI) ..... Respondent
Through: Ms. Manjeet Arya, APP for State with
SI Anuj Kumar, P.S. Anand Vihar.
CORAM:
HON'BLE MR. JUSTICE A.K. PATHAK
ORDER
% 28.01.2019 Crl. M.A. 1879/2019 Allowed, subject to all just exceptions.
Application is disposed of.
Bail Appln. 218/2019Notice. Learned APP accepts notice.
List of hearing on 7th March, 2019. In the meanwhile, status report be filed.
A.K. PATHAK, J.
JANUARY 28, 2019 ga