Delhi High Court - Orders
Sovraj vs State Govt.Of Nct Of Delhi on 10 October, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2537/2023
SOVRAJ ..... Petitioner
Through: Mr. Mohd. Yasir and Mr. Aditya
Aggarwal, Advocates
versus
STATE GOVT.OF NCT OF DELHI ..... Respondent
Through: Mr. Mukesh Kumar, APP for State
with SI Mohd Kafeel, P.S. Kotla
Mubarak Pur
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 10.10.2023 [The proceeding has been conducted through Hybrid mode]
1. Mr. Mukesh Kumar, learned APP for State submits that the judgments referred to and relied upon by learned counsel for the applicant are those judgment where the case of Bail Application No. 3054/2022 dated 15.03.2023 whereby a Coordinate Bench of this Court had refused enlarging the applicant therein on bail on similar circumstances.
2. Learned APP submits that there are certain judgments passed by the Coordinate Bench, which need to be considered by this Court before passing any order in this case.
3. Accordingly, list on 28.11.2023 in first 5 matters.
TUSHAR RAO GEDELA, J OCTOBER 10, 2023 Aj 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 17/10/2023 at 07:24:49