Delhi High Court - Orders
Sunny Alias Ravi Kumar vs State Of Nct Of Delhi on 20 October, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3580/2023
SUNNY ALIAS RAVI KUMAR ..... Petitioner
Through: Mr. Vijay Datt Gahtori, Ms. Tara
Singh Bisht and Mr. Priyank
Kharkwal, Advocates
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Shoaib Haider, APP with W/PSI
Akankha Chillar, PS Adarsh Nagar
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 20.10.2023 [The proceeding has been conducted through Hybrid mode] CRL.M.A. 29129/2023 (Exemption)
1. Exemption allowed subject to just exceptions.
2. The application stands disposed of.
BAIL APPLN. 3580/20233. This is an application under Section 439 of the Cr.P.C., 1973 r/w Section 482 Cr.P.C. seeking grant of regular bail in FIR No.255/2023 dated 10.03.2023 under Sections 376/354D/506 IPC registered at Police Station Adarsh Nagar, Delhi.
4. Issue notice.
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 22/10/2023 at 06:52:27
5. Notice accepted by Mr.Haider, learned APP for State who seeks and is granted four weeks' time to file the status report with an advance copy to learned counsel for the applicant.
6. Latest nominal roll of the applicant be requisitioned from concerned Jail Superintendent.
7. Learned counsel appearing for the applicant seeks and is granted four weeks time to file the additional documents.
8. List on 14.02.2024.
TUSHAR RAO GEDELA, J OCTOBER 20, 2023/ms 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 22/10/2023 at 06:52:27