Delhi High Court - Orders
Jaspal Singh Alagh vs State Of Nct Of Delhi & Anr on 8 April, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 275/2020 and Crl.M.(Bail) 7889/2020
JASPAL SINGH ALAGH ..... Petitioner
Through: Mr. Mohit Khanna, Advocate.
versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Ms. Neelam Sharma, APP for the
State.
Mr. Rakesh Tiku, Sr. Advocate with
Ms. Aruna Tiku and Mr. Azad Singh,
Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 08.04.2021 It is submitted by learned counsel for the petitioner that digitalized copy of the trial court record and appellate court record have not been supplied to him. Registry is directed to supply the said documents to learned counsel for the petitioner within a week from today.
List on 5th May, 2021.
RAJNISH BHATNAGAR, J APRIL 8, 2021 AK Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:09.04.2021 18:32