Sushil Kumar vs The State on 4 February, 2022

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Delhi High Court - Orders

Sushil Kumar vs The State on 4 February, 2022

Bench: Mukta Gupta

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       BAIL APPLN. 421/2022
        SUSHIL KUMAR                                         ..... Petitioner
                 Represented by:           Mr. Sidharth Luthra, Sr. Adv. with
                                           Mr. Pradeep Rana, Mr. Rahul Sand,
                                           Mr. Kumar Vaibhav, Mr. Satwik
                                           Mishra, Advs.
                            versus

        THE STATE                                           ..... Respondent
                 Represented by:           Mr. Amit Gupta, APP for State with
                                           Insp. Mangesh Tyagi, PS Crime
                                           Branch.

        CORAM:
        HON'BLE MS. JUSTICE MUKTA GUPTA
                            ORDER

% 04.02.2022 The hearing has been conducted through Video Conferencing.

CRL.M.A. 2258/2022

Exemption allowed subject to just exception.

BAIL APPLN. 421/2022

1. By this petition the petitioner seeks regular bail in FIR No. 218/2021 under Sections 302/307/308/364/365/452/323/342/188/269/147/ 148/506II/392/394/397/411/201/109/120-B/34 IPC and Sections 27/27 Arms Act registered at PS Model Town, later investigated by the Crime Branch.

2. Notice. Learned APP for the State accepts notice.

3. Status report be filed.

4. List on 28th March, 2022.

Signature Not Verified

BAIL APPLN. 421/2022 Page 1 Digitally of 2 Signed By:JUSTICE MUKTA GUPTA Signing Date:04.02.2022 21:18:56

5. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

FEBRUARY 04, 2022 'ga' Signature Not Verified BAIL APPLN. 421/2022 Page 2 Digitally of 2 Signed By:JUSTICE MUKTA GUPTA Signing Date:04.02.2022 21:18:56

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Delhi High Court - Orders