Delhi High Court - Orders
Tarvinder Kaur Suri Thorugh Parokar ... vs State (Govt. Of Nct Of Delhi) on 28 March, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 783/2022
TARVINDER KAUR SURI THORUGH PAROKAR
AJIT SINGH ..... Petitioner
Through: Mr. Gaurav Gupta, Advocate.
versus
STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Through: Mr. Amit Ahlawat, APP for the State.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 28.03.2022 BAIL APPLN. 783/2022 and CRL.M.A. Nos. 5558/2022 & 5559/2022 Learned counsel for the petitioner submits that after filing of regular bail application before this Court, the charge-sheet has already been filed before the learned Trial Court as the investigation has been completed. It is prayed that the present application may be permitted to be withdrawn without prejudice to the rights and contentions of petitioner in order to seek the relief from the learned Trial Court and if required, the bail application would be subsequently preferred before this Court.
The application is accordingly dismissed as withdrawn. A copy of this order be forwarded to the learned Trial Court. Date for 20.05.2022 stands cancelled.
ANOOP KUMAR MENDIRATTA, J.
MARCH 28, 2022/A Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:28.03.2022 23:14:02