Syed Imran Ali @ Sameer vs State Of Nct Of Delhi on 1 March, 2021

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Delhi High Court - Orders

Syed Imran Ali @ Sameer vs State Of Nct Of Delhi on 1 March, 2021

Author: Mukta Gupta

Bench: Mukta Gupta

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      BAIL APPLN. 560/2021
       CRL.M.A.2676/2021
       SYED IMRAN ALI @ SAMEER                    ..... Petitioner
                Represented by: Mr.Vishal Raj Sehijpal, Advocate.
                     versus

       STATE OF NCT OF DELHI                               .... Respondent
                Represented by:         Mr.Ravi Nayak, APP for the State
                                        with SI Yashpal, P.S. Special Staff,
                                        North West (through video
                                        conferencing).
       CORAM:
       HON'BLE MS. JUSTICE MUKTA GUPTA
                           ORDER

% 01.03.2021 The hearing has been conducted through video conference.

CRL.M.A.2676/2021

1. Exemption allowed subject to just exceptions.

2. Application is disposed of.

BAIL APPLN. 560/2021

1. By this petition, the petitioner seeks regular in case FIR No. 494/2020 under Sections 15/25 of NDPS Act registered at P.S. Jahangirpuri.

2. Notice. Mr.Ravi Nayak, APP for the State accepts notice.

3. Status report be filed.

4. List on 20th April, 2021.

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

MUKTA GUPTA, J.

MARCH 01, 2021/akb Signature Not Verified BAIL APPLN. 560/2021 Page 1 ofSigned Digitally 1 By:JUSTICE MUKTA GUPTA Signing Date:01.03.2021 19:33:57

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Delhi High Court - Orders