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\ Kamal Alias Manish vs The State Of Delhi on 9 September, 2020

Author: Anu Malhotra

Bench: Anu Malhotra

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                *     IN THE HIGH COURT OF DELHI AT NEW DELHI
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                      BAIL APPLN. 2598/2020 & CRL.M.A. 12453/2020
                      KAMAL alias MANISH                                      ..... Applicant
                                           Through:    Mr.Arpit Bhalla, Advocate.

                                                Versus
                      THE STATE OF DELHI                                       .....Respondent

                                           Through:      Mr.Ashok Kumar Garg, APP for State.

                      HON'BLE MS. JUSTICE ANU MALHOTRA
                                                ORDER

% 09.09.2020 (hearing through Video Conferencing) CRL.M.A. 12453/2020 (Ex.) Exemption allowed subject to all just exceptions. The application stands disposed of.

The applicant, vide the present application seeks the grant of bail in relation to FIR No.205/2020, PS Budh Vihar under Sections 308/323/341/506/34 of the Indian Penal Code, 1860.

Notice thereof is issued to the State and is accepted by the learned APP on behalf of the State.

The status report be submitted by the State before the next date of hearing.

The matter be re-notified for 07.10.2020.

Signature ANU MALHOTRA, J Not Verified SEPTEMBER 09, 2020 Digitally Signed 'neha chopra' By:SUMIT GHAI Signing Date:10.09.2020 11:25:10 This file is digitally signed by PS to HMJ ANU MALHOTRA.