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Shiv Charan Chauhan vs Govt Of Nct on 30 June, 2020

Author: Anu Malhotra

Bench: Anu Malhotra

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     BAIL APPLN. 1455/2020,       CRL.M.A. 8385/2020,                   CRL.M.A.
      8386/2020 & CRL.M.A. 8387/2020

      SHIV CHARAN CHAUHAN                                           .....Petitioner

                            Through:     Mr.Durga Dutt, Mr. Upendra Narayan
                                         Mishra & Mr.Koushik Ghosh, Advocates.


                                  Versus

      GOVT OF NCT                                                   .....Respondent


                            Through:     Mr.Kewal Singh Ahuja, APP for State.

      CORAM:
      HON'BLE MS. JUSTICE ANU MALHOTRA
                                  ORDER

% 30.06.2020 CRL.M.A. 8385/2020, CRL.M.A. 8386/2020 & CRL.M.A. 8387/2020 (Ex.) Exemptions allowed subject to all just exceptions. The applications stand disposed of.

The applicant seeks the grant of regular bail in relation to FIR No.511/2019, PS Rajouri Garden under Sections 302/323/34 of the Indian Penal Code, 1860.

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

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

The nominal roll qua the applicant be also called for from the Superintendent Jail, Delhi.

Renotify on 13.07.2020.

ANU MALHOTRA, J JUNE 30, 2020 'neha chopra'