JUDGMENT, IA No. 229692/2024 - EXEMPTION FROM FILING O.T. AND IA No. 229693/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
WITH
SLP(Crl) No. 17569/2024 (II-A) Date : 17-09-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) :Mr. Rohit Kumar Singh, AOR Mr. Shivam Sharma, Adv.
Mr. Akash Kumar, Adv.
Mr. Amit Kumar, Adv.
Mr. Harsh Tomar, Adv.
Mr. Saurabh Agrawal, Adv.
Mr. Aditya Sharma, Adv.
For Respondent(s) :Mr. Azmat Hayat Amanullah, AOR Ms. Ekta Kundu, Adv.
Mr. Tejasvi Kumar Sharma, Adv.
Mr. Shashank Manish, AOR
Ms. Nidhi Sahay, Adv.
Mr. Himanshu Raj, Adv.
Ms. Pragati Singh, Adv.
Mr. Ritansh Kumar Nand, Adv.
Mr. Shubham Ranjan, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
SLP (Crl.) No.17805/2024 Leave granted.
The appeal is allowed in terms of the signed order. The bail bonds of the accused-respondents stand cancelled.
Accused-respondents are directed to surrender within four weeks and apply for regular bail. Pending application(s), if any, are disposed of. SLP(Crl) No. 17569/2024
Leave granted.
Despite due service of notice, no one has entered appearance on behalf of respondent no. 2. Hence, the appeal is being proceeded ex-parte. The appeal is allowed in terms of the signed order. The bail bonds of the accused-respondent no.2 stands cancelled.
Respondent no. 2 is directed to surrender within four weeks and apply for regular bail. Pending application(s), if any, are disposed of.
(NEETU KHAJURIA)
ASTT. REGISTRAR-cum-PS
(RANJANA SHAILEY)
ASSISTANT REGISTRAR
(Signed order is placed on the file.)
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