Shivam vs The State (Nct Of Delhi)
2019 Latest Caselaw 538 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of Order: January 28, 2019
+      CRL.REV.P. 572/2018
       SHIVAM                                                  .....Petitioner
                      Through:          Nemo.

                     versus
       THE STATE ( NCT OF DELHI)                  .....Respondent
                     Through: Ms. Neelam Sharma, Additional
                               Public Prosecutor for respondent-
                               State with Inspector O.P.Mandal
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR
                         ORDER

(ORAL) Quashing of orders of 4th June 2018 and 11th May, 2018 is sought in this petition.

Vide order of 11th May, 2018, bail has been declined to petitioner and the Appellate Court vide impugned order of 4th June, 2018 has maintained trial court's order declining bail to petitioner.

None appears on behalf of petitioner even on the second call in the post lunch session.

Learned Additional Public Prosecutor for respondent-State informs that petitioner has been released on bail by Juvenile Justice Board on 29th November, 2018.

In view of the above, this petition is disposed of as infructuous.

(SUNIL GAUR) JUDGE JANUARY 28, 2019/v