Karan Singh vs State (Govt. Of Nct Of Delhi)
2020 Latest Caselaw 1267 Del

$~30
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                        Date of decision: 25th February, 2020

+       BAIL APPLN. 552/2020 and Crl.M.A.No.4180/2020

        KARAN SINGH                                       ..... Petitioner
                           Through:     Ms. Alpana Pandey, Mr. Pramod
                                        Bahuguna, Mohd. Aman Khan and
                                        Ms. Kavita, Advs.
                           versus

        STATE (GOVT. OF NCT OF DELHI)             ..... Respondent
                      Through: Ms. Rajni Gupta, APP with Inspector
                                E.S. Yadav, P.S. M. Park

        CORAM:
        HON'BLE MR. JUSTICE C.HARI SHANKAR
                            O R D E R (ORAL)

% 25.02.2020

BAIL APPLN. 552/2020 After some hearing, Ms. Alpana Pandey, on instructions of Mr. Lallan Singh, who is father of petitioner, seeks leave to withdraw this bail application. Bail application is dismissed as withdrawn. Crl.M.A.No.4180/2020 In view of the order passed in the bail application, this application is disposed of.

C. HARI SHANKAR, J.

FEBRUARY 25, 2020 r.bararia