Shahjada Irfan vs The State Nct Of Delhi
2020 Latest Caselaw 2167 Del

$~(SB-2)
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     BAIL APPLN. 1697/2020, CRL. M.A. 9185/2020

      SHAHJADA IRFAN
                                                            .....Petitioner
                                  Through:   Mr. M. Sufian Siddiqui,
                                             Adv.
                         versus

      THE STATE NCT OF DELHI
                                                         ..... Respondent
                                  Through:   Mr. Raghuvinder Varma,
                                             Ld. APP

      CORAM:
      HON'BLE MR. JUSTICE V. KAMESWAR RAO
                        ORDER

% 14.07.2020

This matter is being heard through video-conferencing. CRL. M.A. 9185/2020 ( by petitioner seeking exemption from filing the certified copies of the annexures, court fee, attestation, digital signatures and Hindi typed copy of the FIR No.27/2014)

For the reasons stated in the application, the same is allowed and petitioner is exempted from filing the certified copies of the annexures, attestation, digital signatures and Hindi typed copy of the FIR No.27/2014.

Subject to the applicant / petitioner filing the necessary Court fee within 72 hrs from the date of resumption of regular functioning of the Court, as mandated in terms of Office Order dated April 04, 2020 issued by this Court, exemption from filing the requisite court fees is granted. Application is disposed of.

BAIL APPLN. 1697/2020 After some submissions, Mr. Siddiqui, learned counsel for the applicant seeks to withdraw the petition by stating that the applicant shall surrender to the Jail authorities by 5 pm today i.e 14th July, 2020.

Noting the statement made by Mr. Siddiqui and directing the applicant to surrender to the Jail authorities by 5 pm today i.e 14th July, 2020, the petition is dismissed as withdrawn.

V. KAMESWAR RAO, J

JULY 14, 2020/ak