Gurjinder Singh Baba vs State
2020 Latest Caselaw 2184 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     BAIL APPLN. 1744/2020 & CRL.M.A. 9368/2020
      GURJINDER SINGH BABA            ..... Petitioner
                   Through Mr. Vikas Chadha, Adv.

                           versus


      STATE                                         ..... Respondent
                           Through     Mr. Raghuvinder Varma, APP
                                       for State

      CORAM:
      HON'BLE MR. JUSTICE C. HARI SHANKAR

                           ORDER

% 16.07.2020 (Video-Conferencing)

1. Reliance has been placed, in this application, on the criteria laid down in the meeting of the High Powered Committee, dated 18th May, 2020, under the Chairmanship of a learned Judge of this Court, regarding release of undertrials, on bail, in the wake of the COVID- 2019 pandemic.

2. Neither have the said criteria been placed on record, nor are they extracted in the petition.

3. Mr. Vikas Chadha, learned counsel for the petitioner, seeks and is granted a day's time to place the criteria on record under cover of an appropriate index.

4. He is permitted to do so, by way of email to the Court Master, during the course of the day, after serving an advance copy on the learned APP for the State.

5. Renotify on 17th July, 2020.

C. HARI SHANKAR, J.

JULY 16, 2020 dsn