STATE (NCT) OF DELHI Vs. RAJEEV SHARMA

JUDGEMENT

(1.) The present Appeal is directed against the impugned judgment and order dtd. 4/12/2020 passed by the High Court of Delhi in Criminal Revision Petition No. 363/2020 whereby, the High Court had disposed of the said petition by granting the respondent bail subject to the conditions mentioned therein.

(2.) The broad facts leading to the present Appeal are that,

(3.) Heard learned counsels appearing for the parties and perused the material on record.