LAWS(DLH)-2023-9-28

AJAY KUMAR Vs. STATE OF NCT OF DELHI

Decided On September 14, 2023
AJAY KUMAR Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) Application stands disposed of. BAIL APPLN. 3067/2023

(3.) The present application has been filed seeking regular bail in case FIR No. 77/2023 under Ss. 307/34 IPC registered at PS Govindpuri.