MANOJ KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Exemptions allowed, subject to just exceptions.

(2.) Applications are disposed of. BAIL APPLN. 2174/2024 & BAIL APPLN. 2175/2024

(3.) The present applications have been filed under Sec. 439 of Criminal Procedure Code, 1973 ("Cr.P.C."), on behalf of the petitioner seeking grant of Interim Bail for a period of two months.