LAWS(DLH)-2024-9-16

NARENDRA SURANA Vs. STATE OF NCT OF DELHI

Decided On September 18, 2024
NARENDRA SURANA Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

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

(2.) The application stands disposed of.

(3.) The present petition is filed challenging the order dtd. 7/9/2024 (hereafter 'impugned order'), passed by the learned Additional Sessions Judge ('ASJ'), Central District, Tis Hazari Courts, Delhi, in Bail Application No. 1283/2024 filed by Respondent No. 2 under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS'),