AMIT GULIA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks interim bail for a period of six weeks in case FIR No. 163/2019 of PS Special Cell for offence under Sec. 3(1) and 3(4) of MCOC Act.

(2.) Status report in terms with last order was not filed. It has been repeatedly observed in almost all cases that status reports are not filed by the State in time. However, keeping in mind the issue of liberty, that too, an interim liberty on medical grounds, I find no reason to adjourn the matter.

(3.) Learned APP for State has shown me the relevant documents and the same have been shared with the learned senior counsel for accused/applicant as well.