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Judgment
3 paragraphs · 77 words
1.
Petitioner has approached this Court seeking bail in FIR No.210/2022, dated 25.10.2022, registered at Police Station Greater Kailash for offences under Sections 304/419/420/196/197/198/201/120B IPC.
2.
In view of the fact that the Petitioner has been granted statutory bail by this Court vide Judgment dated 28.08.2024 passed in CRL.M.C. 4847/2024, the present bail application has become infructuous.
3.
Accordingly, the bail application is disposed of as having become infructuous. Pending applications, if any, also stand disposed of.