Delhi High Court - Orders
Umar Khalid vs State (Govt Of Nct Of Delhi) on 24 July, 2024
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 631/2024
UMAR KHALID .....Appellant
Through: Mr. Chander Uday Singh and Mr.
Trideep Pais, Senior Advocates with
Ms. Sanya Kumar, Mr. Sahil Ghai,
Mr. N. Sai Vinod and Ms. Saloni,
Advocates.
versus
STATE (GOVT OF NCT OF DELHI) .....Respondent
Through: Mr. Amit Prasad, SPP for the State
with Ms. Ruchika Prasad, Mr.
Ayodhyay Prasad, Ms. Chanya Jaitly
& Ms. Kavya Agarwal, Advocates.
Insp. Anil Kumar & Insp. Shoaib,
P.S. Special Cell and Vivekanand Jha,
ACP, Sp. Cell.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 24.07.2024 CRL.M.A. 21104/2024 (Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The application is disposed of.
CRL.M.A. 21103/2024 (Condonation of Delay)
3. The present application has been filed on behalf of the appellant under Section 21 (4) of the National Investigation Agency Act, 2008 and Section 5 of the Limitation Act, 1963 read with Section 528 of the Bharatiya Nagarik CRL.A. 631/2024 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/07/2024 at 01:57:23 Suraksha Sanhita, 2023 and Section 482 of the Code of Criminal Procedure, 1973 seeking condonation of delay of 22 days in filing the present appeal.
4. For the reasons stated in the application, the same is allowed.
5. Delay in filing the present appeal is condoned.
6. The application is disposed of.
CRL.A. 631/20247. Notice issued.
8. Mr. Amit Prasad, learned SPP accepts notice on behalf of the respondent - State and seeks time to file reply.
9. Let reply be filed within 03 weeks; rejoinder thereto, if any, be filed within 01 week thereafter, with copies to the opposing counsel.
10. Re-notify on 29.08.2024.
SURESH KUMAR KAIT, J GIRISH KATHPALIA, J JULY 24, 2024/uk CRL.A. 631/2024 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/07/2024 at 01:57:23