Delhi High Court - Orders
Mohammad Saqib@ Saqib Iftekar vs National Investigation Agency on 10 March, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 676/2024 & CRL.M.(BAIL) 529/2025
MOHAMMAD SAQIB@ SAQIB IFTEKAR .....Appellant
Through: Mr. Saurabh Sagar, Adv. (M:
9773586399)
versus
NATIONAL INVESTIGATION AGENCY .....Respondent
Through: Mr. Rahul Tyagi, SPP, NIA.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 10.03.2025
1. This hearing has been done through hybrid mode. CRL.M.(BAIL) 529/2025 (for interim bail)
2. The present application has been filed by the Appellant under Section 389 of Cr.P.C, 1973 seeking interim bail in FIR No. RC-38/2018/NIA/DLI, dated 20th December 2018, registered at P.S. NIA, HQ, New Delhi.
3. Considering that the main matter i.e., CRL. A. 676/2024, is listed on 21st April, 2025 wherein the Appellant is seeking regular bail and the present application is seeking interim bail on various other grounds, this Court at this stage is not inclined to entertain the application, at the first instance.
4. Let the interim bail application be presented before the concerned Trial Court.
5. The present application is dismissed as withdrawn with liberty to approach the trial court.
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 11/03/2025 at 22:31:02 CRL.A. 676/2024
6. List on 21st April, 2024, the date already fixed.
PRATHIBA M. SINGH, J.
RAJNEESH KUMAR GUPTA, J.
MARCH 10, 2025/dk/ck 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 11/03/2025 at 22:31:02