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Naresh Juneja vs State (Govt. Of Nct Of Delhi) on 27 July, 2023

Bench: A.S. Bopanna, M.M. Sundresh

                                        IN THE SUPREME COURT OF INDIA
                                       CRIMINAL APPELLATE JURISDICTION


                                     CRIMINAL APPEAL NO. 2182 OF 2023
                                  (Arising out of SLP (Crl.)No.8124/2021 )



     NARESH JUNEJA                                                          APPELLANT(S)

                                                        VERSUS


     STATE (GOVT. OF NCT OF DELHI )& ANR.                                   RESPONDENT(S)



                                                      O R D E R

Leave granted.

Heard learned counsel for the parties and perused the appeal papers.

Though learned counsel for the respondent-State would vehemently oppose the continuation of the interim protection granted by this Court, we take note that this Court after directing notice on 29.10.2021, had thereafter taken into consideration all aspects and granted interim protection on 07.12.2021. The same is in force for nearly one year and seven months. Despite, the learned counsel for the respondent referring us to the Status Report, we are of the opinion since sufficient time has passed with regard to the investigation, Signature Not Verified at this stage, we see no reason to modify the order.

 In that view, the interim protection granted on 07.12.2021 is made absolute until completion of the process subject to the appellant diligently participating in the further process as and when called upon and also adhering to the requirement of Section 438(2) of Cr.P.C.

The appeal is disposed of.

Pending application(s) shall also stand disposed of.

…………………………………………………………J. [A.S. BOPANNA] …………………….……………………………………….J. [M.M.SUNDRESH] NEW DELHI;

JULY 27, 2023 2 ITEM NO.6 COURT NO.7 SECTION II-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (Crl.) No. 8124/2021 (Arising out of impugned final judgment and order dated 05-10-2021 in BA No. 2022/2021 passed by the High Court of Delhi at New Delhi) NARESH JUNEJA Petitioner(s) VERSUS STATE (GOVT. OF NCT OF DELHI) & ANR. Respondent(s) (IA No. 21869/2022 - CONDONATION OF DELAY IN FILING REJOINDER, IA No. 137263/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 137266/2021 - EXEMPTION FROM FILING O.T.) Date : 27-07-2023 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. Sanjay Vashishtha, Adv.

Mr. Rupesh Singh, Adv.

Mr. Aman Tripathi, Adv.

Ms. Charu Mathur, AOR For Respondent(s) Mr. K.M.Nataraj, A.S.G. Mr. Shailesh Madiyal, Adv.

Mr. Vatsal Joshi, Adv.

Mr. Varun Chugh, Adv.

Mr. Sughosh Subramanyam, Adv.

Dr. N. Visakamurthy, Adv.

Mr. Shreekant Neelappa Terdal, AOR Mr. M. R. Shamshad, AOR Mr. Saleem Malik, Adv.

Mr. Arijit Sarkar, Adv Nabeela Jamil, Adv.

Mr. Arijit Sarkar, Adv.

Ms. Nabeela Jamil, Adv.

UPON hearing the counsel the Court made the following O R D E R Delay in filing Rejoinder Affidavit is condoned. Leave granted.

Appeal is disposed of in terms of signed order. Pending application(s) shall also stand disposed of.

(RAJNI MUKHI)                               (DIPTI KHURANA)
COURT MASTER (SH)                          ASSISTANT REGISTRAR

(Signed order is placed on the file) 3