Delhi High Court - Orders
National Investigation Agency Through ... vs Jahanzaib Sami Alias Dawood Ibrahim ... on 6 February, 2024
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~7 to 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 792/2023
NATIONAL INVESTIGATION AGENCY THROUGH ITS CHIEF
INVESTIGATION OFFICER ..... Appellant
Through: Mr. Rahul Tyagi, SPP(NIA) with
Mr.Vikas Walia, Mr. Sangeet Sibou,
Ms. Priya Rai, Mr. Jatin, Advocates
and Mr. Deepak Kumar Gupta, CIO
Insp.(NIA)
versus
JAHANZAIB SAMI ALIAS DAWOOD IBRAHIM ALIAS XAIB
ALIAS ABU MUHAMMED AL HIND ALIAS ABU ABDULLA &
ORS. ..... Respondents
Through: Mr. R.K. Thakur with Ms. Kirti Negi
and Mr. Bhalendu Mishra, Advocates
for respondent No.3.
Mr. Kartik Murukotla with Mr. Abu
Bakr Sabbaq, Advocates for
respondent Nos.4 and 5.
+ CRL.A. 968/2023
SADIYA ANWAR SHAIKH ..... Appellant
Through: Mr. Kartik Murukotla with Mr. Abu
Bakr Sabbaq, Advocates.
versus
NATIONAL INVESTIGATION AGENCY ..... Respondent
Through: Mr. Rahul Tyagi, SPP(NIA) with
Mr.Vikas Walia, Mr. Sangeet Sibou,
Ms. Priya Rai, Mr. Jatin, Advocates
and Mr. Deepak Kumar Gupta, CIO
Insp.(NIA).
+ CRL.A. 971/2023
HINA BASHIR BEIGH ..... Appellant
Through:
versus
NATIONAL INVESTIGATION AGENCY ..... Respondent
Through: Mr. Rahul Tyagi, SPP(NIA) with
Mr.Vikas Walia, Mr. Sangeet Sibou,
Ms. Priya Rai, Mr. Jatin, Advocates
and Mr. Deepak Kumar Gupta, CIO
Insp.(NIA)
CRL.A. 792/2023 & 1
Other connected matters
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 07/02/2024 at 21:59:56
10
+ CRL.A. 1065/2023
ABDUR REHMAN @DR. BRAVE ..... Appellant
Through: Ms. Warsha Farasat with Mr. Ahmad
Ibrahium, Ms. Tamanna Pankaj, Advs.
versus
NATIONAL INVESTIGATION AGENCY ..... Respondent
Through: Mr. Rahul Tyagi, SPP(NIA) with
Mr.Vikas Walia, Mr. Sangeet Sibou,
Ms. Priya Rai, Mr. Jatin, Advocates
and Mr. Deepak Kumar Gupta, CIO
Insp.(NIA)
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 06.02.2024 Crl.M.A.31952/2023 (for condonation of delay) in CRL.A. 968/2023 Crl.M.A.32054/2023 (for condonation of delay) in CRL.A. 971/2023 Crl.M.A.34897/2023 (for condonation of delay) in CRL.A. 1065/2023
1. These are the applications filed by the appellants seeking condonation of delay in filing the appeals.
2. Learned counsel appearing for respondent/NIA submits that in view of the fact that the appellants are in jail, he would have no objection to the applications, being allowed.
3. In view of the above, the applications are allowed. The delay in filing the appeals stands condoned.
CRL.A. 792/2023, CRL.A. 968/2023, CRL.A. 971/2023 & CRL.A. 1065/2023 List on 04th March, 2024 along Crl.A.479/2022.
SURESH KUMAR KAIT, J MANOJ JAIN, J FEBRUARY 6, 2024/st CRL.A. 792/2023 & 2 Other connected matters 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 07/02/2024 at 21:59:56