Delhi High Court - Orders
Amandeep Singh Johar vs State Of Nct Of Delhi & Anr on 29 July, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, C. Hari Shankar
$~17 (Special DB)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 7608/2017
AMANDEEP SINGH JOHAR ..... Petitioner
Represented by: Mr.Vijay Aggarwal, Advocate
with Mr.Hardik Sharma,
Mr.Mukul Malik, Advocates.
versus
STATE OF NCT OF DELHI & ANR. ..... Respondent
Represented by: Mr. Satyakam, ASC with
Mr.Alok Raj, Advocate for
respondent Nos. 1 & 2.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 29.07.2022 CM No. 23492/2020 (for impleadment)
1. Gagan Sahni, the applicant has filed this application for impleadment in the writ petition being W.P.(C) 7608/2017 which was disposed of by this Court on 7th February 2018. In the said writ petition, directions were issued with regard to the procedure required to be followed under the various provisions of CrPC including Section 41A CrPC as well.
2. The judgment of this Court in the disposed of writ petition has already been approved by the Hon'ble Supreme Court in the decision dated 11th July 2022 in Special Leave Petition (Crl.) 5191/2021 titled Satender Kumar Antil Vs. Central Bureau of Investigation & Anr. and various circulars issued by Signature Not Verified Digitally Signed By:ATISH GOEL Signing Date:04.08.2022 19:37:02 the Delhi Police in this regard. The applicant cannot seek intervention in a disposed of writ petition. Hence, the application is dismissed.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
C. HARI SHANKAR, J.
JULY 29, 2022/akb Signature Not Verified Digitally Signed By:ATISH GOEL Signing Date:04.08.2022 19:37:02