Delhi High Court - Orders
Zamin Adil Bhat vs National Investigation Agency on 12 November, 2025
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 408/2023 & CRL.M.A. 13367/2023
ZAMIN ADIL BHAT .....Appellant
Through: Ms. Priya Vats, Adv.
versus
NATIONAL INVESTIGATION AGENCY .....Respondent
Through: Mr. Gautam Narayan, Sr. SPP with
Ms. Asmita Singh & Mr. Shahshank
Jain, Advs.
CORAM:
HON'BLE MR. JUSTICE VIVEK CHAUDHARY
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 12.11.2025
1. In view of the directions passed by the Supreme Court in the case of "Kaushal Singh vs. The State of Rajasthan" 2025 SCC OnLine SC 1473, decided on 18.07.2025, learned counsel for the appellant seeks time to place an affidavit on record, thereby stating about the past involvement of the appellant in criminal case(s), if any, registered against him, containing all the particulars of the said case(s).
2. Let the affidavit be placed on record, before the next date of hearing, with an advance copy to the opposite side.
3. List on 08.01.2026.
VIVEK CHAUDHARY, J MANOJ JAIN, J NOVEMBER 12, 2025/rs/yk/ht This is a digitally signed order.
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