Delhi High Court - Orders
Shahid Khan @ Chote Pradhan vs Union Of India & Anr on 25 January, 2023
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 224/2023 & CRL.M.A. 2064/2023 (Exemption)
SHAHID KHAN @ CHOTE PRADHAN ..... Petitioner
Through: Mr. U. A. Khan, Mr. Shahruk Khan
and Mr. Vivek Vij, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Amit Tiwari and Mr. Sahaj
Garg, Advocate for R-1 (UOI).
Mr. Sanjay Lao, Standing Counsel
(Crl) with Mr. Priyam Agarwal and
Mr. Shreyans Raniwala,
Advocates.
SI Abdul Barkat, PS Crime Branch.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 25.01.2023 CRL.M.A. 2064/2023 (Exemption) Exemption allowed, subject to just exceptions.
The application is disposed of accordingly.
W.P.(CRL) 224/2023 Issue notice.
Mr. Amit Tiwari, learned counsel appearing on behalf of Union of India and Mr. Sanjay Lao, learned Standing Counsel (Criminal) appearing on behalf of State accept notice and prays for time to file reply.
Signature Not Verified Let the reply be filed within four weeks, with an advance copy to Digitally Signed By:NEETI KUMARI SHARMASigning Date:01.02.2023W.P.(CRL) 12:08 224/2023 Page 1 of 2 learned counsel appearing on behalf of the petitioner, who may file rejoinder thereto, if any, within two weeks thereafter.
List on 21.03.2023.
SIDDHARTH MRIDUL, J TALWANT SINGH, J JANUARY 25, 2023/nk Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:NEETI KUMARI SHARMA Signing Date:01.02.2023W.P.(CRL) 12:08 224/2023 Page 2 of 2