Supreme Court - Daily Orders
Amrinder Singh Alang vs State Nct Of Delhi on 18 January, 2021
Bench: Rohinton Fali Nariman, K.M. Joseph, Ajay Rastogi
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ITEM NOS.20+27+28+29 Court 3 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 4/2021
AMRINDER SINGH ALANG Petitioner(s)
VERSUS
STATE NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and IA No.1069/2021-STAY APPLICATION and IA
No.1068/2021-GRANT OF BAIL)
WITH
W.P.(Crl.) No. 11/2021 (X)
(FOR ADMISSION and IA No.2065/2021-STAY APPLICATION and IA
No.2064/2021-GRANT OF BAIL)
W.P.(Crl.) No. 7/2021 (X)
(FOR ADMISSION and IA No.1576/2021-STAY APPLICATION and IA
No.1600/2021-EXEMPTION FROM FILING AFFIDAVIT)
W.P.(Crl.) No. 6/2021 (X)
(FOR ADMISSION and I.R. and IA No.1520/2021-EX-PARTE AD-INTERIM
RELIEF)
W.P.(Crl.) No. 17/2021 (X)
(FOR ADMISSION and IA No.2671/2021-STAY APPLICATION)
W.P.(Crl.) No. 19/2021 (X)
(FOR ADMISSION and I.R. and IA No.2793/2021-EX-PARTE AD-INTERIM
RELIEF)
W.P.(Crl.) No. 21/2021 (PIL-W)
(FOR ADMISSION and IA No.3169/2021-GRANT OF BAIL)
SLP(Crl) No. 327/2021 (II)
(FOR ADMISSION and I.R. and IA No.3854/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.3856/2021-EXEMPTION FROM
FILING AFFIDAVIT)
D. No. 19430/2020 (Item No. 27)
(FOR ADMISSION and I.R. and IA No.5727/2021-CONDONATION OF DELAY IN
Signature Not Verified
FILING AND IA No. 5728/2021-EXEMPTION FROM FILING C/C OF THE
Digitally signed by R
Natarajan
Date: 2021.01.18
IMPUGNED JUDGMENT and IA No.6120/2021-EXEMPTION FROM FILING O.T and
16:46:46 IST
Reason:
IA No. 5726/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS AND IA No.
6119/2021 – PERMISSION TO FILE ADDL. DOCUMENTS)
W.P.(Crl.) No. 25/2021 (X) (Item No. 28)
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(FOR ADMISSION and IA No.4646/2021-STAY APPLICATION and IA
No.4650/2021-EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 498/2021 (II) (Item No. 29)
(FOR ADMISSION and I.R. and IA No.6258/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.6263/2021-EXEMPTION FROM
FILING AFFIDAVIT)
Date : 18-01-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv
Mr. Vikram Chaudhri, Sr. Adv.
Mr. Harshit Sethi, Adv.
Mr. Rishi Sehgal, Adv.
Mr. Rahil Mahajan, Adv.
Mr. Keshavam Chaudhri, Adv.
Ms. Ria Khanna, Adv.
Ms. Anzu. K. Varkey, AOR
Mr. Vikram Chaudhri. Sr.Adv
Mr. Harshit Sethi, Adv.
Mr. Rishi Sehgal, Adv.
Mr. Rahil Mahajan, Adv.
Mr. Keshavam Chaudhri, Adv.
Ms. Ria Khanna, Adv,
Ms. Anzu.K.Varkey AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. Gautam Awasthi, AOR
Dr. G.K. Sarkar, Adv.
Mrs. Malabika Sarkar, Adv.
Mr. Prashant Srivastav, Adv.
Mr. Ayush Chaudhary, Adv.
Mr. Devanshu Yadav, Adv.
Mr. Vikram Chaudhri, Sr. Adv.
Mr. Gautam Awasthi, AOR
Mr. Harshit Sethi, Adv.
Mr. Rishi Sehgal, Adv.
Mr. Rahil Mahajan, Adv.
Mr. Keshavam Chaudhri, Adv.
Ms. Ria Khanna, Adv.
Mr. Devanshu Yadav, Adv
For Respondent(s)
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UPON hearing the counsel the Court made the following
O R D E R
W.P.(Crl.) No. 4/2021 & W.P. (Crl.) No. 11/2021:
Issue notice.
Tag with W.P. (Crl.) No. 366 of 2020. W.P.(Crl.) No. 7/2021, D. No. 19430/2020, SLP (Crl) No. 498/2021:
As prayed, these Petitions are dismissed as withdrawn with liberty to approach the High Court. W.P. (Crl.) No. 6/2021 & W.P. (Crl.) No. 19/2021: Issue notice.
No coercive steps shall be taken in the meantime. Tag with W.P. (Crl.) No. 366 of 2020. W.P.(Crl.) No. 17/2021:
Tag with SLP (Crl.) D. No. 1074/2021. W.P.(Crl.) No. 21/2021 & SLP (Crl) No. 327/2021: Issue notice.
Tag with W.P. (Crl.) No. 18 of 2021. W.P.(Crl.) No. 25/2021:
List the matter along with SLP (Crl.) D. No. 622/2021. (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER