Delhi High Court - Orders
Suhail Ahmad Thokar vs National Investigation Agency on 4 May, 2023
Author: Siddharth Mridul
Bench: Siddharth Mridul
$~S-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 286/2023
SUHAIL AHMAD THOKAR ..... Appellant
Through: Mr. Simon Benjamin, Advocate.
versus
NATIONAL INVESTIGATION AGENCY ..... Respondent
Through: Mr. Gautam Narayan, SPP with
Ms. Asmita Singh, Mr. Harshit
Goel, Ms. Akriti Anya, Advocates.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 04.05.2023 CRL.M.A. 8554/2023 (Exemption) Exemption allowed, subject to just exceptions. The application is disposed of accordingly. CRL.M.A. 8555/2023 (delay in filing the appeal) The present application under Section 21(5) of the National Investigation Agency Act, 2008, and Section 482 of the Code of the Criminal Procedure, 1973, has been filed on behalf of the applicant/appellant seeking condonation of 50 days' delay in filing the accompanying appeal.
Issue notice.
Mr. Gautam Narayan, learned Special Public Prosecutor accepts notice on behalf of the non-applicant/respondent/NIA, and fairly does not oppose the present application.
CRL.A. 286/2023 Page 1 of 2In view of the foregoing and the reasons stated in the application, which is duly supported by an affidavit, the same is allowed. The delay of 50 days in filing the accompanying appeal is condoned.
The application is disposed of accordingly.
CRL.A. 286/2023Issue notice.
Mr. Gautam Narayan, learned Special Public Prosecutor, accepts notice on behalf of the respondent/NIA; and prays for time to place on record, an electronic copy of the subject FIR, after providing an advance copy to the other side. Let the same be placed on record before the next date of hearing.
List on 18.07.2023.
Copy of the order be uploaded on the website of this Court.
SIDDHARTH MRIDUL, J MINI PUSHKARNA, J MAY 04, 2023/at Click here to check corrigendum, if any CRL.A. 286/2023 Page 2 of 2