Delhi High Court - Orders
Courts On Its Own Motion In Re: Suicide ... vs Unknown on 6 November, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh, Amit Sharma
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 793/2017, CRL.M.A. 13198/2017, CRL.M.A.
16639/2017, CRL.M.A. 3556/2018, CRL.M.A. 8850/2024
COURTS ON ITS OWN MOTION IN RE: SUICIDE COMMITTED
BY SUSHANT ROHILLA, LAW STUDENT OF I.P. UNIVERSITY
.....Petitioner
Through: Mr. Dayan Krishnan, Senior Advocate
(Amicus Curiae) with Mr. Sukrit Seth,
Ms. Aakashi Lodha and Mr. Sanjeevi
Seshadri, Advocates (M:
9871167778).
versus
....... .....Respondent
Through: Mr Ashok Mahajan, Mr. Raajan
Chawla and Mr. Gautam Chauhan,
Advocates for R-1/Amity Law School.
Mr. Kirtiman Singh, CGSC, Mr.
Waize Ali Noor, Mr. Varun Pratap
Singh, Mr. Maulik Khurana & Mr.
Ranjeev Khatana, Advs. for Union of
India (M: 9871221149).
Ms. Nandita Rao, ASC (criminal) for
Delhi Police with Mr. Amit Peswani,
Advocate.
Ms. Bharathi Raju, Senior Panel
Counsel for UOI (M-9868895906).
Ms. Avnish Ahlawat, Standing
Counsel for NSUT, DTU, IGDTUW
with Mr. N.K.Singh, Ms. Laavanya
Kaushik, Ms. Aliza Alam, Mr.
Mohnish Sehrawat and Mr. A.
Chadha, Advocates.
Mr. Piyush Sharma and Mr. Anuj
Kumar Sharma, Advocates for IARI.
Mr. Vibhakar Mishra, Mr. Utkarsh
Mishra and Mr. Dipansh Mishra,
W.P.(CRL) 793/2017 Page 1 of 4
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 11/11/2024 at 21:38:54
Advocates for Lal Bahadur Shashtri
University.
Mr. Sanjay Vashishtha, Standing
Counsel for NLUD with Ms. Harshita
Rai and Ms. Vasudha Saini, Advocates
(M- 7309891469).
Mr. T. Singhdev and Mr. Abhijit
Chakravarty, Advocates for NMC and
DCI.
Mr. Ankit Jain and Ms. Divyanshu
Rathi, Advocates for ILI (M-
8396996188).
Mr. Harsh Kaushik and Mr. Arpit
Srivastava, Advocates for R-2 (M-
9811132899).
Mr. Keshav Datta, Advocate for
Intervenor alongwith Intervener in
person (M- 9871919591).
Mr. Amitesh Kumar and Ms. Priti
Kumari, Advocates for R-28 (M-
9811034115).
Ms. Anju Bhushan Gupta and Mr.
Sanyam Gupta, Advocates for R-
33/TERI SAS (M- 9810298766).
Ms. Ginny J. Rautray, Ms. Devika
Thakur and Mr. Ranvijay Singh,
Advocates for R-12 and 22/IIFT and
JNU (M- 9811287117).
Mr. Joby P. Varghese, Advocate for R-
29 (M- 9899855689).
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE AMIT SHARMA
ORDER
% 06.11.2024
1. This hearing has been done through hybrid mode.
2. In the present matter, vide order dated 14th October, 2024, this Court W.P.(CRL) 793/2017 Page 2 of 4 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2024 at 21:38:54 had directed the Department of Higher Education to file an affidavit giving the complete details of the list of the institutions to whom the letter dated 19th September, 2024 has been issued by the Secretary, UGC.
3. On behalf of Union of India the minutes of meeting dated 7th October, 2024 along with the outcome of the consultation with the Regulatory Bodies has been handed across to the Court. In addition, a letter dated 1st November, 2024 of the University Grants Commission ('UGC') informing the Department of Higher Education regarding the communications that were sent to 1059 universities and 47855 colleges, has also been placed on record.
4. Learned CGSC seeks time to compile the data and place the same on record by way of an affidavit.
5. Let the said documents along with proper data in terms of the previous order dated 14th October, 2024 be placed on record by the Department of Higher Education, as a last opportunity, by 11th November, 2024.
6. On behalf of Bar Council of India, it is submitted that a sub-committee comprising academicians, and members of Bar Council of India has been proposed to be formed to conduct a comparative study of attendance regulations and the said committee shall submit a detailed report with respect to the same.
7. Let the said sub-committee be constituted and the report be submitted by the Bar Council of India by 10th December, 2024.
8. Mr. Dayan Krishnan, Senior Advocate, ld. Amicus Curiae has handed over a further note of submissions on record. The submissions on behalf of ld. Amicus dated 21st October, 2024 are on record.
9. On behalf of UGC it is submitted that an affidavit has been placed on record late last evening. Let the same be brought on record.
W.P.(CRL) 793/2017 Page 3 of 4This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2024 at 21:38:54
10. All the Counsels shall exchange their respective affidavits/submissions and the Registry shall scan all affidavits and submissions. All Counsels may obtain the electronic record of the matter by 12th November, 2024.
11. List on 14th November, 2024 as Item No. 1.
PRATHIBA M. SINGH, J.
AMIT SHARMA, J.
NOVEMBER 06, 2024/sn/bh W.P.(CRL) 793/2017 Page 4 of 4 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2024 at 21:38:54