Delhi High Court - Orders
Pushpam Kumar vs State on 23 April, 2024
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 373/2024
PUSHPAM KUMAR ..... Appellant
Through: Mr. Siddharth and Mr. Anshul
Saxena, Advocates.
versus
STATE ..... Respondent
Through: Mr. Tarang Srivastava, APP for the
State with Insp. Sandeep Kumar, P.S.:
Vasant Vihar.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 23.04.2024 CRL.M.A. 11779-11780/2024 (Exemptions)
1. Exemptions allowed, subject to all just exceptions.
2. The applications are disposed of.
CRL.M.A. 11781/20243. The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed by the applicant-appellant seeking permission of file lengthy list of dates with the criminal appeal against impugned judgment dated 31.07.2023 and order on sentence dated 20.09.2023 in Sessions Case No. 6885 of 2016 in FIR No. 340/2009 CRL.A. 373/2024 Page 1 of 3 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 24/04/2024 at 22:24:28 registered under sections 302/201 IPC at Police Station Vasant Vihar, New Delhi passed by the Additional Sessions Judge 02, South District, Saket Courts, New Delhi.
4. For the reasons stated in the application, the same is allowed.
5. Accordingly, the application is disposed of. CRL.M.A. 11778/2024 (for condonation of delay)
6. The present application has been filed under Section 5 of the Limitation Act, 1963 read with Section 482 of the Code of Criminal Procedure, 1973 by the applicant/appellant seeking condonation of delay in filing the appeal.
7. For the reasons stated in the application, the same is allowed.
8. Delay in filing the appeal is condoned.
9. The application is disposed of.
CRL.M.(BAIL) 639/2024
10. The present application has been filed under Section 389 of the Code of Criminal Procedure, 1973 seeking suspension of sentence.
11. Notice issued.
12. Mr. Tarang Srivastava, learned APP appearing on behalf of the respondent-State accepts notice.
13. The Jail Superintendent concerned is directed to send nominal roll of the applicant-appellant, at least three days before the next date of hearing.
14. List on 14.05.2024.
CRL.A. 373/202415. Admit.
16. List in due course.
CRL.A. 373/2024 Page 2 of 3This 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 24/04/2024 at 22:24:28
17. Registry is directed to prepare e paper-book of the appeal as well as e- trial court record and furnish a copy thereof to the learned counsel appearing for the parties, before the next date of hearing.
SURESH KUMAR KAIT, J MANOJ JAIN, J APRIL 23, 2024/uk CRL.A. 373/2024 Page 3 of 3 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 24/04/2024 at 22:24:29