Delhi High Court - Orders
Kamran Ashraf Reshi vs National Investigation Agency on 31 May, 2023
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~S-47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 453/2023
KAMRAN ASHRAF RESHI ..... Appellant
Through: Mr. Simon Benjamin, Advocate.
versus
NATIONAL INVESTIGATION AGENCY ..... Respondent
Through: Mr. Gautam Narayan, SPP for
NIA with Ms. Zeenat Malik, Ms.
Asmita Singh, Ms. Akriti Arya &
Mr. Harshit Goel, Advocates.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 31.05.2023 CRL.M.A. 15467/2023 (Exemption) Exemption granted, subject to just exceptions. The application is disposed of accordingly. CRL.M.A. 15468/2023 (Condonation of Delay) The present application under Section 21 (5) of the National Investigation Agency Act, 2008, read with Section 482 of the Code of Criminal Procedure, 1973, has been instituted on behalf of the applicant/appellant, seeking condonation of delay of 40 days in filing the instant appeal.
Issue notice.
CRL.A. 453/2023 Page 1 of 2This 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 08/10/2023 at 05:40:52 Mr. Gautam Narayan, learned SPP appearing on behalf of the non- applicant/NIA accepts notice, and and fairly does not oppose this present application.
In view of the foregoing, as well as the reasons stated in the application, the same is allowed. The delay of 40 days in filing the instant appeal is condoned.
The application is disposed of accordingly.
CRL.A. 453/2023Issue notice.
Mr. Gautam Narayan, learned SPP appearing on behalf of the NIA accepts notice.
List along with connected appeals being CRL. A. 286/2023 titled as 'Suhail Ahmad Thokar Vs. National Investigation Agency', CRL.A. 406/2023 titled as 'Haris Nisar Langoo Vs. Natioal Investigation Agency' and CRL.A. 408/2023 titled as 'Zamin Adil Bhat Vs. Natioal Investigation Agency', on 18.07.2023.
Copy of the order be uploaded on the website of this Court.
SIDDHARTH MRIDUL, J TALWANT SINGH, J MAY 31, 2023/at Click here to check corrigendum, if any CRL.A. 453/2023 Page 2 of 2 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 08/10/2023 at 05:40:52