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Jamsheed Zahoor Paul vs State (Nct Of Delhi) on 22 November, 2021

Author: Siddharth Mridul

Bench: Siddharth Mridul, Anup Jairam Bhambhani

                          $~S-24

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      CRL.A. 345/2021

                                 JAMSHEED ZAHOOR PAUL                              ..... Appellant

                                                   Through:     Mr. Asghar Khan, Mr. Abdul
                                                                Tahir Khan and Mr. Anubhav
                                                                Agrawal,    Advocates through
                                                                video-conferencing.

                                                   versus


                                 STATE (NCT OF DELHI)                              ..... Respondent

                                                   Through:     Mr. Ashish Dutta, APP for the
                                                                State with Inspector Pramod
                                                                Chauhan and S.I. Manoj Singh,
                                                                P.S.: Special Cell/NDR.

                                 CORAM:
                                 HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
                                 HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                              ORDER

% 22.11.2021 The present appeal has been received on transfer in terms of directions dated 18.11.2021 of Hon'ble the Chief Justice.

Mr. Ashish Dutta, learned Additional Public Prosecutor prays for time to examine the case before making submissions in the appeal.

At request of the State, the hearing of the appeal is adjourned to 08.12.2021.

Mr. Asghar Khan, learned counsel appearing on behalf of the appellant - Jamsheed Zahoor Paul - is directed to provide an electronic copy of the complete appeal paper-book to Mr. Ashish Dutta, learned APP for the State, during the course of the day.

The State is directed to file an additional status report in relation to the earlier case, being FIR No.04/2016/NIA/DLI dated 28.01.2016 under section 120B of the Indian Penal Code, 1860 and under sections 18, 18- A, 18-B of the Unlawful Activities (Prevention) Act, 1967 registered at P.S.: NIA, in which the appellant stands discharged; as also a status report in the present case, with advance copies to learned counsel appearing on the other side, on or before the next date of hearing.

SIDDHARTH MRIDUL, J.

ANUP JAIRAM BHAMBHANI, J.

NOVEMBER 22, 2021/'AA' Click here to check corrigendum, if any Signature Not Verified Digitally signed by:DURGESH NANDAN Signing Date:24.11.2021 CRL.A. 345/2021 Page 2 of 2 23:28:58