Delhi High Court - Orders
N Deepika & Ors vs Union Of Inida& Anr on 6 May, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5834/2025
N DEEPIKA & ORS. .....Petitioners
Through: Mr. S. Parthasarthi, Adv.
versus
UNION OF INIDA& ANR. .....Respondents
Through: Mr. Ankur Yadav, Mr. Ashish Dixit
and Mr. Shivam Tiwari, Advs. for
UOI (through v/c)
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 06.05.2025
1. Vide order dated 02.05.2025, this Court directed as under:
"9.Mr. Ashish Dixit, learned Standing Counsel, accepts notice on behalf of the respondents. He seeks some time to take instructions.
10. List on 06.05.2025.
11. In the meantime, the Indian Consulate in Indonesia is directed to:
(i) take requisite steps for the purpose of ensuring that the convicted Indian nationals are afforded adequate legal representation, and to render appropriate assistance to them for the purpose of pursuing appellate remedies;
(ii) facilitate communication between the said convicted individuals and their families in India.
12. The respondent no.2 / Ministry of External Affairs, Union of India is also directed to pursue the matter at the diplomatic level with the Indonesian government, for the protection of the Indian nationals under applicable international conventions or bilateral agreement/s (if any)."
2. Mr. Ashish Dixit, learned Standing Counsel appearing for the respondents submits that even prior to issuance of the aforesaid directions, the Indian Consulate in Indonesia has been rendering appropriate assistance 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 29/06/2025 at 20:06:17 to the Indians convicted in Indonesia (i.e., the spouses of the petitioners).
3. It is submitted that the Indian Consulate in Indonesia has been in touch with the concerned Indonesian Authority since 26.07.2025. It is submitted that after the conviction of the Indian Nationals on 25.04.2025, the Indian Consulate in Indonesia has also taken initiative to submit an 'Intent to Appeal' on 02.05.2025.The same has been filed through the Vice- Consul, Embassy of India in Indonesia. It is submitted that the Embassy/Consulate is also rendering assistance for the purpose of arranging legal representation in the said appeal.
4. It is assured and undertaken that the Indian Embassy and Consulate in Indonesia as also the respondent no.2/Ministry of External Affairs shall continue to render assistance to the concerned Indian Nationals. The said statement is taken on record.
5. Let a status report be filed within a period of four weeks from today.
6. List on 04.08.2025.
SACHIN DATTA, J MAY 6, 2025/cl 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 29/06/2025 at 20:06:17