Delhi High Court - Orders
Neha Kumari vs State (Cbi, Spe, Scb, Patna Bihar) on 23 May, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~18 to 31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 10/2021
NEHA KUMARI ..... Appellant
Represented by: Ms.Inderjeet Sidhu, Advocate
(DHCLSC).
versus
STATE (CBI, SPE, SCB, PATNA BIHAR) ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
19.
+ CRL.A. 364/2020 and CRL.M.A. 9803/2020
BRAJESH KUMAR THAKUR ..... Appellant
Represented by: Mr.Pramod Kumar Dubey,
Sr.Advocate with Mr. Anurag Andley
and Mr.Prince Kumar, Advocate.
versus
STATE (THROUGH CBI) ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
20.
+ CRL.A. 29/2021
RAMASHANKAR SINGH @ MASTER SAHAB @
MASTERJI (IN JAIL) ..... Appellant
Represented by: Mr. Abhishek Vikas, Advocate.
versus
STATE (THROUGH CBI) ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
21
+ CRL.A. 30/2021
KIRAN KUMARI (IN JAIL) ..... Appellant
Represented by: Mr. Abhishek Vikas, Advocate.
versus
CRL.A. 10/2021 & Connected matters Page 1 of 5
STATE ( THROUGH CBI) & ANR. ..... Respondents
Represented by: Mr.Rajesh Kumar, SPP for CBI.
22.
+ CRL.A. 35/2021
GUDDU KUMAR PATEL @ GUDDU ..... Appellant
Represented by: Mr. Manu Sharma, Mr. Abhyuday
Sharma and Mr. Rudra Rana,
Advocates.
versus
CENTRAL BUREAU OF INVESTIGATION ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
23.
+ CRL.A. 344/2021 and CRL.M.(BAIL) 1365/2021
MINU DEVI ..... Appellant
Represented by: Mr.Kartikeye Dang, Advocate for
Mr.Madhav Khurana, Advocate
(DHCLSC).
versus
THE STATE (GOVT OF NCT) DELHI ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
24.
+ CRL.A. 404/2021
SAISTA PRAVEEN @ MADHU ..... Appellant
Represented by: Mr.Adit S.Pujari, Ms.Aparajita Sinha
and Mr.Maitreya Subramaniam,
Advocates.
Mr.Sushil Sharma, Advocate.
versus
STATE THROUGH CENTRAL BUREAU OF
INVESTIGATION ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
CRL.A. 10/2021 & Connected matters Page 2 of 5
25.
+ CRL.A. 308/2020
DILIP KUMAR VERMA ..... Appellant
Represented by: Mr.Shishir Mathur, Advocate.
versus
STATE ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
26.
+ CRL.A. 456/2020 and CRL.M.(BAIL) 1153/2021
VIKAS KUMAR ..... Appellant
Represented by: None.
versus
STATE THROUGH CENTRAL BUREAU OF
INVESTIGATION SPE, SCB, PATNA, BIHAR..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
27.
+ CRL.A. 441/2020
MANJU DEVI ..... Appellant
Represented by: None.
versus
STATE ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
28.
+ CRL.A. 508/2020
ASHWANI KUMAR ALIAS DR ASWINI
@ ASMANI ..... Appellant
Represented by: Mr.Ajay Verma, Advocate(DHCLSC)
versus
CENTRAL BUREAU OF INVESTIGATION ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
CRL.A. 10/2021 & Connected matters Page 3 of 5
29.
+ CRL.A. 575/2020
HEMA MASIH ..... Appellant
Represented by: Mr.Sunil Choudhary, Advocate
(DHCLSC).
versus
THE STATE ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
30.
+ CRL.A. 588/2020
KRISHAN KUMAR RAM @KRISHNA
@KISHAN ..... Appellant
Represented by: Ms.Aishwarya Rao, Advocate.
versus
STATE ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
31.
+ CRL.A. 629/2020
CHANDA DEVI ..... Appellant
Represented by: Mr.Kanhaiya Singhal, Ms. Heena
Tangri and Mr.Prasanna, Advocates.
versus
STATE NCT OF DELHI ..... Respondent
Represented by: Mr.Rajesh Kumar, SPP for CBI.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 23.05.2022 CRL.A.10/2021, CRL.A.364/2020, CRL.A.29/2021, CRL.A.30/2021, CRL.A.35/2021, CRL.A.344/2021, CRL.A.308/2020, CRL.A.508/2020, CRL.A.575/2020,
CRL.A.588/2020, CRL.A.629/2020
1. List for hearing 24th August, 2022.
CRL.A. 10/2021 & Connected matters Page 4 of 52. In the meantime, written submissions be filed by the parties.
CRL.A. 404/20211. Mr.Adit Pujari, Advocate states that he has been engaged now to appear on behalf of the appellant and he has filed his vakalatnama.
2. Consequently, Mr.Sushil Sharma, Advocate seeks discharge from appearing on behalf of the appellant. Mr.Sushil Sharma, Advocate is discharged accordingly.
3. List for hearing 24th August, 2022.
4. In the meantime, written submissions be filed by the parties.
CRL.A. 456/2020 and CRL.A. 441/2020
1. None appeared for the appellants.
2. Superintendent, Tihar Jail will join the appellants for hearing on 24th August, 2022.
3. In the meantime, written submissions will be filed by the parties.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J MINI PUSHKARNA, J MAY 23, 2022/PB CRL.A. 10/2021 & Connected matters Page 5 of 5