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Delhi High Court - Orders

Haris Nisar Langoo vs National Investigation Agency on 3 December, 2024

Author: Prathiba M. Singh

Bench: Prathiba M. Singh, Amit Sharma

                                          $~5 to 8
                                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          5
                                          +           CRL.A.                     1073/2024                      &          CRL.M.A.      34616/2024,
                                                      CRL.M.A.34617/2024, CRL.M.A. 34618/2024
                                                      HARIS NISAR LANGOO                                                          .....Appellant
                                                                                         Through:                Ms. Sowjhanya Shankaran, Adv. on
                                                                                                                 behalf of Ms. Tara Narula, Adv.
                                                                                         versus

                                                      NATIONAL INVESTIGATION AGENCY                                               .....Respondent
                                                                   Through: None.
                                          6
                                          +           CRL.A.                     1076/2024                      &          CRL.M.A.      34739/2024,
                                                      CRL.M.A.34740/2024, CRL.M.A. 34741/2024
                                                      MANAN DAR@MANAN                                                             .....Appellant
                                                                                         Through:                Ms. Sowjhanya Shankaran, Adv. on
                                                                                                                 behalf of Ms. Tara Narula, Adv.
                                                                                         versus

                                                      NATIONAL INVESTIGATION AGENCY                                               .....Respondent
                                                                   Through: None.
                                          7
                                          +           CRL.A.                     1096/2024                      &          CRL.M.A.      35241/2024,
                                                      CRL.M.A.35242/2024, CRL.M.A. 35243/2024
                                                      HANAN GULZAR DAR                                                            .....Appellant
                                                                                         Through:                Ms. Sowjhanya Shankaran, Adv. on
                                                                                                                 behalf of Ms. Tara Narula, Adv.
                                                                                         versus

                                                      NATIONAL INVESTIGATION AGENCY                                               .....Respondent
                                                                   Through: None.
                                          8




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 04/12/2024 at 22:55:25
                                           +           CRL.A.                     1097/2024                      &          CRL.M.A.      35244/2024,
                                                      CRL.M.A.35245/2024, CRL.M.A. 35246/2024
                                                      ZAMIN ADIL BHAT                                                             .....Appellant
                                                                                         Through:                Ms. Sowjhanya Shankaran, Adv. on
                                                                                                                 behalf of Ms. Tara Narula, Adv.
                                                                                         versus

                                                      NATIONAL INVESTIGATION AGENCY                                               .....Respondent
                                                                   Through: None.

                                                      CORAM:
                                                      JUSTICE PRATHIBA M. SINGH
                                                      JUSTICE AMIT SHARMA
                                                               ORDER

% 03.12.2024

1. This hearing has been done through hybrid mode.

2. The issue that arises in these appeals is as to whether the impugned order on charge would be appealable under Section 21 of the National Investigation Agency Act, 2008.

3. A similar issue is pending in various appeals including CRL. A. 369/2022 which are listed on 23rd January, 2025 before the Bench of Justice Navin Chawla and Justice Shalinder Kaur.

4. Subject to orders of Hon'ble the Chief Justice, list this matter before the said bench on 23th January, 2025.

PRATHIBA M. SINGH, J.

AMIT SHARMA, J.

DECEMBER 03, 2024 dj/ms 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 04/12/2024 at 22:55:25