Delhi High Court - Orders
Bilal Ahmad Mir Alias Bilal Mir Alias ... vs National Investigating Agency New ... on 24 May, 2023
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~8, 10, 11 & 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 53/2023 & CRL.M.A. 1355/2023
BILAL AHMAD MIR ALIAS BILAL MIR ALIAS BILLA
..... Appellant
Through: Ms. Nitya Ramakrishnan, Senior
Advocate with Mr. Ashwath
Sitaraman and Mr. Rajesh Raj,
Advocates.
versus
NATIONAL INVESTIGATING AGENCY NEW DELHI
..... Respondent
Through: Mr. Gautam Narayan, SPP, NIA
with Ms. Zeenat Mallik, PP, Ms.
Asmita Singh, Ms. Akriti Arya, Mr.
Harshit Goel, Advocates.
10
+ CRL.A. 54/2023 & CRL.M.A. 1357/2023
SAJAD AHMAD KHAN ALIAS SAJJAD AHMED KHAN
ALIAS SAJJAD AHMAD KHAN SAJJAD ..... Appellant
Through: Ms. Nitya Ramakrishnan, Senior
Advocate with Mr. Ashwath
Sitaraman and Mr. Rajesh Raj,
Advocates.
versus
NATIONAL INVESTIGATING AGENCY NEW DELHI &
ANR. ..... Respondents
Through: Mr. Gautam Narayan, SPP, NIA
with Ms. Zeenat Mallik, PP, Ms.
Asmita Singh, Ms. Akriti Arya, Mr.
Harshit Goel, Advocates.
11
+ CRL.A. 56/2023 & CRL.M.A. 1374/2023
CRL.A. 53/2023 & conn. Page 1 of 4
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 25/09/2023 at 02:07:00
MUZAFFAR AHMAD BHAT ALIAS MUZAFFAR BHAT
..... Appellant
Through: Ms. Nitya Ramakrishnan, Senior
Advocate with Mr. Ashwath
Sitaraman and Mr. Rajesh Raj,
Advocates.
versus
NATIONAL INVESTIGATING AGENCY NEW DELHI
..... Respondent
Through: Mr. Gautam Narayan, SPP, NIA
with Ms. Zeenat Mallik, PP, Ms.
Asmita Singh, Ms. Akriti Arya, Mr.
Harshit Goel, Advocates.
12
+ CRL.A. 57/2023 & CRL.M.A. 1390/2023
MEHRAJ UD DIN CHOPAN ALIAS MEHRAJ
..... Appellant
Through: Ms. Nitya Ramakrishnan, Senior
Advocate with Mr. Ashwath
Sitaraman and Mr. Rajesh Raj,
Advocates.
versus
NATIONAL INVESTIGATING AGENCY NEW DELHI &
ANR. ..... Respondent
Through: Mr. Gautam Narayan, SPP, NIA
with Ms. Zeenat Mallik, PP, Ms.
Asmita Singh, Ms. Akriti Arya, Mr.
Harshit Goel, Advocates.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 24.05.2023 CRL.A. 53/2023 & conn. Page 2 of 4 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 25/09/2023 at 02:07:00 Crl.M.A. 1355/2023 (condonation of delay) in Crl.A. 53/2023 Crl.M.A. 1357/2023 (condonation of delay) in Crl.A. 54/2023 Crl.M.A. 1374/2023 (condonation of delay) in Crl.A. 56/2023 Crl.M.A. 1390/2023 (condonation of delay) in Crl.A. 57/2023 The present applications under Section 5 of the Limitation Act,1963, read with Section 151 of the Code of Civil Procedure, 1908, have been filed on behalf of the applicants/appellants seeking condonation of 08 days' delay in filing the accompanying appeals.
Issue notice.
Mr. Gautam Narayan, learned SPP, accepts notice on behalf of the non-applicants/respondents and fairly does not oppose the present applications.
In view of the foregoing and the reasons stated in the applications, which are duly supported by affidavits, the same are allowed. The delay of 08 days in filing the accompanying appeals is condoned.
The applications are disposed of accordingly. Crl.A. 53/2023 ,Crl.A. 54/2023 ,Crl.A. 56/2023 & Crl.A. 57/2023 Issue notice.
Mr. Gauram Narayan, learned SPP accepts notice on behalf of the National Investigating Agency (NIA).
Admit.
Trial Court Record be requisitioned.
Let the appeal paper book be prepared and digitized copies thereof be provided to learned counsel appearing on behalf of the parties.
List the appeal for hearing on 19.07.2023.
CRL.A. 53/2023 & conn. Page 3 of 4This 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 25/09/2023 at 02:07:01 The Registry is directed to prepare the appeal paper books forthwith and provide digitized copies thereof to learned counsel appearing on behalf of the parties.
SIDDHARTH MRIDUL, J TALWANT SINGH, J MAY 24, 2023/mr Click here to check corrigendum, if any CRL.A. 53/2023 & conn. Page 4 of 4 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 25/09/2023 at 02:07:01