Umar Khalid vs State Of Nct Of Delhi on 14 February, 2024

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Supreme Court - Daily Orders

Umar Khalid vs State Of Nct Of Delhi on 14 February, 2024

Bench: Bela M. Trivedi, Pankaj Mithal

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                                              IN SUPREME COURT OF INDIA
                                           CRIMINAL APPELLATE JURISDICTION

                                            CRIMINAL APPEAL NO.2826/2023


     UMAR KHALID                                                                    Appellant(s)

                                                            VERSUS


     STATE OF NCT OF DELHI                                                          Respondent(s)

                                                       O R D E R

1. The learned Senior counsel, Mr. Kapil Sibal appearing on behalf of the appellant, at the outset, seeks permission to withdraw the Criminal Appeal on the ground that there is change of circumstances.

2. Permission as sought for is granted.

3. The appeal is dismissed as withdrawn.

…………………………………………J (BELA M. TRIVEDI) …………………………………………J (PANKAJ MITHAL) NEW DELHI 14TH FEBRUARY, 2024.

Signature Not Verified Digitally signed by VISHAL ANAND Date: 2024.02.16 10:39:29 IST Reason: 2

IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION WRIT PETITION(Crl.) NO. 504/2021 THEO CONNECT PVT. LTD. & ORS. ………PETITIONER(S) VERSUS STATE OF TRIPURA & ORS. ………RESPONDENT(S) WITH WRIT PETITION (CRL.) NO.513/2023 UMAR KHALID Appellant(s) VERSUS UNION OF INDIA & ANOTHER Respondent(s) O R D E R W.P.(Crl.) No. 504/2021:-

1. Mr. Sandeep Sudhakar Deshmukh, learned counsel for the petitioners, at the outset, on instructions, seeks permission to withdraw the Writ Petition, with a view to file appropriate proceedings before the appropriate forum as may be permissible under the law.

2. Permission as sought for is granted.

3. The Writ Petition is, accordingly, dismissed as withdrawn with liberty as prayed for.

WRIT PETITION (CRL.) NO.513/2023:-

1. Learned Senior counsel – Mr. Kapil Sibal, at the outset, seeks permission to withdraw the present petition, with a view to approach the appropriate forum as may be permissible under the law.

2. Permission as sought for is granted.

3. The Writ Petition is, accordingly, dismissed as withdrawn with liberty as prayed for.

…………………………………………J (BELA M. TRIVEDI) …………………………………………J (PANKAJ MITHAL) NEW DELHI 14TH FEBRUARY, 2024.

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                                                               REVISED
ITEM NO.101               COURT NO.15                 SECTION II-C

               S U P R E M E C O U R T O F      I N D I A
                       RECORD OF PROCEEDINGS

Criminal Appeal No.2826/2023 UMAR KHALID Appellant(s) VERSUS STATE OF NCT OF DELHI Respondent(s) ([TOP OF THE BOARD] (IA No. 94339/2023 - EXEMPTION FROM FILING O.T., IA No. 103150/2023

- EXEMPTION FROM FILING O.T. & IA No. 103149/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH W.P.(Crl.) No. 88/2022 (X) (FOR ADMISSION and IA No.33503/2022-EXEMPTION FROM FILING O.T.) W.P.(C) No. 164/2021 (PIL-W) (FOR ADMISSION) W.P.(Crl.) No. 470/2021 (X) W.P.(Crl.) No. 504/2021 (X) (FOR STAY APPLICATION ON IA 156827/2021) W.P.(C) No. 1377/2021 (X) W.P.(C) No. 230/2022 (PIL-W) (FOR ADMISSION) W.P.(Crl.) No. 79/2022 (X) (FOR ADMISSION) W.P.(Crl.) No. 80/2022 (X) W.P.(Crl.) No. 78/2022 (X) (FOR ADMISSION) W.P.(Crl.) No. 513/2023 (X) Date : 14-02-2024 These matters were called on for hearing today.

CORAM :

HON'BLE MS. JUSTICE BELA M. TRIVEDI HON'BLE MR. JUSTICE PANKAJ MITHAL For Appellant(s) Ms. Sumita Hazarika, AOR Ms. Nisha Bhambhani, Adv. Mr. Rajat Arora, AOR Mr. Rahul Unnikrishnan, Adv. Mr. Harshvardhan Kotla, Adv. Mr. Raghav Kohli, Adv. Mr. Rohan Alva, Adv.

Ms. Gayatri T, Adv.

Mr. Divyank Yadav, Adv. Ms. Mariya Shahab, Adv. Mr. Nibin Louis, Adv.

Mr. Sandeep Sudhakar Deshmukh, AOR Mr. Nishant Sharma, Adv.

Mr. Prashant Bhushan, AOR Mr. Rahul Gupta, Adv.

Ms. Ananya Singh, Adv.

Mr. Kapil Sibal, Sr. Adv. Mr. C. U. Singh, Sr. Adv. Mr. Trideep Pais, Sr. Adv. Ms. Sanya Kumar, Adv.

Mr. Sahil Ghai, Adv.

Mr. N. Sai Vinod, AOR Ms. Aparajita Jamwal, Adv. Ms. Aparajitha Jamwal, Adv. Mr. Abhik Chimni, Adv. Ms. Bidya Mohanty, Adv. Mr. Amjid Maqbool, Adv.

Mr. Huzefa Ahmedi, Sr. Adv. Mr. Jaimon Andrews, Adv. Mr. Ninad Laud, Adv.

Shahrukh Alam, Adv.

Mr. Ameen Hassan K., Adv. Mr. Piyo Harold Jaimon, Adv. Zubia Das, Adv.

Firdous, Adv.

Mr. A. Karthik, AOR For Respondent(s) Mr. S.V. Raju, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Zoheb Hussain, Adv. Mr. Padmesh Mishra, Adv. Mr. Arkaj Kumar, Adv.

Mr. Annam Venkatesh, Adv. Mr. Rajat Nair, Adv.

Mr. Shuvodeep Roy, AOR Mr. Kabir Shankar Bose, Adv. Mr. Saurabh Tripathi, Adv.

Mr. S V Raju, A.S.G. Mr. Rajat Nair, Adv.

Mr. Annam Venkatesh, Adv. Mr. Padmesh Mishra, Adv. Mr. Zoheb Hussain, Adv. Mr. Shantnu Sharma, Adv. Mr. Arkaj Kumar, Adv.

Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R Criminal Appeal No.2826/2023:-

The appeal is dismissed as withdrawn, in terms of the signed order.

W.P.(Crl.) No. 470/2021:-

Learned Advocate-on-Record – Mr. Prashant Bhushan, after arguing for some time, on the preliminary objection raised by the learned counsel for the State of Tripura, states that he would need to take instructions from the petitioners whether they would like to continue with the present petition or would go back to the High Court in the proceedings under Article 226 of the Constitution of India.

In view of the above, list on 15-2-2024.

WRIT PETITION(Crl.) NO. 504/2021 & WRIT PETITION (CRL.) NO.513/2023 The Writ Petitions are dismissed as withdrawn with liberty as prayed for, in terms of the common signed order. W.P.(C) No. 164/2021:-

The learned counsel for the respondent – Union of India states that since they have filed comprehensive reply in Writ Petition (C) No.230 of 2022 and in W.P. (Crl.) No.513 of 2023, they have not filed the same in the present petition.

List on 15-2-2024.

W.P.(Crl.) No. 88/2022,, W.P.(C) No. 1377/2021, W.P.(C) No. 230/2022, W.P.(Crl.) No. 79/2022, W.P.(Crl.) No. 80/2022 & W.P. (Crl.) No. 78/2022

1. Learned counsels for the petitioners seek time to obtain instructions in the matters.

2. In view of the above, list on 15-2-2024.

(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Two Separate Signed Orders are placed on the file) 7 ITEM NO.101 COURT NO.15 SECTION II-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No.2826/2023 UMAR KHALID Appellant(s) VERSUS STATE OF NCT OF DELHI Respondent(s) ([TOP OF THE BOARD] (IA No. 94339/2023 - EXEMPTION FROM FILING O.T., IA No. 103150/2023

CORAM :

HON'BLE MS. JUSTICE BELA M. TRIVEDI HON'BLE MR. JUSTICE PANKAJ MITHAL For Appellant(s) Ms. Sumita Hazarika, AOR Ms. Nisha Bhambhani, Adv. Mr. Rajat Arora, AOR Mr. Rahul Unnikrishnan, Adv. Mr. Harshvardhan Kotla, Adv. Mr. Raghav Kohli, Adv. Mr. Rohan Alva, Adv.

Ms. Gayatri T, Adv.

Mr. Divyank Yadav, Adv. Ms. Mariya Shahab, Adv. Mr. Nibin Louis, Adv.

Mr. Sandeep Sudhakar Deshmukh, AOR Mr. Nishant Sharma, Adv.

Mr. Prashant Bhushan, AOR Mr. Rahul Gupta, Adv.

Ms. Ananya Singh, Adv.

Mr. Kapil Sibal, Sr. Adv. Mr. C. U. Singh, Sr. Adv. Mr. Trideep Pais, Sr. Adv. Ms. Sanya Kumar, Adv.

Mr. Sahil Ghai, Adv.

Mr. N. Sai Vinod, AOR Ms. Aparajita Jamwal, Adv. Ms. Aparajitha Jamwal, Adv. Mr. Abhik Chimni, Adv. Ms. Bidya Mohanty, Adv. Mr. Amjid Maqbool, Adv.

Mr. Huzefa Ahmedi, Sr. Adv. Mr. Jaimon Andrews, Adv. Mr. Ninad Laud, Adv.

Shahrukh Alam, Adv.

Mr. Ameen Hassan K., Adv. Mr. Piyo Harold Jaimon, Adv. Zubia Das, Adv.

Firdous, Adv.

Mr. A. Karthik, AOR For Respondent(s) Mr. S.V. Raju, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Zoheb Hussain, Adv. Mr. Padmesh Mishra, Adv. Mr. Arkaj Kumar, Adv.

Mr. Annam Venkatesh, Adv. Mr. Rajat Nair, Adv.

Mr. Shuvodeep Roy, AOR Mr. Kabir Shankar Bose, Adv. Mr. Saurabh Tripathi, Adv.

Mr. S V Raju, A.S.G. Mr. Rajat Nair, Adv.

Mr. Annam Venkatesh, Adv. Mr. Padmesh Mishra, Adv. Mr. Zoheb Hussain, Adv. Mr. Shantnu Sharma, Adv. Mr. Arkaj Kumar, Adv.

Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R Criminal Appeal No.2826/2023:-

The appeal is dismissed as withdrawn, in terms of the signed order.

W.P.(Crl.) No. 470/2021:-

Learned Advocate-on-Record – Mr. Prashant Bhushan, after arguing for some time, on the preliminary objection raised by the learned counsel for the State of Assam, states that he would need to take instructions from the petitioners whether they would like to continue with the present petition or would go back to the High Court in the proceedings under Article 226 of the Constitution of India.

In view of the above, list on 15-2-2024.

WRIT PETITION(Crl.) NO. 504/2021 & WRIT PETITION (CRL.) NO.513/2023 The Writ Petitions are dismissed as withdrawn with liberty as prayed for, in terms of the common signed order. W.P.(C) No. 164/2021:-

The learned counsel for the respondent – Union of India states that since they have filed comprehensive reply in Writ Petition (C) No.230 of 2022 and in W.P. (Crl.) No.513 of 2023, they have not filed the same in the present petition.

List on 15-2-2024.

W.P.(Crl.) No. 88/2022,, W.P.(C) No. 1377/2021, W.P.(C) No. 230/2022, W.P.(Crl.) No. 79/2022, W.P.(Crl.) No. 80/2022 & W.P. (Crl.) No. 78/2022

1. Learned counsels for the petitioners seek time to obtain instructions in the matters.

2. In view of the above, list on 15-2-2024.

(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Two Separate Signed Orders are placed on the file)

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Supreme Court - Daily Orders

Umar Khalid vs State Of Nct Of Delhi on 14 February, 2024

Bench: Bela M. Trivedi, Pankaj Mithal