Delhi High Court - Orders
Jatin Singh Deol vs Union Of India on 10 July, 2025
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1390/2025, CRL.M.A. 12950/2025
JATIN SINGH DEOL .....Petitioner
Through: Mr. Anupam S. Sharrma, Mr.
Prakarsh Airav, Mr. Ripudaman
Sharma, Mr. Syamantak
Modgill and Mr. Shubham
Malik, Advs. for applicant.
versus
UNION OF INDIA .....Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 10.07.2025
1. The present petitioner has been filed invoking jurisdiction of this Court under Article 226 and 227 of the Constitution of India read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking following reliefs:
"1. Issuance of appropriate writ/ direction(s)/ order(s) to quash the application under section 5 of the Extradition Act, 1962 being case no. 48/ 2019, titled as "Union of India vs. Jatin Deol" pending before ACMM-01, New Delhi district, Patiala House Courts, New Delhi;
2. Issuance of appropriate writ/ direction(s)/ order(s) to cancelling/ quashing order dated 05.01.2019 passed by Smt. Gurmohina Kaur, Ld. ACMM, Patiala House Courts, New Delhi 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 11/07/2025 at 23:13:20 in case no. 48 of 2019 wherein non-bailable warrants were issued against Petitioner;"
2. The learned counsel for the petitioner, at the outset, submits that he is confining the relief sought in the present petition to the prayer clause 1 alone and seeks to give up the relief sought in prayer clause 2 regarding quashing of Order dated 05.01.2019 passed by learned ACMM, Patiala House Courts, New Delhi in Case bearing no. 48 of 2019, wherein, non-bailable warrants were issued against petitioner.
3. With respect to prayer clause 1, on the petitioner taking necessary steps, let the notice be issued to the respondent, through all permissible modes, on the next date of hearing.
4. Re-notify on 15.10.2025.
SHALINDER KAUR, J JULY 10, 2025/sds/kp 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 11/07/2025 at 23:13:20