Supreme Court - Daily Orders
Mohd. Arbaz vs State Of Nct Of Delhi on 12 July, 2023
Bench: A.S. Bopanna, M.M. Sundresh
ITEM NO.12 COURT NO.7 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
Petitions for Special Leave to Appeal (Crl.) Nos. 8164-8166/2021
(Arising out of impugned final judgment and order dated 03-11-2020
in CRLREVP No. 1219/2019 03-11-2020 in CRLREVP No. 1220/2019 03-11-
2020 in CRLREVP No. 1222/2019 passed by the High Court of Delhi at
New Delhi)
MOHD. ARBAZ, ETC. Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(IA No. 201157/2022 - INTERVENTION/IMPLEADMENT)
WITH
SLP(Crl) No. 8496-8497/2021 (II-B)
(IA No. 164255/2021 - EXEMPTION FROM FILING AFFIDAVIT,IA No.
164253/2021 - EXEMPTION FROM FILING O.T.,IA No. 164250/2021 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES AND IA No.
149482/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 8718/2021 (II-B)
(IA No. 147020/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
SLP(Crl) No. 355/2022 (II-B)
(IA No. 7098/2022 - EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 532/2022 (II-B)
SLP(Crl) No. 2666/2022 (II-B)
(IA No. 46867/2022 - APPLICATION FOR TAKING ON RECORD,
IA No. 53398/2022 - APPROPRIATE ORDERS/DIRECTIONS,IA No. 46871/2022
- EXEMPTION FROM FILING AFFIDAVIT,IA No. 41462/2022 - EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 41461/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 5190/2022 (II-B)
(IA No. 79259/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2023.07.12
SLP(Crl) No. 11181/2022 (II-B)
17:30:22 IST
Reason:
1
SLP(Crl) No. 6876-6877/2022 (II-B)
(IA No. 103181/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 11349/2022 (II-B)
(IA No. 115643/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 11628/2022 (II-C)
(IA No. 41799/2023 - APPLICATION FOR PERMISSION
IA No. 52371/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 4107/2023 (II-C)
(IA No. 41886/2023 - CLARIFICATION/DIRECTION
IA No. 5571/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 5572/2023 - EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 2562/2023 (II-B)
(IA No. 39415/2023 - EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 3850/2023 (II-B)
(IA No.60330/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(Crl) No. 5744-5746/2023 (II-B)
(FOR ADMISSION and I.R. and IA No.78045/2023-CONDONATION OF DELAY
IN FILING and IA No.78046/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(Crl) No. 1929/2023 (II-C)
(IA No. 20259/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 20257/2023 - EXEMPTION FROM FILING O.T.)
Date : 12-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Somesh Chandra Jha, AOR
Ms. Pyoli, Adv.
Mr. Mayank Gautam, Adv.
Mr. Parvez Alam, Adv.
Mr. Anas Tanwir, AOR
Mr. Vishal Yadav, Adv.
Mr. Kuldeep Singh Kuchaliya, Adv.
Mr. Ajay Pal, AOR
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Mr. Nishant Singh, AOR
Mr. Vikram Hegde, AOR
Mr. Chitwan Sharma, Adv.
Mr. Bhanwar Pal Singh Jadon, D.A.G.
Mr. Samar Vijay Singh, AOR
Mr. Rovin Singh Solanki, Adv.
Mr. Chetna Jadon, Adv.
Dr. Vps Jadon, Adv.
Ms. Hemlata Singh, Adv.
Mr. Keshav Mittal, Adv.
Ms. Sabarni Som, Adv.
Ms. Purva, Adv.
Mr. Arun Kumar Jaiswal, Adv.
Mrs. Tanuj Bagga Sharma, AOR
Dr. M K Ravi, Adv.
Sriram P., AOR
Mr. Harshit Sethi, Adv.
Mr. Rahil Mahajan, Adv.
Mr. Arjun Dosanj, Adv.
Mr. Y.s.sandhu, Adv.
Mr. Nikhil Jain, AOR
Ms. Divya Jain, Adv.
Mr. Santanu Ghosh, Adv.
Mr. Aabhas Kshetarpal, Adv.
Mr. Siddhartha Jha, AOR
Mr. Uday Gupta, Adv.
Mr. Harish Dasan, Adv.
Mr. Rajiv Ranjan, Adv.
Ms. Shivani M. Lal, Adv.
Mr. M.k. Tripathi, Adv.
Ms. Preeti Chauhan, Adv.
Mr. Hiren Dasan, AOR
Mr. Rishi Malhotra, AOR
Mr. Jaydip Pati, Adv.
Mr. Rishi Sehgal, adv.
Mr. Keshavam Chaudhri, Adv.
Ms. Arveen Sekhon, Adv.
Ms. Hargun Sandhu, Adv.
Mr. Parvez Chaudhary, Adv.
Ms. Nikita Gill, Adv.
Ms. Anzu. K. Varkey, AOR
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Ms. Ashima Mandla, Adv.
Ms. Mandakini Singh, Adv.
Mr. Surya Pratap Singh, Adv.
Ms. Ankita Chaudhary, AOR
Mr. Siddharth Luthra, Sr. Adv.
Mr. Rohan Dewan, Adv.
Mr. Balaji Srinivasan, AOR
For Respondent(s) Ms. Swati Ghildiyal, AOR
Ms. Devyani Bhatt, Adv.
Mr. Suryaprakash V.Raju, A.S.G.
Mr. Shreekant Neelappa Terdal, AOR
Ms. Sairica Raju, Adv.
Mr. Ritwiz Rishabh, Adv.
Mr. Anmol Chandan, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Rajat Nair, Adv.
Dr. N. Visakamurthy, Adv.
Ms. Anju Thomas, Adv.
Ms. Ripul Swati Kumari, Adv.
Ms. Astha Sharma, AOR
Mrs. Aishwarya Bhati, A.S.G.
Ms. Deepabali Dutta, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Ms. Shivika Mehra, Adv.
Ms. Ameyavikrama Thanvi, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Ms. Nandini Sen Mukherjee, AOR
Mr. Neeraj, A.A.G.
Mr. Piyush Beriwal, Adv.
Mr. Ankit Raj, Adv.
Mr. Rudra Paliwal, Adv.
Mr. Deepanshu Badiwal, Adv.
Mr. Vedansh Anand, Adv.
Dr. Monika Gusain, AOR
Mr. Lokesh Sinhal, Sr.AAG
Mr. Vaibhav Gupta, Adv.
Mr. Umesh Bhaker, Adv.
Mr. Nikunj Gupta, Adv.
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Mr. Pankaj Pandey, Adv.
Mr. Anshuman, Adv.
Mr. Abhijeet, Adv.
Ms. Megha Karnwal, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP (CRL.) Nos.2562/2023 & SLP (CRL.) NO. 3850/2023 The main issue requires detailed consideration. However, in the instant cases since the petitioners have undergone custody for quite some time and the main issue is to be resolved, without reference to the main issue, we direct that the petitioners be released on interim bail subject to appropriate conditions being imposed by the trial court.
For the said purpose, the petitioners shall be produced before the trial court forthwith.
SLP(Crl.)Nos.8164-8166/2021,SLP(Crl)Nos.8496-8497/2021,SLP(Crl) No. 8718/2021, SLP(Crl) No. 355/2022, SLP(Crl) No. 532/2022, SLP(Crl) No. 2666/2022, SLP(Crl) No. 5190/2022, SLP(Crl) No.11181/2022, SLP(Crl) No. 6876-6877/2022, SLP(Crl) No. 11349/2022, SLP(Crl) No. 11628/2022, SLP(Crl) No. 11628/2022, SLP(Crl) No. 4107/2023, SLP(Crl) No. 2562/2023, SLP(Crl) No. 3850/2023, SLP(Crl) No. 5744- 5746/2023 and SLP(Crl) No. 1929/2023 It is brought to our notice that the issue which arises for consideration in these petitions has been referred to a larger Bench in SLP (Crl.) No. 5724 of 2023.
Registry to take appropriate orders from Hon’ble the Chief Justice of India and list all petitions alongwith SLP (Crl.) No. 5724 of 2023, before the larger Bench.
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR
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