Delhi High Court - Orders
Sayeed Ulla Jama & Ors vs State Of Nct Of Delhi on 6 December, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 197/2021 & CRL.M.A. 998/2021
SAYEED ULLA JAMA & ORS. ..... Petitioner
Represented by: Ms. Mandakini Singh, Ms.
Ashima Mandla, Mr. Syed
Mohammad Ahmad, Advs.
versus
STATE OF NCT OF DELHI ..... Respondent
Represented by: Mr. G.M. Farooqui, APP for
State with Insp. Balmukund
Rai, ASI Karamveer Singh, PS
Chandni Mahal.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 06.12.2021
1. No status report is on record much less the one that was directed to be filed vide order dated 12th November, 2021.
2. Learned APP for the State submits that he has filed the subsequent status report on 30th November, 2021, however the same are not on record. Learned APP for the State will ensure that the same are placed on record.
3. Affidavit of the DCP Central District will be placed on record indicating whether the petitioners are accused in FIR No.63/2020 registered under Sections 188/269/270/120-B/271 IPC, Sections 51/58 of the Disaster Management Act 2005 and Section 5 of the Epidemic Diseases Act 1897 by the Crime Branch. Affidavit of the DCP will also indicate as to whether there was any prohibition for any Indian National to keep a foreigner at his Signature Not Verified Digitally Signed By:JUSTICE CRL.M.C. 197/2021 Page 1 of 2 MUKTA GUPTA Signing Date:06.12.2021 23:05:09 residence who had come to India on a valid passport and visa at the relevant time. Affidavit be filed within one week.
4. List on 4th January, 2022.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 06, 2021 'ga' Signature Not Verified Digitally Signed By:JUSTICE CRL.M.C. 197/2021 Page 2 of 2 MUKTA GUPTA Signing Date:06.12.2021 23:05:09