Delhi High Court - Orders
Pukhrihongam Prem Kumar Meiti @ Pk @ ... vs State (Nia) on 31 May, 2023
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~S-63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 452/2023
PUKHRIHONGAM PREM KUMAR MEITI @ PK @
IBOMCHA ..... Appellant
Through: Ms. Astha, Advocate (DHCLSC).
versus
STATE (NIA) ..... Respondent
Through: Mr. Gautam Narayan, SPP, Ms.
Zeenat Malik, Ms. Akriti Arya and
Ms. Asmita Singh, Advocates with
Ram Narayan, Inspector for NIA.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 31.05.2023 CRL.M.A. 15401/2023 (Exemption) Exemption granted, subject to all just exceptions. The application stands disposed of accordingly. CRL.M.A. 15400/2023 (Condonation of delay in refiling the appeal) Issue notice.
Mr. Gautam Narayan, learned Special Public Prosecutor accepts notice on behalf of the non-applicant/State (NIA) and prays for time to file a reply.
Let the reply be filed within a period of four weeks from today, with an advance copy to learned counsel appearing on behalf of the CRL.A. 452/2023 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 08/10/2023 at 05:40:16 applicant/appellant, who may file rejoinder thereto, if any, within a period of two weeks thereafter.
List on 28.08.2023.
CRL.M.A. 15399/2023 (seeking directions to call for the trial court record) The present application under Section 482 of the Code of Criminal Procedure (Cr.P.C.), 1973, has been instituted on behalf of the applicant/appellant, praying as follows:-
"In view of the foregoing facts and circumstances, it is most respectfully prayed that this Hon'ble Court may be pleased to:
a) Call for the trial court record in NIA Case No. RC- 05/2017/NlA/DLI, if required, for adjudication and disposal of the present Appeal;
b) Pass such further orders as this Hon'ble court may deem fit in the facts and circumstances of the present case."
The Registry is directed to requisition the digitized trial court record, so as to be available for the perusal of this Court, on the next date of hearing.
With the above direction, the application is allowed and disposed of accordingly.
CRL.A. 452/2023Issue notice.
Mr. Gautam Narayan, learned Special Public Prosecutor accepts notice on behalf of the respondent/State (NIA).
List on 28.08.2023.
CRL.A. 452/2023 Page 2 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 08/10/2023 at 05:40:16 A copy of this order be uploaded on the website of this Court.
SIDDHARTH MRIDUL, J TALWANT SINGH, J MAY 31, 2023/rs Click here to check corrigendum, if any CRL.A. 452/2023 Page 3 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 08/10/2023 at 05:40:17 CRL.A. 452/2023 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 08/10/2023 at 05:40:17