Delhi High Court - Orders
Abdul Hakim vs National Investigation Agency on 15 March, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 733/2023
ABDUL HAKIM ..... Petitioner
Through: Mr. Prabhav Ralli and Mr. Piyush M.
Dwivedi, Advocates.
versus
NATIONAL INVESTIGATION AGENCY ..... Respondent
Through: Mr. Rahul Tyagi, SPP with Mr. Jatin
and Mr. Aashish Chojar, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 15.03.2023 CRL.M.A. 6731/2023 (Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of. W.P.(CRL) 733/2023 & CRL.M.A. 6730/2023 (for suspension of lookout circular) By way of this petition under Article 226 of the Constitution of India, Petitioners is seeking quashing and setting aside of the lookout circular issued against the petitioner in RC/20/2018/NIA/DLI registered by the National Investigation Agency.
Issue notice. Learned ASC appears on advance notice, and accepts notice. He seeks time to file the status report. Let the same be filed before the next date of hearing.
List on 18th July, 2023.
RAJNISH BHATNAGAR, J MARCH 15, 2023/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:17.03.2023 17:13:26