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Delhi High Court - Orders

Amit Ranjan vs Narcotics Control Bureau, Delhi on 16 March, 2021

Author: Anu Malhotra

Bench: Anu Malhotra

                      $~50
                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +      BAIL APPLN. 1189/2020 & CRL.M.A.4465/2021
                             AMIT RANJAN                                          ..... Petitioner
                                                 Through:     Mr.Yash Datt & Mr.Deepak Kumar,
                                                              Advocates.
                                                 versus

                             NARCOTICS CONTROL BUREAU, DELHI                      ..... Respondent
                                                 Through:     Mr.Rajesh Manchanda, SPP.

                             CORAM:
                             HON'BLE MS. JUSTICE ANU MALHOTRA
                                     ORDER

% 16.03.2021 CRL.M.A.4465/2021 in BAIL APPLN. 1189/2020 The matter is fixed for 26.03.2021 and is now taken up on CRL.M.A.4465/2021 filed on behalf of the petitioner seeking that the matter be listed in the supplementary list so that it can be heard. It is also submitted on behalf of the petitioner in reply to a specific Court query that inadvertently the date in the application has been mentioned as 13.03.2021 after corrections were made though the affidavit annexed to the application dated 09.03.2021 and it is submitted that the petitioner would be careful in future.

In the interest of justice, the prayer made vide CRL.M.A.4465/2021 is allowed, in as much as, it is apparent from the record that the matter vide order dated 08.12.2020 had been directed to be re-notified for consideration in view of the verdict of the Hon'ble Supreme Court in "Toofan Singh Vs. Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:22.03.2021 17:51:37 This file is digitally signed by PS to HMJ ANU MALHOTRA.

State of Tamil Nadu" 2020 SCC OnLine SC 882, a judgment dated 29.10.2020 subsequent to the date 11.08.2020 when the matter has been reserved for orders with an opportunity thus having been directed to be granted to both sides to make submissions in view of the said judgment and thereafter due to the board has not been taken up on 23.12.2020, 07.01.2021, 02.02.2021, 24.02.2021 and 03.03.2021.

In the interest of justice, the matter is directed to be listed in the supplementary list for the date 26.03.2021 at the top of the Board.

CRL.M.A.4465/2021 is disposed of accordingly.

ANU MALHOTRA, J MARCH 16, 2021 'Neha Chopra' Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:22.03.2021 17:51:37 This file is digitally signed by PS to HMJ ANU MALHOTRA.