Delhi High Court - Orders
Mohd. Masood & Ors vs State (Nct Of Delhi) on 6 December, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 402/2021 & CRL.M.A. 2111/2021
MOHD. MASOOD & ORS. ..... Petitioner
Represented by: Ms. Mandakini Singh, Ms.
Ashima Mandla, Mr. Syed
Mohammad Ahmad, Advs.
versus
STATE (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. Learned APP for the State submits that the status report as directed in terms of the order dated 12th November, 2021 has been filed.
2. However, the status report does not clarify the issues raised in the petition.
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 residence who had come to India on a valid passport and visa at the relevant CRL.M.C. 402/2021 Page 1 of 2 Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:06.12.2021 23:05:09 time. Affidavit will also indicate the time when a foreigner was living in the house of the petitioner. 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' CRL.M.C. 402/2021 Page 2 of 2 Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:06.12.2021 23:05:09