Delhi High Court - Orders
Mani Shankar vs State Nct Of Delhi on 25 September, 2020
Author: J.R. Midha
Bench: J.R. Midha
$~2, 3, 4, 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
2
+ CRL.A.402/2020
MANI SHANKAR ....Appellant
Through: Mr. Sumeet Verma (DHCLSC) and
Mr. Mahinder Pratap Singh,
Advocates
versus
STATE NCT OF DELHI .... Respondent
Through: Ms. Asha Tiwari, APP for the State
Inspector M.S. Kamal and SI Indrapal
Singh, P.S. Madhu Vihar
3
+ CRL.A.412/2020
SANJEEV KUMAR ....Appellant
Through: Ms. Silvia Kansal and Ms. Vaishali
Singh, Advocates
versus
STATE .... Respondent
Through: Ms. Asha Tiwari, APP for the State
Inspector M.S. Kamal and SI Indrapal
Singh, P.S. Madhu Vihar
4
+ CRL.A.424/2020
AJAY KUMAR MANDAL @ OM PRAKASH ....Appellant
Through: Mr. S.P. Nangia, Advocate for Mr.
Krishan Kumar, Advocate
(DHCLSC)
versus
THE STATE NCT OF DELHI .... Respondent
Through: Ms. Asha Tiwari, APP for the State
Signature Not Verified
Digitally Signed
By:RAJENDER SINGH
KARKI
Signing Date:28.09.2020
08:21:25
Inspector M.S. Kamal and SI Indrapal
Singh, P.S. Madhu Vihar
5
+ CRL.A.425/2020
SANDEEP KUMAR MOURYA ....Appellant
Through: Mr. Madhav Khurana and Ms. Riya
Arora, Advocates (DHCLSC)
versus
STATE (NCT OF DELHI) .... Respondent
Through: Ms. Asha Tiwari, APP for the State
Inspector M.S. Kamal and SI Indrapal
Singh, P.S. Madhu Vihar
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
HON'BLE MR. JUSTICE BRIJESH SETHI
ORDER
% 25.09.2020
1. The hearing has been conducted through video conference. CRL.M.A.13182/2020 (exemption) in CRL.A.412/2020
2. Allowed, subject to all just exceptions. CRL.M.(BAIL) 8061/2020 in CRL.A.412/2020
3. Issue notice. Ms. Asha Tiwari, learned APP for the State, accepts notice.
4. The latest nominal roll of the appellant be placed on record by the Jail Superintendent on the next date of hearing.
5. The advance copy of the latest nominal roll be furnished to learned counsel for the appellant at least two days before the next date of hearing.
CRL.A.402/2020 and CRL.M.(BAIL) 7864/2020 CRL.A.412/2020 and CRL.M.(BAIL) 8061/2020 Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:28.09.2020 08:21:25 CRL.A.424/2020 and CRL.M.(BAIL) 7958/2020 CRL.A.425/2020 and CRL.M.(BAIL) 7959/2020
6. Arguments partly heard.
7. List for continuation of the arguments on 12th October, 2020.
8. The brief note of submissions have been filed by the appellants in Crl. A. 402/2020 and Crl. A. 425/2020.
9. Learned counsels for the appellants in Crl. A. 412/2020 and Crl. A. 424/2020 seek further time to file the brief note of submissions.
10. Learned APP for the State also seeks further one week time to file the brief note of submissions.
11. In the interest of justice, further one week time is granted to file the brief note of submissions.
12. Learned counsels for the parties shall furnish the hard copy of the brief note of submissions to the Court Master at least three days before the next date of hearing.
13. Learned counsels for the parties shall also furnish the hard copy of the statement of the witnesses and the documents which they want to refer at the time of the hearing with relevant portions duly highlighted for the convenience of this Court at least three days before the next date of hearing.
14. The order be uploaded on the website of this Court forthwith.
J.R. MIDHA, J.
BRIJESH SETHI, J.
SEPTEMBER 25, 2020/dk Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:28.09.2020 08:21:25