National Investigation Agency Through ... vs Jahanzaib Sami Alias Dawood Ibrahim ... on 20 September, 2023

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Delhi High Court - Orders

National Investigation Agency Through ... vs Jahanzaib Sami Alias Dawood Ibrahim ... on 20 September, 2023

Bench: Siddharth Mridul

$~S-31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 792/2023

NATIONAL INVESTIGATION AGENCY THROUGH ITS
CHIEF INVESTIGATION OFFICER ..... Appellant
Through: Mr. Rahul Tyagi, Special Public
Prosecutor (NIA) along with Mr.
Vikas Walia, Mr. Sangeet Sibou, Mr.
Jatin, Mr. Aashish Chojar, Advocates
with Ms. Nidhi Shivhare, DSP for
NIA.

versus

JAHANZAIB SAMI ALIAS DAWOOD IBRAHIM ALIAS XAIB
ALIAS ABU MUHAMMED AL HIND ALIAS ABU ABDULLA
& ORS. ..... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER

% 20.09.2023 CRL.M.A. 25549/2023 (Exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of accordingly.

CRL.A. 792/2023

Issue notice to the respondents, by all permissible modes, including through electronic mail, if available, returnable on 11.10.2023. CRL.M.A. 25548/2023 (stay) The present application under Section 482 of the Code of Criminal Procedure (Cr.P.C.), 1973, has been instituted on behalf of the CRL.A. 792/2023 Page 1 of 2 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 26/09/2023 at 21:02:15 applicant/appellant, praying as follows:-

"In view of the aforesaid facts and circumstances, it is humbly prayed that this Hon'ble Court may be pleased to A. Stay the operation of impugned order dated 28.07.2023 passed by Ld. Special Judge, Patiala House Courts, New Delhi before learned Trial Court in the aforesaid matter till the disposal of present petition;

Pass any other/further/order (s) as this Hon'ble Court deems fit and proper in the facts and circumstances of the case."

Learned counsel appearing on behalf of the applicant/appellant does not press this application, at this stage.

The application is dismissed as not pressed and disposed of accordingly.

A copy of this order be uploaded on the website of this Court.

SIDDHARTH MRIDUL, J ANISH DAYAL, J SEPTEMBER 20, 2023/rs Click here to check corrigendum, if any CRL.A. 792/2023 Page 2 of 2 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 26/09/2023 at 21:02:15

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Delhi High Court - Orders