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Dablu @ Suraj vs State (N.C.T) Of Delhi on 21 July, 2023

Bench: C.T. Ravikumar, Sanjay Kumar

                                                         1

     ITEM NO.63                               COURT NO.16                         SECTION II-C

                                   S U P R E M E C O U R T O F               I N D I A
                                           RECORD OF PROCEEDINGS

                      Petition(s) for Special Leave to Appeal (Crl.) No.4384/2023

     (Arising out of impugned final judgment and order dated 03-03-2023
     in CRLMA No. 5781/2023 in Crl. M.C. No.5576 of 2022 passed by the
     High Court of Delhi at New Delhi)

     DABLU @ SURAJ                                                                Petitioner(s)

                                                      VERSUS

     STATE (N.C.T) OF DELHI                                                       Respondent(s)

     (IA No. 69754/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 69756/2023 - EXEMPTION FROM FILING O.T.) Date : 21-07-2023 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Mr. Vikramjeet Singh Ranga, AOR Mr. Nakul Chaudhary, Adv.

Mr. Shakeel Ahmed, Adv.

For Respondent(s) Ms. Aishwarya Bhati, A.S.G. Mr. Adit Khorana, Adv.

Ms. Archana Pathak Dave, Adv. Ms. Shreya Jain, Adv.

Ms. Taruna A. Prasad, Adv.

Dr. N. Visakamurthy, Adv.

Mr. Shreekant Neelappa Terdal, AOR UPON hearing the counsel the Court made the following O R D E R Special Leave to Appeal (Crl.) No.4384/2023 Heard learned counsel for the petitioner and learned Additional Solicitor General appearing for State (N.C.T.) of Delhi.

The petitioner approached the High Court by filing Criminal M.C. 12:21:38 IST Reason:

No.5576/2022. He filed Criminal M.A. No.5781/2023 therein which culminated in the impugned order dated 03.03.2023 by raising  2 grievance against the order dated 21.09.2022 viz., Annexure P-6 in the instant case, whereunder the Trial Court permitted the prosecution to summon certain police personnel as witnesses. Evidently, the petitioner himself stated in the captioned SLP at page No. L that all those witnesses were examined and thereafter cross-examined by him on 28.01.2023. When that be the admitted position, we do not think anything survives for further consideration in this case.

In the aforesaid circumstances, this Special Leave Petition must fail and consequently it is dismissed.

Pending application(s), if any, shall stand disposed of.

(VIJAY KUMAR)                                                 (MATHEW ABRAHAM)
COURT MASTER (SH)                                            COURT MASTER (NSH)