Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Irfan Javed Qureshi vs State (Government Of Nct Of Delhi) on 13 December, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

                                                        1

     ITEM NO.8                    Court 1 (Video Conferencing)              SECTION II­C

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

                           SPECIAL LEAVE PETITION (CRIMINAL) Diary No.7420/2020

     (Arising out of impugned final judgment and order dated 01­11­2019
     in WPCRL No. 3038/2019 passed by the High Court of Delhi at New
     Delhi)

     IRFAN JAVED QURESHI                                                   Petitioner(s)

                                                      VERSUS

     STATE (GOVERNMENT OF NCT OF DELHI)                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.42467/2020­CONDONATION OF DELAY
     IN FILING and IA No.42471/2020­EXEMPTION FROM FILING O.T., IA
     No.42469/2020­PERMISSION    TO     FILE    ADDITIONAL    DOCUMENTS/
     FACTS/ANNEXURES & IA 157369/2021­APPLN. SEEKING DIRECTIONS)

     Date : 13­12­2021 This matter was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                           Mr. Prashant Bhushan, AOR
     For Respondent(s)
                                       Ms.    Aishwarya Bhati, ASG
                                       Mr.    Gurmeet Singh Makker, AOR
                                       Mr.    Kanu Agrawal, Adv.
                                       Mr.    Ritwiz Rishabh, Adv.
                                       Ms.    Deepabali Dutta, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The Court is convened through Video Conferencing.

Application seeking exemption from filing official translation of Annexures is allowed.

Heard Mr. Prashant Bhushan, learned Advocate­on­Record appearing for the petitioner, Ms. Aishwarya Bhati, learned Additional Solicitor General appearing for the Government of National Capital Territory of Delhi and carefully perused the material available on record.

We find that there is a provision under Section 51 of the Delhi Police Act under which the petitioner can avail remedy by way of filing an Appeal before the Administrator.

In view of the above, without going into the merits of the case, we dispose of the Special Leave Petition, by directing the Administrator to consider the appeal filed by the petitioner and till the time the said appeal is disposed of, we grant protection from arrest to the petitioner.

The petitioner shall file the appeal within a week from today. Pending applications filed in the matter also stand disposed of.

  (VISHAL ANAND)                                                (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                                         COURT MASTER (NSH)