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PRABIR PURKAYASTHA v. STATE (NCT OF DELHI)
Supreme Court of India
Prabir Purkayastha v. State (NCT of Delhi)
Special Leave Petition (Criminal) Diary No. 42896/2023 & Diary No. 43226/2023
Factual and Procedural Background
This opinion is a brief procedural order. It records that partial arguments were heard on 11 December 2023 in a Special Leave Petition arising from the Delhi High Court’s order dated 13 October 2023. Because the arguments remained inconclusive, the Supreme Court scheduled the matter for further hearing in January 2024.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The Court noted only that arguments had commenced but were not completed. On this sole basis, it directed that the case be listed in January 2024 as a “part-heard” matter. No substantive legal analysis was provided.
Holding and Implications
ORDERED: The petition is listed for further arguments in January 2024 as part-heard.
Immediate Effect: The proceedings are adjourned; the parties will resume arguments on the scheduled date. The order sets no new precedent and has no broader legal implications beyond the case’s scheduling.
ITEM NO.47 COURT NO.4 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 42896/2023 (Arising out of impugned final judgment and order dated 13-10-2023 in CRLMC No. 7278/2023 passed by the High Court of Delhi at New Delhi)
PRABIR PURKAYASTHA Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s) (IA No. 217164/2023 - EXEMPTION FROM CUSTODY CERTIFICATE IA No. 217163/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 217167/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 217857/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
Diary No(s). 43226/2023 (II-C) ([TO BE TAKEN UP ALONG WITH D.NO. 42896/2023.] IA No. 219896/2023 - EXEMPTION FROM CUSTODY CERTIFICATE IA No. 219894/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 219893/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 11-12-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Petitioner(s) Mr. Kapil Sibal, Sr. Adv. Mr. Siddharth Aggarwal, Sr. Adv. Mr. Arshdeep Singh Khurana, Adv. Mr. Nitin Saluja, AOR
Mr. Harsha Srivastava, Adv.
Mr. Harshit Mahalwal, Adv.
Mr. Sidak Singh Anand, Adv.
Mr. Manan Khanna, Adv.
Mr. Nikhil Pawar, Adv.
Ms. Rupali Samual, Adv.
Ms. Saujanya Shankar, Adv.
Ms. Rudrali, Adv.
Ms. Ishita Soni, Adv.
Ms. Simran Khurana, Adv.
Ms. Pranya Madan, Adv.
Mr. Saahil Mongia, Adv.
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Mr. Siddharth Dave, Sr. Adv. Mr. Kumar Dushyant Singh, AOR Mr. Rohit Sharma, Adv. Mr. Jatin Lalwani, Adv. Mr. Nikhil Purohit, Adv. Mr. Utsav Singhal, Adv. For Respondent(s) Mr. Tushar Mehta, Solicitor General Mr. S.V. Raju, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Kanu Agrawal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Arguments heard which remained inconclusive.
2. For further arguments list in the month of January, 2024 as part heard.
(NARENDRA PRASAD) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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