PRABIR PURKAYASTHA Vs. STATE(NCT OF DELHI)

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal by special leave is preferred on behalf of the appellant for assailing the order dtd. 13/10/2023 passed by learned Single Judge of the High Court of Delhi whereby the learned Single Judge dismissed the Criminal Miscellaneous Case No. 7278 of 2023 filed by the appellant seeking the following directions: -

(3.) The officers of the PS Special Cell, Lodhi Colony, New Delhi carried out extensive raids at the residential and official premises of the appellant and the company, namely, M/s. PPK Newsclick Studio Pvt. Ltd.("said company") of which the appellant is the Director in connection with FIR No. 224 of 2023 dtd. 17/8/2023 registered at PS Special Cell, Lodhi Colony, New Delhi for the offences punishable under Ss. 13, 16, 17, 18, 22C of the Unlawful Activities(Prevention) Act, 1967(for short "UAPA") read with Sec. 153A, 120B of the Indian Penal Code, 1860(hereinafter being referred to as the 'IPC'). During the course of the search and seizure proceedings, numerous documents and digital devices belonging to the appellant, the company and other employees of the company were seized. The appellant was arrested in connection with the said FIR on 3/10/2023 vide arrest memo(Annexure P-7) prepared at PS Special Cell, Lodhi Colony, New Delhi.