SHAFIN JAHAN Vs. ASOKAN K.M.

JUDGEMENT

(1.) Heard Mr. Kapil Sibal and Ms. Indira Jaising, learned senior counsel for the petitioner, Mr. Maninder Singh, learned Additional Solicitor General for the NIA, Mr. Shyam Divan, learned senior counsel for respondent no.1 and Mr. P.A. Noor Muhamed, learned counsel for respondent nos.7 and 8.

(2.) The matter was heard at length, keeping in view our earlier order dated 30th October 2017. At present, we intend to pass a brief interim order, keeping open all the issues that were raised and stated in the previous order.

(3.) Mr. Shyam Divan, learned senior counsel for the first respondent, pressed his application (Crl.M.P.No.124312 of 2017) and submitted that the Court should interview Akhila @ Hadiya in camera and not in open Court. During the course of hearing, the debate continued in many a sphere but, as stated earlier, today we are not inclined to dwell upon the same but keep the matter pending.