Delhi High Court - Orders
Central Bureau Of Investigation vs Narender Singh on 7 February, 2019
Author: Mukta Gupta
Bench: Mukta Gupta
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 107/2019 & Crl.M.A.No.2839/2019
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Represented by: Mr.Ripu Daman Bhardwaj, Advocate
versus
NARENDER SINGH ..... Respondent
Represented by: None
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 07.02.2019
1. By this petition, CBI seeks leave to appeal against the acquittal of Narender Singh. Vide the impugned judgment after trial the learned Special Judge convicted 17 accused out of 26 charge sheeted besides whom 7 were acquitted, 1 was discharged and 1 died during the course of trial.
2. The present leave to appeal relates only qua Narender Singh. Learned counsel for the petitioner contends that Narender Singh has been erroneously acquitted by the learned Trial Court for the reason he was the Dealing Assistant and had processed the files which were then approved by accused No.1 Anju Dhanda. In the various files processed pursuant whereto fake claims were passed, in some of the files copy of the insurance policy was not available, in others, details of the carrier were not mentioned though the same is a requirement in column No.4. On the strength of incomplete forms and incomplete files claims were submitted for approval by the CRL.L.P. 107/2019 page 1 of 2 respondent to two co-accused who approved the same.
3. Learned counsel for the petitioner contends that the complicity of the respondent can be gathered from his acts.
4. Notice be issued to the respondent on the petitioner taking steps through ordinary and dasti process, registered AD and speed post returnable for 23rd September, 2019.
MUKTA GUPTA, J.
FEBRUARY 07, 2019 mamta CRL.L.P. 107/2019 page 2 of 2