Delhi High Court - Orders
Central Bureau Of Investigation vs Mukesh Kumar Dhingra on 5 July, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1171/2021
CENTRAL BUREAU OF INVESTIGATION ...... Petitioner
Through: Mr. Anupam S. Sharma, Special
Public Prosecutor with
Mr. Prakarsh Airan &
Ms. Harpreet Kalsi, Advocates
Versus
MUKESH KUMAR DHINGRA ...... Respondent
Through: Nemo.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 05.07.2021 The hearing has been conducted through video conferencing. CRL.M.A. 9764/2021 (exemption)
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
W.P.(CRL) 1171/2021 & Crl.M.A. 9763/2021 (for stay)
3. The present petition has been preferred by petitioner-CBI seeking setting aside of order 21.01.2021 passed by the learned Special Judge, CBI in FIR No. RC0742020E0014/CBI/BSFB/Delhi, titled as CBI Vs. M/s Shakti Bhog Foods Ltd. & Ors.
4. Learned Special Public Prosecutor for petitioner - CBI submits that the similar issue came up for consideration before a Coordinate Bench of this Court in W.P.(Crl.) 853/2021, titled as Central Bureau of W.P.(CRL) 1171/2021 Page 1 of 2 Investigation Vs. Mohit Garg and vide order dated 15.04.2021, petitioner/CBI has been permitted to continue investigation in the said case.
5. Notice issued.
6. Upon petitioner-CBI taking steps, notice be issued to the respondent, returnable on 12.08.2021.
7. Till further orders, operation of impugned order dated 21.01.2021 shall remain stayed and petitioner/CBI shall continue investigation in accordance with the law, under the provisions of Section 13(2) r/w Section 13(1)(d) of Prevention of Corruption Act, 1988.
SURESH KUMAR KAIT, J JULY 05, 2021 r W.P.(CRL) 1171/2021 Page 2 of 2