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V K Bhutiani vs Central Bureau Of Investigation on 26 February, 2019

Author: Mukta Gupta

Bench: Mukta Gupta

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CRL.A. 174/2016
      V K BHUTIANI                                       ..... Appellant
               Represented by:         Ms.Shefali Kishore, Advocate

                                       versus

      CENTRAL BUREAU OF INVESTIGATION          ..... Respondent
              Represented by: Mr.Sanjeev Bhandar, SPP for CBI
                              with Mr.Prateek Kumar, Advocate

CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
                          ORDER

% 26.02.2019 Crl.M.A.No.3622/2019 By this application, the appellant seeks exemption from appearing before this Court for the reason the appellant is suffering from tongue cancer and paralysis.

A status report has been handed over as per which the factum of the appellant suffering from hemiparesis with weakness has been verified.

Consequently, the appellant is exempted from appearing before this Court on the next date of hearing.

Application is disposed of.

By this application, the appellant seeks permanent exemption from appearing before this Court.

CRL.A. 174/2016                                                  page 1 of 2
         Notice.

Learned SPP for CBI accepts notice. Status report be filed.

List on 11th March, 2019.

MUKTA GUPTA, J.

FEBRUARY 26, 2019
mamta




CRL.A. 174/2016                                       page 2 of 2