Delhi High Court - Orders
Central Bureau Of Investigation vs Anil Kumar on 6 April, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 196/2022
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. Ripu Daman Bhardwa, SPP
versus
ANIL KUMAR ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 06.04.2022 CRL.M.A. 6320/2022 Exemption allowed subject to just exceptions. The application stands disposed of. CRL.REV.P. 196/2022 & CRL.M.A.6319/2022 (stay)
1. The instant revision petition under Section 397 read with Section 401 and 482 of the Code of Criminal Procedure, 1973 has been filed by CBI seeking following relief:-
"a) Allow the present Criminal Revision Petition filed by the Petitioner-CBI and set aside the impugned orders dated 26.11.2021 passed by the Ld. Special Judge,CBI-20, (PC Act), Rouse Avenue District Courts, New Delhi in so far as it results in discharging of respondent U/s 120-B IPC r/w Section 7 of P.C. Act, 1988 (as amended in 2018) and accordingly direction may kindly be issued to the Ld. Trial Court for framing of charge under section 120-
B IPC r/w section 7 of P.C. Act, 1988 (as amended in Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:07.04.2022 17:01:21 2018) against the respondent and also to frame the charge u/s 120B of Indian Penal Code, 1860 against co-accused Sudhir Kumar..."
2. Heard.
3. On filing PF within a week, issue notice to respondent by all permissible modes, returnable on 20th May 2022.
CHANDRA DHARI SINGH, J APRIL 6, 2022 Aj/ct Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:07.04.2022 17:01:21