Delhi High Court - Orders
Vikram Hari Awasty vs Central Bureau Of Investigation & Anr on 25 May, 2023
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3844/2023
VIKRAM HARI AWASTY ..... Petitioner
Through: Mr. Vikram Nankani, Sr. Adv.
through V/c and Mr. Siddharth
Aggarwal, Sr. Adv. with Mr. Ishwar
Nankani, Ms. Mumtaz Bhalla and Mr.
Lakshya K., Advs. .
versus
CENTRAL BUREAU OF INVESTIGATION & ANR.
..... Respondents
Through: Mr. Nikhil Goel, SPP with Mr. Kartik
Kaushal, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 25.05.2023 CRL.M.A. 14477/2023 Exemption allowed subject to just exceptions.
CRL.M.C. 3844/2023The present petition has been filed with the following prayer:
"Quash the FIR bearing no. RC2202023EOO 11 dated 18.04.2023 registered by CBI, New Delhi for the offences under Sections 420, 468 and 471 r/w Section 120-B of the Indian Penal Code, 1860 and Section 13(2) r/w 13(1) (d) of the Prevention of Conuption Act, 1988, and set aside all consequential orders/proceedings arising and emanating therefrom, qua the Petitioner; and"
Learned senior counsel for the petitioner submits that the petitioner This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 07:03:37 has resigned as a director of the company namely "Bush Foods"(BFOPL). Learned senior counsel has further submitted that the matter is already enquired into by SFIO, ED and E.O.W. Delhi and no proceedings were initiated against the present petitioner and one of the FIR where the present petitioner was named as an accused, he has already been discharged by the learned District Court, Karnal, Haryana.
Issue notice.
Learned counsel for the respondent has accepted the notice. List on 15.09.2023.
CRL.M.A. 14476/2023This is an application for stay in investigation in case FIR No. RC2202023E0011 dated 18.04.2022 registered by the Central Bureau Of Investigation, Eo-II, New Delhi, under sections 420, 468 and 471 r/w section 120-B of the Indian Penal Code, 1860 and section 13(2) r/w section 13(1)(d) of the Prevention Of Corruption Act, 1988.
Learned senior counsel submits that the petitioner is ready to join the investigation as and when directed by the IO. However, learned senior counsel submits that no coercive steps be taken against the petitioner.
Let the petitioner join the investigation as and when required by the IO and if IO feels the necessity of affecting arrest 15 days notice shall be given to the petitioner.
The application stand disposed of.
DINESH KUMAR SHARMA, J MAY 25, 2023/AR..
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 07:03:37