Delhi High Court - Orders
Central Bureau Of Investigation vs Md. Yaseen Wani & Ors on 10 March, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 237/2023
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. Mridul Jain, SPP with Ms.
Vedika Rattan and Ms. Ruby,
Advocates
versus
MD. YASEEN WANI & ORS. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 10.03.2023 CRL.M.A. 6208/2023 (condonation of delay) For the reasons, mentioned in the application delay of 91 days in filing the appeal is condoned.
The application stands disposed of.
CRL.REV.P. 237/2023Petitioner-CBI has filed the present petition with the following prayers:
"(i) Set aside impugned order date 22.07.2022 passed by Ld. Spl.
Judge (PC Act) (CBI-20) RADC, New Delhi in Cr. Appeal No. 02/2022 consequently setting aside order on sentence dated 14.12.2021 passed by Ld. ACMM-2, RADC, New Delhi
(ii) Pass necessary appropriate orders awarding maximum sentence, i.e, Seven Years as provided under Sec. 120 B IPC R/w 49/ 49(B)(1) and 58 punishable U/s 51 of the Wild Life (Protection) Act 1972;"
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:14.03.2023 16:59:57Issue notice to the respondents by all permissible modes on the petitioner-CBI taking the necessary steps, returnable on 24th July, 2023.
RAJNISH BHATNAGAR, J MARCH 10, 2023/ib