Delhi High Court - Orders
Additional Documents) Jignesh Mehta vs Central Bureau Of Investigation on 20 August, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~79
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6434/2024, CRL.M.A.24599/2024 (for permission to file
lengthy synopsis and list of dates), CRL.M.A. 24785/2024 (to file
additional documents)
JIGNESH MEHTA .....Petitioner
Through: Mr. Siddharth Aggarwal, Senior
Advocate with Ms. Stuti Gujral, Ms.
Priti Verma, Mr. Vishwajeet Singh
Bhati, Mr. Devrishi Tyagi and Mr.
Vipin Kumar, Advocates.
versus
CENTRAL BUREAU OF INVESTIGATION .....Respondent
Through: Mr. Anupam Sharma, SPP with Mr.
Prakarsh Airan, Mr. Abhishek Batra,
Mr. Ripudaman Sharma, Mr. Vashisht
Rao and Mr. Syamantak Modgill,
Advocates for CBI with IO Alok
Kumar Singh.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 20.08.2024
CRL.M.A. 24598/2024 (Exemption) and CRL.MA. 24786/2024
(Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
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 22/08/2024 at 23:19:44 CRL.M.C. 6434/2024
3. The Petition under Section 482 of the Code of Criminal Procedure, 1973, has been filed on behalf of the accused No. 9 wherein the Order dated 13.08.2024 of learned ASJ, has been challenged to the extent that the accused persons including the petitioner, have been directed to file an affidavit of admission/denial of documents and also sought expungement of the observations made against the petitioner vide Order dated 12.07.2024 that the petitioner by moving an Application under Section 207 CrPC, is delaying the proceedings.
4. Submissions heard.
5. Insofar as, the admission/denial of documents under Section 294 is concerned, it has been rightly argued that this stage comes after the framing of Charge. Therefore, the admission/denial of documents may be deferred till after the framing of charge. The other expungement of remarks that is sought, is not justified.
6. Learned Senior Advocate has made a grievance of the observations made by the learned Special Judge (PC Act), in its Order dated 12.07.2024 wherein while considering the Application under Section 207 CrPC seeking illegible or missing deficient documents, had observed that this Application has been filed only on behalf of one accused and not on behalf of other accused persons making it a strange exception. Despite so, the Application of the accused No. 9, Jagnesh Mehta, has been allowed.
7. Learned Senior Advocate argues that after his Application under Section 207 CrPC, six other accused persons have filed similar applications. The objection is taken that apparently, the Application is intended to delay. Be that as it may, this was only in the context of allowing the application, 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 22/08/2024 at 23:19:44 without there being any adverse impact.
8. No further clarifications are required. The Petition is disposed of along with the pending applications.
NEENA BANSAL KRISHNA, J AUGUST 20, 2024/RS 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 22/08/2024 at 23:19:45