Delhi High Court - Orders
K.T.Govinde Gowda vs Central Bureau Of Investigation (Cbi) on 24 March, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~11 to 13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 65/2022
K.T.GOVINDE GOWDA ..... Appellant
Through: Mr. DK Garg, Mr. Dhananjay Garg
and Mr. Abhishek Garg,
Advocates.
versus
CENTRAL BUREAU OF INVESTIGATION (CBI)
..... Respondent
Through: Mr. Anupam S Sharma, SPP, CBI
with Mr. Prakash Airan and Mr.
Harpreet Kalsi, Advocates.
12.
+ CRL.A. 66/2022
JAGDEESH ..... Appellant
Through: Mr. DK Garg, Mr. Dhananjay Garg
and Mr. Abhishek Garg,
Advocates.
versus
CENTRAL BUREAU OF INVESTIGATION ..... Respondent
Through: Mr. Anupam S Sharma, SPP, CBI
with Mr. Prakash Airan and Mr.
Harpreet Kalsi, Advocates.
13.
+ CRL.A. 67/2022
DR.MANJIT SINGH DHILLON ..... Appellant
Through: Mr. DK Garg, Mr. Dhananjay Garg
and Mr. Abhishek Garg,
Advocates.
versus
CENTRAL BUREAU OF
INVESTIGATION (CBI), ..... Respondent
Through: Mr. Anupam S Sharma, SPP, CBI
with Mr. Prakash Airan and Mr.
Harpreet Kalsi, Advocates.
Signature Not Verified
Digitally Signed By:SHITU
NAGPAL
Signing Date:24.03.2022
21:31:14 CRL.A. 65/2022 and connected matters Page 1 of 3
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 24.03.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
CRL.M.(BAIL) 206/2022 in CRL.A. 65/2022 CRL.M.(BAIL) 208/2022 in CRL.A. 66/2022 CRL.M.(BAIL) 212/2022 in CRL.A. 67/2022
1. The appeals have been admitted pursuant to the order dated 18.02.2022.
2. By way of these applications, the applicants seek suspension of sentence imposed upon them vide order on sentence dated 28.01.2022 passed by the learned Special Judge, PC Act, Rouse Avenue Court, in C.C. No.58/2019. The sentence was imposed by the learned Trial Court for a period of one year for offences under Sections 120B, 420, 468, 471 of the Indian Penal Code, 1860 read with Sections 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988 alongwith fine of Rs. 25,000/- in each case.
3. Pursuant to the order dated 18.02.2022, status reports have been filed.
4. Mr. DK Garg, learned counsel for the appellants, submit that the fine has been deposited in all the three cases. This is evident from the order of the Trial Court in the case of CRL.A. 65/2022 and CRL.A. 66/2022. Mr. Garg submits that the appellant in CRL.A. 67/2022 has also deposited the amount of fine and he will file the proof thereof within one week. Mr. Garg cites the order of the Supreme Court in Sudhir Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:24.03.2022 21:31:14 CRL.A. 65/2022 and connected matters Page 2 of 3 Kumar Jain vs. State of Delhi [Crl. A No. 1652/2007, decided on 30.11.2007].
5. Having regard to the fact that the appeals are likely to take some time to be disposed of, the sentence of the appellants are suspended during the pendency of the appeals, subject to the following conditions:-
a. The appellants will deposit a personal bond in the sum of Rs.50,000/- each, with a surety of a family member in the like amount, to the satisfaction of the Registrar General of this Court;
b. The appellants will seek permission of the Court if they wish to travel outside India;
c. The appellants will appear before the Court as and when the appeals are taken up for hearing;
d. The appellants will inform this Court prior to any change in their residential address;
e. The appellants will give their current mobile numbers to the Investigating Officer and will ensure that they are reachable on the said number at all times.
6. The applications are disposed of in these terms.
7. Order dasti.
PRATEEK JALAN, J MARCH 24, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:24.03.2022 21:31:14 CRL.A. 65/2022 and connected matters Page 3 of 3