Delhi High Court - Orders
Md.Manzoor Alam@ Mohd Alam Khan vs Central Bureau Of Investigation And Anr on 2 November, 2022
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3837/2022
MD.MANZOOR ALAM@ MOHD ALAM KHAN..... Petitioner
Through: Mr. Shiv Kr. Chauhan & Mr. Raees
Ahmad, Advocates
versus
CENTRAL BUREAU OF INVESTIGATION AND ANR.
..... Respondents
Through: Ms. Kirti Mewar, Adv. for Mr.
Jeevesh Nagrath, SPP for CBI with
IO Dinesh Kumar for R-1
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 02.11.2022
1. This petition is for quashing of the FIR on the ground the applicant has settled the matter with the complainant. However, the learned counsel for the complainant submits investigation is still going on and considering the seriousness of the allegations against the petitioner that he posed himself to be an IAS Officer and impersonated as Director, Public Grievance PMO and misrepresented to the complainant saying he can get deputed candidates in Delhi Police and demanded Rs.10.00 lacs for which Rs.5.00 lac was rather paid to him in advance, the CBI is not adhering to the settlement. It is further submitted the factum that he has cheated someone else by this modus operandi is yet being investigated.
2. Considering the submissions there is no ground for quashing of the FIR.
3. The petition stands dismissed.
YOGESH KHANNA, J.
NOVEMBER 02, 2022/ns Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:03.11.2022 17:42