Raj Kumar Malhotra vs State Thr. C.B.I on 19 July, 2022

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Delhi High Court - Orders

Raj Kumar Malhotra vs State Thr. C.B.I on 19 July, 2022

Bench: Swarana Kanta Sharma

                          $~12
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.A. 457/2009
                                 RAJ KUMAR MALHOTRA                 ..... Appellant
                                                Through:        None.
                                                versus
                                 STATE THR. C.B.I.                                    ..... Respondent
                                                    Through:    Counsel for CBI(Appearance not
                                                                given)
                                 CORAM:
                                 HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
                                               ORDER

% 19.07.2022 CRL.M.A. 18096/2021(for release the surety amount of Rs. 50,000/- pursuant order dated 15.03.2021)

1. The learned counsel for the CBI submits that in view of the order passed by the Joint Registrar on 15.07.2022, this application has become infructuous. This application is disposed of having become infructuous.

CRL.A. 457/2009

2. Attention of the Court has been drawn to the order dated 15.03.2021 by which the Court was pleased to observe that in view of the death certificate of the appellant issued by the East Delhi Municipal Corporation which has been filed, the factum of death of the appellant has been proven. Surety stands discharged. Since the Court has already noted that the appellant has died, the proceedings stand abated.

3. The petition is disposed of.

SWARANA KANTA SHARMA, J JULY 19, 2022/kss Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:20.07.2022 16:32:22

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Delhi High Court - Orders