Delhi High Court - Orders
Birender Singh Yadav & Ors vs Central Bureau Of Investigation ... on 16 March, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1137/2022
BIRENDER SINGH YADAV & ORS. ..... Petitioners
Through: Mr. Nitendra Sharma, Advocate.
versus
CENTRAL BUREAU OF INVESTIGATION
THROUGH ITS DIRECTOR ..... Respondent
Through: Mr. Anupam S. Sharma, SPP for
CBI with Mr. Prakatsh Allam, Mr.
Harpreet Kalsi & Mr. Mohit Tyagi,
Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 16.03.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing]. CRL.M.A. 4932/2022(exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
CRL.M.C. 1137/2022 & CRL.M.A. 4931/2022(stay)
1. Mr. Nitendra Sharma, learned counsel for the petitioner, submits that question arising in this petition, with regard to the maintainability of the proceedings before the Court of the learned Chief Metropolitan Magistrate in the absence of sanction under Section 197 of the Code of Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:16.03.2022 17:25:04 CRL.M.C. 1137/2022 Page 1 of 2 Criminal Procedure, 1973 is pending before this Court in CRL.M.C. 686/2022 [Ravinder Singh & Ors. vs. CBI] filed by the co-accused in the same proceedings. The said petition is next listed before this Court on 28.03.2022.
2. At the request of learned counsel for the petitioner, list the present petition on the same date i.e. 28.03.2022.
PRATEEK JALAN, J MARCH 16, 2022 'pv'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:16.03.2022 17:25:04 CRL.M.C. 1137/2022 Page 2 of 2