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Delhi High Court - Orders

Shri Anand Mohan Sharan vs Union Of India Ministry Of Law And ... on 17 October, 2023

Author: Rajnish Bhatnagar

Bench: Rajnish Bhatnagar

                                    $~2
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CRL.M.C. 6273/2023
                                                SHRI ANAND MOHAN SHARAN
                                                                                                                                    ..... Petitioner
                                                                                      Through:                 Mr. Harsh K. Sharma, Mr. Vaibhavi
                                                                                                               Sharma, Mr. Lakshya Parasher, Ms.
                                                                                                               Bhumika Yadav and Mr. Rishabh
                                                                                                               Sharma, Advocates.

                                                                                      versus

                                                UNION OF INDIA MINISTRY OF LAW AND JUSTICE THR ITS
                                                LEGAL REPRESENTATIVE & ORS.              ..... Respondents
                                                              Through:
                                                                       Mr. Siddharth Handa Mr. Anjani
                                                                       Kumar Rai, and Ms. Madhulika Rai
                                                                       Sharma, Advocates for Mr. Ravi
                                                                       Sharma, SPP for CBI/R-5.

                                                CORAM:
                                                HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
                                                               ORDER

% 17.10.2023 CRL.M.A. 23480/2023

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

CRL.M.C. 6273/2023 AND CRL.M.A. 23479/2023 (stay)

3. The present petition has been filed under Section 482 Cr.P.C. for destroying the data collected on the strength of impugned orders of surveillance.

4. It is submitted by learned counsel for the petitioner that 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 21/10/2023 at 21:29:38 impugned orders have been passed in violation of the Section 5 (2) of the Indian Telegraph Act 1885 and Rule 419Aof the Indian Telegraph Rules, 2007.

5. Issue notice. Mr. Siddharth Handa, Advocate appears notice and accepts notice on behalf of SPP for CBI/respondent no. 5. He seeks time to file status report.

6. Let status report be filed by the CBI/respondent no. 5 before the next date of hearing.

7. Issue notice to respondent nos. 1 to 4, on steps being taken by the petitioner by all possible modes, returnable on 30th January 2024.

RAJNISH BHATNAGAR, J OCTOBER 17, 2023 p 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 21/10/2023 at 21:29:38