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Shiv Sharan Kumar Bhagat @ Ssk Bhagat vs State (Cbi) & Anr on 15 January, 2019

Author: Sunil Gaur

Bench: Sunil Gaur

$~32
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CRL.REV.P. 48/2019, Crl.M.As. 686/2019 & 687/2019
       SHIV SHARAN KUMAR BHAGAT @ SSK BHAGAT.....
                                            Petitioner

                          Through:       Mr. Anil Soni, Advocate with Mr.
                                         Neeraj Aarora and Mr. Amit
                                         Kumar Ashra, Advocates
                          versus

       STATE (CBI) & ANR.                                .....Respondents
                      Through            Mr. Anupam S. Sharma, SPP for
                                         CBI/R-1.
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                        ORDER

% 15.01.2019 CRL.M.A. 689/2019 (Exemptions) Allowed, subject to all just exceptions. Crl.M.A. 688/2019 (Delay) There is delay of 10 days in filing the accompanying petition. For the reasons stated in the application, it is allowed and the delay is condoned.

The application is disposed of.

Mr. Anupam S. Sharma, Special Public Prosecutor accepts notice on behalf of respondent No. 1/CBI.

CRL.REV.P. 48/2019 Page 1 Now notice of this petition be issued to respondent No. 2 by ordinary process, speed post and approved courier, returnable for 28th March, 2019. Affidavit of service alongwith tracking report be filed.

List on 28th March, 2019 along with Crl.Rev.P. 1079/2018.

                                                       SUNIL GAUR, J
JANUARY 15, 2019
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CRL.REV.P. 48/2019                                                  Page 2