Delhi High Court - Orders
D.K Sugan vs Cbi on 5 September, 2023
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 1249/2015
D.K SUGAN ..... Appellant
Through: Mr. D.S. Mehandru, Advocate.
(Advocate in Crl.M.A. 10135/2022
for MCD).
versus
CBI ..... Respondent
Through: Mr. Rajesh Kumar, SPP, CBI with
Ms. Ramneet Kaur and Ms. Mishika
Pandita, Advocate.
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 05.09.2023
[Through Hybrid Mode]
CRL.M.A. 10135/2022
1. It is stated that during investigation, the respondent/CBI vide quotation-cum-seizure memo dated 24.12.2010, had seized the original service book of the appellant, which was not relied upon after conclusion of investigation of respondent/CBI. However, the original service book is still lying in the Malkhana of respondent/CBI.
2. The counsel for the applicant/North DMC (now unified MCD) stated that the said service book is required for release of certain retirement benefit to the appellant D.K. Sugan.
3. As agreed by Special Public Prosecutor for the respondent/CBI, original service book in respect of appellant is handed over to Sh. D.S. 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 16/09/2023 at 16:52:02 Mehandru, Standing Counsel for MCD and who after getting it photocopied, be returned back to Special Public Prosecutor for MCD within ten days.
4. The application stands disposed of.
CRL.A. 1249/20155. Let the main appeal be listed in due course as regular.
DR. SUDHIR KUMAR JAIN, J SEPTEMBER 5, 2023/akc 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 16/09/2023 at 16:52:02