Delhi High Court - Orders
Dr Anbumani Ramadoss vs Cbi on 29 May, 2024
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4442/2015 & CRL.M.A. 7413/2024
DR ANBUMANI RAMADOSS ..... Petitioner
Through: Mr. Mukul Gupta, Sr. Adv. with Mr.
Tushar Gupta and Mr. Sumit Mishra,
Advs.
versus
CBI ..... Respondent
Through: Mr. Prasanta Varma, SPP for CBI
with Mr. Pankaj Kumar, Mr. Rakesh
Kumar Palo, Mr. Rajesh Kumar Palo
and Ms. Pragya Verma, Advs.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 29.05.2024 CRL.MA 6569/2024 (to decide the application of discharge of the applicant)
1. The present application has been filed seeking direction to the learned Special Judge (PC Act) (CBI) Rouse Avenue Courts Complex in CC No. CBI/46/2019 titled CBI Vs. Dr. Anbumani Ramadoss & Ors. to decide an application of discharge on account of lack of sanction.
2. The learned senior counsel appearing on behalf of the petitioner submits that an application under Section 197 CrPC has been filed before the learned Trial Court, however, the same is not being considered because the present matter against the order of framing charge is pending before this Court.
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3. In support of his contention the learned senior counsel has invited the attention of the Court to the order dated 22.01.2024, the relevant part of which reads thus:
"It is stated that the above application/petition seeking clarification, as well as various other petitions as mentioned in previous ordersheets, and pending before the Hon‟ble High Court are now scheduled for hearing on 18.03.2024.
Hence, in view of the above, this application of A-1 is kept pending and it will be taken up for arguments simultaneously when further arguments on charge on behalf of prosecution as well as the accused persons will be heard."
4. It is pointed out that the present petition is now listed on 19.09.2024 and there is no impediment in case the application of the petitioner under Section 197 CrPC is considered by the learned Trial Court.
5. In view of the above, it is directed that the learned Trial Court may consider the application of the petitioner under Section 197 CrPC in accordance with law notwithstanding the fact that the present petition is pending before this Court.
6. The application stands disposed of.
7. Order dasti under the signatures of Court Master.
VIKAS MAHAJAN, J MAY 29, 2024 N.S. ASWAL 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 01/06/2024 at 00:44:34