Delhi High Court - Orders
Suresh Chander Sharma vs The Central Bureau Of Investigation on 10 February, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 937/2023
SURESH CHANDER SHARMA ..... Petitioner
Through: Mr. Sameer Chandra and Mr. Vineet
Jindal, Advocates.
versus
THE CENTRAL BUREAU OF INVESTIGATION ..... Respondent
Through: Mr. Rajesh Kumar, SPP with
Ms.Ramneet Kaur, Advocate.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 10.02.2023
1. In the instant petition filed under Section 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C"), the petitioner seeks permission to visit abroad for two months for medical treatment for his pending chemotherapy in USA in case FIR RC No. A-2/1998/A003 registered for the offences punishable under Section 120-B/420/511 of Indian Penal Code, 1860 ("IPC") and under Section 20/25/32 of Indian Telegraph Act, 1885 pending in the Court of learned Chief Metropolitan Magistrate, Rouse Avenue Courts, Delhi.
2. Issue notice. Mr. Rajesh Kumar, learned SPP accepts notice on behalf of CBI and seeks time to file Status Report. Let the same be filed before the next date of hearing.
Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:14.02.2023 11:47:393. Re-notify on 27.03.2023.
4. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J FEBRUARY 10, 2023/kss Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:14.02.2023 11:47:39