Rajasthan High Court - Jodhpur
Jainsons India Industries vs State on 13 November, 2018
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Criminal Misc(Pet.) No. 1384/2017
Jainsons India Industries
----Petitioner
Versus
State
----Respondent
For Petitioner(s) : Mr.Firoz Khan.
For Respondent(s) : Mr.MS Panwar, PP with Mr.Kamal
Singh, ACP & Mr.Sanjay Bothra, IO.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 13/11/2018 Upon perusing the case diary, this Court finds that in compliance of the order passed by this Court on 29.1.2018, the State police has sought help from the Director General, India Computer Emergency Response Team (C.I.R.T.-India), Ministry of Electronics and Information Technology, Government of India, Electronics Niketan, 6 C.G.O. Complex, Lodhi Road, New Delhi vide their letter dated 31.3.2018. It is informed to the Court that inspite of pursuance of the issue in light of the order passed by this Court on 29.1.2018, the Rajathan Police is helpless to make progress in the investigation as the Bank accounts in question are situated in Australia and U.S.A. Learned P.P. states that the mechanism for getting the result out of such investigation goes through the body aforementioned.
In light of such statement, this Court impleads Director General, India Computer Emergency Response Team (C.I.R.T.-
(2 of 2) [CRLMP-1384/2017]
India), Ministry of Electronics and Information Technology,
Government of India, Electronics Niketan, 6 C.G.O. Complex, Lodhi Road, New Delhi as a party to the litigation and while issuing notice, directs learned ASG Mr.Sanjeet Purohit to accept notice on behalf of him. Learned ASG Mr.Purohit shall be required to bring the response of the authority concerned to the letter send by the Rajasthan Police on 31.3.2018.
List the matter on 28.11.2018 after showing the name of learned ASG Mr.Sanjeet Purohit in the cause list.
(DR. PUSHPENDRA SINGH BHATI),J S.Phophaliya/-
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