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Karti P. Chidambaram vs Central Bureau Of Investigation on 28 January, 2026

                          $~61
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.REV.P. 30/2026
                                 KARTI P. CHIDAMBARAM                               .....Petitioner
                                                  Through: Mr. Sidharth Luthra, Sr. Advocate
                                                                with Mr. Arshdeep Singh Khurana and
                                                                Mr. Akshat Gupta, Advocates
                                                  versus
                                 CENTRAL BUREAU OF INVESTIGATION                    .....Respondent
                                                  Through: Mr. Anupam S Sharrma, SPP with Ms.
                                                                Harpreet Kalsi, Mr. Vashisht, Mr.
                                                                Ripudaman Sharma, Ms. Riya
                                                                Sachdeva, Ms. Amisha, Advocates.
                                 CORAM:
                                 HON'BLE MR. JUSTICE MANOJ JAIN
                                                  ORDER

% 28.01.2026 CRL.M.A. 1366/2026(exemption) Exemption allowed, subject to all just exceptions. CRL.M.A. 1365/2026(seeking leave to file a lengthy synopsis and list of dates)

1. For the reasons stated in the application, the application is allowed.

2. Application stands disposed of.

1. Petitioner assails order dated 23.12.2025 whereby he has been directed to face trial for commission of offences under Section 120B of IPC r/w Section 204 of IPC and Sections 8 and 9 of Prevention of Corruption Act, 1988 and also for substantive offence under Sections 8 and 9 of Prevention of Corruption Act, 1988 r/w Section 120B of IPC.

2. The prime-most reason for assailing the charges is stated to be complete absence of essential ingredients of Sections 8 and 9 of Prevention of Corruption Act, 1988 and of Section 204 IPC. It is also contended by Mr. Siddharth Luthra, learned Senior Counsel for petitioner, that there is nothing CRL.REV.P. 30/2026 1 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 29/01/2026 at 20:41:04 which may, even, remotely indicate any demand or for that matter acceptance of gratification.

3. Learned SPP for CBI appears on advance notice and seeks short adjournment to file reply.

4. Let it be filed before the next date of hearing, with advance copy to the other side.

5. The next date before the learned Trial Court for admission/denial of documents is stated to be 04.02.2026

6. List on 12.02.2026.

CRL.M.A. 1364/2026(stay) Issue notice.

Let reply, if any, be filed by next date of hearing with advance copy to the other side.

MANOJ JAIN, J JANUARY 28, 2026/sw/sa CRL.REV.P. 30/2026 2 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 29/01/2026 at 20:41:04