Delhi High Court - Orders
Central Bureau Of Investigation vs Rita Singh & Ors on 6 July, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 301/2022
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr.Mridul Jain, SPP.
versus
RITA SINGH & ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 06.07.2022
CRL.M.A. 12589/2022
Delay of 97 days in filing the appeal is condoned. Application accordingly stands disposed of. CRL.M.A. 12588/2022 Exemption allowed, subject to all just exceptions. Application stands disposed of.
CRL.L.P. 301/2022Petitioner has preferred petition under Section 378(3) Cr.P.C. seeking leave to appeal against the order of acquittal dated 24.12.2021 passed by Sh.Sanjay Garg, Special Judge (PC Act) (CBI)-18, Rouse Avenue District Court, New Delhi in CBI Case No.32/2019 RC SIG/2000/E/0001 titled as 'CBI vs. Prasanna Kumar Samal & Ors.'.
Issue notice to the respondents by all permissible modes on necessary steps being taken by learned counsel for the petitioner, returnable for 12.10.2022.
Trial court record be summoned in digital format. List on 12.10.2022.
ANOOP KUMAR MENDIRATTA, J.
JULY 6, 2022/R Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:07.07.2022 15:16:46