Delhi High Court - Orders
Raman Bhuraria vs Directorate Of Enforcement on 22 September, 2022
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4330/2021
RAMAN BHURARIA ..... Petitioner
Through: Mr. Arshdeep Singh Khurana, Mr.
Ayush Agarwal, Advs.
versus
DIRECTORATE OF ENFORCEMENT ..... Respondent
Through: Mr. Zoheb Hossain, Mr. Vivek
Gurnani, Advs.
Mr. Pratik Singh, I.O.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 22.09.2022 CRL.M.A. 19460/2022-EX.
Allowed subject to all just exceptions. The application stands disposed of.
CRL.M.A. 19459/2022-TO PLACE ON RECORD ORDER DT. 17.09.2022 The matter has been heard and the judgment was reserved on 09.09.2022.
This is an application filed seeking to place on record an order dated 17.09.2022 passed by the Special Judge, PC Act, Rouse Avenue to indicate that the investigation against the applicant is still pending.
The learned counsel for the respondent had indicated during the arguments that the investigations were complete. However, today Mr. Gurnani on instructions of the I.O. concerned states that the investigation against the applicant is still pending and would be completed within the next 30 to 45 days.
Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:24.09.2022 18:44:07The application is allowed and the order dated 17.09.2022 is taken on record as well as the statement of Mr. Gurnani on instructions of the I.O., Mr. Pratik Singh is also taken on record.
JASMEET SINGH, J SEPTEMBER 22, 2022 / (MS) Click here to check corrigendum, if any Later, Mr. Hossain has appeared and submitted that the investigation is complete qua the applicant, but there are further investigations to be done in the matter as against the applicant, which will take 30 - 45 days more.
JASMEET SINGH, J SEPTEMBER 22, 2022 / (MS) Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:24.09.2022 18:44:07