Delhi High Court - Orders
Cbi vs V.K. Bhutiani & Ors on 31 May, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 577/2016
CBI ..... Petitioner
Through: Mr. Prasanta Varma, SPP with Ms.
Hiteshi Kakkar, Mr. Amit Singh
Khalsa, Mr. Pabitra Kumar Paik,
Advs.
versus
V.K. BHUTIANI & ORS ..... Respondents
Through: Mr. Rishabh Jaitley, Adv. for R-2.
Mr. Neeraj Jain, Adv. for R-3.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 31.05.2022 Crl.M.A. 5172/2022, 5178/2022
1. These are two applications moved on behalf of respondent no.3 Ms. Rashmi Agarwal (earlier respondent no.4) and respondent no.1 Mr. Praveen Agarwal (earlier respondent no.2) seeking no objection and permission from this Court for renewal of their passports.
2. These applications are vehemently opposed by the CBI on the ground that applicants may flee from the country.
3. Keeping these objections raised by the CBI and in view of applicants seeking no objection for passports, only the permission for renewal of their passports is granted to the applicants namely Ms. Rashmi Agarwal and Mr. Praveen Agarwal.
CRL.L.P. 577/2016 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.06.2022 13:15:19
4. It is made clear that before travelling abroad they should seek permission from this court.
5. The applications are disposed of.
CRL.L.P. 577/20166. List on 20.07.2022.
TALWANT SINGH, J MAY 31, 2022/nk Click here to check corrigendum, if any CRL.L.P. 577/2016 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.06.2022 13:15:19