Delhi High Court - Orders
Sk Gupta & Anr vs State Of Nct Of Delhi & Ors on 16 March, 2023
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~98
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 750/2023
SK GUPTA & ANR. ..... Petitioners
Through: Mr.Ayush Jindal, Mr.Divyanshu
Bhardwaj, Mr.Pankush Goyal and
Mr.Anuj Kapoor, Advocates
versus
STATE OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr.Sanjeev Bhandari, ASC (Crl.),
with Mr.Kunal Mittal and Saurabh
Tanwar, Advocates for the State.
SI Nikhil Singh, PS EOW.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 16.03.2023 CRL.M.A. 6922/2023 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of. W.P.(CRL) 750/2023 Present petition has been filed with the following prayers:
i. Pass necessary orders and directions thereby directing further investigation to Respondent No 1./Economic Offence Wing in FIR No.0007/2022 dated 08.01.2022 registered against Accused persons Mr. Shiv Kumar Jatia his son Amritesh Jatia, and Mr. Girish Sareen ii. Pass necessary orders and directions thereby directing Respondent No. 1/EOW to share the information with the Respondent No. 2/SFIO as mandated u/s 212(17) of the Companies Act 2013 Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:23.03.2023 11:46:39 iii. Pass necessary orders and directions thereby directing for initiation of the investigation against Accused persons Mr. Shiv Kumar Jatia his son Amritesh Jatia, and Mr. Girish Sareen at Respondent No 2./ Serious Fraud Investigation Office iv. Pass necessary orders and directions thereby directing the Respondent No.2/Serious Fraud Investigation Office to file status report before this Court including but not only limited to disclosing all the Assets of the Mr. Shiv Kumar Jatia his son Amritesh Jatia, and Mr. Girish Sareen, and all their Companies managed/controlled and owned by them v. Pass necessary orders and directions thereby monitoring the investigation pending before Respondent No.5/Directorate of Enforcement in ECIR No. F. No.: ECIR/12/DLZOII/2022/1137 arising out of the FIR No.0007/2022 dated 08.01.2022 registered against Accused persons Mr. Shiv Kumar Jatia his son Amritesh Jatia, and Mr. Girish Sareen at Respondent No.1/Economic Offence Wing, Delhi under Sections 420/406/120 B of Indian Penal Code, 1860, vi. Pass necessary orders and directions thereby directing for initiation of the investigation against Accused persons Mr. Shiv Kumar Jatia his son Amritesh Jatia, and Mr. Girish Sareen at Respondent No 6/ Securities Exchange Board of India vii. Pass necessary orders and directions thereby directing for initiation of the investigation against Accused persons Mr. Shiv Kumar Jatia his son Amritesh Jatia, and Mr.Girish Sareen at Respondent No 8/ Reserve Bank of India Issue notice. Learned additional standing counsel for the respondent no.1/State has submitted that respondent no.1/State is liable to be deleted from the array of the parties as charge sheet has already been filed.
Let status report be filed.
Let remaining respondents be served through all permissible modes, returnable for 20.10.2023.
DINESH KUMAR SHARMA, J MARCH 16, 2023/rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:23.03.2023 11:46:39