Delhi High Court - Orders
Karamvir Singh & Anr vs Central Bureau Of Investigation on 13 March, 2023
Author: Mukta Gupta
Bench: Mukta Gupta
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 646/2023
KARAMVIR SINGH & ANR. ..... Petitioner
Represented by: Mr.Vivek Sood, Sr. Advocate
with Mr.Anuj Chauhan and
Ms.Ritika Prasad, Advocates.
versus
CENTRAL BUREAU OF INVESTIGATION ..... Respondent
Represented by: Mr.Anupam S.Sharrma, SPP
with Mr.Prakarsh Airan,
Ms.Harpreet Kalsi,
Mr.Abhishek Batra and
Mr.Ripudaman Sharma,
Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 13.03.2023 CRL.M.A. 5917/2023 (for exemption)
1. Exemption allowed subject to just exceptions.
2. Application is disposed of.
W.P.(CRL) 646/2023 CRL.M.A. 5916/2023 (for stay)
1. By this writ petition, the petitioners have sought a declaration, declaring Section 13(1)(d)(iii) of the Prevention of Corruption Act 1988 (as it then existed) as unconstitutional being arbitrary and violative of Articles 14 and 21 of the Constitution of India as also quashing of proceedings emanating from RC No.10(a)/2006/SCU-V/CBI/SCR-II/New Delhi.
2. Notice. Learned Special P.P. for the CBI accepts notice.
Signature Not Verified Digitally Signed By:ANIL KUMAR BHATT Signing Date:14.03.2023 14:49:213. Reply affidavit, if any, be filed within six weeks.
4. Rejoinder affidavit in four weeks thereafter.
5. List on 14th July 2023.
6. Order be uploaded on the website of this Court.
MUKTA GUPTA, J POONAM A. BAMBA, J MARCH 13, 2023/akb Signature Not Verified Digitally Signed By:ANIL KUMAR BHATT Signing Date:14.03.2023 14:49:21