Delhi High Court - Orders
Dr Prannoy Roy & Anr vs Union Of India & Ors on 12 September, 2023
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5316/2021
DR PRANNOY ROY & ANR.
..... Petitioners
Through: Ms. Suman Yadav, Mr. Ambar
Bhushan and Mr. Nishant
Varun, Advocates.
versus
UNION OF INDIA & ORS.
..... Respondents
Through: Mr. Anil Soni, CGSC with Mr.
Devvrat Yadav, Advocates for
UOI.
Mr. Anupam S. Sharma, Mr.
Prakash and Mr. Harpreet
Kalsi, Advocates for CBI.
CORAM:
JOINT REGISTRAR (JUDICIAL) BHAWANI SHARMA
ORDER
% 12.09.2023 CM APPL. 44977/2023 File has been placed before me on office note in compliance of order dated 31.08.2023. Petitioner No. 1 has been granted permission to travel abroad by the Hon'ble Court subject to conditions contained in orders dated 31.08.2023 and 05.09.2023.
In compliance of order dated 31.08.2023 passed by the Hon'ble Court, petitioner no. 1 has already filed the affidavit-cum-undertaking across the board whereby he has undertaken that he shall abide by the terms contained in the affidavit. He has mentioned the complete itinerary including his stay at various stations abroad, residential/hotel addresses and phone number details in compliance of the Court order. He has also undertaken to return to India not later than 19.09.2023. It is submitted that the phone number provided would be used by him This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:48:44 during his stay abroad, which number will be kept operational at all times. He has also filed the undertaking that he shall adhere to the programme mentioned in the affidavit and not visit any other stations.
Besides, the petitioner no. 1 has also furnished the copy of the air tickets that he has purchased for his travel. The petitioner no. 1 shall be travelling w.e.f. 15.09.2023 to 19.09.2023.
The petitioner no. 1 has joined the proceedings through virtual mode. He has been duly identified by his counsel. Petitioner no. 1 affirms that he has signed the undertaking filed before this Court, the details of travel and contact furnished in the Court are true and correct and has also undertaken to be bound by the terms of undertaking and to abide by all the conditions imposed by the Hon'ble Court for his travel abroad by orders dated 31.08.2023 and 05.09.2023.
Petitioner no. 1 has also filed the proof of service of the undertaking with relevant documents to the respondents.
Petitioner no. 1 is directed to file a self-attested copy of his passport along with copy of his visa with the CBI on his return to India as directed by the Hon'ble Court.
Considering that the conditions have been complied with by the petitioner no.1, he may travel, as permitted by the Hon'ble Court vide orders dated 31.08.2023 and 05.09.2023.
As requested, let a copy of this order be mailed by the Registry from official id at [email protected] to the FRRO Delhi, East Block 8, Level 2, Sector 1, R K Puram, New Delhi ([email protected]) and Bureau of Immigration ([email protected] ).
Order be uploaded forthwith.
CM APPL. 44978/2023File has been placed before me on office note in compliance of order dated 31.08.2023. Petitioners have been granted permission to travel abroad by the Hon'ble Court subject to conditions contained in This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:48:44 order dated 31.08.2023.
In compliance of order dated 31.08.2023 passed by the Hon'ble Court, petitioners have handed over their two separate affidavit-cum- undertaking across the board whereby they have undertaken that they shall abide by the terms contained in the affidavits. They have mentioned the complete itinerary including their stay at various stations abroad, residential/hotel addresses and phone number details in compliance of the Court order. They have also undertaken to return to India not later than 17.10.2023. It is submitted that the phone number provided would be used by them during their stay abroad, which number will be kept operational at all times. They have also filed the undertakings that they shall adhere to the programme mentioned in the affidavits and not visit any other stations.
Besides, the petitioners have also furnished the copy of the air tickets that they have purchased for their travel. The petitioners shall be travelling w.e.f. 28.09.2023 to 17.10.2023.
The petitioners have joined the proceedings through virtual mode. They have been duly identified by their counsel. Petitioners affirm that they have signed the undertakings filed before this Court, the details of travel and contact furnished in the Court are true and correct and have also undertaken to be bound by the terms of undertaking and to abide by all the conditions imposed by the Hon'ble Court for their travel abroad by order dated 31.08.2023.
Petitioners have also filed the proof of service of the undertaking with relevant documents to the respondents.
Petitioners are directed to file a self-attested copy of their passports along with copy of their visas with the CBI on their return to India as directed by the Hon'ble Court.
Considering that the conditions have been complied with by the petitioners, they may travel, as permitted by the Hon'ble Court vide This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:48:44 order dated 31.08.2023.
As requested, let a copy of this order be mailed by the Registry from official id at [email protected] to the FRRO Delhi, East Block 8, Level 2, Sector 1, R K Puram, New Delhi ([email protected]) and Bureau of Immigration ([email protected] ).
Order be uploaded forthwith.
Copy of this order be given dasti under the signature of reader.
BHAWANI SHARMA JOINT REGISTRAR (JUDICIAL) SEPTEMBER 12, 2023/yo This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:48:44