Delhi High Court - Orders
Central Bureau Of Investigation vs Anurag Garg on 26 August, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4064/2022
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. Atul Guleria, SPP for CBI with
Mr. Aashish along with IO Abhishek.
versus
ANURAG GARG ..... Respondent
Through: Nemo.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 26.08.2022
Crl.M.A. 16790/2022
1. Allowed, subject to all just exceptions. CRL.M.C. 4064/2022 & Crl.M.A. 16789/2022
2. This is a petition under Section 482 Cr.P.C. on behalf of the petitioner named above seeking setting aside of the impugned order dated 19.05.2022 passed by learned Additional Session Judge-04, North District, Rohini Courts, New Delhi in Criminal Revision No. 57613/2016 in case titled 'Anurag Garg vs. CBI' arising out of RC 5 (S)/2011/CBI/SC-I/N.Delhi under Sections 420/468 read with Sections 109, 471 IPC and Section 24 of the Emigration Act, 1983.
3. The matter be placed before Joint Registrar for service of the respondent on 19.09.2022.
TALWANT SINGH, J AUGUST 26, 2022/nk Click here to check corrigendum, if any Signature Not Verified Signed By:HARIOM Signing Date:31.08.2022 15:03:06