Delhi High Court - Orders
Vibhuti Thakur vs Central Bureau Of Investigation on 6 April, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 143/2021 & CRL.M.A. 4881/2021 (Stay)
VIBHUTI THAKUR ..... Petitioner
Through Mr. J. N. Patel, Advocate with Mr. M.
Mehra, Advocate
versus
CENTRAL BUREAU OF INVESTIGATION ..... Respondent
Through Mr. Mridul Jain, SPP for CBI
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 06.04.2021
1. This Court by a judgment dated 05.04.2021 has dismissed CRL.M.C. 263/2021 upholding the order on charge dated 16.12.2020 and order dated 23.12.2020 framing charges against A-5. Learned counsel for the petitioner seeks some time to read the said judgment.
2. List on 04.05.2021.
SUBRAMONIUM PRASAD, J APRIL 6, 2021 hsk