Central Bureau Of Investigation vs Sh R N Rastogi & Ors on 4 August, 2022

[Cites 3, Cited by 3]

Delhi High Court - Orders

Central Bureau Of Investigation vs Sh R N Rastogi & Ors on 4 August, 2022

Bench: Talwant Singh

                      $~50
                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +      CRL.L.P. 385/2022 & Crl.M.A. 15248/2022
                             CENTRAL BUREAU OF INVESTIGATION       ..... Petitioner
                                         Through: Mr. Rajesh Kumar, Adv.

                                                 versus
                             SH R N RASTOGI & ORS.                              ..... Respondents
                                           Through:            Nemo.

                             CORAM:
                             HON'BLE MR. JUSTICE TALWANT SINGH
                                                 ORDER

                      %                          04.08.2022
                      Crl.M.A. 15248/2022

1. Allowed, subject to all just exceptions. Crl.M.A............./2022 (to be numbered)

2. This is an application under Section 5 of Limitation Act read with Section 482 Cr.P.C. for condonation of delay in filing the present appeal.

3. Counsel for the appellant has submitted that he has moved this application for condonation of delay, however, the Registry has not numbered the same.

4. The Registry is directed to number the present application and thereafter issue notice in the instant application.

CRL.L.P. 385/2022

5. This is an appeal under Section 378 (2) of Cr.P.C. on behalf of the appellant seeking setting aside of the impugned judgment dated 15.12.2021 to the extent of acquittal of respondents passed by Court of learned Special CRL.L.P. 385/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:08.08.2022 16:03:04 Judge (PC Act), CBI-22, Rouse Avenue Court Complex New Delhi in CC No. 223/2019 arising out of case R.C. No. DAI-2000-A-0045, CBI, ACB, New Delhi.

6. Issue notice on the respondents.

7. List this matter before the Joint Registrar on 09.09.2022 for service of the respondents.

TALWANT SINGH, J AUGUST 4, 2022/nk Click here to check corrigendum, if any CRL.L.P. 385/2022 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:08.08.2022 16:03:04

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Delhi High Court - Orders