Delhi High Court - Orders
Aakash Deep Chouhan vs Cbi & Anr on 19 July, 2022
Author: Asha Menon
Bench: Asha Menon
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 204/2020, CRL.M.A. 890/2020
AAKASH DEEP CHOUHAN ..... Petitioner
Through: Mr. Kumar Vaibhaw, Advocate.
versus
CBI & ANR. ..... Respondents
Through: Mr. Prasanta Varma, SPP for R-1/CBI
Mr. Ripu Daman Bhardwaj, CGSC
for R-2/UOI with Mr. Kushagra
Kumar, Advocate.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 19.07.2022
1. Mr. Kumar Vaibhaw, learned counsel for the petitioner, points out that in the reply of the respondent No.1, there is no specific response to the allegation that the telephonic messages were unlawfully intercepted. It is further submitted that the decision of the Ministry of Home Affairs was not placed before the Review Board.
2. At this stage, Mr. Prasanta Varma, learned counsel for the respondent No.1/CBI, seeks an opportunity to clarify the issue by filing an additional reply/Status Report.
CRL.M.C. 204/2020 Page 1 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:19.07.2022 18:33:023. In the interest of justice, two weeks' time is granted to file additional reply/Status Report, with advance copy to the learned counsel for the petitioner.
4. List for arguments on 6th October, 2022.
5. The order be uploaded on the website forthwith.
ASHA MENON, J JULY 19, 2022 ck CRL.M.C. 204/2020 Page 2 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:19.07.2022 18:33:02