Delhi District Court
Cbi vs . Narender Singh & Ors. on 1 September, 2014
IN THE COURT OF Ms. VEENA RANI, CHIEF METROPOLITAN
MAGISTRATE , SOUTHEAST DISTRICT, SAKET COURT COMPLEX, NEW
DELHI.
CBI Vs. Narender Singh & ors.
RC No:SIJ 2003 E002/13
01092014
Present : Sh. Ratandeep Singh Ld. APP for the CBI.
Accused Narender Singh & Prahlad Singh.
Applicant Sardar Puran Singh is also present.
1.This is an order on the application u/s 91 Cr.PC filed on behalf of applicant Sardar Puran Singh for the production of entire case file in case FIR No:878/2000, Police Station Kalkaji with CBI RC 2 of 2003 dated 29092003 which is stated to be most desirable and necessary for the purpose of trial in the aforesaid case pending before this court.
2. In his application, it is stated by the applicant that he was the first IO in the aforesaid case while he was posted as Inspector in Delhi Police and he had exposed the fake stamps racket running in Delhi and arrested the accused Narender Singh, Prehlad Singh and Jai Kishan in case FIR No:878/2000 and seized the fake stamps from them worth crores of rupees from them or at their instance. It is further stated that since the kingpins belonged to high profile network of fake stamps which was even older and richer than of Abdul Karim Telgi, they succeeded in shunting out the petitioner from investigation of the case which was taken away from him w.e.f. 25092001. Later on investigation of the case changed many hands before CBI took over its investigation from crime branch of Delhi Police.
3. Applicant further stated in his application that on during the investigation of the case by CBI to trace out the origin of supply of fake stamps and to arrest all the people working in this network, Inspector BS Jha of CBI, in deep conspiracy with others and stamps mafia gave clean chits to the accused already arrested by the petitioner and Inspector BS Jha did not file any charge sheet against the accused Jai Kishan etc. It is further stated that Inspector B.S. Jha had given clean chits to the four accused arrested by the petitioner apart from taking no legal action against Hemant Dubey of Mumbai and Ashish Chakravorty of Kolkata who were the kingpin supplier of fake stamps and CBI has also favoured accused Narender Singh and Prehlad Singh by showing recovery of lessor fake stamps ignoring all major recoveries of stamps from them.
4. It is stated by the applicant that CBI officials scuttled and sabotaged the entire investigation done by the applicant/petitioner and CBI officers have grossly abused the process of law to screen the bigwig offenders involved in the fake stamp network. Therefore, petitioner prayed that CBI officials be directed to produce the entire case file investigated by the petitioner which is necessary for the purpose of the trial of the accused, whose names have been mentioned in Column no:2 of the charge sheet and CBI be directed to further investigate the matter as per law and any other order/directions may be passed to uphold the dignity of rule of law and to meet the ends of justice.
5. In their reply it is stated by CBI that the initially the case was registered by Delhi Police based on the source information received by Puran Singh while investigating the case FIR No:
803/99 of PS Defence Colony that Narender Singh Thakur of M/s Blue Star Services, New Delhi was running a racket of printing and selling the counterfeit Govt.stamps of Foreign Bills, Insurance and Share Transfer etc., and case FIR No:878/2000 was registered at PS Kalkaji by Delhi Police and the Delhi Police conducted the investigation till September, 2003, however, no charge sheet was filed by the Delhi Police in case FIR 878/2000 and thereafter CBI took over the investigation of the above case FIR and registered the case of RC SIJ 2003 E 0002 dated 29092003.
It is stated by the CBI that during the investigation it is revealed that Puran Singh, Inspector, the complainant and IO of Delhi Police along with other officials of Delhi Police criminally conspired with Abdul Karim Telgi and abetted the offences of printing and selling of counterfeit stamps of Government of India as genuine to various business houses during 19992002 and caused huge lose to the exchequer, consequently a case CBI RC No:03/2004 was registered on 20022004 by CBI, EOUV, Delhi and after investigation charges sheet was filed by CBI in the court on 01022005. It is stated that the fact revealed during the investigation by CBI are contrary to the Delhi Police case. It is stated that petitioner Puran Singh had falsely recorded disclosure statements of persons investigated by him, incorporating information provided by Telgi about the person whom either he considered problematic in spreading market for the counterfeit stamps printed by him through his men or the person who had earlier worked for him and picked up his ire for becoming more ambitious or for quitting the racket run by Telgi. It is stated that investigation revealed that applicant herein Puran Singh has falsely implicated M. Krishnamurty , Mrs. Andalamma, Ethiras and others at the behest of Abdul Karim Telgi. It is further stated that during the investigation by the CBI no evidence emerged/came on record to prove the complicity of any other accused in the instant crime and the claim of the petitioner rest upon mere presumptions and without basis. It is further stated by the CBI in its reply that investigation has been done in a proper manner and fair manner and no favour has been given to any person. CBI prayed for dismissal of the application of the petitioner Puran Singh outrightly.
6. I have already heard the submission on behalf of the ld. APP for the CBI and applicant Sardar Puran Singh. Perused the case filed.
7. First of all it is pertinent to mention here that the applicant has no locusstandi to file the present application and the applicant has been cited only a witness to the present matter.
Secondly ,the case is at the state of argument on charge. However, at this stage I find no merit in the present application for the production of aforementioned documents from CBI. Further if the court finds it necessary same will be summoned at appropriate stage for its perusal and consideration. Application is devoid of any merit, hence same is dismissed.
Put up for argument on charge on 02122014. Announced in the open court. (VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01092014.
FIR No. 43/2002PS: Sriniwas Puri 01092014 Present: Ld. Substituted APP for the State.
None for accused.
File received from the court of Sh. Pawan Kumar, Ld. MM1/SED. Order passed by Ld. MM seen.
Concerned MM of PS: Sri Niwaspuri is Ms. Sheetal Chaudhary, therefore, file be sent to the court of Ms. Sheetal Chaudhary, Ld. MM/SED for 08092014 at 2 p.m. (VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/ 01092014 Praveen Sharma Vs. Govt. of NCD CC No:35/1/2014 PS:EOW, New Delhi 01092014 Present: Ld. Substituted APP for the State.
SI, Girish Chandra from PSEOW.
Request for extension of time for filing ATR filed on behalf of SI Ram Naresh of PS: Amar Colony.
Heard.
Put up for filing of ATR by PS: Amar Colony on 19092014.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/ 01092014 HewlettPackard Company Vs. Unknown Persons CC No: 36/01 01092014 File taken up today on the application, moved on behalf of the complainant, for clarification/direction to DCP DIU(South East) to investigate the matter in compliance of order dated 29082014. Present: Sh. Atul Kumar Jain, ld. Counsel for the complainant.
Heard. File perused.
Vide order dated 29082014 SHO PS Kalkaji was directed to register an FIR and conduct the investigation in the matter with the help of complainant.
It is submitted by ld. Counsel for the complainant that they have already given their complaint on 23082014 to DCP DIU(South East) for necessary action, therefore, in stead of SHO Kalkaji, DCP DIU (South East) may be directed to register the FIR and conduct the investigation in the present matter.
Since the complainant has submitted his complaint to the DCP DIU(South East) on 23082014 and his complaint is pending there, the order dated 29082014 is modified to the extend that in stead of SHO, Kalkaji , DCP DIU(South East) is directed to register an FIR and conduct the investigation in the present matter. Rest of the order dated 29082014 will remain the same. File be consigned to record room.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/ 01092014 Kotak Mahindra Bank Ltd. Vs. Shamraj Shekhar & Ors MCA No:100/2013 PS: HN Din 01092014 Present: Sh. Pankaj Kumar, ld. Counsel for the applicant bank.
File received from the record room. Heard. File perused. In view of the reasons mentioned in the present application of the applicant, three months time is extended for compliance of order dated 05122013 from today. File be consigned to record room after due compliance.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/ 01092014 State Vs. S.J. N. Moorthy Iyer FIR No:574/1993 PS : S.N. Puri 01092014 Present: Ld. Substituted APP for the State.
Convict S.J.N. Moorthy Iyer in person. Fine of Rs.7,000/ paid by the convict in compliance of order dated 31072014 passed by Ld. ASJ/Spl. Judge(NDPS)/SED/Saket. File be consigned to record room.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/ 01092014 CBI Vs. Madan Mohan Tewari RC No:03/A/08 01092014 Present: Sh. Ratandeep Singh, Ld. APP for the CBI.
Accused on bail along with counsel. Photocopy of certain documents filed by ld. Counsel for the accused.
Part argument on charge heard. Put up for further argument on charge on 17112014. Ahlmad to produce original documents on next date.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/ 01092014 State vs. Hira & Others FIR No.40/2012 PS: Crime Branch/SE 01092014 Present: Ld. APP for the State.
All accused on bail except accused Neeraj. Ld. Counsel for the accused Neeraj is present and submitted that accused Neeraj has not contacted him today, therefore, he has not moved exemption application for accused Neeraj.
Sh. Subir Roy is present, however, he is discharged unexamined for today only as accused Neeraj is absent today.
Issue NBW against the accused Neeraj and notice u/s 446 Cr.P.C to his surety, through IO concerned, and PWS be summoned for PE on 19112014.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/ 01092014 CC No:
Statement of on oath.
RO&AC (VEENA RANI) Chief Metropolitan Magistrate South East District/Saket Courts, New Delhi Date:01092014 State Vs. FIR No:
PW Statement of on oath.
Xxxxxxxxxby ld. Counsel for accused.
RO&AC (VEENA RANI) Chief Metropolitan Magistrate South East District/Saket Courts, New Delhi Date:01092014 CC No. 110/1 ESIC versus First Overseas 01.09.2014 Present: SSO of the complainant.
Counsel for the accused alongwith accused. An application on behalf of the accused persons seeking compounding of the offence is filed.
Copy of two separate reports of SSO Tara Chand are filed, in one report it is mentioned that accused has produced part record and in another it is mentioned that accused has produced complete record.
In view of the contradictory reports, let SSO Tara Chand be called for 09.09.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 CC No. 37/01 ESIC versus M/s Jain Motor Co. etc. 01.09.2014 Present: Counsel for the complainant.
Accused on bail alongwith Counsel. It is submitted that compliance has been made and accused wants to file amnesty scheme.
Submissions heard.
Put up for further proceedings on 05.12.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 CC No. 441/1 ESIC versus Pooja Printers and Binders 01.09.2014 Present: Counsel for the complainant.
Accused on bail with Counsel.
Accused submits that he wants to avail the amnesty scheme of the complainant.
Submissions heard.
Put up for further proceedings on 05.12.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 128/06 PS: Kalkaji, Crime Branch State vs. Mohd. Afroz etc. 01.09.2014 Present: None for the State.
Accused Md. Afroz Yunus on bail.
Accused Deepak Kumar has already been declared PO. It is submitted that documents are complete. Since Counsel for the accused is not available today, put up for arguments on charge on 14.10.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 160/09 PS: Crime Branch State vs. Mehinder Sharma etc. 01.09.2014 Present: None for the State.
All accused persons on bail with their respective Counsels. Bail application moved on behalf of all the three accused persons. All accused persons are on anticipatory bail. They are admitted on regular bail on furnishing bail bond in a sum of Rs.30,000/ alongwith one surety each in the like amount. Bail bond furnished and accepted.
Copy of charge sheet and documents be supplied to the accused persons today itself.
Put up for scrutiny of documents and consideration on charge on 01.11.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 141/06 PS: Okhla Industrial Area PW 6, ASI Ram Mehar Singh, No. 2434 Traffic, RK Puram, New Delhi. On SA On 26.02.06 I was posted at ARC, Crime Branch, RK Puram. On 04.04.04 the investigation of this case was marked to me. I got the sample deposited to Excise Lab, ITO through Constable Devi Dayal. After obtaining result from FSL and on completion of the investigation I filed challan before the Court.
Case property is already Ex. P1 colly. XXXX by Sh. Ajay Sharma, Counsel for the accused.
The departure of Devi Dayal was entered in DD register, however I do not remember the number of said entry. I do not remember the exact date and time when the sample was sent for excise lab. We obtained the result of FSL after about two months of depositing the same however I do not remember the exact date. It is wrong to suggest that I had not investigated the case that is why I do not spell out the date and time. It is further wrong to suggest that I am deposing falsely.
RO&AC (VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 141/06 PS: Okhla Industrial Area State vs. Raju 01.09.2014 Present: Ld. Substitute APP for the State.
Accused on bail with Counsel.
PW 6 ASI Ram Mehar Singh is examined and discharged. No other PW is present today.
Put up for SA on 08.09.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 106/10 PS: Crime Branch PW 2, HC S Nazrulla, No. 516 Crime Branch, New Delhi On SA On 18.07.10 I was posted as a HC / DO at PS Crime Branch. On that day I received the rukka through Constable Khetram which was sent by SI NS Rana. I put my endorsement on it and got registered the present FIR vide Ex. PW 2/A and Ex. PW 2/B respectively, both bearing my signatures at point A. Today I have brought the FIR register containing the abovesaid FIR in original. (OSR). XXXX by accused.
Nil. Opportunity given.
RO&AC (VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 106/10 PS: Crime Branch PW 3, SI Nirbhay Singh Rana, No. D2504, South Eastern Range, Crime Branch, New Delhi.
On SA On 18.07.10 I was posted at SOS, Crime Branch, Sunlight Colony, New Delhi. On that day at about 4:30 pm I received secret information that accused Rashid @ Nanu who is wanted in murder case at PS Kamla Market will come at Sarai Julena with illegal weapon. I prepared raiding party which comprised with Constable Kheta Ram, Constable Devender and secret informer alongwith me. We went to Sarai Julena park. At about 6:20 pm we saw one boy was coming from NFC side and going towards Sarai Julena park. On pointing out of secret informer, we apprehended the boy. On cursory search one country made katta was recovered from the right dub of the accused. We opened the katta and found it was loaded. One live cartridge was found from the right pocket of the pant of the accused. I unloaded katta. Sketch was prepared after taking the measurements. Total length of katta was 21 cms, handle was 7.5 cms, barrel was 13 cms. The length of cartridge was 7.2 cm and diameter was 8 mm. KF was imprinted on the back of the cartridge. Sketch is Ex. PW 3/A bearing my signatures at point A. I prepared pulanda of katta and cartridges and sealed with the seal of NSR. Pulanda was taken into custody vide seizure memo Ex. PW 3/B bearing my signatures at point A. Seal was handed over to Constable Kheta Ram after use. I prepared rukka which is already Ex. PW 2/B bearing my signatures at point A and sent it for registration of FIR through Constable Kheta Ram. In the meantime HC Id Mohd came at the spot to whom the accused and case property was handed over for further proceedings who prepared site plan at my instance. Thereafter I was relieved from the spot. Witness correctly identified the accused who is present in the court today.
At this stage MHCM produced case property, sealed with the seal of FSL which is opened in the court and one country made katta, one live cartridge and one fired cartridge are taken out and shown to the witness. Witness correctly identified the same. Case property is Ex. P1 colly.
XXXXX by accused.
It is wrong to suggest that case property was planted against the accused. It is further wrong to suggest that accused was not apprehended from Sarai Julena. It is further wrong to suggest that accused had surrendered to police himself. It is further wrong to suggest that I am deposing falsely.
RO&AC (VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 106/10 PS: Crime Branch PW 4, Constable Kheta Ram, No. 597, Crime Narcotics Cell, Crime Branch, Kotwali, Delhi.
On SA On 18.07.10 I was posted at SOS, Crime Branch, Sunlight Colony, New Delhi. On that day at about 4:30 pm. IO SI NS Rana prepared raiding party which comprised of me, Constable Devender and secret informer alongwith IO. We went to Sarai Julena park. At about 6:20 pm we saw one boy was coming from NFC side and going towards Sarai Julena park. On pointing out of secret informer, we apprehended the boy. On cursory search one country made katta was recovered from the right dub of the accused. We opened the katta and found it was loaded. One live cartridge was found from the right pocket of the pant of the accused. IO unloaded katta. Sketch was prepared after taking the measurements. Total length of katta was 21 cms, handle was 7.5 cms, barrel was 13 cms. The length of cartridge was 7.2 cm and diameter was 8 mm. KF was imprinted on the back of the cartridge. Sketch is already Ex. PW 3/A bearing my signatures at point B. IO prepared pulanda of katta and cartridges and sealed with the seal of NSR. Pulanda was taken into custody vide seizure memo already Ex. PW 3/B bearing my signatures at point B. Seal was handed over to me after use. IO prepared rukka and sent it for registration of FIR through me. After registration of FIR I came to the spot and handed over copy of FIR and original rukka to second IO HC Ed Md. HC Ed. Md. Prepared site plan where I put my signatures which is Ex. PW 4/A bearing my signatures at point B. IO recorded disclosure statement of accused which is Ex. PW 4/B bearing my signatures at point B. Witness correctly identified the accused who is present in the court today.
At this stage MHCM already produced case property which is opened in the court and one country made katta, one live cartridge and one fired cartridge are taken out and shown to the witness. Witness correctly identified the same. Case property is Ex. P1 colly. XXXXX by accused.
It is wrong to suggest that case property was planted against the accused. It is further wrong to suggest that accused was not apprehended from Sarai Julena. It is further wrong to suggest that accused had surrendered to police himself. It is further wrong to suggest that I am deposing falsely. It is further wrong to suggest that I was not part of the raiding party.
RO&AC (VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 106/03 PS: SNP, Crime Branch State vs. Deb Priya Dass 01.09.2014 Present: None for the State.
All accused persons on bail.
Ms. Deepti Gulati, Counsel for accused no. 1. Since the regular APP is on leave today, case is adjourned for arguments on charge on 29.10.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 128/06 PS: Kalkaji, Crime Branch State vs. Pradeep Kumar 01.09.2014 Present: None for the State.
Accused has already been declared PO. PW NK Khanna absent despite service, however his request for non attending the Court received.
Put up for PE u/s 299 CrPC on 20.11.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 91/10 PS: Crime Branch Joint Statements of accused Kamar Abbas @ Suhail, Alimudin and Sonu Chaudhary @ Mohit, U/s 294 CrPC.
Without Oath I am admitting the MHCM entry register No. 19, pertaining to this case FIR No. 91/10 which is filed by prosecution as Ex. A1.
RO&AC (VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 91/10 PS: Crime Branch 01.09.2014 Present: Ld. Substitute APP for the State.
All accused on bail with Counsel. Joint statement of accused persons u/s 294 CrPC recorded with respect to the MHCM entry register No. 19 which is Ex. A1.
Put up for remaining PE on 22.09.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 106/10 PS: Crime Branch State versus Rashid 01.09.2014 Present: Ld. Substitute APP for the State.
Accused on bail.
Examination of PW 2 HC S Nazrulla is recorded. Opportunity granted to the accused to cross examine the witnesses which is nil.
PW 3 SI Nirbhay Singh Rana and PW 4 Constable Kheta Ram are examined and discharged. No other PW is present.
PWs be called for remaining PE on 22.09.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 622/03 PS: OIA, Crime Branch State vs. Raj Kumar Singh 01.09.2014 Present: Ld. Substitute APP for the State.
Accused on bail with Counsel.
PW 2 ASI Samunder Singh is present for his further examination in chief which was deferred for want of case property.
Ld. Substitute APP for the State submits that case property is lying in Surajpur, Ghaziabad.
Submissions heard.
PW present is discharged unexamined for today only. Let IO and MHCM, Surajpur, Ghaziabad be called alongwith case property for 21.11.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 92/00 PS: Sarita Vihar, Crime Branch State vs. Mohd. Ayub 01.09.2014 Present: Ld. Substitute APP for the State.
Both accused on bail with Counsel. PW Md. Ali, complainant Md. Mushtaf, Abdul Karim and Gulshan are present.
Both the parties submits that matter has been compromised between the parties and they will approach Hon'ble High Court for quashing.
Submissions heard.
PWs present are discharged unexamined for today only and bound down for the next date.
Put up for further proceedings / PE on 13.11.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 56/11 PS: Crime Branch State vs. Parvinder etc. 01.09.2014 Present: Ld. Substitute APP for the State.
IO be called for 10.09.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 912/13 PS: Govindpuri State vs. Siya Ram 01.09.2014 File received from the Court of Ms. Twinkle Wadhwa, Ld. MM, SED, Saket.
Present: None.
Seen order dated 01.09.14 passed by Ld. MM. In view of the reason mentioned in the order dated 01.09.14, the present case stands withdrawn from the court of Ms. Twinkle Wadhwa, Ld. MM, Mahila Court, SE and transferred in the Court of Ms. Anu Aggarwal, Ld. MM, SED, Saket Court Complex.
Parties are directed to appear before the transferee Court on 08.09.14 at 2:00 pm. File be sent to the transferee Court immediately.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 411/13 PS: Kalkaji, Crime Branch State vs. Shivank Ghambir 01.09.2014 File taken up today on an application of the applicant seeking permission to submit renewed receipt of FDR furnished as security for bail.
Present: None for the State.
Counsel for the applicant Sh. A Faraz Khan. Counsel for the applicant submits that the previous fixed deposit made by Anita Budhraja and receipt of which has been deposited in the court has been automatically renewed by the bank.
Counsel for the applicant has filed fresh FDR receipt of Rs. 1,23,250/ . Same is taken on record.
Copy of order be given dasti as prayed for.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 TA No. 14/14 TK Ganguly versus Sanjay Gupta and others 01.09.2014 Present: Counsel for the applicant.
Fresh notice of this application be issued to the non applicant for 20.09.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 RC 4 (S)/93 CBI versus Anupam Rajan 01.09.2014 File taken up today on an application of CBI seeking permission to return unrelied upon documents alongwith list of documents. Present: Sh. RC Rao, Senior Ld. PP for the CBI.
Heard the submissions.
CBI is granted permission to return the unrelied upon documents to the person concerned as per the list.
Application stands disposed off. Copy of order be given dasti as prayed for.
File be consigned to Record Room.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 CC No. 19496 Arundhati Sapru versus Yash Mehra 01.09.2014 File received from the Court of Ms. Manisha Khurana Kakkar, Ld. MM, SED, Saket.
Present: Complainant in person.
Seen order dated 25.08.14 passed by Ld. MM, Ms. Manisha Khurana Kakkar. Vide order dated 25.08.14 Ld. MM has expressed her view that since the complaint has been filed u/s 315/ 328/ 329/ 406/ 420/ 498A/ 506 IPC, offence u/s 498A IPC is exclusive trialable by the Mahila Court.
The present case is at the stage of summoning of the accused and arguments on the summoning of the accused is yet to be heard, therefore at this stage I am not inclined to transfer the present matter to the Mahila Court.
Matter be sent back to the Court of Ms. Manisha Khurana Kakkar, Ld. MM, SED, Saket Court Complex for hearing arguments on summoning.
Parties are directed to appear before the concerned Court on 08.09.14 at 2:00 pm. File be sent to the transferee Court immediately.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 128/06 PS: Kalkaji State vs. Supriyo Sikdar etc. 01.09.2014 Present: Ld. Substitute APP for the State.
Accused absent despite service. Issue BW in a sum of Rs.5,000/ against the accused and notice to the surety u/s 446 CrPC for 14.10.14.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 FIR No. 99/13 PS: KM Pur State vs. Amanpreet Singh 01.09.2014 File received from the Court of Sh. Ashok Kumar, Ld. MM, South East District, Saket.
Present: None for the State.
Counsel for the accused.
Seen order dated 30.08.14 passed by Ld. MM. Put up for consideration on 02.09.14 at 2:00 pm. (VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/01.09.2014 State vs. FIR No. PS:
01092014 Present: Ld. APP for the State.
(VEENA RANI) Chief Metropolitan Magistrate South East District / Saket Courts New Delhi/ 01092014