Central Bureau Of Investigtation vs R. Vasudevan & Ors on 31 May, 2023

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Delhi High Court - Orders

Central Bureau Of Investigtation vs R. Vasudevan & Ors on 31 May, 2023

Bench: Jasmeet Singh

                                    $~41
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    CRL.M.C. 4107/2023
                                         CENTRAL BUREAU OF INVESTIGTATION                  ..... Petitioner
                                                         Through: Mr. Anupam S. Sharrma, SPP with
                                                         Ms. Harpreet Kalsi, Mr. Prakarsh Airan, Mr.
                                                         Ripudaman Sharma, Mr. Abhishek Batra, Advs.
                                                         versus
                                         R. VASUDEVAN & ORS.                               ..... Respondent
                                                         Through:
                                         CORAM:
                                         HON'BLE MR. JUSTICE JASMEET SINGH
                                                         ORDER

% 31.05.2023 CRL.M.A. 15442/2023-EX.

Allowed subject to all just exceptions.

The application stands disposed of.

CRL.M.A. 15443/2023-DELAY IN RE-FILING

1. This is an application seeking condonation of delay of 236 days in re-

filing the present petition.

2. For the reasons stated in the application, the application is allowed and the delay of 236 days in re-filing the present petition is hereby condoned.

3. The application is disposed of.

CRL.M.C. 4107/2023

4. This is a petition seeking setting aside of the impugned order dated 13.05.2022 to the extent of dismissal of application for placing on record the hard disc containing video footage dated 23.11.2009.

5. It is stated by Mr. Sharrma, learned SPP that even though the discs are already on record, he wishes to rely on them during evidence. He has This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 07:06:04 relied upon the judgment in „Arjun Panditrao Khotkar v. Kailash Kushanrao Gorantyal‟ [(2020) 7 SCC 1] in support of his proposition.

6. Issue notice to the respondent on the petitioner taking steps within 1 week from today.

7. The notice is returnable on 18.09.2023.

JASMEET SINGH, J MAY 31, 2023 / (MS) Click here to check corrigendum, if any This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 07:06:04

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Delhi High Court - Orders