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Central Bureau Of Investigation vs Devender Gupta & Ors on 13 September, 2022

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                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.M.C. 4539/2022
                                 CENTRAL BUREAU OF INVESTIGATION        ..... Petitioner
                                             Through: Mr. Rajesh Kumar, Special PP for
                                                       CBI with Ms. Mishika Pandita, Adv.

                                                    versus

                                 DEVENDER GUPTA & ORS.                                ..... Respondents
                                             Through: None.

                                 CORAM:
                                 HON'BLE MS. JUSTICE POONAM A. BAMBA
                                                    ORDER

% 13.09.2022 CRL.M.A. 18422/2022 (Application for condonation of delay in refilling the petition) 1.0 This is an application for condonation of delay in refiling of petition after removing the objection.

2.0 For the reasons stated in the application, delay in refiling the petition is condoned.

3.0 Application is disposed of accordingly.

CRL.M.A. 18421/2022 (Application for exemption from filing certified copy of annexures) 4.0 Allowed subject to just exceptions. Application is disposed of accordingly.

5.0 This is a petition under section 439(2) read with section 482 Cr.PC seeking cancellation of bail granted to the respondents no. 1 to 3 vide order dated 01.11.2002 passed by the Ld. Special Judge, Sh. R.K. Gauba (as His Lordship then was).

6.0 It is submitted by ld. counsel for the petitioner that it is a case of disproportionate assets and during the pendency of the trial, the respondent no.1/Devender Gupta in connivance with his mother Rajrani Gupta/respondent no. 2 and wife Sudha Gupta/respondent no. 3 has disposed of two of the properties bearing no. A-172, Meera Bagh, Paschim Vihar, New Delhi and 11/77, Punjabi Bagh (West), New Delhi, without approval of Ld. Trial Court.

7.0 Issue notice to the respondents through all permissible modes, on necessary steps being taken.

8.0 List on 20.12.2022.

POONAM A. BAMBA, J SEPTEMBER 13, 2022/manju Click here to check corrigendum, if any CRL.M.C. 4539/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:19.09.2022 12:15:28