RAHUL BABBAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This hearing has been held by video-conferencing.

(2.) This is an application under Section 482 seeking amendment of order dated 22nd May, 2020 as the District Judge has refused to accept the bail bond of the Appellant - Mr. Rahul Babbar on the ground that the order is not an authenticated copy.

(3.) Ld. Counsel submits that he relied upon a copy of the order downloaded from the official website of the High Court but the Court still did not accept the same. It is submitted by ld. counsel that the duty Magistrate was not available and hence the Appellant approached the ld. District Judge.