CBI Vs. SACHIN GARG

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) The petitioner, vide the present petition seeks the setting aside of the orders dtd. 13/1/2022 and 7/3/2022 of the Court of the learned Special Judge, PC Act (CBI-03), Rouse Avenue, District Court, New Delhi in Misc. DJ ASJ : 90/2021. The impugned orders dtd. 13/1/2022 and 7/3/2022 indicate that the respondent to the petition Mr.Sachin Garg has not been a party to the proceedings which have been impugned and it is submitted on behalf of the CBI that he is an accused in relation to RC No.219/2021 E0007 registered on 22/9/2021.

(3.) It is informed on behalf of the CBI in reply to a specific Court query that the investigation is still in progress and that the said Mr.Sachin Garg has so far not been arrested.