Full Judgment Text
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: February 04, 2019
+ CRL.M.C. 620/2019 & CRL.M.A. Nos. 2554-2555/2019
IFCI LTD. ..... Petitioner
Through: Mr. Siddharth Aggarwal, Mr. Kush
Chaturvedi, Mr. Nikhil Menon,
Mr. Somay Kapoor and Mr.
Zeeshan Diwan, Advocates
Versus
STATE OF NCT OF DELHI & ORS. .....Respondents
Through: Ms. Neelam Sharma, Additional
Public Prosecutor for State
Mr. Mohit Mathur, Senior
Advocate with Mr. Kamal
Budhiraja, Mr. Abhinav Sharma
and Mr. Aman Gupta, Advocates
for Respondent No. 2
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
O R D E R
(ORAL)
Quashing of FIR No. 99/2018, under Sections 406/420/120B
registered at P.S.: Economic Offence Wing (EOW), Delhi is sought on
merits.
Learned Additional Public Prosecutor for State submits that the
investigation of this FIR is at preliminary stage and no coercive steps
against petitioner are contemplated as of now.
CRL. M.C. 620/2019 Page 1 of 2
Learned counsel for petitioner submits that allegations leveled in
the FIR are that petitioner is a tenderer who had exercised due diligence.
If it is so, then petitioner bring this to the notice of the
Investigating Officer of this case who shall also take into consideration
that the entire transaction was purportedly on ‘ as it is basis’. In case any
coercive steps are to be taken against Director/employees of petitioner’s
company, then a week’s notice be given to them before proceeding
further.
In view of the above, learned counsel for petitioner does not press
this petition for quashing of the FIR at this stage and rightly so.
This petition and the applications are accordingly disposed of as
not pressed at this premature stage. Needless to say that merits of this
case have not been commented upon.
(SUNIL GAUR)
JUDGE
FEBRUARY 04, 2019
p’ma
CRL. M.C. 620/2019 Page 2 of 2