Ifci Ltd. vs State Of Nct Of Delhi & Ors.
2019 Latest Caselaw 698 Del

*     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
                   ORDER

(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.

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