Supreme Court - Daily Orders
Shrestha Yadav vs Central Bureau Of Investigation on 11 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.20 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 157/2018
SHRESTHA YADAV Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(FOR ADMISSION and IA No.91703/2018-GRANT OF INTERIM RELIEF )
Date : 11-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Sanjay Agarwal, Adv.
Mr. Karan Bhariok, Adv.
Mr. Sarthak Sachdev, Adv.
Mr. Wattan Sharma, Adv.
Mr. Nikhil Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition on merits, in exercising the jurisdiction under Article 32 of the Constitution. The petitioner should approach the Trial Court in the first instance. At the same time, having regard to the facts and circumstances, we pass the following directions:
1. Signature Not Verified
The petitioner has been issued summons with a direction to Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.11 appear before the Trial Court tomorrow i.e. on 12.07.2018. Having 17:22:49 IST Reason:
regard to the fact that the petitioner has filed this writ petition, we agree with the request of the learned senior counsel 2 for the petitioner and give him liberty to appear before the Trial Court on or before 19.07.2018.
2. The petitioner shall be at liberty to file bail application. Such application shall be considered by the Trial Court forthwith. Even if the application is rejected, the petitioner shall not be arrested for a period of 30 days in order to enable him to approach the High Court/higher forum.
The writ petition is, accordingly, disposed of. Pending application(s), if any, stands disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER