Supreme Court - Daily Orders
Mohammed Kaleem Ahmad vs National Investigating Agency on 28 February, 2022
Bench: Dinesh Maheshwari, Vikram Nath
SLP (Crl.) No. 848/2022
ITEM NO.13 Court 14 (Video Conferencing) SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 848/2022
(Arising out of impugned final judgment and order dated 15-09-2021
in CRLA No. 745/2021 passed by the High Court of Karnataka at
Bengaluru)
MOHAMMED KALEEM AHMAD Petitioner(s)
VERSUS
NATIONAL INVESTIGATING AGENCY Respondent(s)
(FOR ADMISSION and I.R. and IA No.14319/2022-EXEMPTION FROM FILING O.T. and IA No.14321/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) WITH SLP(Crl) No. 1057/2022 (II-C) (IA No.18108/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(Crl) No. 1563-1564/2022 (II-C) (FOR ADMISSION and I.R. and IA No.24819/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.24821/2022-EXEMPTION FROM FILING O.T.) Date : 28-02-2022 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Tanveer Ahmed Mir, Adv.
Mr. Mehmood Umar Faruqui, AOR Mr. Anmol Kheta, Adv.
Mr. Kartik Venu, Adv.
Mr. Lakshay Mehta, Adv.
Mr. Mehfuz Basar Mollah, Adv.
Mr. Gaurav Agrawal, AOR Mr. C. George Thomas, Adv.
For Respondent(s) Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by Rajni Mukhi Date: 2022.03.02 16:54:30 IST Reason: O R D E R Having heard Mr. Sidharth Luthra, learned senior counsel for the petitioner in SLP(Crl.) No. 848 of 2022 as also Mr. Gaurav 1 SLP (Crl.) No. 848/2022 Agrawal, learned counsel for the petitioners in SLP(Crl.) No. 1057 of 2022 and SLP(Crl.) No. 1563-1564 of 2022 and having examined the record, we are not persuaded to consider interference in these matters by granting leave to appeal against the order dated 15 th September, 2021, as passed by the High Court of Karnataka, at Bengaluru in Criminal Appeal No. 745 of 2021. These petitions are, therefore, required to be dismissed.
Learned counsel for the petitioners have also attempted to submit that the observations occurring in paragraphs 44 and 45 of the order impugned may operate prejudicial to the petitioners in their taking recourse to other appropriate remedies. In this regard, suffice it to observe that the impugned order has been passed by the High Court while dealing with the appeals under Section 21(4) of the National Investigation Agency Act, 2008 against the order dated 23rd April, 2021 as passed by the Special Court for NIA Cases, Bengaluru in Special CC No. 141 of 2021 whereunder and whereby, the bail applications filed by the petitioners came to be dismissed. Therefore, it goes without saying that the observations occurring in the impugned order are relevant only for the purpose of consideration of the bail plea of the petitioners.
Subject to the observations foregoing, these petitions stand dismissed.
All pending applications stand disposed of.
(NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) BRANCH OFFICER
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