Supreme Court - Daily Orders
Soma Chakravarty vs Central Bureau Of Investigation on 11 May, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
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ITEM NO.16 COURT NO.1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3736/2016
(Arising out of impugned final judgment and order dated 30/03/2016
in CRLMB No. 8113/2015 passed by the High Court Of Delhi At New
Delhi)
SOMA CHAKRAVARTY Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to place addl. documents on record and
interim relief and office report)
WITH SLP(Crl) No. 3830/2016
Office Report)
SLP(Crl) No. 3835/2016
Interim Relief and Office Report)
SLP(Crl) No. 3972/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(Crl) No. 3987/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(Crl) No. 4009/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(Crl) No. 4015/2016
(With (With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for permission to place addl. documents on
record and Interim Relief and Office Report)
SLP(Crl) No. 4018/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
Signature Not Verified
Date : 11/05/2016 These petitions were called on for hearing today.
Digitally signed by
Mahabir Singh
Date: 2016.05.11
16:15:26 IST
Reason:
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
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For Petitioner(s) Mr. Gopal Subramanian,Sr.Adv.
(SLP 3736/16) Mr. Manu Sharma,Adv.
Mr. Gaurav Khanna,Adv.
Ms. Ridhima Mandhar,Adv.
Ms. Rose Mary,Adv.
(SLP 3830/16) Mr. Pravin H. Parekh,Sr.Adv.
Mr. Vishal Prasad,Adv.
Ms. Ritika Sethi,Adv.
Mr. Jawahar Singh,Adv.
Mr. K.D. Perasad,Adv.
(SLP 3835/16) Mr. K.V. Vishwanathan,Sr.Adv.
Mr. Syed Hasan Isfahani,Adv.
Mr. Sumit Arora,Adv.
Mr. Ashok Kumar,Adv.
Mr. Anup Jain,Adv.
(SLP 3972/16) Mr. Kailash Vasdev,Sr.Adv.
Mr. Syed Hasan isfahani,Adv.
Mr. Sumit Arora,Adv.
Mr. Ashok Kumar,Adv.
Mr. Anup Jain,Adv.
(SLP 3987/16) Mr. R.S. Hegde,Adv.
Mr. Prashant Jain,Adv.
Mrs.Farhat Jahan Rehmani,Adv.
Mr. Rajeev Singh,Adv.
(SLP 4009/16) Mr. Vinodh Kanna B.,Adv.
(SLP 4015/16) Mr. Amit Shukla,Adv.
Mr. Arvind Kumar Shukla,Adv.
Mr. Alok Shukla,Adv.
Ms. Sweta Rani,Adv.
Mr. Nihal Ahmad,Adv.
(SLP 4018/16) Mr. Manish Sharma,Adv.
Mr. Manoj Choudhary,Adv.
Mr. Girish Chander,Adv.
Mr. Rabin Majumder,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Issue notice.
Tag along with SLP(Crl.) NO.3290 of 2016 and connected matters.
3Subject to the petitioners, in each one of these petitions, depositing (i) the amount of fine awarded by the trial court and
(ii) a further sum of Rs.2.50 lakhs with the High Court, to be credited in their respective appeals in that Court, the remainder of the sentence awarded to the petitioners shall remain suspended pending further orders from this Court. Upon such deposit being made, the petitioners shall be enlarged from custody subject to the petitioners furnishing bail bonds in a sum of Rs.50,000/- (Rupees Fifty Thousand) with two sureties each in the like amount to the satisfaction of the trial court.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER