Supreme Court - Daily Orders
Akhand Pratap Singh vs Cbi on 1 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.61 COURT NO.7 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).
1917-1918/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 22/12/2015
IN CRLMC NO. 3659/2014 AND CRMA NO. 12607/2014 PASSED BY THE HIGH
COURT OF DELHI AT NEW DELHI)
AKHAND PRATAP SINGH PETITIONER(S)
VERSUS
CBI RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
Date : 01/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. V. Madhukar, Adv.
Mr. Mohit D. Ram, Adv.
Mr. Neeraj Kumar, Adv.
For Respondent(s) Mr. Maninder Singh, ASG
Mr. R.S. Jena, Adv.
Mr. Sushil Kr. Singh, Adv.
Mr. R. Balasubramanian, Adv.
Ms. Nalin Kohli, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Rohan Jatley, Adv.
Mr. Akshey A., Adv.
Mr. Mukesh Kumar Maroria, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.07.02 12:39:02 IST Reason: Page No.1 of 2We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
However, it will be open for the accused petitioner to take all defences, as may be available to him in law, in the course of the trial.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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