Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Pankaj Grover vs Directorate Of Enforcement on 9 September, 2021

Bench: A.M. Khanwilkar, Hrishikesh Roy, C.T. Ravikumar

                                                       1

     ITEM NO.23                    Court 3 (Video Conferencing)                 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).   6684/2021

     (Arising out of impugned final judgment and order dated 26-08-2021
     in CRMABA No. 7661/2021 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     PANKAJ GROVER                                                            Petitioner(s)

                                                      VERSUS

     DIRECTORATE OF ENFORCEMENT                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.111199/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 09-09-2021 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE A.M. KHANWILKAR
                              HON'BLE MR. JUSTICE HRISHIKESH ROY
                              HON'BLE MR. JUSTICE C.T. RAVIKUMAR


     For Petitioner(s)
                                        Mr.   Shyam Divan Sr. Adv
                                        Mr.   Amit Shukla, Adv
                                        Ms.   Reetu Sharma, AOR
                                        Ms.   Neha Shukla Adv
                                        Mr.   Amit Kumar, Adv

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard Mr. Shyam Divan, learned senior counsel appearing for the petitioner.

Signature Not Verified We decline to interfere in this special leave Digitally signed by NEETU KHAJURIA Date: 2021.09.11 petition.

Reason:

However, we give two weeks' time to the petitioner to  2 surrender before the concerned Court and apply for regular bail, if so advised. If 48 hours advance notice is given to the local public prosecutor before moving the bail application, the concerned Court may decide the bail application, preferably on the same day on its own merits and, in any any case, expeditiously.

We may further add that the rejection of this special leave petition or anticipatory bail application will not come in the way of the petitioner in consideration of his bail application, which will have to be decided on its own merits and in accordance with law.

The special leave petition is dismissed accordingly. Pending applications, if any, stand disposed of.

(DEEPAK SINGH)                                 (VIDYA NEGI)
COURT MASTER (SH)                              COURT MASTER (NSH)