Supreme Court - Daily Orders
Jasminder Pal Singh vs Enforcement Directorate on 10 October, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.30 COURT NO.8 SECTION II-D
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). 15345/2025
[Arising out of impugned final judgment and order dated 20-08-2025
in CRLMC No. 4038/2022 passed by the High Court of Delhi at New
Delhi]
JASMINDER PAL SINGH Petitioner(s)
VERSUS
ENFORCEMENT DIRECTORATE Respondent(s)
FOR ADMISSION
IA No. 245069/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
Date : 10-10-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. Sidharth Luthra, Sr. Adv.
Ms. Supriya Juneja, Adv.
Mr. Satyam Thareja, AOR
Ms. Vasundhara Nagrath, Adv.
Mr. Karl P Rustomkhan, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Interpretation of Section 91, Code of Criminal Procedure, 1973 falls for consideration.
2. Issue notice.
3. Proceedings being Complainant Case No. 59/2020 titled ‘Enforcement Directorate vs. Tejinder Pal Singh & Ors.’ pending before the special Judge (PC) Act) (CBI)-18, New Delhi shall remain stayed, till the next date of hearing.
Signature Not Verified Digitally signed by JATINDER KAUR Date: 2025.10.14 16:48:30 IST Reason: (JATINDER KAUR) (SUDHIR KUMAR SHARMA)
P.S. to REGISTRAR COURT MASTER (NSH)