Supreme Court - Daily Orders
Rakesh Kumar Jain vs Central Bureau Of Investigation on 3 February, 2023
Bench: Bela M. Trivedi, Pamidighantam Sri Narasimha
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.324 OF 2023
(@ SLP (CRL.) NO. 11208/2022)
RAKESH KUMAR JAIN APPELLANT(S)
VERSUS
CENTRAL BUREAU OF INVESTIGATION RESPONDENT(S)
O R D E R
Leave granted.
We have heard learned counsel for the parties.
Learned counsel for the appellant submits that the charge sheet has already been filed and all other co-accused have also been released either on bail or have been granted anticipatory bail.
Learned counsel for the respondent is not in a position to dispute the above said submissions.
In view of the above, this appeal deserves to be allowed.
The interim protection granted by this Court Signature Not Verified vide order dated 02.12.2022 is made absolute. Digitally signed by GEETA AHUJA Date: 2023.02.06 10:53:48 IST
In the event of arrest of the appellant, in Reason: connection with Case Crime No.RC/DST/2015/A/0004 dated 30.07.2015 registered at Police Station STF, CBI New 2 Delhi, he shall be released on bail forthwith subject to such terms and conditions as may be imposed by the trial Court where the chargesheet is filed.
It goes without saying that the appellant shall cooperate with the trial Court in proceeding with the trial.
The appeal is allowed in the above terms. Pending application(s), if any, shall also stand disposed of.
.......................J. ( BELA M. TRIVEDI ) .......................J. ( PAMIDIGHANTAM SRI NARASIMHA ) NEW DELHI 03rd FEBRUARY, 2023 3 ITEM NO.10 COURT NO.13 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). 11208/2022 (Arising out of impugned final judgment and order dated 30-09-2022 in CRMABA No. 18216/2021 passed by the High Court Of Judicature At Allahabad) RAKESH KUMAR JAIN Petitioner(s) VERSUS CENTRAL BUREAU OF INVESTIGATION Respondent(s) Date : 03-02-2023 This petition was called on for hearing today. CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Petitioner(s) Mr. P.N Mishra, Sr. Adv.
Mr. Parish Mishra, Adv.
Mr. Sudhir Naagar, AOR For Respondent(s) Mrs. Aishwarya Bhati, A.S.G. Ms. Swati Ghirdiayal, Adv. Mr. Adit Khorana, Adv.
Mr. Navanjay Mahapatra, Adv. Ms. Chitrangda Rastravara, Adv. Ms. B.L.N. Shivani, Adv. Ms. Kunika Champawat, Adv. Ms. Manisha Chava, Adv.
Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order. Pending application(s), if any, shall also stand disposed of.4
The concluding paragraph of the order reads as under :
“ The interim protection granted by this Court vide order dated 02.12.2022 is made absolute.
In the event of arrest of the appellant, in connection with Case Crime No.RC/DST/2015/A/0004 dated 30.07.2015 registered at Police Station STF, CBI New Delhi, he shall be released on bail forthwith subject to such terms and conditions as may be imposed by the trial Court where the chargesheet is filed.” (Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master (Signed Order is placed on the file)