Supreme Court - Daily Orders
Narinder Singh Mehta vs State Of Chhattisgarh on 11 August, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
1
ITEM NO.32 COURT NO.11 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 10274/2025
[Arising out of impugned final judgment and order dated 27-03-2025
in WPCR No. 169/2025 passed by the High Court of Chhattisgarh at
Bilaspur]
NARINDER SINGH MEHTA PETITIONER(S)
VERSUS
STATE OF CHHATTISGARH RESPONDENT(S)
(FOR ADMISSION and IA No. 164237/2025 - EXEMPTION FROM FILING O.T.)
Date : 11-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Mr. Nimish Chib, Adv.
Mr. Jatin Rana, Adv.
Mr. Shivam Nayak, Adv.
Mr. Wajeeh Shafiq, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel for the petitioner.
2. The petitioner was an independent director in M/S. PACL Limited during the period 2016 to 2022 and his job was merely to assist the Lodha Committee constituted by this Court. Signature Not Verified
3. It appears that some FIR was lodged wherein Digitally signed by SNEHA DAS Date: 2025.08.11 18:09:43 IST Reason: the petitioner was not named and in that connection, the Police had started visiting his house but without any warrant. Since the petitioner 2 was not available on those dates in the house, he was declared to be an absconder vide order dated 22.02.2025.
4. The submission of learned counsel for the petitioner is that he is ready and willing to participate in the investigation pursuant to the alleged FIR but in the meantime, he should not be arrested.
5. In view of the facts and circumstances of the case, we dispose of the present special leave petition with a direction to the petitioner to appear before the Investigating Officer(‘I.O.’) on 18.08.2025 during the working hours or on any other date that may be notified by the I.O..
6. In the event the petitioner so appears, no coercive steps shall be taken against him so long as he cooperates and participates with the investigation.
7. Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)