Supreme Court - Daily Orders
Pacl vs C.B.I. on 23 September, 2022
Bench: D.Y. Chandrachud, Hima Kohli
TC(Crl) 2/2016
1
ITEM NO.32 COURT NO.2 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transferred Case (Criminal) No.2/2016
PACL Petitioner(s)
VERSUS
C.B.I. Respondent(s)
(With IA No.134972/2022 - INTERIM BAIL)
Date : 23-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Nimish Chib, Adv.
Mr. Wajeeh Shafiq, AOR
For Respondent(s) Mr. Sanjay Kr. Tyagi, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. Rajesh Kr. Singh, Adv.
Mr. Adit Khorana, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Rajan Kr. Chourasia, Adv.
Mr. Pranay Ranjan, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Rajeev Ranjan, Adv.
Mr. Rajat Nair, Adv.
Mr. Rajesh K. Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No134972/2022 in T.C. (Crl.) No 2/2016 Signature Not Verified1 The applicant (Sukhdev Singh) has sought interim bail for a period of two Digitally signed by CHETAN KUMAR Date: 2022.09.23 13:38:12 IST Reason: TC(Crl) 2/2016 2 weeks. Prayer (a) of the interlocutory application reads as follows:
“Direct that the petitioner be released on interim bail for a period of at least 2 weeks starting from 22/09/2022 from Central Jail, Jaipur, Rajasthan in ACMM-02 JAIPUR I – FIR NO. 249/2018, 14/2018, 16/2016, 99/2016, 82/2015 and ACMM-03, JAIPUR II – FIR No.197/2011 and in all the FIRs already registered/which may be registered against PACL Ltd. and/ or its directors throughout the country.”
2 We have heard Mr Nimish Chib, counsel for the applicant and Mr Sanjay Kumar Tyagi, counsel for the CBI.
3 Counsel appearing on behalf of the CBI states that the applicant is already on bail in connection with the CBI case by an order dated 24 October 2019.
4 The ground on which interim bail has been sought is that the engagement ceremony of the son of the applicant is due to take place on 27 September 2022.
5 The applicant is released on bail for a period of two weeks subject to the condition that during the period of two weeks he shall report at least once, after the expiry of one week, to the SHO of the local police station. The applicant shall surrender immediately after the period of interim bail is completed.
6 The order of this Court shall operate notwithstanding the pendency of any other case or the issuance of a production warrant in any other case for a period of two weeks from the date of release on interim bail.
7 The Superintendent of the District Jail, Jaipur shall immediately act on the basis of the present order subject to the terms and conditions which were imposed by the Court on 21 June 2022. The period of two weeks shall commence from the date of release of the applicant. TC(Crl) 2/2016 3 8 The Interlocutory Application is accordingly disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar