Supreme Court - Daily Orders
State Of Rajasthan Through Cbi vs Ankush Wadhwa on 4 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No(s). 313-314/2010
STATE OF RAJASTHAN THROUGH CBI Appellant(s)
VERSUS
ANKUSH WADHWA & ANR. Respondent(s)
WITH
Criminal Appeal Nos. 315/2010 and 317/2010
O R D E R
We have heard Ms. Kiran Suri, learned Senior counsel appearing for the appellant - State of Rajasthan through C.B.I. at length today.
We have checked up all the points which has been analyzed by the High Court after analyzing the evidence put forwarded by the prosecution before the High Court. The case really based on the circumstantial evidence. After analyzing the evidence and the facts, the High Court has correctly, in our opinion, came to the conclusion that there are slips in the matter in question to home the prosecution case. Since certain materials were not produced to come to the correct conclusion by the trial court and the trial court has missed the said facts in coming to the conclusion.
In our considered opinion, the High Court has dealt with the Signature Not Verified matter correctly and came to the conclusion in the matter which Digitally signed by Vishal Anand Date: 2015.11.05 17:11:39 EASST did not give us a chance or any room to interfere with it.
Reason: -2-Accordingly, we do not find that there is any merit in the appeals filed by the appellant – State of Rajasthan through C.B.I. Hence, the Appeals are dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
4TH NOVEMBER, 2015.
-3-
ITEM NO.101 COURT NO.12 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 313-314/2010
STATE OF RAJASTHAN THROUGH CBI Appellant(s)
VERSUS
ANKUSH WADHWA & ANR. Respondent(s)
(With appln.(s) for issuance of non-bailable war. of arrest and office report) WITH Crl.A. No. 315/2010 (With Office Report) Crl.A. No. 317/2010 (With Office Report) Date: 04/11/2015 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Ms. Pinky Anand, ASG (N.P.) Ms. Kiran Suri, Sr. Adv. Mr. Atulesh Kumar, Adv. Ms. Kritika, Adv.
Mr. B. Krishna Prasad,Adv.
Mr. Jayant Bhatt, Adv. Prakriti Deshwal, Adv. Ms. Ruchi Kohli,Adv.
For Respondent(s) Mr. Vikas Pahwa, Sr. Adv. Mr. Rishi Malhotra,Adv. Mr. Vipul Sharma, Adv. Ms. Kinnori Ghosh, Adv. Ms. Chitra Rentala, Adv. A. Dogra, Adv.
Mr. Sanjeev Sen, Sr. Adv. Mr. H.D. Thanvi, Adv.
Mr. Rishi Matoliya, Adv. Mr. Sarad Kumar Singhania,Adv.
UPON hearing the counsel the Court made the following O R D E R The Criminal Appeals are dismissed.-4-
Consequent upon dismissal of the Criminal Appeals, pending application(s), if any, filed in the matters are also disposed of.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file)