Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Sant Gurmeet Ram Rahim Singh vs Central Bureau Of Investigation on 1 May, 2015

Bench: Dipak Misra, Prafulla C. Pant

  ITEM NO.13                              COURT NO.5                  SECTION IIB

                               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).    3297/2015

  (Arising out of impugned final judgment and order dated 25/03/2015
  in CRLR No. 899/2015 passed by the High Court of Punjab & Haryana
  at Chandigarh)

  SANT GURMEET RAM RAHIM SINGH                                         Petitioner(s)

                                                 VERSUS

  CENTRAL BUREAU OF INVESTIGATION                                      Respondent(s)


  (with appln. (s) for exemption from filing c/c of the impugned
  judgment and interim relief)

  WITH
  SLP(Crl) No. 3419/2015
  (With appln.(s) for exemption from filing c/c of the impugned
  judgment and Interim Relief and Office Report)


  Date : 01/05/2015 This petition was called on for hearing today.

  CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

  For Petitioner(s)                Mr.   S.K. Garg, Sr. Adv.
                                   Mr.   Siddharth Mittal, Adv.
                                   Mr.   S.K. Sabharwal, AOR
                                   Mr.   Sohil Amarnath, Adv.

  For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard Mr. S.K. Garg, learned senior counsel for the petitioner.

The singular grievance of the petitioner is that his right to Gulshan Kumar Arora Date: 2015.05.01 17:07:11 IST adduce defence witnesses has been curtailed.

Learned senior counsel would submit that the accused would only like to examine four more defence witnesses and an expert witness. As far as examination of the expert witness is concerned, that will depend  2 upon the adjudication by the trial court and, therefore, we restrain from expressing any opinion on that score. As far as other four witnesses are concerned, they shall be made available before the Court on 11.05.2015 and the Court shall examine and get the cross-examination done by the prosecution on the same date. It is hereby made clear that if the petitioner would seek adjournment, his defence shall stand foreclosed.

With the aforesaid observation and direction, the special leave petitions stand disposed of.

    (Gulshan Kumar Arora)                   (H.S. Parasher)
        Court Master                          Court Master