Supreme Court - Daily Orders
State(Tr)Central Bureau Of ... vs Shri Kalyan Singh(Former Cm Of Up) on 6 April, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.8 COURT NO.6 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). 2275/2011
(Arising out of impugned final judgment and order dated 20/05/2010
in CRLR No. 217/2001 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
STATE(TR)CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
SHRI KALYAN SINGH(FORMER CM OF UP) & ORS Respondent(s)
(With appln.(s) for deletion of the name of Respondent No.8 viz.
Ashok Singhal and office report)
WITH
SLP(Crl) No. 2705/2015
(With appln.(s) for c/delay in filing SLP and deletion of the name
of respondents and exemption from filing c/c of the impugned
Judgment and exemption from filing O.T. and Office Report)
Date: 06/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Learned counsel appearing
for the parties:-
Mr. N.K. Kaul, ASG
Ms. V. Mohana, Sr. Adv.
Mr. Rajiv Nanda, Adv.
Mr. S.S. Kachwaha, Adv.
Mr. Sanyat Lodha, Adv.
Mr. Ritin Rai, Adv.
Mr. Nitesh Daryanani, Adv.
Mr. Anupam Misra, Adv.
Ms. Chanan Parwani, Adv.
Mr. Harish Kumar, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. K.K. Venugopal, Sr. Adv.
Signature Not Verified
Mr. Vikramjit Banerjee, Sr. Adv.
Digitally signed by
VISHAL ANAND
Date: 2017.04.08
Mr. Merusagar Samantaray, AOR
10:29:28 IST
Reason: Mr. D. Bharat Kumar, Adv.
Mr. Bhaskar Goutam, Adv.
Ms. Lhingneivah, Adv.
Ms. Viddusshi, Adv.
Mr. Ankur Talwar, Adv.
-2-
Mr. Santosh Kumar, Adv.
Mr. Bharat Sood, Adv.
Ms. Ruchi Kohli, AOR
Mr. Kapil Sibal, Sr. Adv.
Ms. Kamini Jaiswal, Adv.
Mr. M. R. Shamshad, AOR
Mr. Farrukh Rasheed, Adv.
Mr. Aditya Samaddar, Adv.
Ms. Preetika Dwidvedi, Adv.
Mr. P.V. Yogeswaran, Adv.
Ms. Jyotika Kalra, AOR (Not Present)
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Vikramjit Banerjee, Sr. Adv.
Mr. S.S. Shamshery, Adv.
Mr. Amit Sharma, Adv.
Mr. Bhakti Vardhan Singh, Adv.
Mr. R. C. Kohli, AOR
Mr. Vishwa Pal Singh, AOR
Mr. Sarad Kumar Singhania, AOR
Mr. Nachiketa Joshi, AOR
Mr. Vijay Kumar, Adv.
Ms. Aparna Jha, AOR
Mr. Amit Bhagat, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. N.K. Kaul, learned Additional Solicitor General appearing for the Central Bureau of Investigation in Special Leave Petition (Crl.) No.2275/2011 started his arguments at 10.45 a.m. and concluded at 12.16 p.m. Thereafter, Mr. K.K. Venugopal, learned Senior counsel appearing for Respondent Nos. 4 and 5 in Special Leave Petition (Crl.) No.2275/2011 started his arguments at 12.17 p.m. and concluded at 3.25 p.m. Mr. Kapil Sibal, learned Senior counsel also addressed the Court on the point of law involved in these matters. Learned counsel appearing for other respondents also addressed the Court for some time.
-3-The Criminal Miscellaneous Petition No.4374 of 2016 filed by the Central Bureau of Investigation for deletion of name of Respondent No.8 (Ashok Singhal) in Special Leave Petition (Crl.) No.2275 of 2011, who has expired on 17-11-2015, is allowed.
Mr. N.K. Kaul has given written submissions on behalf of the C.B.I. in the Court today which is taken on record.
Learned Senior counsel/learned counsel appearing for the parties are directed to file their respective written submissions by Tuesday, the 11th April, 2017.
Hearing is concluded.
The Judgment is reserved.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Cases/Books cited:-
1. (2013) 6 SCC 348
2. (2010) 9 SCC 567
3. (2015) 7 SCC 497
4. (2013) 8 SCC 1
5. (1988) 2 SCC 602 at Page 638
6. Section 10 of the Indian Evidence Act, 1872
7. The Code of Criminal Procedure, 1973
8. The Constitution of India