Supreme Court - Daily Orders
Union Of India vs Sapna Jain on 29 May, 2019
Bench: Chief Justice, Aniruddha Bose
SLP(Crl.) 4322-4324/2019 etc.
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ITEM NO.7 COURT NO.1 SECTION II-A
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.) Nos. 4322-4324/2019
(Arising out of impugned final judgment and order dated 11-04-2019
in CRLWP Nos. 1996/2019, 1997/2019 and 1998/2019 passed by the High
Court Of Judicature At Bombay)
UNION OF INDIA Petitioner
VERSUS
SAPNA JAIN & ORS. Respondents
(FOR ADMISSION and I.R. and IA No.75223/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
WITH
Diary No. 15477/2019 (II-A)
(FOR ADMISSION and I.R. and IA No. 74784/2019-CONDONATION OF DELAY
IN FILING, IA No. 74785/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT, IA No.74786/2019-EXEMPTION FROM FILING O.T. and
IA No. 74788/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl.) No. 4571/2019 (II)
(FOR ADMISSION and I.R.)
SLP(Crl.) No. 4546/2019 (II-A)
(FOR ADMISSION and I.R. and IA No.78551/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 29-05-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
(VACATION BENCH)
For Petitioner
SLP(Crl) 4322-4324/2019 Mr. Tushar Mehta, SG
& D.No. 15477/2019 Mr. K.M. Natraj, ASG
Mr. Kanu Agrawal, Adv.
Mr. Rajat Nair, Adv.
Signature Not Verified Mr. Rupesh Kumar, Adv.
Digitally signed by
DEEPAK GUGLANI
Date: 2019.05.29
Mr. B. Krishna Prasad, AOR
15:56:24 IST
Reason:
SLP(Crl.) 4571/2019 Mr. Mukul Rustogi, Adv.
Mr. Parmatma Singh, AOR
Mr. Mayank Jain, Adv.
Mr. Madhur Jain, Adv.
SLP(Crl.) 4322-4324/2019 etc.
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Mr. Amit K. Nain, AOR
For Respondents
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Abhishek Rastogi, Adv.
Mr. Sanjeev Kumar, Adv.
M/s. Khaitan & Co., AOR
Mr. Tushar Mehta, SG
Mr. K.M. Natraj, ASG
Mr. Kanu Agrawal, Adv.
Mr. Rajat Nair, Adv.
Mr. Rupesh Kumar, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) Nos. 4322-4324/2019, Diary No. 15477/2019 and SLP(Crl.) No. 4546/2019 Delay condoned.
Issue notice returnable in four weeks.
As different High Courts of the country have taken divergent views in the matter, we are of the view that the position in law should be clarified by this Court. Hence, the notice.
As the accused-respondents have been granted the privilege of pre-arrest bail by the High Court by the impugned orders, at this stage, we are not inclined to interfere with the same. However, we make it clear that the High Courts while entertaining such request in future, will keep in mind that this Court by order dated 27.5.2019 passed in SLP(Crl.) No. 4430/2019 had dismissed the special leave petition filed against the judgment and order of the Telangana High Court in a similar matter, wherein the High Court of Telangana had taken a view contrary to what has been held by the High Court in the present case.
Beyond the above, we do not consider it necessary SLP(Crl.) 4322-4324/2019 etc. 3 to observe anything further.
The present matters alongwith other connected matters (SLP(Crl.) No. 244/2019, W.P. (Crl.) No. 118/2019, T.C. (Crl.) No. 3/2018, T.C. (Crl.) No. 4/2018, SLP(Crl.) No. 4634/2014, SLP(Crl.) No. 993/2016, W.P.(Crl.) No. 309/2018, W.P.(Crl.) No. 333/2018 and W.P.(Crl.) No. 34/2019) be listed before a Bench of three Judges.
SLP(Crl.) No. 4571/2019Having heard learned counsel for the petitioner and upon perusing the relevant material, we are not inclined to interfere. The special leave petition is accordingly dismissed.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Anand Prakash)
Court Master Court Master