Supreme Court - Daily Orders
Sant Gurmeet Ram Rahim Singh vs Central Bureau Of Investigation Thr. ... on 30 November, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.8 COURT NO.3 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). 8484/2016
(Arising out of impugned final judgment and order dated 24/10/2016
in CRLR No. 3896/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SANT GURMEET RAM RAHIM SINGH Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION THR. THE SP, CHANDIGARH
Respondent(s)
(With appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 30/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.V. Giri,Sr.Adv.
Mr. D. Abhinav Rao,Adv.
For Respondent(s) Mr. Mukul Rohatgi,AG
Shri Rana Mukherjee,Sr.Adv.
Mr. Abhinav Mukherji,Adv.
Ms. Movita,Adv.
Mr. Mukesh Kr.Maroria,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. V. Giri, learned senior counsel for the petitioner and Mr. Mukul Rohatgi, learned Attorney General for the respondent-CBI.
The special leave petition is dismissed. However, it will be open to the petitioner to place reliance on the evidence of Mr.K.L. Raina, a former investigating officer who was examined as a Court witness in pursuance our order dated 04.10.2016. Needless to say, the trial Court shall Signature Not Verified proceed with the trial and render the judgment in Digitally signed by MADHU BALA Date: 2016.11.30 16:13:44 IST accordance with law.
Reason: (Madhu Bala) (H.S. Parashar)
Court Master Court Master