Supreme Court - Daily Orders
Kunal Singh vs Central Bureau Of Investigation on 22 September, 2017
Bench: Arun Mishra, Sanjay Kishan Kaul
1
ITEM NO.60 COURT NO.10 SECTION II-C
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). 7327/2016
(Arising out of impugned final judgment and order dated 01-06-2016
in CRLMC No. 1974/2014 passed by the High Court of Delhi At New
Delhi)
KUNAL SINGH Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(FOR [PERMISSION TO FILE ANNEXURES] ON IA 15772/2016
FOR [PERMISSION TO FILE ANNEXURES] ON IA 18717/2016 and IA
No.89914/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 22-09-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. P.P. Malhotra, Sr. Adv.
Mr. Vineet Malhotra, Adv.
Mr. Mohit Paul, AOR
Mr. puneeth K.G.,Adv.
Mr. Yasir Rauf, Adv.
Mr. Ajit K. Singh, Adv.
Mr. Anugrah Ekka, Adv.
For Respondent(s) Mr. Rana Mukherjee, Sr. Adv.
Ms. Ranjana Narayan, Adv.
Ms. Swati Ghidiyal, Adv.
Ms. Meenakshi Grover, Adv.
Mr. Mukesh Kumar Maroria, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by NEELAM GULATI Date: 2017.09.23 11:39:54 IST Reason: Let some independent officer on the part of the CBI investigate into the aspects; whether during raid by CBI, gold biscuits could be carried to the house of 2 petitioner particularly when closure report had been filed and that whether said incident had been planted in the absence of demand by the petitioner and whether the entire investigation made by the Investigating officer in this case was fair.
Let a considered report after further investigation, if necessary, be filed in this Court within three months.
In the meantime, trial shall remain stayed.
List after three months
(NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER (SH) BRANCH OFFICER