Supreme Court - Daily Orders
Subhash Chandra Singh vs Central Bureau Of Investigation (Cbi) on 8 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.12 COURT NO.7 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). 251/2016
(Arising out of impugned final judgment and order dated 03/12/2015
in CRLMP No. 4767/2015 passed by the High Court of Rajasthan at
Jaipur)
SUBHASH CHANDRA SINGH Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION (CBI) Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment, exemption from filing O.T., permission to file additional
documents, interim relief and office report)
Date : 08/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. R. Basanth, Adv.
Mr. Sanjay Mani Tripathi, Adv.
For Ms. Anu Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment and from filing official translation are allowed.
Permission to file additional documents is allowed.
Heard learned counsel for the petitioner and perused the relevant material. We do not find any Signature Not Verified legal and valid ground for interference. The Digitally signed by Vinod Lakhina Date: 2016.02.08 Special Leave Petition is dismissed. 16:47:32 IST Reason:
(Neetu Khajuria) (Tapan Kr. Chakraborty) Sr.P.A. Court Master