Supreme Court - Daily Orders
Shyam Sunder Singhvi vs Union Of India on 3 February, 2020
Bench: Uday Umesh Lalit, Vineet Saran
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ITEM NO.62 COURT NO.5 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). 784/2020
(Arising out of impugned final judgment and order dated 24-01-2020
in SBCRRP No. 273/2019 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
SHYAM SUNDER SINGHVI Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(IA No.17481/2020-EXEMPTION FROM FILING O.T. )
WITH
SLP(Crl) No. 792/2020 (II)
(IA No.17534/2020-EXEMPTION FROM FILING O.T.)
SLP(Crl) No. 909/2020 (II)
(IA No.19077/2020-EXEMPTION FROM FILING O.T.)
Date : 03-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Sidhartha Luthra, Sr. Adv.
Mr. Bhagabati Prasad Padhy, AOR
Mr. Shekhar Naphade, Sr. Adv.
Mr. Achintya Dwivedi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Mr. K.M. Nataraj, ASG
Signature Not Verified
Mr. Mr. Zoheb Hossain, Adv.
Digitally signed by
INDU MARWAH
Date: 2020.02.04
Ms. Shraddha Deshmukh, Adv.
Mr. Rahul Jajoo, Adv.
11:41:42 IST
Reason:
Mr. Kanu Agarwal, Adv.
Mr. B. Krishna Prasad, AOR
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UPON hearing the counsel the Court made the following
O R D E R
The present SLPs arise out of disposal of two sets of applications. The first set challenged the order taking cognizance in respect of offences punishable under Sections 3&4 of the Prevention of Money Laundering Act, 2002 and the second set arose out of the order issuing arrest warrants to secure presence of the accused.
Mr. Shekhar Naphade and Mr. Siddhartha Luthra, learned Senior Advocates appearing for the petitioners submit that they are not raising any challenge with respect to the order dealing with the first set of applications.
In the circumstances, the order under appeal rejecting the revision applications challenging the order taking cognizance is confirmed. The SLP (Crl.) Nos.784/2020 is dismissed to that effect. However, the questions of law are left open.
Insofar as second set i.e. SLP(Crl.) Nos.792/2020 & SLP(Crl.) No. 909 of 2020 is concerned, we issue notice returnable on 10.02.2020.
The notice is accepted by Mr. Zoheb Hossain, learned counsel appearing on behalf of respondent-Union of India.
Learned ASG prays for and is granted three days to file affidavit in reply, indicating the extent of cooperation by the concerned accused in pursuance of the requisitions made by the 3 Investigating Machinery.
Pending further consideration, there shall be stay of order of non-bailable warrant issued by the Court. List for further consideration on 10.02.2020.
(INDU MARWAH) (CHANDER BALA) COURT MASTER (SH) BRANCH OFFICER