Supreme Court - Daily Orders
Sanjiva Kumar vs Central Bureau Of Investigation, Cgo ... on 25 July, 2014
à ITEM NO.13 COURT NO.2 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). 4687/2014
(Arising out of impugned final judgment and order dated 02/05/2014
in CRLM No. 9002/2014 passed by the High Court Of Judicature At
Allahabad)
SANJIVA KUMAR Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION, CGO COMPLEX,
SC-II, NEW DELHI Respondent(s)
(with appln. (s) for bail and office report)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.R.S.Sodhi, Sr.Adv.
Ms.Manisha Bhandari, Adv.
Mr.Omkar Shrivastava, Adv.
Mr.Divyadeep Chaturvedi, Adv.
For Mr. Rameshwar Prasad Goyal ,Adv.
For Respondent(s) Dr.Ashok Dhamija, Adv.
Mr.T.A.Khan, Adv.
Mr.B.V.Balram Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties to the lis and also in view of the peculiar facts and circumstances of the case, we deem it proper to release the petitioner on bail. Accordingly, we direct that the petitioner be released on bail, subject to the satisfaction of the Trial Court.
The Special Leave Petition is disposed of accordingly.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.07.25 17:07:05 IST Reason: (G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar