Supreme Court - Daily Orders
Directorate Of Enforcement vs Deepak Virendra Kochar on 10 January, 2022
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.16 Court 1 (Video Conferencing) SECTION II-A
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).7800/2021
(Arising out of impugned final judgment and order dated 25-03-2021
in CRLBA No.1322/2020 passed by the High Court of Judicature at
Bombay)
DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
DEEPAK VIRENDRA KOCHHAR & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.131671/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 10-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Jayant K. Sud, ASG
Mr. K.M. Nataraj, ASG
Mr. Mukesh Kumar Maroria, AOR
Ms. Deepabali Dutta, Adv.
Mr. Mukul Singh, Adv.
Mr. Kanu Agarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned Solicitor General appearing on behalf of the petitioner and carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court granting bail to respondent No.1 herein.
The special leave petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory application also stands disposed of.
Signature Not VerifiedHowever, the question of law is kept open to be decided Digitally signed by SATISH KUMAR YADAV in an appropriate case.
Date: 2022.01.10 17:56:10 IST Reason:
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)