Supreme Court - Daily Orders
Union Of India vs Chidiebere Kingsley Nawchara on 30 January, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.14 COURT NO.11 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).14185/2025
[Arising out of impugned final judgment and order dated 05-05-2025
in CRBA No.4139/2024 passed by the High Court of Judicature at
Bombay]
UNION OF INDIA PETITIONER(S)
VERSUS
CHIDIEBERE KINGSLEY NAWCHARA & ORS. RESPONDENT(S)
[TO BE TAKEN UP AS ITEM NO. 1]
Date : 30-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :
Mr. Tushar Mehta, Solicitor General (Not
present)
Mr. S.V. Raju, A.S.G.
Mr. S Dwarakanath, A.S.G.
Ms. Nisha Bagchi, Sr. Adv.
Mr. Rajat Vaishnaw, Adv.
Mr. S. Vijay Adithya, Adv.
Mr. Rajat Vaishnaw, Adv.
Mr. Abhyudey Kabra, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Bhuvan Kapoor, Adv.
Ms. Munisha Anand, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s) :
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Shrirang B. Varma, Adv.
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Signature Not Verified
Mr. Aditya Krishna, Adv.
Digitally signed by
NAVEEN D
Date: 2026.01.30
Mr. Adarsh Dubey, Adv.
16:54:24 IST
Reason: Ms. Chitransha Singh Sikarwar, Adv.
Ms. Shraddha Deshmukh, AOR
1
Mr. Sanchit Singh, Adv.
Mr. Sarthak Gupta, Adv.
Mr. Prakash Naik, Sr. Adv.
Mr. Rahul Chitnis, Adv.
Ms. Shwetal Shepal, Adv.
Mr. Aditya Khanna, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr. Sudarshan Lamba, AOR
Mr. Tushar Mehta, Solicitor General
Mr. Suryaprakash V.raju, A.S.G.
Mr. S.dwarakanath, A.S.G.
Ms. Nisha Bagchi, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. Padmesh Mishra, Adv.
Ms. Munisha Ananad, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Rajbahadur Yadav, Aor, Adv.
Mr. Sidharth Luthra, Sr. Adv. (A.C.)
Ms. Sana Hashmi, AOR
Mr. Sheezan hashmi, Adv.
Mr. Mihir Joshi, Adv.
Mr. Sarthak Jain, Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. S.K. Bandyopadhyay, Adv.
Also, the particulars of the learned Standing Counsel, who have
appeared before on our asking are hereunder:
S.I. Name of the Name of the Standing E.Mail Address
No. State/U.T Counsel
1 Andhra Pradesh Mr. Guntur Pramod, [email protected]
AOR m
2. Arunachal Pradesh Ms. Eliza Barr, [email protected]
Adv.
[email protected]
Mr. Disha Singh, AOR
3. Assam Mr. Shuvodeep Roy, [email protected]
AOR om
4. Bihar Mr. Manish Kumar, manishkumar.advocate@gmail
AOR .com
5. Chhattisgarh Mr. Apoorv Shukla, Shukla.apporv@aureatechamb
Adv. ers.com
6. Goa Mr. Abhay Anturkar, anturkarandassociates@gmai
2
AOR l.com
7. Gujarat Ms.Swati Ghildiyal, adv.swati.ghildiyal@gmail.
AOR com
8. Haryana Mr. Samar Vijay [email protected]
Singh, AOR
9. Himachal Pradesh Mr. Varinder Kumar [email protected]
Sharma, AOR
10. Jharkhand Mr. Vishnu Sharma, [email protected]
AOR
11. Karnataka Mr. Naveen Sharma, naveensharma.advocate@gmai
AOR l.com
12. Kerala Mr. Harshad V. [email protected]
Hameed, AOR
13. Madhya Pradesh Mr. Harmeet Singh [email protected]
Ruprah, AOR
14. Maharashtra Mr. Shrirang Verma, mahastandingcounsel.servic
AOR [email protected]
15. Manipur Mr. Pukhrambam [email protected]
Ramesh Kumar, AOR m
16. Meghalaya Mr. Abhikalp Pratap [email protected]
Singh, AOR
17. Mizoram Mr. Anando anandomukherjee.law@gmail.
Mukherjee, AOR com
18. Nagaland Ms. K. Enatoli Sema, [email protected]
AOR
19. Odisha Mr. Akshay [email protected]
Amritanshu, AOR
20. Punjab Ms. Nupur Kumar, AOR [email protected]
21.9 Rajasthan Ms. Nidhi Jaswal, [email protected]
AOR
22. Sikkim Mr. Sameer Pradeep [email protected]
Abhyankar, Adv.
23. Tamil Nadu Mr. Sabarish [email protected]
Subramanian, AOR
24. Telangana Mr. Shravan Kumar, [email protected]
Adv.
[email protected]
Devina Sehgal, AOR
25. Tripura Mr. Shuvodeep Roy, standingcounselofficetripu
AOR [email protected]
26. Uttar Pradesh Ms. Ruchira Goel, [email protected]
AOR
[email protected]
Ms. Sakshi Kakkar,
3
AOR
27. Uttarakhand Mr. Sudarshan Singh [email protected]
Rawat, AOR
28. West Bengal Mr. Kunal Mimani, [email protected]
AOR
29. Andaman and Mr. S. N. Terdal, [email protected]
Nicobar Islands AOR
30. Chandigarh Mr. S. N. Terdal, [email protected]
AOR
31. Dadra and Nagar Mr. S. N. Terdal, [email protected]
Haveli and Daman AOR
and Diu
32. Delhi (National Ms. Swati Ghildiya, adv.swati.ghildiyal@gmail.
Capital AOR com
Territory)
Mr. Bhakti Vardhan [email protected]
Singh, AOR
33. Jammu and Kashmir Mr. Parth Awasth, [email protected]
Adv. om
34. Ladakh Mr. S. N. Terdal, [email protected]
AOR
35. Lakshadweep Mr. S. N. Terdal, [email protected]
AOR
36. Puducherry Mr. Aravindh [email protected]
Selvaraj, Adv.
Upon hearing the counsel, the Court made the following
O R D E R
1. We have heard Mr. S.V. Raju, learned Additional Solicitor General, appearing for the petitioner-Union of India and Mr. Sidharth Luthra, learned amicus curiae (pro bono).
2. We have requested the learned standing counsel for all the States and Union Territories of India to remain present before us to assist in this matter.
3. Accordingly, they are all present before us today. We clarify that, at this stage, we are not impleading the 4 States/Union Territories as party respondents.
4. Learned Standing Counsel for the respective States/Union Territories shall provide the relevant applicable provisions in their States/Union Territories along with the forms required to be filled up for furnishing the bail bonds/surety bonds both by the accused and the sureties in criminal matters. Information should be supplied in a digital form, within next two working days, to the learned Additional Solicitor General, whose email address is as follows:
“ [email protected] ”
5. The order shall also be supplied to the nominated Standing Counsel of all the High Courts of the country who shall also, after ascertaining information from the respective High Courts, supply the same in a digital form to the learned Additional Solicitor General at the email address provided supra.
6. Mr. Sidharth Luthra, learned amicus curiae (pro bono), has circulated certain documents across the Bar, which we request him to be filed in the Registry of this Court to be uploaded on the official website.
7. The Registry to print the name of Ms. Sana Hashmi, learned counsel, assisting learned amicus curiae in the cause list.
8. List on 06.02.2026.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
5