Supreme Court - Daily Orders
Dr. Manmohan Singh vs Central Bureau Of Investigation on 1 April, 2015
Bench: V. Gopala Gowda, C. Nagappan
1
REVISED
ITEM NO.33+59 COURT NO.9 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.)...... CRLMP No(s).
5056-5057/2015
(Arising out of impugned final judgment and order dated 16/12/2014
in RC No. 220/2013,16/12/2014 in CR No. 3/2014,11/03/2015 in RC No.
220/2013,11/03/2015 in CR No. 3/2014 passed by the Patiala House
Court)
Dr. MANMOHAN SINGH Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(with appln. (s) for permission to file SLP and interim relief)
WITH
SLP(Crl.)...CRLMP No. 5079/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(Crl.)...CRLMP No. 5154/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(Crl.)...CRLMP No. 5155/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(Crl) No. 2504/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(Crl.)...CRLMP No. 5319/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(Crl.)...CRLMP No. 5404/2015
(With appln.(s) for permission to file SLP and interim relief and
Office Report)
W.P.(C) No. 161/2015
(With appln.(s) for permission to file lengthy list of dates and
Signature Not Verified
Office Report)
Digitally signed by
Vinod Kumar
Date: 2015.04.25
12:01:15 IST
Reason:
Date : 01/04/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
2
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Dr. A.M. Singhvi, Sr. Adv.
Mr. K.T.S. Tulsi, Sr. Adv.
Mr. Ashwani Kumar, Sr. Adv.
Mr. Vivek Tankha, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Ms. Fereshte D. Sethna, Adv.
Ms. B. Vijayalakshmi Menon,Adv.
Mr. Anish Kapur, Adv.
Mr. Pawan Sharma, Adv.
Ms. Ekta Kapil, Adv.
Mr. Munindra Dvivedi, Adv.
Mr. Rajat Joneja, Adv.
Mr. Tushar Jarwal, Adv.
Mr. Gaurav Bhargava, Adv.
Mr. Kuber Boddh, Adv.
Mr. H.N. Salve, Sr. Adv.
Mr. Mohan Parasaran, Sr. Adv.
Mr. Amit Desai, Sr. Adv.
Mr. Abhinav Agarwal, Adv.
Ms. Neena Nagpal, Adv.
Mr. A. Singhvi, Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Radhika Gautam, Adv.
Mr. E. C. Agrawala,Adv.
Mr. Ravindra Shrivastava, Sr. Adv.
Mr. Vikas Mehta, Adv.
Mr. Narhari Singh, Adv.
Mr. Varun Singh, Adv.
Mr. Puneet Gowda, Adv.
Mr. Pulkit Tare, Adv.
Mr. Anshuman Shrivastava, Adv.
Ms. Ruchi Sahay, Adv.
Mr. Vivek K. Tankha, Sr. Adv.
Mr. D. Kumanan, Adv.
Mr. Vaibhav Srivastav, Adv.
Dr. Sanjay Shukla, Adv.
Ms. Vialayakshmi Menon, Adv.
In CrlMP 5154-55/15 Mr. Amit Desai, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Ajay Bhargava, Adv.
Ms. Vanita Bhargava, Adv.
Mr. Susmit Pushkar, Adv.
Mr. Abhijeet Swaroop, Adv.
Mr. Ankur Khandelwal, Adv.
Mr. Anchit Oswal, Adv.
Ms. Esha Sandhu, Adv.
3
For M/s. Khaitan & Co.
Dr. Manish Singhvi, Adv.
Mr. Ritesh Khatri,Adv.
Mr. Vinay K. Sharma, Adv.
Mr. D.K. Devesh, Adv.
For Respondent(s)
Mr. A. Sharan, Sr. Adv.
Mr. Amitanand Tiwari, Adv.
Mr. Sanchit Guru, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel/counsel for the petitioners. Permission to file SLPs in Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s). 5056-5057/2015 is granted.
Delay condoned.
Instant petitions are filed by different individuals against the impugned judgments and orders taking cognizance and issuing summons to the petitioners.
Since certain important substantial questions of law as well as the constitutional validity of Section 13(1)(d)(iii) of the Prevention of Corruption Act, 1988 are raised in the instant petitions, we are of the view that these matters require examination.
Leave granted in all the special leave petitions. Issue notice in Writ Petition No. 161 of 2015. Since leave is granted in the special leave petitions, 4 there shall be ad-interim stay of the impugned orders dated 16.12.2014 and 11.03.2015 passed by the learned Special Judge, Patiala House Courts, Delhi in Closure Report No. 03 of 2014 arising out of R.C. No. 220 of 2013 EOO11 and stay of the further proceedings relating to Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s). 5056-5057/2015. Mr. Amitanand Tiwari, learned counsel accepts notice on behalf of the Central Bureau of Investigation in all these petitions.
SLP(Crl.)...CRLMP No. 5404/2015 De-tag this matter and post it separately on 06.04.2015.
(VINOD KR.JHA) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER COURT MASTER
5
ITEM NO.33+59 COURT NO.9 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.)...... CRLMP No(s). 5056-5057/2015 (Arising out of impugned final judgment and order dated 16/12/2014 in RC No. 220/2013,16/12/2014 in CR No. 3/2014,11/03/2015 in RC No. 220/2013,11/03/2015 in CR No. 3/2014 passed by the Patiala House Court) Dr. MANMOHAN SINGH Petitioner(s) VERSUS CENTRAL BUREAU OF INVESTIGATION Respondent(s) (with appln. (s) for permission to file SLP and interim relief) WITH SLP(Crl.)...CRLMP No. 5079/2015 (With appln.(s) for c/delay in filing SLP and Office Report) SLP(Crl.)...CRLMP No. 5154/2015 (With appln.(s) for c/delay in filing SLP and Office Report) SLP(Crl.)...CRLMP No. 5155/2015 (With appln.(s) for c/delay in filing SLP and Office Report) SLP(Crl) No. 2504/2015 (With appln.(s) for exemption from filing c/c of the impugned judgment and Interim Relief and Office Report) SLP(Crl.)...CRLMP No. 5319/2015 (With appln.(s) for c/delay in filing SLP and Office Report) SLP(Crl.)...CRLMP No. 5404/2015 (With appln.(s) for permission to file SLP and interim relief and Office Report) W.P.(C) No. 161/2015 (With appln.(s) for permission to file lengthy list of dates and Office Report) Date : 01/04/2015 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE C. NAGAPPAN 6 For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Dr. A.M. Singhvi, Sr. Adv.
Mr. K.T.S. Tulsi, Sr. Adv.
Mr. Ashwani Kumar, Sr. Adv.
Mr. Vivek Tankha, Sr. Adv.
Mr. Hiren P. Rawal, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Ms. Fereshte D. Sethna, Adv.
Ms. B. Vijayalakshmi Menon,Adv. Mr. Anish Kapur, Adv.
Mr. Pawan Sharma, Adv.
Ms. Ekta Kapil, Adv.
Mr. Munindra Dvivedi, Adv.
Mr. Rajat Joneja, Adv.
Mr. Tushar Jarwal, Adv.
Mr. Gaurav Bhargava, Adv.
Mr. Kuber Boddh, Adv.
Mr. H.N. Salve, Sr. Adv.
Mr. Mohan Parasaran, Sr. Adv.
Mr. Amit Desai, Sr. Adv.
Mr. Abhinav Agarwal, Adv.
Ms. Neena Nagpal, Adv.
Mr. A. Singhvi, Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Radhika Gautam, Adv.
Mr. E. C. Agrawala,Adv.
Mr. Ravindra Shrivastava, Sr. Adv. Mr. Vikas Mehta, Adv.
Mr. Narhari Singh, Adv.
Mr. Varun Singh, Adv.
Mr. Puneet Gowda, Adv.
Mr. Pulkit Tare, Adv.
Mr. Anshuman Shrivastava, Adv. Ms. Ruchi Sahay, Adv.
Mr. Vivek K. Tankha, Sr. Adv.
Mr. D. Kumanan, Adv.
Mr. Vaibhav Srivastav, Adv.
Dr. Sanjay Shukla, Adv.
Ms. Vialayakshmi Menon, Adv.
In CrlMP 5154-55/15 Mr. Amit Desai, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv. Mr. Ajay Bhargava, Adv.
Ms. Vanita Bhargava, Adv.
Mr. Susmit Pushkar, Adv.
Mr. Abhijeet Swaroop, Adv.
Mr. Ankur Khandelwal, Adv.
Mr. Anchit Oswal, Adv.
Ms. Esha Sandhu, Adv.
7For M/s. Khaitan & Co.
Dr. Manish Singhvi, Adv.
Mr. Ritesh Khatri,Adv.
Mr. Vinay K. Sharma, Adv.
Mr. D.K. Devesh, Adv.
For Respondent(s) Mr. A. Sharan, Sr. Adv.
Mr. Amitanand Tiwari, Adv.
Mr. Sanchit Guru, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned senior counsel/counsel for the petitioners. Permission to file SLPs in Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s). 5056-5057/2015 is granted.
Delay condoned.
Instant petitions are filed by different individuals against the impugned judgments and orders taking cognizance and issuing summons to the petitioners.
Since certain important substantial questions of law as well as the constitutional validity of Section 13(1)(d)(iii) of the Prevention of Corruption Act, 1988 are raised in the instant petitions, we are of the view that these matters require examination.
Leave granted in all the special leave petitions. Issue notice in Writ Petition No. 161 of 2015. Since leave is granted in the special leave petitions, 8 there shall be ad-interim stay of the impugned orders dated 16.12.2014 and 11.03.2015 passed by the learned Special Judge, Patiala House Courts, Delhi in Closure Report No. 03 of 2014 arising out of R.C. No. 220 of 2013 EOO11 and stay of the further proceedings relating to Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s). 5056-5057/2015. Mr. Amitanand Tiwari, learned counsel accepts notice on behalf of the Central Bureau of Investigation in all these petitions.
SLP(Crl.)...CRLMP No. 5404/2015 De-tag this matter and post it separately on 06.04.2015.
(VINOD KR.JHA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER COURT MASTER