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The State (Nct Of Delhi) vs Sanjeev Kumar Chawla on 30 September, 2020

Bench: Chief Justice, L. Nageswara Rao

                                                     1

     ITEM NO.301                   Court No.1 (Video Conferencing)         SECTION II-C

                                  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).2538/2020

     (Arising out of impugned final judgment and order dated 06-05-2020
     in CRLMC No. 1468/2020 passed by the High Court Of Delhi At New
     Delhi)

     THE STATE (NCT OF DELHI)                                           Petitioner(s)

                                                    VERSUS

     SANJEEV KUMAR CHAWLA                                               Respondent(s)

     (With IA No. 50840/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and   IA No. 48623/2020 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 30-09-2020 The matter was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)                Mr. Sanjay Jain, ASG
                                      Ms. Shirin Khajuria, AOR

     For Respondent(s)                Mr.   Vikas Pawa, Sr. Adv.
                                      Mr.   Jaghit Nandal, Adv.
                                      Mr.   Yudhvir Dalal, Adv.
                                      Mr.   Omprakash Ajitsingh Parihar, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Having heard learned counsel appearing for the parties and upon perusal of the record, we are not inclined to cancel the bail granted to the respondent-accused by the learned ASJ, Patiala House Court, New Delhi vide order dated 30.04.2020 and affirmed vide order dated 06.05.2020 by the Delhi High Court.

However, we deem Digitally signed by Sanjay Kumar Date: 2020.10.01 it appropriate to impose the following conditions of bail granted 12:11:49 IST Reason:

to the respondent-accused :

(1) The respondent-accused shall appear before the Investigating Officer, Crime Branch office at Police Station Laxmi Nagar, Delhi, once in a week or he may send his current location to the Investigating Officer through mobile network.

(2) He shall deposit all temporary travel document or passport of any country that he possesses with the trial court.

(3) The petitioner - State is permitted to write to the UK High Commission that no passport or temporary travel document be issued to the respondent - accused without their permission.

(4) In addition to the same, the respondent-accused shall strictly comply with the conditions given in para 43 of the impugned order passed by the High Court and the Order dated 30.04.2020 of the Additional Sessions Judge. However, we modify one of such conditions and direct that the respondent – accused is allowed to travel the National Capital Region of Delhi.

Order accordingly.

The instant special leave petition is disposed of in the above terms.

However, the petitioner-State is given liberty to apply for cancellation of bail against the respondent-accused in case he breaches the aforesaid conditions of bail.

Pending interlocutory applications, if any, stand disposed of.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR