Supreme Court - Daily Orders
Central Bureau Of Investigation vs Arbind Kumar Jayaswal on 26 June, 2023
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.23 COURT NO.12 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 15230/2023
(Arising out of impugned final judgment and order dated 30-09-2022
in CRLA(APL) No. 297/2021 passed by the High Court of Judicature at
Bombay, Bench at Nagpur)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
ARBIND KUMAR JAYASWAL Respondent(s)
(FOR ADMISSION and I.R. and
IA No. 90072/2023 - CONDONATION OF DELAY IN FILING
IA No. 90073/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 26-06-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE K V VISWANATHAN
(VACATION BENCH)
For Petitioner(s) Mr. K M Nataraj, A.S.G.
Mr. Padmesh Mishra, Adv.
Ms. Archana Pathak Dave, Adv.
Ms. Chitrangada Rastravara, Adv.
Ms. Sweksha, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed.
Signature Not Verified Digitally signed by Pending application also stands disposed of. Anita Malhotra Date: 2023.06.26 16:00:39 IST Reason: (ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER