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Supreme Court - Daily Orders

Central Bureau Of Investigation vs B.R. Prasad @ Bangalore Ram Prasad on 20 November, 2019

Bench: Mohan M. Shantanagoudar, Krishna Murari

     ITEM NO.1                           COURT NO.13                 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).   2324/2015

     (Arising out of impugned final judgment and order dated 11-04-2014
     in CRLR No. 37/2011 passed by the High Court of Jharkhand at
     Ranchi)

     CENTRAL BUREAU OF INVESTIGATION                                  Petitioner(s)

                                                 VERSUS

     B.R. PRASAD @ BANGALORE RAM PRASAD                               Respondent(s)

     WITH

     SLP(Crl) No. 7939-7940/2015 (II-A)


     Date : 20-11-2019 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                         HON'BLE MR. JUSTICE KRISHNA MURARI


     For Petitioner(s)             Mr.   Aman Lekhi, Ld. ASG
                                   Ms.   Binu Tamta, Adv.
                                   Mr.   T.A. Khan, Adv.
                                   Mr.   Ritwiz Rishabh, Adv.
                                   Mr.   B. V. Balaram Das, AOR

     For Respondent(s)             Mr.   Vikas Singh, Sr. Adv.
                                   Mr.   Yunus Malik, Adv.
                                   Ms.   Rajeeta Raj, Adv.
                                   Mr.   Mritunjay Singh, Adv.
                                   Mr.   Prashant Chaudhary, AOR

                                   Mr.   Ashok Kumar Sharma, Sr. Adv.
                                   Ms.   Khushali, Adv.
                                   Mr.   M.N.A. Chaudhary, Adv.
                                   Ms.   Rajeeta Raj, Adv.
                                   Mr.   Praveen Swarup, AOR

                                   Mr.   Sidharth Dave, Sr. Adv.
Signature Not Verified
                                   Mr.   Anish Maheshwari, Adv.
Digitally signed by
RAJNI MUKHI
Date: 2019.11.20
                                   Ms.   Deepeika Kalia, Adv.
16:41:53 IST
Reason:                            Mr.   Sanjeev Agarwal, AOR
                                          - 2 -


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

Heard Mr. Aman Lekhi, learned Additional Solicitor General for the Petitioner and learned senior advocates for the respondents.

We do not find any ground to interfere with the impugned order of the High Court inasmuch as the High Court has justified in discharging the accused. The material collected against the accused appears prima facie shaky. No useful purpose will be served in continuing the trial of the accused based on the material on record.

The Special Leave Petitions stand dismissed. Pending application (s) shall also stand disposed of.

(RAJNI MUKHI)                                                 (R.S. NARAYANAN)
SENIOR PERSONAL ASSISTANT                                    COURT MASTER (NSH)