Supreme Court - Daily Orders
M.S.Walia vs C.B.I on 30 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.2 COURT NO.7 SECTION IIB
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). 3919/2012
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 08/12/2011
IN CRL.MISC.NO.31268/2011 PASSED BY THE HIGH COURT OF PUNJAB AND
HARYANA AT CHANDIGARH)
M.S.WALIA PETITIONER(S)
VERSUS
C.B.I RESPONDENT(S)
[WITH APPN.(S) FOR STAY, PERMISSION TO FILE ADDITIONAL DOCUMENTS,
VACATING STAY AND OFFICE REPORT]
(FOR FINAL DISPOSAL)
Date : 30/03/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. M.N. Krishnamani, Sr. Adv.
Mr. Soumyajit Pani, Adv.
Mr. Ansar Ahmad Chaudhary, Adv.
For Respondent(s) Mr. Rajiv Nanda, Adv.
Mr. P.K. Dey, Adv.
Mr. Harvinder Chaudhary, Adv.
Mr. B.V. Balram Das, Adv.
For Mr. Arvind Kumar Sharma, Adv.[N/P]
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
Permission to file additional documents is granted. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed. However, it will still be open for the accused petitioner to argue the issue of sanction at the appropriate stage of the trial against him.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.03.31 [VINOD LAKHINA] [ASHA SONI] 16:56:02 IST Reason: COURT MASTER COURT MASTER