Supreme Court - Daily Orders
Pawan Goel vs State Of U.P. on 17 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
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ITEM NO.48 COURT NO.4 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.) NO(S). 9591/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14/08/2015
IN CRLMC NO. 3740/2008 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD, LUCKNOW BENCH)
PAWAN GOEL PETITIONER(S)
VERSUS
STATE OF U.P. & ANR RESPONDENT(S)
[FOR FINAL DISPOSAL]
Date : 17/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. S.C. Maheshwari, Sr. Adv.
Mr. Vipul Maheshwari, Adv.
Mr. Nandit Srivastava, Adv.
Mr. Jabar Singh, Adv.
Mr. M.P.S. Tomar, Adv.
Ms. Nikhar Berry, Adv.
Ms. Neha Amola, Adv.
for M/s. V. Maheshwari & Co., Adv.
For Respondent(s)
Ms. Pragati Neekhra, Adv.
Mr. Pawan Shree Agrawal, Adv.
Mr. Tushar Mehta, ASG
Ms. Ranjana Narayan, Adv.
Ms. Meenakshi Grover, Adv.
Mr. Mukesh Kumar Maroria, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.04.18
16:49:14 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
We have perused the judgment of this Court dated 28 th February, 2014 passed in Central Bureau of Investigation, ACB, Mumbai Vs. Narendra Lal Jain and others [Criminal Appeal No.517 of 2014] reported in (2014) 5 SCC 364 on which reliance has been placed, particularly, paragraphs 2 and 12 thereof. The facts in which the law was rendered by this Court in Central Bureau of Investigation, ACB, Mumbai Vs. Narendra Lal Jain and others (supra) are distinguishable from the facts of the present case. Therefore, we are not inclined to continue to entertain the present Special Leave Petition any further. The Special Leave Petition is accordingly dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER