Supreme Court - Daily Orders
Vinod Kumar Asthana vs Central Bureau Of Investigation on 17 May, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
ITEM NO.802 COURT NO.8 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
I.A No.48960/2023 in Criminal Appeal No(s). 1448/2023
VINOD KUMAR ASTHANA Appellant(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
([ TOP OF THE BOARD ]FOR ADMISSION and I.R. and IA No.193979/2022-
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 17-05-2023 This matter was mentioned today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Appellant(s) Mr. Gopal Subramanium, Sr. Adv
Mr. Prateek K Chadha, AOR
Mr. Varun Jain, Adv.
Mr. Pawan Bhushan, Adv.
Ms. Ujwala Uppaluri Adv.
Mr. Vrishank Singhania, Adv.
Mr. Sreekar Aechuri, adv.
Ms. Pragya Ganjoo, Adv.
Mr. Pranav Diesh, Adv.
Mr. Navin Kumar, Adv.
Ms. Sneh Suman, Adv.
Mr. Akhilesh Singh, Adv.
Ms. Vanika Gupta, Adv.
Ms. Radhika Goyal, Adv.
Mr. Arun Sharma, Adv.
Ms. Muskaan Singla, Adv.
For Respondent(s) Mr. S. V. Raju, ASG
Mr. Rajat Nair, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
The matter is taken on Board, on the basis of mentioning Signature Not Verified by Shri Gopal Subramanium, learned senior Digitally signed by Neetu Sachdeva Date: 2023.05.17 counsel.
16:31:53 IST Reason:
Having heard Shri Gopal Subramanium, learned Senior contd..
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Advocate and Shri S.V.Raju, learned ASG, we are of the view that so far as accused persons other than the appellants in the subject case are concerned, the proceedings may continue against them. So far as present appellant is concerned, till the next date of hearing, no further proceeding shall take place. (NEETU SACHDEVA) (VIDYA NEGI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR