Supreme Court - Daily Orders
Omkar Nath Tripathi vs State Of Nct Of Delhi on 14 October, 2022
Author: A.S. Bopanna
Bench: A.S. Bopanna
ITEM NO.65 COURT NO.14 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
Petition for Special Leave to Appeal (Crl.) No. 9648/2022
(Arising out of impugned final judgment and order dated 31-08-2022
in BA No. 1525/2022 passed by the High Court of Delhi at New Delhi)
OMKAR NATH TRIPATHI Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ANR. Respondent(s)
(IA No.154827/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 14-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Abhinav Agrawal, AOR
Ms. Anshula L. Bakhru, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice to the respondents.
In the meantime, taking note of the submission putforth by the learned Senior counsel appearing for the petitioner that as indicated from the FIR the petitioner herein is not one of the employees of Kotak Mahindra Bank and that he has appeared before the Investigating Officer whenever summoned, we grant interim protection against arrest to the petitioner subject to the petitioner continuing to diligently take part in the investigation and complying with the requirements of Section 438(2) of the Code Signature Not Verified of Criminal Procedure, 1973.
Digitally signed by NEETA SAPRA Date: 2022.10.14 17:12:23 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR