Supreme Court - Daily Orders
Preeti Bhatia vs Republic Of India on 4 May, 2017
Bench: N.V. Ramana, Prafulla C. Pant
1
ITEM NO.25 COURT NO.11 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). 3420/2015
(Arising out of impugned final judgment and order dated 16/03/2015
in BLAPL No. 24046/2014 passed by the High Court Of Orissa At
Cuttack)
PREETI BHATIA Petitioner(s)
VERSUS
REPUBLIC OF INDIA Respondent(s)
(with interim relief and office report)
Date : 04/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Mr. Karan Khanna, Adv.
Mr. Aniket Bhattacharya, Adv.
Mr. Arjun Aggarwal, Adv.
Ms. Ruchi Kohli,Adv.
For Respondent(s)
Mr. Kailash Pandey, Adv.
Mr. Rajesh Singh, Adv.
Ms. Joolie, Adv.
Mr. K. V. Sreekumar,Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2017.05.11
O R D E R
09:08:52 IST Reason:
Heard learned counsel for the parties. This Court, on 4.11.2015, passed the following order :- 2
“Despite a final opportunity of six weeks' granted to complete the investigation, the CBI has not been able to do the needful. Learned counsel on behalf of CBI seeks further time to do so.
Having heard learned counsel for the petitioner at some length and having regard to the nature of the allegations made against the petitioner and the fact that the petitioner has deposited a sum of Rs.1,17,83,000/- as also the fact that the petitioner has been in custody for the past one year, we are inclined to grant interim bail to the petitioner. We, accordingly, direct that upon the petitioner furnishing bail bonds in a sum of Rs.1,00,000/- with two sureties in the like amount to the satisfaction of the Jurisdictional Court, she shall be enlarged from custody in connection with FIR No. RC 47/S/2014-SCB/KOI. The petitioner shall not, however, tamper with the evidence and shall at all times co-operate with the on-going investigation.
List after Diwali Holidays.
The CBI may file further status report in the meantime.” Today, when the matter came up for hearing, learned counsel appearing for the C.B.I. made a submission that the investigation is still going on and will be completed within a short period. He further submitted that he has no objection if the interim bail granted by this Court is confirmed.
Accordingly, the order, dated 4.11.2015, granting interim bail to the petitioner is confirmed With the above observation, this special leave petition 3 is disposed of.
[SUKHBIR PAUL KAUR] [S.S.R.KRISHNA] A.R.-CUM-P.S. ASSISTANT REGISTRAR