Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Pawan Kumar Ruia @Pawan Ruia vs The State Of West Bengal Through Its Home ... on 19 May, 2017

Bench: L. Nageswara Rao, Navin Sinha

                                                     1

                                             O U T   T O D A Y
     ITEM NO.8                              COURT NO.5                  SECTION II-B

                                  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.4072 of 2017

     (Arising out of impugned final judgment and order dated 19.04.2017
     in C.R.M. No.2558 of 2017 passed by the High Court Of Calcutta)

     Pawan Kumar Ruia @ Pawan Ruia                                …...Petitioner(s)

                                                    VERSUS

     The State of West Bengal Thr. its                            ….....Respondent(s)
     Home Secretary

     (With appln. (s) for permission to file detailed synopsis and list
     of dates)

     Date : 19/05/2017 This matter was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE L. NAGESWARA RAO
                            HON'BLE MR. JUSTICE NAVIN SINHA
                                             (VACATION BENCH)

     For Petitioner(s)                Mr.   Ram Jethmalani, Sr. Adv.
                                      Mr.   Sidharth Luthra, Sr. Adv.
                                      Mr.   R. Chandrachud, Adv.
                                      Mr.   P.C. Sharma, Adv.
                                      Mr.   T.R.B. Sivakumar, Adv.
                                      Mr.   Ravi Sharma, Adv.
                                      Mr.   Lakhshya Khanna, Adv.
                                      Mr.   Ajay Awasthi, Adv.
                                      Mr.   Chirag Madan, Adv.

     For Respondent(s)                Mr. Ashok Kr. Panda, Sr. Adv.
                                      Mr. Raja Chatterjee, Adv.
                                      Mr. Chanchal Kr. Ganguli, Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Having heard learned counsel appearing for the parties and Signature Not Verified taking into consideration the facts and circumstances of the case, Digitally signed by SANJAY KUMAR Date: 2017.05.19 16:37:12 IST Reason: we consider it appropriate in the interests of justice to direct the release of the petitioner on bail.

Accordingly, the petitioner is directed to be released on bail on furnishing bail bonds in the sum of Rs.50,000/- (Rupees fifty thousand only) with two sureties of Rs.25,000/- (Rupees twenty five thousand only) each, to the satisfaction of the learned Special Judge of 3rd Additional District Judge, Barasat, 24 Parganas (North), West Bengal.

We further direct that in case the petitioner has not surrendered his passport to the concerned authority, he is directed to do so forthwith.

Accordingly, the special leave petition is disposed of. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.

   (Sanjay Kumar-II)                          (Indu Pokhriyal)
      Court Master                               Court Master
                (Copy of this order be given today)