Supreme Court - Daily Orders
Sameer Sandhir vs Central Bureau Of Investigation on 14 August, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.38 COURT NO.6 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(s) for Special Leave to Appeal (Crl.) Nos.5482-5483/2017
(Arising out of impugned final judgment and order dated 26-04-2017
in CRLMC No. 1030/2016 26-04-2017 in CRLMA No. 11917/2016 passed by
the High Court Of Delhi At New Delhi)
SAMEER SANDHIR Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.63348/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 14-08-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Harish N. Salve, Sr. Adv.
Ms. Aprajita Singh, Adv.
Mr. Ankur Chawla, Adv.
Ms. Heena Khan, Adv.
Mr./Ms. Aanir Khan, Adv.
Ms. Kanika Singh, Adv.
Mr. Jayant Mohan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in four weeks. Liberty is granted to the petitioner to serve the Respondent- CBI through Central Agency.
Until further orders, the trial court shall not permit the CDs in question to be introduced in evidence. The recording of rest of the evidence may go on.
We also direct that there shall be no final judgment by the Signature Not Verified trial court till the decision of these special leave petitions.
Digitally signed by SANJAY KUMAR Date: 2017.08.16 16:03:52 IST Reason: (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER