Supreme Court - Daily Orders
Bimal Kumar Jain vs Directorate Of Enforcement on 4 January, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
ITEM NO.19 Court 3 (Video Conferencing) 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.) No(s). 7942/2021
(Arising out of impugned final judgment and order dated 30-07-2021
in BA No. 112/2021 passed by the High Court Of Delhi At New Delhi)
BIMAL KUMAR JAIN Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(FOR ADMISSION and I.R. and IA No.133566/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.136099/2021-EXEMPTION FROM
FILING O.T. and IA No.133567/2021-PERMISSION TO FILE LENGTHY LIST
OF DATES and IA No.136098/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 04-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. R Basant, Senior Adv.
Mr. Arshdeep Singh Khurana, Adv.
Mr. Shreedhar Kale, Adv.
Mr. Yash Mishra, Adv.
Mr. Pronoy Chatterjee, Adv.
Ms. Priya, Adv.
Ms. Anam Siddiqui, Adv.
Ms. Nidhi Jaswal, AOR
For Respondent(s) Mr S V Raju, ASG
Ms. Sairica S Raju, Adv.
Mr. Harish Pandey, Adv.
Mr. Anil Hooda, Adv.
Mr. Bhuvan Mishra, Adv.
Mr. Shafik Ahmed, Adv.
Mr. Ajay Sharma, Adv.
Ms. Mamta Rani, Adv.
Signature Not Verified
Mr. Anuraag Tripathi, Adv.
Mr. Mukesh Kumar Maroria, AOR
Digitally signed by
NEETU KHAJURIA
Date: 2022.01.05
17:03:26 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Heard learned counsel for the parties. We decline to interfere in this special leave petition. The special leave petition is accordingly dismissed.
However, we place on record assurance given by the Investigating Agency through Mr. S.V. Raju, learned Additional Solicitor General, that investigation will be completed expeditiously and all efforts will be made to ensure that the trial is concluded not later than end of this year 2022.
In the event, the trial does not proceed until next six months, it will be open to the petitioner to renew the prayer for bail after June, 2022. As and when trial commences, the Investigating Agency must ensure that all witnesses are made available for examination on the dates assigned by the Trial Court without fail. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)