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Central Bureau Of Investigation vs Vinod Kumar on 29 July, 2019

Bench: R. Banumathi, A.S. Bopanna

     ITEM NO.27                                         COURT NO.7                      SECTION II

                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
          SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 43551/2018
     (Arising out of impugned final judgment and order dated 24-11-2017
     in CRLMWP No. 4313/2016 passed by the High Court Of Judicature At
     Allahabad)

     CENTRAL BUREAU OF INVESTIGATION                                                      Petitioner(s)
                                                                VERSUS
     VINOD KUMAR & ORS.                                                                   Respondent(s)

     (FOR ADMISSION and Interim Relief and
     IA No.107657/2019-CONDONATION OF DELAY IN FILING and
     IA No.107658/2019-CONDONATION OF DELAY IN REFILING )

     Date : 29-07-2019 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MRS. JUSTICE R. BANUMATHI
                               HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                        Ms.   Sonia Mathur,Sr.Adv.
                                              Ms.   Vishakha,Adv.
                                              Mr.   Sachin Sharma,Adv.
                                              Mr.   Arvind Kumar Sharma, AOR
     For Respondent(s)
          UPON hearing the counsel the Court made the following
                               O R D E R

We have heard Ms. Sonia Mathur, learned senior counsel appearing for the petitioner-C.B.I. By the impugned judgment the High Court has directed the C.B.I. to conduct the investigation in F.I.R. (Case Crime NO.74 of 2016) registered at P.S. Civil Line, District Allahabad, U.P. C.B.I. has approached this Court with a delay of 271 days in filing and a delay of 210 days in refiling the special leave petition.

In view of the inordinate delay of filing the special leave petitions, we do not find any good ground to entertain the special leave petition.

The special leave petition is accordingly dismissed on delay.

Pending applications, if any, shall also stand disposed of. 17:21:58 IST Reason:

     (MAHABIR SINGH)                                                                (NISHA TRIPATHI)
      COURT MASTER                                                                   BRANCH OFFICER