Supreme Court - Daily Orders
V. Bhaskaran Etc. vs State Represented By Inspector Of ... on 15 December, 2017
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.2192 OF 2017
(Arising out of SLP(Crl.)No.9675 of 2017)
V. BHASKARAN ......APPELLANT
VERSUS
STATE REPRESENTED BY INSPECTOR OF POLICE
SPE/CBI/ACB CHENNAI .......RESPONDENT
WITH
CRIMINAL APPEAL NO.2193/2017 @ SLP(Crl) No.9676 of 2017
O R D E R
Crl.A.No.2192/2017 @ SLP(Crl.)No.9675 of 2017 Leave granted.
The appellant shall be enlarged on bail upon surrendering on such terms and conditions to be imposed by the trial Judge. We have passed the instant order as the appellant is already enjoying the benefit of exemption from surrendering. The appellant shall deposit a sum of Rs.25,00,000/- (Rupees twenty five lakhs) in the Registry of this Court within four weeks hence, failing which the appeal shall stand dismissed without further reference to the Court. Ordered accordingly.
Crl.A. No.2193/2017 @ SLP(Crl) No.9676 of 2017 Signature Not Verified Digitally signed by Learned counsel for the appellant is permitted to SATISH KUMAR YADAV Date: 2017.12.21 11:44:38 TLT substitute Page Nos.F and 72 of the special leave petition as there Reason:
are some typographical errors.2
Leave granted.
The appellant shall be enlarged on bail upon surrendering on such terms and conditions to be imposed by the trial Judge. We have passed the instant order as the appellant is already enjoying the benefit of exemption from surrendering. The appellant shall deposit a sum of Rs.25,00,000/- (Rupees twenty five lakhs) in the Registry of this Court within four weeks hence, failing which the appeal shall stand dismissed without further reference to the Court. Ordered accordingly.
.........................CJI. (DIPAK MISRA) ….........................J. (A.M.KHANWILKAR) ..........................J. (Dr.D.Y.CHANDRACHUD) NEW DELHI;
DECEMBER 15, 2017.
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ITEM NO.21 COURT NO.1 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).9675/2017 (Arising out of impugned final judgment and order dated 17-11-2017 in CRLA No.541/2010 passed by the High Court of Judicature at Madras) V. BHASKARAN Petitioner(s) VERSUS STATE REPRESENTED BY INSPECTOR OF POLICE SPE/CBI/ACB CHENNAI Respondent(s) (FOR ADMISSION and I.R. and IA No.127660/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.127659/2017-EXEMPTION FROM SURRENDERING and IA No.134422/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) WITH SLP(Crl) No.9676/2017 (II-C) (FOR ADMISSION and I.R. and IA No.130249/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.130248/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.136658/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 15-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr.Ravindra Shrivastava, Sr.Ad. (In SLP(Crl.) Mr.Gopal Shankar Narayanan, Adv.
9675/17 Mr.V.Balaji, Adv.
Ms.Garima Tiwari, Adv.
Ms.Ruchi Sahay, Adv.
Mr.Atul Sharma, Adv.
Ms.S.M.Asaithambi, Adv.
Mr.C.Kannan, Adv.
Mr.T.Vijay, Adv.
Ms.Sripradha Krishnan, Adv.
Mr. Rakesh K. Sharma, AOR In SLP(Crl.) Mr.Shekhar Naphade, Sr.Adv. 9676/17 Mr.Tanmay Mehta, Adv.
Mr.Anand Sathiyaseelan, Adv.
Mr.Ompal Shokeen, Adv.
Mr.Aditya Singh, Adv.
For M/S. Lex-peritia & Co., AOR 4 For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Crl.A.No.2192/2017 @ SLP(Crl.)No.9675 of 2017 Leave granted.
The appellant shall be enlarged on bail upon surrendering on such terms and conditions to be imposed by the trial Judge. We have passed the instant order as the appellant is already enjoying the benefit of exemption from surrendering. The appellant shall deposit a sum of Rs.25,00,000/- (Rupees twenty five lakhs) in the Registry of this Court within four weeks hence, failing which the appeal shall stand dismissed without further reference to the Court. Ordered accordingly.
Crl.A. No.2193 @ SLP(Crl) No.9676 of 2017 Learned counsel for the appellant is permitted to substitute Page Nos.F and 72 of the special leave petition as there are some typographical errors.
Leave granted.
The appellant shall be enlarged on bail upon surrendering on such terms and conditions to be imposed by the trial Judge. We have passed the instant order as the appellant is already enjoying the benefit of exemption from surrendering. The appellant shall deposit a sum of Rs.25,00,000/- (Rupees twenty five lakhs) in the Registry of this Court within four weeks hence, failing which the appeal shall stand dismissed without further reference to the Court. Ordered accordingly.
(Chetan Kumar ) (H.S.Parasher) Court Master Assistant Registrar
(Signed order is placed on the file)