Supreme Court - Daily Orders
Rajan Gupta vs Central Bureau Of Investigation on 6 October, 2023
Bench: B.R. Gavai, Prashant Kumar Mishra
ITEM NO.36 COURT NO.4 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 36008/2023
(Arising out of impugned final judgment and order dated 19-04-2023
in CRMM No. 6657/2023 passed by the High Court of Punjab & Haryana
at Chandigarh)
RAJAN GUPTA Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ORS. Respondent(s)
(IA No.193088/2023-CONDONATION OF DELAY IN FILING and IA
No.193087/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 06-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Pankaj Singhal, Adv.
Mr. Deepak Sabharwal, Adv.
Mr. Shakti Singh, Adv.
Mr. Ayush Agarwal, Adv.
Mr. Aditya Kashyap, Adv.
Mr. Siddhartha Sinha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
3. However, we clarify that the order of the High Court should not be construed as preventing the petitioner from making an appropriate application to the appropriate Court, particularly in Signature Not Verified Digitally signed by Narendra Prasad view of the observations made in paragraph 11 of the judgment of Date: 2023.10.07 10:13:00 IST Reason: this Court rendered in Criminal Trials Guidelines Regarding 1 Inadequacies and Deficiences; In Re v. State of Andhra Pradesh and Others, reported in (2021) 10 SCC 598.
4. Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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