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Supreme Court - Daily Orders

C.B.I vs Sanjiv Paul on 10 January, 2017

Bench: Ranjan Gogoi, Ashok Bhushan

                                       IN THE SUPREME COURT OF INDIA
                                     CRIMINAL APPELLATE JURISDICTION

                                   CRIMINAL APPEAL NO(S). 67 OF 2017
                             (Arising out of SLP(CRL.) No(s).9590 of 2013)

                         CENTRAL BUREAU OF INVESTIGATION                  ...APPELLANT(S)

                                                        VERSUS

                         SANJIV PAUL                                      ...RESPONDENT(S)

                                                       O R D E R

1. Leave granted.

2. Heard learned counsels for the parties and perused the relevant material.

3. On due consideration, we are of the view that the stage at which the High Court had quashed the proceedings was not appropriate. We, therefore, interfere with the order of the High Court but leave it open to the respondent-accused to seek discharge before the learned trial Court. All questions are left open to be urged before the learned trial Court.

4. Appeal, consequently is disposed of in terms of the above.

....................,J.

Signature Not Verified (RANJAN GOGOI)

Digitally signed by NEETU KHAJURIA Date: 2017.01.10 17:42:37 IST Reason: ....................,J.

                             NEW DELHI                               (ASHOK BHUSHAN)
                             JANUARY 10, 2017
ITEM NO.5                    COURT NO.4                 SECTION IIA

                   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).          9590/2013

(Arising out of impugned final judgment and order dated 31/01/2013 in CRLMP No. 1582/2009 passed by the High Court Of Jharkhand At Ranchi) C.B.I Petitioner(s) VERSUS SANJIV PAUL Respondent(s) (with appln. (s) for stay and office report) Date : 10/01/2017 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Ranjit Kumar, Solicitor General Ms. Binu Tamta, Adv.
Mr. Abhinav Mukerji, Adv. Mr. Mukesh Kumar Maroria, Adv.
For Respondent(s) Mr. Sanjiv Sen, Sr. Adv.
Mr. R.N. Karanjawala, Adv. Mr. Debmalya Banerjee, Adv. Mr. A.S. Aman, Adv.
Mr. Manish Sharma, Adv. Mr. Aviral Kapur, Adv.
Ms. Manik Karanjawala, Adv. For M/s. Karanjawala & Co.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
Appeal is disposed of in terms of the signed order.
(Neetu Khajuria) (Asha Soni) Court Master Court Master (Signed order is placed on the file.)