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Central Bureau Of Investigation vs Dharampal Singh Yadav @ D. P. Yadav on 11 April, 2022

Bench: Sanjiv Khanna, Bela M. Trivedi

      ITEM NO.19                               COURT NO.16                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

      Petition(s) for Special Leave to Appeal (Crl.)                   No(s).    2980/2022

      (Arising out of impugned final judgment and order dated 10-11-2021
      in CRA No. 119/2015 passed by the High Court Of Uttarakhand At
      Nainital)

      CENTRAL BUREAU OF INVESTIGATION                                     Petitioner(s)

                                                      VERSUS

      DHARMPAL SINGH YADAV @ D. P. YADAV                                 Respondent(s)

      (FOR ADMISSION and I.R. )

      Date : 11-04-2022 This petition was called on for hearing today.

      CORAM :                 HON'BLE MR. JUSTICE SANJIV KHANNA
                              HON'BLE MS. JUSTICE BELA M. TRIVEDI

      For Petitioner(s)                 Mr.   S. V. Raju, ASG
                                        Mr.   Sairica Raju, Adv.
                                        Ms.   Ruchi Kholi, Adv.
                                        Ms.   Deepabali Dutta, Adv.
                                        Mr.   Anshuman Singh, Adv.
                                        Mr.   Ankit Bhatia, Adv.
                                        Mr.   Arpit Goel, Adv.
                                        Mr.   Harsh Paul Singh, Adv.
                                        Mr.   Arvind Kumar Sharma, AOR
      For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

We do not find any good ground and reason to interfere with the impugned judgment, and hence, the special leave petition is dismissed. It is stated that the petitioner has preferred a special leave petition against the acquittal of a co- accused. Any such petition would be examined on merits and in accordance with law.

Pending application(s), if any, stand disposed of.

      (BABITA PANDEY)                                               (DIPTI KHURANA)
      COURT MASTER (SH)                                             COURT MASTER (NSH)