Supreme Court - Daily Orders
Leena Mahesh Motewar vs Republic Of India(Cbi) on 31 July, 2019
Bench: Rohinton Fali Nariman, Sanjiv Khanna, Surya Kant
ITEM NO.3 COURT NO.5 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). 3126/2019
(Arising out of impugned final judgment and order dated 25-02-2019
in BLAPL No. 7580/2018 passed by the High Court Of Orissa At
Cuttack)
LEENA MAHESH MOTEWAR Petitioner(s)
VERSUS
REPUBLIC OF INDIA (CBI) Respondent(s)
([ TO BE TAKEN UP AT 10.30 A.M. ] )
Date : 31-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Siddharth Dave, Sr. Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Ram Anugrah Singh, Adv.
Mr. Suresh Chandra Tripathy, AOR
Ms. Jemtiben AO., Adv.
For Respondent(s) Mr. Aman Lekhi, ASG
Mr. Om Prakash Shukla, Adv.
Mr. Sanjay Kr. Tyagi, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned Counsel appearing for the parties, the petitioner is enlarged on bail, subject to the terms and conditions that may be imposed by the trial Court.
The Special Leave Petition stands disposed of accordingly.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.07.31 (R. NATARAJAN) 16:42:52 IST Reason: (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR