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Pancham Singh vs Central Bureau Of Invesgtigation (Cbi) on 27 September, 2019

Bench: Navin Sinha, B.R. Gavai

     ITEM NO.34                                COURT NO.12                 SECTION II

                                    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).7368/2019

     (Arising out of impugned final judgment and order dated 16-05-2019
     in CRLA No. 1193/2017 passed by the High Court of Judicature at
     Allahabad)

     PANCHAM SINGH                                                         Petitioner(s)
                                                      VERSUS

     CENTRAL BUREAU OF INVESTIGATION (CBI)                                Respondent(s)

     (WITH IA No. 123649/2019 - EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT, IA No. 123647/2019 - EXEMPTION FROM FILING O.T.)

     Date : 27-09-2019 This petition was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE NAVIN SINHA
                            HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                  Mr.   Manoj K. Mishra, AOR
                                        Mr.   Umesh Dubey, Adv.
                                        Mr.   Jyoti Mishra, Adv.
                                        Mr.   Sukumar, Adv.

     For Respondent(s)                  Mr.   V. Shekhar, Sr. Adv.
                                        Ms.   Ranjana Narayan, Adv.
                                        Mr.   Amit Verma, Adv.
                                        Mr.   Adit Khorana, Adv.
                                        Mr.   Shashank Shekhar, Adv.
                                        Ms.   Sheetal Rajput, adv.
                                        Mr.   Arvind Kumar Sharma, AOR

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

We have heard learned counsel for the petitioner and the CBI.

We are not inclined to interfere with the impugned order passed by the High Court.

The Special Leave Petition is accordingly dismissed. Digitally signed by SANJAY KUMAR Date: 2019.09.30 17:18:47 IST Reason: Pending applications, if any, are disposed of.

                          (SANJAY KUMAR-I)                           (SAROJ KUMARI GAUR)
                             AR-CUM-PS                                  COURT MASTER