Supreme Court - Daily Orders
Baccarose Perfumes And Beauty Products ... vs Central Bureau Of Investigation on 6 September, 2024
ITEM NO.1502 COURT NO.6 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
CRIMINAL APPEAL NO(S). 3216/2024
BACCAROSE PERFUMES AND BEAUTY PRODUCTS PVT. LTD. Appellant(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ANR. Respondent(s)
Date : 06-09-2024 This matter was called on for pronouncement of judgment.
For Appellant(s) Mr. Shamik Shirishbhai Sanjanwala, AOR Mr. Raheel Patel, Adv.
Mr. Prabhakar Yadav, Adv.
Mr. Shubhangi Agarwal, Adv. Mr. Abhishek Jamalpur, Adv.
For Respondent(s) Mrs. Aishwarya Bhati, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mrs. Chitrangda Rastavara, Adv. Ms. Shagun Thakur, Adv.
Mr. Shantanu Sharma, Adv.
Mr. Rajat Nair, Adv.
Ms. Rajeshwari Shankar, Adv.
Ms. Swati Ghildiyal, AOR Mr. Prashant Bhagwati, Adv. Ms. Devyani Bhatt, Adv.
Hon'ble Mr. Justice Augustine George Masih pronounced the reportable judgment of the Bench comprising Hon'ble Mr. Justice Abhay S. Oka and His Lordship.
The Appeal is allowed in terms of the signed reportable judgment. The operative part of the reportable judgment reads thus:
“23. In light of the above, the present Appeal is allowed. The proceedings against the Signature Not Verified Appellant-Company are quashed by setting aside Digitally signed by ASHISH KONDLE Date: 2024.09.06 the Impugned Order dated 15.09.2023 passed by 17:39:02 IST Reason: the High Court of Gujarat in CRA No. 783 of 2017 and the Order dated 01.06.2010 passed by the Special Judge in RC6(A)/2005.1
24. Pending applications, if any, stand disposed of.” (ASHISH KONDLE) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH) [THE SIGNED REPORTABLE JUDGMENT IS PLACED ON THE FILE] 2