Supreme Court - Daily Orders
Central Bureau Of Investigation vs Praveen Kumar Agarwal on 5 December, 2022
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.45 COURT NO.7 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL)…………. Diary No(s).32621/2022
(Arising out of impugned final judgment and order dated 13-06-2022
in BA No.716/2022 13-06-2022 in BA No.1172/2022 13-06-2022 in CRLMB
No.420/2022 13-06-2022 in BA No.1173/2022 13-06-2022 in CRLMB
No.421/2022 13-06-2022 in BA No.1203/2022 13-06-2022 in CRLMA
No.10740/2022 13-06-2022 in BA No.1278/2022 13-06-2022 in BA No.
1382/2022 13-06-2022 in CRLMB No. 521/2022 passed by the High Court
Of Delhi At New Delhi)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
PRAVEEN KUMAR AGARWAL ETC. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.175142/2022-CONDONATION OF DELAY
IN FILING and IA No.175143/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 05-12-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Siddhartha Nambiar, Adv.
Mr. Amit Sharma, Adv.
Mr. Sharath Nambiar, Adv.
Mr. T.S. Sabarish, Adv.
Mr. Anirudh Sharma, Adv.
Mr. Shyam Sabarish, Adv.
Mr. Sudhakar Kulwant, Adv.
Ms. Shruti Aggarwal, Adv.
Ms. Jahnvi Prakash, Adv.
Mr. Kartik Dey, Adv.
Mr. Arvind Kr. Sharma, AOR
For Respondent(s) Mr. Anand Nandan, Adv.
R-4 Mr. Akshat Srivastava, AOR
Mr. Mohammad Faiz, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
ARJUN BISHT
Date: 2022.12.05
O R D E R
17:09:31 IST Reason:
Delay condoned.
1 Having heard learned ASG appearing for the petitioner and having perused the material placed on record, we do not find any reason to entertain these petitions under Article 136 of the Constitution of India.
The petitions seeking special leave to appeal are, accordingly, dismissed.
It goes without saying that any observations occurring in the order impugned or even dismissal of these petitions shall have no bearing on the merit consideration of the matter before the Trial Court.
All pending applications also stand disposed of. (ARJUN BISHT) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2