Supreme Court - Daily Orders
Pawan Kumar Agrawal vs Enforcement Directorate Through I.O. on 1 February, 2023
Bench: M.R. Shah, Sudhanshu Dhulia
ITEM NO.2 COURT NO.4 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2106/2022
(Arising out of impugned final judgment and order dated 18-02-2022
in MCRCA No. 1624/2021 passed by the High Court of Chhatisgarh at
Bilaspur)
PAWAN KUMAR AGRAWAL & ANR. Petitioner(s)
VERSUS
ENFORCEMENT DIRECTORATE THROUGH I.O. Respondent(s)
(IA No. 32986/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 32988/2022 - EXEMPTION FROM FILING O.T.)
Date : 01-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Abhimanyu Bhandari, Adv.
Mr. Chirag Madan, Adv.
Ms. Vidula Mehrotra, Adv.
Mr. Somesh Tiwari, Adv.
Mr. Utsav Saxena, Adv.
Mr. Kaveesh Nair, Adv.
Ms. Aashna Mehra, Adv.
Ms. Kartika S. Sharma, Adv.
Mr. Shubhankar Singh, Adv.
Ms. Manisha Ambwani, AOR
For Respondent(s) Mr. Sanjay Jain, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Zoheb Hussain, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Arkaj Kumar, Adv.
Ms. Ashima Gupta, Adv.
Ms. Tanya Aggarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel appearing on behalf of the respective Signature Not Verified parties and considering the fact that during the Digitally signed by Neetu Sachdeva Date: 2023.02.02 investigation, 16:12:16 IST Reason: the Investigating Agency never arrested the contd..
- 2 -
petitioner(s) and that the petitioner(s) had co-operated during the investigation and that now the Charge-sheet is already filed and the custodial investigation is not required, we deem it appropriate to make order dated 23.03.2022 as absolute. It is directed that in case of arrest of petitioner(s), the petitioner(s) be released on bail on the terms and conditions that may be determined by the learned Trial Court. Thereafter, within a period of 10 days, the petitioner(s) may file regular bail application before the Competent Court having jurisdiction, which be considered in accordance with law and on its own merits without in any way being influenced by the present order.
The Special Leave Petition stands disposed of, in terms of the above.
Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR