Supreme Court - Daily Orders
Vinay Kumar Singh vs State Of Jharkhand Thr. C.B.I on 29 April, 2016
Bench: A.K. Sikri, R.K. Agrawal
1
ITEM NO.13 COURT NO.11 SECTION IIA
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). 3102/2016
(Arising out of impugned final judgment and order dated 18/03/2016
in ABA No. 3177/2015 passed by the High Court Of Jharkhand At
Ranchi)
VINAY KUMAR SINGH Petitioner(s)
VERSUS
STATE OF JHARKHAND THR. C.B.I Respondent(s)
(with interim relief and office report)
Date : 29/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Anshuman Sinha, Adv.
Mr. Vijay Kumar Pandey, Adv.
Mr. Ajay Vikram Singh,Adv.
For Respondent(s) Mr. Ranjit Kumar, S.G
Mr. Aniruddha P. Mayee, Adv.
Ms. Kiran Bhardwaj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is argued by the learned senior counsel appearing for the petitioner that the petitioner herein is a Chartered Accountant and he had only been rendering professional services to the firms for which he was getting retainership. According to him, however, the Signature Not Verified charge sheet proceeds on the basis as if he was the Manager of Digitally signed by ASHWANI KUMAR Date: 2016.04.30 12:45:58 IST Reason: those firms. He further submits that two cheques which are deposited in the account of the petitioner pertained to his claim 2 of TA/DA only.
Since the charge sheet has already been filed, we are of the opinion that it would be more appropriate for the petitioner to surrender and file an application for bail. The application for bail when filed shall be considered by the Trial Court forthwith, in accordance with law, and at that stage, it would be open to the petitioner to make submissions on the basis of the aforesaid aspect pointed out as well as any other submission which the petitioner would like to make.
The special leave petition is disposed of accordingly. Interlocutory application(s), if any, shall stand disposed of accordingly.
We may clarify that this Court has not expressed any opinion on the merits of the contentions raised by the petitioner.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER