Supreme Court - Daily Orders
Syed Fareed Haider Rizvi @ Dr. S.F.H. ... vs Central Bureau Of Investigation on 2 January, 2023
Bench: Sanjay Kishan Kaul, Abhay S. Oka
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.5/2023
(Arising out of SLP(Crl.) No.12222/2022)
SYED FAREED HAIDER RIZVI @
DR. S.F.H. RIZVI APPELLANT(S)
VERSUS
CENTRAL BUREAU OF INVESTIGATION RESPONDENT(S)
O R D E R
Leave granted.
Learned counsel for the appellant submits that the only aspect on which he assails the impugned order is qua the requirement for him to surrender and apply for regular bail.
Learned counsel submits that he seeks the same order as passed in some other matters qua the same episode including SLP(Crl.) No.783/2019 filed by Sachidanand Dubey. In that matter, this Court had granted two weeks’ time for the petitioner to appear before the trial Court and apply for bail which was to be considered on its own merits but that the petitioner will not be arrested in the meantime. On our query, learned counsel for the appellant states that NBWs have been issued by the trial Court since the appellant did not surrender in terms of the impugned order.
In the conspectus of the aforesaid facts and circumstances, we consider appropriate to direct that the Signature Not Verified appellant will apply for regular bail in the trial Court Digitally signed by ASHA SUNDRIYAL Date: 2023.01.02 16:51:37 IST Reason: within a period of two weeks from today which will be considered on its own merits uninfluenced by any 2 observations made and till the consideration of the bail application, the appellant be not arrested.
The appeal stands disposed of accordingly.
....................J. [SANJAY KISHAN KAUL] ....................J [ ABHAY S. OKA] NEW DELHI, JANUARY 02, 2023.
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ITEM NO.29 COURT NO.2 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). 12222/2022
(Arising out of impugned final judgment and order dated 29-11-2022 in A482 No. 8292/2018 passed by the High Court Of Judicature At Allahabad, Lucknow Bench) SYED FAREED HAIDER RIZVI @ DR. S.F.H. RIZVI Petitioner(s) VERSUS CENTRAL BUREAU OF INVESTIGATION Respondent(s) (FOR ADMISSION and I.R. and IA No.196353/2022-EXEMPTION FROM FILING O.T. ) Date : 02-01-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. S. Wasim A. Qadri, Sr. Adv.
Mr. Udita Singh, AOR Mr. Tamim Qadri, Adv.
Mr. Saeed Qadri, Adv.
Mr. Shraveen Kumar Verma, Adv. Ms. Twinkle, Adv.
Mr. Diwas Kumar, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal stands disposed of in terms of the signed order.
Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]