Supreme Court - Daily Orders
Raj Kumar Modi vs Serious Fraud Investigation Office on 15 June, 2020
Bench: L. Nageswara Rao, S. Ravindra Bhat
1
ITEM NO.29 Virtual Court 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).618/2020
(Arising out of impugned final judgment and order dated 13-11-2019
in CRM-M No. 40277/2019 passed by the High Court Of Punjab &
Haryana At Chandigarh)
RAJ KUMAR MODI Petitioner(s)
VERSUS
SERIOUS FRAUD INVESTIGATION OFFICE Respondent(s)
( IA No. 13683/2020 - EXEMPTION FROM FILING O.T.
IA No. 48649/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
Diary No(s). 11671/2020 (II-B)
(IA No.53361/2020-CONDONATION OF DELAY IN FILING and IA
No.53363/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.53364/2020-EXEMPTION FROM FILING AFFIDAVIT)
Date : 15-06-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. K.V. Viswanathan, Sr. Adv.
Mr. Tarun Dua, AOR
Mr. Anant Garg, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Aman Lekhi,ASG
Mr. Kanu Agrawal, Adv.
Mr. Arvind Kumar Sharma, AOR
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2020.06.15
UPON hearing the counsel the Court made the following
17:27:54 IST
Reason:
O R D E R
2 SLP (Crl.) No. 618/2020 After hearing Mr. K.V. Viswanathan, learned senior counsel appearing for the petitioner and Mr. Aman Lekhi, learned ASG for the respondent at length, we are of the opinion that the petitioner - Raj Kumar Modi is entitled for an interim bail for a period of two months. The petitioner is granted interim bail in view of the peculiar facts of the case. The mother of the petitioner is reported to be seriously ill.
The petitioner shall not make any attempt to contact the witnesses or tamper with the evidence.
The petitioner shall surrender on the expiry of the period of two months for which he has been granted bail. Learned counsel for the petitioner shall communicate this order to the trial Court. Dy.No.11671 of 2020
Delay condoned.
Issue notice.
Mr.Tarun Dua, learned counsel accepts notice. Tag all the matters along with SLP (Crl.) No.4322 of 2019.
(GEETA AHUJA) (ANAND PRAKASH) COURT MASTER (SH) BRANCH OFFICER