Supreme Court - Daily Orders
Central Bureau Of Investigation vs Yogendra Kumar @ Babloo on 13 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.22 COURT NO.11 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.)...... of 2017
CRLMP No(s). 296/2017
(Arising out of impugned final judgment and order dated 05/04/2016
in CRLR No. 29/2016 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
YOGENDRA KUMAR @ BABLOO & ANR. Respondent(s)
(With appln. (s) for c/delay in filing slp)
Date : 13/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Atmaram Nadkarni,ASG
Ms. Ranjana Naryan,Adv.
Mr. Gautam Narayan,Adv.
Mr. Mukesh Kumar Maroria,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. However, the petitioner will be at liberty to seek cancellation of bail, if such a case is made out in view of the subsequent order.
The special leave petition is accordingly disposed of. Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.01.13 16:07:05 IST Reason:
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER