Supreme Court - Daily Orders
Sant Gurmeet Ram Rahim Singh vs Central Bureau Of Investigation on 4 October, 2016
Bench: Dipak Misra, Uday Umesh Lalit
SLP(Crl.) 7262/2016
1
ITEM NO.4 COURT NO.3 SECTION IIB
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.7262/2016
(Arising out of impugned final judgment and order dated 02/09/2016
in CRR No. 2982/2016 passed by the High Court of Punjab & Haryana
at Chandigarh)
SANT GURMEET RAM RAHIM SINGH Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission to
file additional documents and permission to file lengthy list of
dates and interim relief and office report)
WITH S.L.P.(Crl) No.7306/2016
(With appln.(s) for permission to file additional documents and
appln.(s) for exemption from filing O.T. and appln.(s) for
permission to place addl. documents on record and interim relief
and office report)
Date : 04/10/2016 These petition were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. B.P. Singh Dhakray, Adv.
Mr. Shakti Singh Dhakray, Adv.
Mr. Manav Vohra, Adv.
Dr. Kailash Chand, AOR
SLP(Crl.) 7306/16 Mr. P.P. Rao, Sr. Adv.
Mr. B.P. Singh Dhakray, Adv.
Mr. Shakti Singh Dhakray, Adv.
Signature Not Verified Mr. Manav Vohra, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2016.10.04
Mr. Swarnendu Chatterjee, Adv.
18:27:11 IST
Reason: Dr. Kailash Chand, AOR
For Respondent(s) Mr. Mukul Rohatgi, A.G.
Mr. P.K. Dey, Adv.
Mr. Abhinav Mukerji, Adv.
SLP(Crl.) 7262/2016
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Ms. Diksha Rai, Adv.
Mr. G.S. Makkar, Adv.
Mr. M.K. Maroria, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. P.P. Rao and Mr. V. Giri, learned senior counsel along with Mr. B.P. Singh Dhakray, learned counsel for the petitioner and Mr. Mukul Rohatgi, learned Attorney General for India along with Mr. P.K. Dey, learned counsel for the Central Bureau of Investigation (CBI).
Having heard learned counsel for the parties, we are only inclined to modify the order passed by the trial court as well as the High Court to the extent that one, K.L. Raina, a former investigating officer, shall be summoned by the trial court as a court witness. The summoning and examining shall be completed within a period of four weeks. Needless to say, after he is summoned and examined as a court witness, the procedure enshrined in Code of Criminal Procedure (Cr.P.C.) shall take its own course.
The parties or their authorized representatives, as has been the fact situation on the last occasion, shall appear before the trial court tomorrow (05.10.2016). We have passed this order as we have stayed the proceedings before the trial court.
The special leave petitions are, accordingly, disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master