Supreme Court - Daily Orders
Satender Kumar Antil vs Central Bureau Of Investigation on 14 September, 2021
1
ITEM NO.8 Court 6 (Video Conferencing) 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). 5191/2021
(Arising out of impugned final judgment and order dated 01-07-2021
in CRMABA No. 7598/2021 passed by the High Court Of Judicature At
Allahabad)
SATENDER KUMAR ANTIL Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ANR. Respondent(s)
(IA No. 105098/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 105096/2021 - INTERVENTION APPLICATION
IA No. 90323/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(Crl) No. 5576/2021 (II)
(IA No. 91820/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT,IA No. 91821/2021 - EXEMPTION FROM FILING O.T.
IA No. 105700/2021 - EXEMPTION FROM PERSONAL APPEARANCE
IA No. 95351/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No. 5711/2021 (II)
(IA No. 93879/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 93880/2021 - EXEMPTION FROM FILING O.T. IA No. 105708/2021 - EXEMPTION FROM PERSONAL APPEARANCE) SLP(Crl) No. 5714/2021 (II) (IA No. 93917/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,IA No. 93920/2021 - EXEMPTION FROM FILING O.T. IA No. 105712/2021 - EXEMPTION FROM PERSONAL APPEARANCE) SLP(Crl) No. 6310/2021 (II) Date : 14-09-2021 These matters were called on for hearing today. CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL Digitally signed by Charanjeet kaur Date: 2021.09.14 17:31:14 IST Reason: HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Akbar Siddique, AOR Mr. Rajneesh Chuni, Adv.2
Mr. Chirag Madan, Adv.
Mr. Hardik Rupal, Adv.
Mr. Adeel Talib, Adv.
Mr. Parv Garg, Adv.
Mr. Shree Prakash Sinha, Adv. Ms. Mohua Sinha, Adv.
Mr. Rakesh Mishra, Adv. Mr. Nawalendra Kumar, adv. Mr. Sidharth Singh, Adv. Mr. Shekhar Kumar, AOR For Respondent(s) Mr. S.V. Raju, Ld. ASG Ms. Sairica Raju, Adv.
Mr. udai Khanna, Adv.
Ms. Priyanka Das, Adv.
Mr. Anna Venkatesh, Adv. Mr. Arvind Kumar Sharma, AOR Mr. Vikram Chaudhary, Sr. Adv. Mr. Mahesh Agarwal, Adv. Mr. Pranjal Krishna, Adv. Mr. E.C. Agrawala, AOR Mr. Vikram Chaudhri, Sr. Adv. Mr. Harshit Sethi, Adv. Mr. Keshavam Chaudhri, Adv. Ms. Anzu. K. Varkey, AOR Ms. Ria Khanna, Adv.
Mr. Kapil Dahiya, Adv.
UPON hearing the counsel the Court made the following O R D E R SLP(CRl.) No. 5191/2021 Applications for exemption from filing affidavit, permission to file additional documents are allowed.
Learned counsel for the CBI does not oppose the grant of anticipatory bail in the present case and to that extent interim relief granted on 28.07.2021 is made absolute.
However, in view of the submission in Court, 3 it is deemed appropriate that some guidelines may be laid down so that the Courts are better guided and not troubled with the aspect of bail on charge sheet being filed.
In respect of the aforesaid, Mr. S.V. Raju, learned ASG points out that he will submit certain suggested guidelines after deliberations with Mr. Siddharth Luthra, learned senior counsel and requests for 15 days’ time for the said purpose.
List on 05.10.2021.
IA No. 105096/2021 -APPLICATION FOR INTERVENTION A third party intervention may not be permitted in the present proceedings but we appreciate that since we are setting some legal principles, learned counsel for the intervenor(s) may give suggestions to Mr. Raju and we will hear him on those suggested guidelines on the next dated without permitting any formal intervention.
Application stands disposed of.
SLP(Crl.) Nos. 5576/2021 5711/2021 5714/2021 6310/2021 None has appeared for the respondent(s) despite service.
Learned counsel for the petitioner is stated to have entered appearance before the Court under a 4 protection of order dated 16.08.2021.
In view of the aforesaid, we are inclined to dispose of the special leave petitions in terms of order already passed on 16.08.2021 and 27.08.2021. Ordered accordingly.
In view of the order passed above, Criminal Misc. anticipatory Bail application bearing No. 11472/2021 [SLP(Crl.) No. 6310/2021], pending before the High Court also stands disposed of.
Pending applications stand disposed of. [CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)