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[Cites 5, Cited by 0]

Supreme Court - Daily Orders

Vijay Madanlal Choudhary vs Union Of India on 16 August, 2021

Bench: A.M. Khanwilkar, Krishna Murari, V. Ramasubramanian

                                           1

                                       Revised
     ITEM NO.301 to 314       Court 3 (Video Conferencing)       SECTION II-A

                         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).    4634/2014

     (Arising out of impugned final judgment and order dated 30-04-2014
     in CRLA No. 1132/2012 passed by the High Court of Judicature at
     Bombay)

     VIJAY MADANLAL CHOUDHARY & ORS.                          Petitioner(s)

                                          VERSUS

     UNION OF INDIA & ORS.                                    Respondent(s)

         IA No. 59849/2021 - INTERVENTION APPLICATION)

     WITH
     Crl.A. No. 1210/2018 (II)

     W.P.(Crl.) No. 226/2018 (X)
     IA No. 130193/2018 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
     IA No. 134922/2018 - STAY APPLICATION)

     T.P.(C) No. 1583/2018 (XVI-A)
     IA No. 136656/2018 - EX-PARTE STAY)

     W.P.(Crl.) No. 91/2020 (X)
     IA No. 37028/2020 - GRANT OF INTERIM RELIEF)

     SLP(C) No. 28922/2011 (XII-A)

     SLP(C) No. 29273/2011 (XII-A)

     SLP(Crl) No. 9987/2015 (II-C)

     SLP(Crl) No. 10018/2015 (II-C)

     SLP(Crl) No. 10019/2015 (II-C)
     IA No. 20299/2015 - appln. for exempt from filing c/c.)

     SLP(Crl.)...CRLMP No. 21254/2015 (II)
     IA No. 21254/2015 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Signature Not Verified

Digitally signed by
DEEPAK SINGH
Date: 2021.08.17

     SLP(Crl.)...CRLMP No. 21453/2015 (II)
18:52:33 IST
Reason:


     IA No. 21453/2015 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))

     SLP(Crl) No. 993/2016 (II-A)
     IA No. 2069/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
                                 2

JUDGMENT

IA No. 2068/2016 - EXEMPTION FROM FILING O.T. IA No. 2070/2016 - PERMISSION TO FILE ANNEXURES IA No. 2067/2016 - PERMISSION TO FILE LENGTHY LIST OF DATES) T.P.(Crl.) No. 150/2016 (XVI-A) IA No. 6523/2016 - STAY APPLICATION) T.P.(Crl.) No. 151-157/2016 (XVI-A) IA No. 6531/2016 - STAY APPLICATION) W.P.(Crl.) No. 152/2016 (X) IA No. 17469/2016 - STAY APPLICATION) SLP(Crl) No. 2890/2017 (II-A) Crl.A. No. 1269/2017 (II-C) IA No. 70924/2020 - EARLY HEARING APPLICATION IA No. 85412/2018 - GRANT OF INTERIM RELIEF) Crl.A. No. 1270/2017 (II-C) IA No. 44917/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT & IA No. 85552/2018 - GRANT OF INTERIM RELIEF) Crl.A. No. 1271-1272/2017 (II-C) IA No. 44991/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 85416/2018 - GRANT OF INTERIM RELIEF) SLP(Crl) No. 5487/2017 (II-A) IA No. 69536/2017 - DELETING THE NAME OF PETITIONER/RESPONDENT IA No. 63437/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Crl.A. No. 391-392/2018 (II-C) IA No. 87756/2021 - APPLICATION FOR TAGGING/DETAGGING IA No. 28162/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 27787/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES) SLP(Crl) No. 1534/2018 (II-A) IA No. 24496/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P.(Crl.) No. 251/2018 (X) IA No. 135004/2018 - STAY APPLICATION) SLP(Crl) No. 6834/2019 (II-C) (FOR ADMISSION and I.R. IA No. 116701/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) W.P.(Crl.) No. 212/2019 (X) 3 IA No. 115668/2019 - STAY APPLICATION) W.P.(Crl.) No. 66/2021 (X) IA No. 33407/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No. 33409/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 22236/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 15182/2021 - EXEMPTION FROM FILING AFFIDAVIT IA No. 20340/2021 - EXEMPTION FROM FILING O.T. IA No. 22233/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 20339/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 15179/2021 - STAY APPLICATION) SLP(Crl.)...CRLMP No. 6051/2017 (II-B) IA No. 6051/2017 - CONDONATION OF DELAY IN FILING IA No. 102336/2018 - INTERVENTION APPLICATION) W.P.(Crl.) No. 202/2017 (X) IA No. 132490/2017 - STAY APPLICATION) Crl.A. No. 223/2018 (II-C) SLP(Crl) No. 1701-1703/2018 (II-C) SLP(Crl) No. 1705/2018 (II-C) W.P.(Crl.) No. 26/2018 (X) IA No. 24123/2019 - GRANT OF BAIL IA No. 16169/2018 - STAY APPLICATION) W.P.(Crl.) No. 33/2018 (X) IA No. 21629/2018 - STAY APPLICATION) Diary No(s). 9360/2018 (II-C) IA No. 36874/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 36876/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES) Diary No(s). 9365/2018 (II-C) IA No. 36904/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(Crl) No. 2971/2018 (II-A) IA No. 48451/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 57092/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) T.C.(Crl.) No. 4/2018 (XVI-A) IA No. 59725/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 51388/2021 - INTERVENTION APPLICATION 4 IA No. 59717/2020 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS IA No. 72722/2021 - WITHDRAWAL OF THE COST DEPOSITED) W.P.(Crl.) No. 75/2018 (X) IA No. 50988/2018 - GRANT OF INTERIM RELIEF) Crl.A. No. 793-794/2018 (II-C) Diary No(s). 17000/2018 (II-C) (FOR ADMISSION and I.R. and IA No.125876/2018-CONDONATION OF DELAY IN FILING and IA No.125878/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.125877/2018-CONDONATION OF DELAY IN REFILING Diary No(s). 17462/2018 (II-C) IA No. 79616/2018 - CONDONATION OF DELAY IN FILING IA No. 79617/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(Crl) No. 4078/2018 (II-A) IA No. 68570/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P.(Crl.) No. 117/2018 (X) IA No. 72449/2018 - APPLICATION FOR INTERIM BAIL IA No. 104894/2018 - CLARIFICATION/DIRECTION) SLP(Crl) No. 5444/2018 (II-A) IA No. 85624/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 85625/2018 - EXEMPTION FROM FILING O.T.) Diary No(s). 20250/2018 (II-C) IA No. 81201/2018 - CONDONATION OF DELAY IN FILING IA No. 81202/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(Crl) No. 7408/2018 (II-A) IA No. 116653/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P.(Crl.) No. 173/2018 (X) IA No. 105204/2018 - STAY APPLICATION) W.P.(Crl.) No. 175/2018 (X) IA No. 105845/2018 - APPROPRIATE ORDERS/DIRECTIONS IA No. 18121/2021 - CLARIFICATION/DIRECTION IA No. 5980/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) W.P.(Crl.) No. 184/2018 (X) IA No. 110240/2018 - STAY APPLICATION) 5 SLP(Crl) No. 6922/2018 (II-A) IA No. 117382/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 22433/2019 - GRANT OF BAIL) SLP(Crl) No. 8156/2018 (II-C) (FOR ADMISSION and I.R. and IA No.139282/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) T.C.(Crl.) No. 5/2018 (XVI-A) W.P.(Crl.) No. 309/2018 (X) IA No. 168460/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 163646/2018 - STAY APPLICATION) SLP(Crl) No. 244/2019 (II-A) IA No. 3704/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P.(Crl.) No. 9/2019 (X) IA No. 5688/2019 - STAY APPLICATION) W.P.(Crl.) No. 16/2019 (X) IA No. 9887/2019 - STAY APPLICATION) Crl.A. No. 682/2019 (II-C) (FOR ADMISSION and I.R. and IA No.55863/2019-CONDONATION OF DELAY IN FILING) W.P.(Crl.) No. 118/2019 (X) (FOR ADMISSION and IA No.64782/2019-EX-PARTE AD-INTERIM RELIEF IA No. 64782/2019 - EX-PARTE AD-INTERIM RELIEF) SLP(Crl) No. 3647/2019 (II-A) ) SLP(Crl) No. 4322-4324/2019 (II-A) IA No. 75223/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(Crl) No. 4546/2019 (II-A) IA No. 78551/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P.(Crl.) No. 253/2019 (X) IA No. 138111/2019 - APPROPRIATE ORDERS/DIRECTIONS) W.P.(Crl.) No. 267/2019 (X) IA No. 148193/2019 - GRANT OF INTERIM RELIEF) W.P.(Crl.) No. 286/2019 (X) (FOR FOR GRANT OF INTERIM RELIEF ON IA 158935/2019 IA No. 158935/2019 - GRANT OF INTERIM RELIEF) 6 W.P.(Crl.) No. 287/2019 (X) (FOR FOR GRANT OF INTERIM RELIEF ON IA 158940/2019 IA No. 158940/2019 - GRANT OF INTERIM RELIEF) W.P.(Crl.) No. 288/2019 (X) (FOR FOR EX-PARTE STAY ON IA 160169/2019 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 163038/2019 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 171923/2019 IA No. 160169/2019 - EX-PARTE STAY IA No. 171923/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 163038/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) W.P.(Crl.) No. 303/2019 (X) (FOR FOR GRANT OF INTERIM RELIEF ON IA 169784/2019 IA No. 169784/2019 - GRANT OF INTERIM RELIEF) W.P.(Crl.) No. 305/2019 (X) (FOR FOR GRANT OF INTERIM RELIEF ON IA 169856/2019 IA No. 169856/2019 - GRANT OF INTERIM RELIEF) W.P.(Crl.) No. 313/2019 (X) (FOR FOR GRANT OF INTERIM RELIEF ON IA 171043/2019 IA No. 171043/2019 - GRANT OF INTERIM RELIEF) W.P.(Crl.) No. 309/2019 (X) (FOR FOR EX-PARTE STAY ON IA 170286/2019 IA No. 170286/2019 - EX-PARTE STAY) W.P.(Crl.) No. 306/2019 (X) (FOR FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 169979/2019 IA No. 169979/2019 - APPROPRIATE ORDERS/DIRECTIONS) W.P.(Crl.) No. 365/2019 (X) (FOR FOR EX-PARTE AD-INTERIM RELIEF ON IA 194060/2019 FOR APPLICATION FOR PERMISSION ON IA 82318/2021 IA No. 82318/2021 - APPLICATION FOR PERMISSION IA No. 194060/2019 - EX-PARTE AD-INTERIM RELIEF) SLP(Crl) No. 647/2020 (II-C) (FOR ADMISSION and I.R.) W.P.(Crl.) No. 61/2020 (X) (FOR FOR GRANT OF INTERIM RELIEF ON IA 25753/2020 IA No. 25753/2020 - GRANT OF INTERIM RELIEF) W.P.(Crl.) 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No. 3/2018 (XVI-A) ) Diary No(s). 22529/2018 (II) IA No. 162424/2018 - CONDONATION OF DELAY IN FILING IA No. 162428/2018 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 162430/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 162432/2018 - EXEMPTION FROM FILING O.T.) Crl.A. No. 1114/2018 (II-C) ([HEARD FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 8 123586/2018 FOR EXEMPTION FROM FILING O.T. ON IA 123588/2018 FOR RECALLING THE COURTS ORDER ON IA 90897/2019 IA No. 123586/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 123588/2018 - EXEMPTION FROM FILING O.T. IA No. 90897/2019 - RECALLING THE COURTS ORDER) Crl.A. No. 1115/2018 (II-C) ( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 123596/2018 FOR EXEMPTION FROM FILING O.T. ON IA 123598/2018 IA No. 123596/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 123598/2018 - EXEMPTION FROM FILING O.T.) W.P.(Crl.) No. 333/2018 (X) (FOR EX-PARTE STAY ON IA 179541/2018 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 25349/2019 FOR INTERVENTION APPLICATION ON IA 59075/2019 IA No. 179541/2018 - EX-PARTE STAY IA No. 59075/2019 - INTERVENTION APPLICATION IA No. 25349/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) W.P.(Crl.) No. 336/2018 (X) (FOR FOR EX-PARTE STAY ON IA 182548/2018 FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 94053/2019 IA No. 94053/2019 - ADDITION / DELETION / MODIFICATION PARTIES IA No. 182548/2018 - EX-PARTE STAY) SLP(Crl) No. 11049/2018 (II-B) (FOR ADMISSION and I.R. and IA No.183006/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P.(Crl.) No. 49/2019 (X) (FOR FOR STAY APPLICATION ON IA 28965/2019 FOR INTERVENTION APPLICATION ON IA 134688/2019 IA No. 28965/2019 - STAY APPLICATION) W.P.(Crl.) No. 119/2019 (X) (FOR FOR STAY APPLICATION ON IA 66758/2019 IA No. 66758/2019 - STAY APPLICATION) W.P.(Crl.) 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No(s). 3514/2021 (FOR ADMISSION and I.R. and IA No.58973/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 11605/2021 (FOR ADMISSION and I.R. and IA No.78230/2021-CONDONATION OF DELAY IN FILING and IA No.78232/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P. (Crl.) No(s). 239/2021 (FOR ADMISSION and IA No.65485/2021-STAY APPLICATION and IA No.65486/2021-APPROPRIATE ORDERS/DIRECTIONS) SLP (Crl.) No(s). 5156/2021 (FOR ADMISSION and I.R. and IA No.82812/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(Crl.) No(s). 5145-5146/2021 (FOR ADMISSION and I.R. and IA No.82733/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P.(Criminal) No(s). 305/2021 (FOR ADMISSION and IA No.84312/2021-GRANT OF INTERIM RELIEF and IA No.84310/2021-STAY APPLICATION and IA No.84309/2021-EXEMPTION FROM FILING O.T) W. P.(Criminal) No(s). 303/2021 (FOR ADMISSION and IA No.83990/2021-STAY APPLICATION and IA No.83996/2021-EXEMPTION FROM FILING AFFIDAVIT) 26 SLP (Crl.) No(s). 5457/2021 (FOR ADMISSION and I.R. and IA No.89451/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.89452/2021-EXEMPTION FROM FILING AFFIDAVIT) WITH SLP(Crl) No. 5652/2021 (II-C) (FOR ADMISSION and I.R. and IA No.92919/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) W.P.(Criminal) No(s). 316/2021 (FOR ADMISSION and IA No.90920/2021-EXEMPTION FROM FILING O.T. and IA No.90922/2021-EXEMPTION FROM FILING AFFIDAVIT) SLP(Crl.) No(s). 5696-5697/2021 (FOR ADMISSION and I.R. and IA No.93552/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.93554/2021-EXEMPTION FROM FILING O.T. and IA No.93550/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) W.P.(Crl.) No(s). 323/2021 (FOR ADMISSION) Date : 16-08-2021 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Parties(s) Mr. Tushar Mehta, SG Mr. S.V. Raju, ASG Mr. Aman Lekhi, ASG Mr. V. D. Makhija, Sr. Adv. Mr. S.S. Ray, Adv.
Mr. V. Balaji, Adv.
Mr. Rajat Nair, Adv.
Mr. Sairica Raju, Adv. Mr. Zoheb Hussain, Adv. Mr. Kanu Agrawal, Adv. Ms. Nisha Bagchi, Adv. Mr. Binu Tamta, Adv.
Ms. Shradha Deshmukh, Adv. Mr. Anshuman Singh, Adv. Mr. Raj Bahadur Yadav, AOR Mr. Mukesh Kumar Maroria, AOR Mr. B. V. Balaram Das, AOR Mr. Arvind Kumar Sharma, AOR 27 Mr. Gaurav Agarwal, Adv. Mr. Kiran S. Javali, Adv. Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Nilesh Sharma, Adv. Mr. Dhawes Pahuja, Adv. For M/S. Ap & J Chambers, AOR Mr Kapil Sibal, Sr Adv. MR. B.M. Mangukiya, Adv. Mr. Chetan Pandya, Adv. Mr. Puneet Jain, ADv. Ms. Christi Jain, Adv. Mr. Harsha Jain, Adv. Mr. Harshit Khanduja, Adv. Ms. Yashika Sharma, Adv.
Mr. Vivek Jain, AOR Mr. Zulfiquar Memom, Adv.
Mr. Mukul Rohatgi, Sr. Adv. Mr. Mahesh Agarwal, Adv. Mr. J. Sivananadaraaj, Adv. Mr. Mohd. Nizam Pasha, Adv. Mr. Anshuman Srivastava, Adv. Ms. Ridhhima Sharma, Adv. Mr. Ahmad Ibrahim, Adv. Mr. Aravind Mohan Kumar, Adv. Ms. Gunika Gupta, Adv. Mr. Sahil Reddy, Adv. Mr. E. C. Agrawala, AOR Mr. Sunil Fernandes, AOR Mr. Swaroop Anand, Adv. Ms. Nupur Kumar, Adv. Mr. Prastut Dalvi, Adv. Mr. Darpan Sachdeva, Adv. Mr. Shubham Sharma, Adv.
Mr. A. Mariarputham, Sr. Adv. Mr. Avneesh Arputham, Adv. For M/S. Arputham Aruna And Co, AOR Mr. M.K. Subramanian, Adv. Mr. Vinodh Kanna B., AOR Mr. Vinodh Kanna B., AOR Mr. Ritesh Patil, Adv.
Mr. Satish Pandey, AOR Mr. Vikram Chaudhri, Sr. Adv.
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Mr. Sangram S. Saron, Adv. Mr. Harshit Sethi, ADv. Mr. Rishi Sehgal, Adv. Mr. Keshavam Chaudhri, Adv. Ms. Ria Khanna, Adv.
Mr. Vinod Kumar Jain, Adv. Mr. Satya Prakash, Adv. Mr. Hemant Shah, Adv. Mr. Nikhil Jain, AOR Mr. Amit K. Nain, AOR Ms. Anzu. K. Varkey, AOR Dr. Surender Singh Hooda, AOR Ms. Christi Jain, AOR Mr. Ankur S. Kulkarni, AOR Mr. Rajiv Shankar Dvivedi, AOR Mr. Rishabh Jain, Adv. Mr. Sushant Kr. Sarkar, Adv. Ms. Arti Dvivedi, Adv. Mr. Saurabh Mishra, Adv.
Mr. Anand Varma, AOR Mr. B. Krishna Prasad, AOR Mr. Siddhartha Dave, Sr. Adv. Mr. Manish Desai, Adv. Ms. Nidhi Singh, Adv. Mr. Utsav Mukherjee, Adv. Ms. Smriti Churiwal, Adv. Ms. Megha Tyagi, Adv. Ms. Sonal More, Adv.
Ms. Deepti Babel, Adv. Mr. Pulkit Agarwal, AOR Mr. Sudhanshu Kaushesh, Adv.
Ms. Malvika Kapila, AOR Ms. Anjali Jha, AOR Mr. Priyadarshi Manish, Adv.
Mr. Pai Amit, AOR Mr. Nagendra Naik, Adv. Ms. Bhavana, Duhoon, Adv. Ms. Ranu Purohit, Adv.
Mr. Parvez Memom, Adv. Mr. Chirag Naik, Adv. Mr Manish Shekhari, Adv. Mr Palash Bhatkoti, Adv.
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Mr. Vivek Jain, AOR, Mr. Hemant Shah, Adv Ms Suchitra Kumbhat, Adv Mr Nirvikar Singh, Adv Mr. S. K. Verma, AOR Mr. Vijay Aggarwal, Adv. Mr. Mudit Jain, Adv.
Mr. Yugant Sharma, Adv. Ms. Astha Sharma, AOR Ms. Mantika Haryani, Adv. Mr. Simranjeet Singh Rekhi, Adv.
Ms. Preeti Singh, AOR Mr. Ajit Sharma, AOR Mr. Raj Kishor Choudhary, AOR Mr. Sunil Kumar Jain, AOR Mr. Shyam Divan, Sr. Adv. Mr. Omar Ahmad, Adv.
Mr. Malak Manish Bhatt, AOR Mr. Gautam khazanchi, Adv. Ms. Neeha Nagpal, Adv. Mr. Aditya Gupta, Adv. Mr. Jaspal Singh, Adv.
Mr. Harin P. Raval, Sr. Adv. Mr. G. Prakash, AOR Ms. Sukanya Singh, Adv. Mr. Kartikey Kanojiya, Adv. Ms. Priyanka Prakash, Adv. Ms. Beena Prakash, Adv. Mr. Kunal Verma, AOR Mr. Sanjay Kapur, AOR Ms. Megha Karnwal, Adv. Mr. V.M. Kannan, Adv. Mrs. Shubhra Kapur, Adv.
Mr. E. M. S. Anam, AOR Mr. Vikram Chaudhari, Sr. Adv. Mr. G. K. Sarkar,Sr. Adv. Mrs. Malbika Sarkar, Adv. Mr. Devanshu Yadav, Adv. Mr. Avadh Bihari Kaushik, AOR Mr. Anand Dilip Dagga, Adv. Mr. Raktim Gogoi, Adv.
30
Mr. Kartikeya Singh, Adv. Mr. Rishi Sehgal, Adv. Mr. Keshav, Adv.
Ms. Ria Khanna, Adv.
Mr. Bharadwaj S., AOR Mr. Sudhanshu prakash, Adv.
Mr. Karan Bharihoke, AOR Mr. Siddhant Sharma, Adv.
Ms. Rakhi Ray, AOR Mr. P. Chidambram, Sr. Adv.
Mrs. Sharmila Upadhyay, Adv. Mr. Pawan R. Upadhyay, Adv. Mr. S.S. Sastry, Adv. Mr. Vipul Srivastav, Adv. Mr. Sarvjit Pratap Singh, Adv. Mr. Rajendra Vats, Adv. M/S. Unuc Legal Llp, AOR Mr. Ranjit Kumar, Sr. Adv. Mr. Devdatt Kamat, Sr. Adv. Mr. Nishanth Patil, AOR Mr. Vidit Mon Arvind ga, Adv. Ms. Shubhika Saluja, Adv.
Mr. S. Niranjan Reddy, Sr. Adv. Mr. Raghenth Basant, Adv. Mr. Yogesh Raavi, Adv. Ms. Roopali Lakhotia, Adv. Ms. Liz Mathew, AOR Mr. Fuzail Ahmad Ayyubi, AOR Mrs. Priya Puri, AOR Mr. Vibhav Srivastava, Adv. Mr. Sharad Puri, Adv. Mr. Yati Sharma, Adv. Mr. Ranjan Dubey, Adv. Mr. Arshdeep Singh Khurana, Adv.
Mr. Aljo K. Joseph, AOR Ms. Ranjana Roy Gawai, Adv. Ms. Vasudha Sen, Adv. Ms. Prachi Golecha, Adv. Ms. Divya Roy, AOR M/S. Lawyer S Knit & Co, AOR 31 Mr. Ranjit Kumar Sharma, AOR Mr. E. C. Agrawala, AOR Mr. Shailesh Madiyal, AOR Mr. Vivek Narayan Sharma, AOR Mr. Nikilesh Ramachandran, AOR Mr. S. Hari Haran, Adv. Ms. Jaikriti S. Jadeja, AOR Mr. Kirat Nagra, Adv. Mr. Kartik Yadav, Adv. Mr. Pranav Vyas, Adv. Mr. Manhar Singh Saini, Adv. Mr. Chandra Prakash, Adv. For M/S. D.S.K. Legal, AOR Mr. Kapil Sibal, Sr. Adv. Mr. Vikram Chaudhri, Sr. Adv. Mr. Saurabh Kirpal, Sr. Adv. Mr. G. K. Sarkar, Adv. Mrs. Malbika Sarkar, Adv. Mr. Prashant Srivastav, Adv. Mr. Raktim Gogoi, Adv. Mr. Varun Shekhar, Adv. Mr. Kartikeya Singh, Adv. Mr. Samarth Shandilya, Adv. Mr. Harshit Sethi, Adv. Mr. Rishi Sehgal, Adv. Mr. Keshavam Chaudhri, Adv. Ms. Ria Khanna, Adv.
Mr. Akshay Anand, Adv. Mr. Sachit Jolly, Adv. Ms. Sayesha, Adv.
Mr. Gautam Awasthi, AOR Mr. Ayush Choudhary, Adv. Mr. Devanshu Yadav, Adv. Mr. Sameer Pandey, Adv.
Mr. G.sivabalamurugan, AOR Ms. Sonia Dube, Adv.
Mr. Shatadru Chakraborty, Adv. Ms. Kanchan Yadav, Adv. Ms. Surbhi Anand, Adv. For M/S. Legal Options, AOR Ms. Bharti Tyagi, AOR Ms. Pragati Neekhra, AOR 32 Mr. Saurabh Kirpal, Adv. Mr. Mayank Jain, Adv. Mr. Parmatma Singh, AOR Mr. Madhur Jain, Adv.
Mr. Neeraj Kumar Sharma, AOR Mr. Abhishek Manu Singhvi, Sr. Adv. Mr. Sidharth Luthra, Sr. Adv. Mr. Tarun Dua, AOR Mr. Anant Garg, Adv.
Mr. Asif Ahmad, Adv.
Ms. Natasha Vinayak, AOR Dr. (Mrs.) Vipin Gupta, AOR Mr. Anshuman Sinha, Adv. Mr. Vijay Pande, Adv. Ms. Jaikriti S. Jadeja, AOR Ms. Pragya Sharma, Adv. Mr. Vinay Prakash, Adv.
Mr. Rishi Malhotra, AOR Mr. Anuj Berry, Adv.
Mr. Chaitanya Safaya, Adv. Mr. P.S.S. Bhargava, Adv. Mr. S. S. Shroff, AOR Mr. Kapil Sibal, Sr. Adv. Dr. Abhishek Manusinghvi, Sr. Adv. Mrs. Shally Bhasin, AOR Mr. Arshdeep Singh Khurana, Adv. Mr. Prateek Chadha, Adv. Mr. Adit S. Pujari, Adv. Mr. Amit Bhandari, Adv. Mr. Akshat Gupta, Adv. Ms. Madhavi Agrawal, Adv.
Mr. B. H. Marlapalle, Sr. Adv. Mr. Amit Gupta, Adv.
Mr. Akhilesh Dubey, Adv. Mr. Parag Joshi, Adv. Mr. Dharmesh Joshi, Adv. Ms. Bhavini Srivastava, Adv. For Mitter & Mitter Co., AOR Mr. Rajan Raj, Adv.
Ms. Shikha Thakur, Adv. Mr. Hriday Kochhar, Adv. Mr. Faisal Sherwani, AOR 33 Mr. Kartik Seth, Adv. Ms. Shriya Gilhotra, Adv. Ms. Shipla Saini, Adv. For M/s. Chambers of Kartik Seth, AOR Mr. Huzefa Ahmadi, Sr. Adv. Ms. Aparna Bhat, AOR Ms. Shahrukh Alam, Adv. Ms. Karishma Maria, Adv.
Dr. Manish Singhvi, Sr. Adv. Mr. Sandeep Kumar Jha, AOR Mr. Gursharan H. Virk, Adv. Ms. Misha Rohatgi Mohta, AOR Mr. Nakul Mohta, Adv. Ms. Simranjeet Kaur, Adv. Mr. Devansh Srivastava, Adv.
Mr. Shohit Chaudhry, AOR Mr. Deepak Prakash, AOR Mr. Praveen Arya, Adv. Mr. Nachiketa Vajpayee, Adv. Ms. Divyangna Malik Adv. Mr. Abhishek Bhati, Adv. Ms. Shashi Priya, Adv.
M/S. Khaitan & Co., AOR Mr. Anil K. Chopra, AOR Ms. Rashi Bansal, AOR Mr. M. T. George, AOR Mr. Shekhar G. Devasa, Adv. Mr. Manish Tiwari, Adv. Ms. Shashi Bhushan Nagar, Adv. Ms. Sanhita Chauriha, Adv. For M/S. Devasa & Co., AOR Mr. Namit Saxena, AOR Mr. Awnish Maithani, Adv. Ms. Arushi Dhawan, Adv.
Mr. Shamik Shirishbhai Sanjanwala, AOR Ms. Diksha Rai, AOR Mr. Rajesh Mahale, Adv. Mr. Devendra Kumar Singh, Adv.
34
Mr. Karunakar Mahalik, AOR Mr. Manoranjan Mishra, Adv.
Mrs. Anil Katiyar, AOR Mr. Mahfooz Ahsan Nazki, AOR Mr. Polanki Gowtham, Adv. Mr. Shaik Mohamad Haneef, Adv. Mr. T. Vijaya Bhaskar Reddy, Adv. Mr. Amitabh Sinha, Adv. Mr. K. V. Girish Chowdary, Adv.
Dr. Sujay Kantawala, Adv. Mr. Azmat Hayat Amanullah, AOR Mr. Nishant Awana, Adv. Mr. Sujit Sahoo, Adv. Mr. Aditya Talpade, Adv.
Mr. Rohit Sharma, Adv. Mr. Atul Agarwal, Adv. Mr. Kumar Dushyant Singh, AOR Mr. Gautam Talukdar, AOR Mr. Syed Ahmed Saud, Adv. Mr. Daanish Ahmad Syed, Adv. Mr. Mohd. Parvez Dabas, Adv. Mr. Uzmi Jameel Husain, Adv. For M/S. Shakil Ahmad Syed, AOR Mr. Divyesh Pratap Singh, Adv. Mr. Vineet Ranjan, Adv. Ms. Srishti Singh, AOR Mr. Sarvesh Singh Baghel, AOR Mr. Mukhtar Alam, Adv.
Mr. A. P. Singh, Adv.
Ms. Shreyanshi Rathi, Adv. For M/S. M. V. Kini & Associates, AOR Mr. V. Shyamohan, AOR Mr. Vipin Gogia, Adv. Ms. Jaspreet Gogia, AOR Ms. Mandakini Singh, Adv. Mr. Karanvir Gogia, Adv. Ms. Shivangi Singhal, Adv. Ms. Ashima Mandla, Adv.
Mr. Balaji Srinivasan, AOR Mr. Anshuman Ashok, AOR 35 Mr. O. P. Gaggar, AOR Ms. Veera Kaul Singh, AOR Ms. Deepanwita Priyanka, Adv. Mr. Aniruddha P. Mayee, AOR Mr. Samir Ali Khan, AOR Mr. Chirag M. Shroff, AOR Mr. Sachin Patil, AOR Mr. V. N. Raghupathy, AOR Mr. Md. Apzal Ansari, Adv.
Mr. Nishe Rajen Shonker, AOR Ms. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Akash Kakade, Adv. Mr. Somanatha Padhan, AOR Mr. Swetab Kumar, Adv.
Mr. Kapil Sibal, Sr. Adv. Mr. Abhimanyu Bhandari, Adv. Mr. Anirudh Bakhru, Adv. Ms. Rooh-e-hina Dua, AOR Ms. Ananya Sikri, Adv.
Mr. Jai Anant Dehadrai, Adv. Mr. Sidharth Arora, Adv. Mr. Sameer Shrivastava, AOR UPON hearing the counsel the Court made the following O R D E R SLP (Crl.) No(s). 4634/2014 Our attention is invited to the order dated 30.07.2021. In the third paragraph at page 8, the expression "rebut" be read as "buttress"; and last paragraph at page 10 under heading T.C. (Crl.) No. 4 of 2018, instead of word "ought to be allowed", the same be 36 read as "deserves to be allowed". Registry may do the needful.

SLP(Crl.) Nos. 7927 of 2019, SLP(C) No. 10655 of 2020, SLP(Crl.) No. 6554 of 2019 and SLP(Crl.) Nos. 4835-4836 of 2021, It is agreed that issue involved in these petitions is somewhat different.

Hence, de-linked.

List these matters separately on 03.09.2021, before the appropriate Bench.

W.P.(Crl.) No. 283 of 2021

Mr. Vikram Chaudhri, learned senior counsel appearing for the petitioners submits that the petitioners have not been named as accused in the FIR registered in connection with the stated offence.

If the petitioners are not accused, the question of entertaining challenge, at their instance in respect00.

of provisions concerning bail, does not arise. If the petitioners have been summoned to be witnesses, that would not give them locus to challenge the provisions of the Act, particularly Section 45 of the Prevention of Money Laundering Act, 2002.

It will be open to the petitioners to renew the 37 prayers made in the writ petition, in the event the petitioners are arraigned as accused in the stated offence.

Hence, this petition is disposed of with liberty to the petitioners to pursue such other remedy, as may be permissible in law, if and when occasion arises.

W.P.(Crl.) No. 282 of 2021

The writ petition be heard along with connected matters.

As regards interim relief, it will be open to the petitioners to take recourse to appropriate remedies available under the Criminal Procedure Code including by way of quashing petition, if so advised.

The challenge in this petition will be confined to the validity of the provisions in question.

We are inclined to pass this order in light of the observation made in Devendra Dwivedi vs. Union of India & Ors. reported in 2021 SCC Online SC 221.

SLP(Crl) No. 5252 of 2021

Learned counsel for the petitioner submits that the day on which the interim protection was granted to the 38 petitioner in terms of order dated 30.07.2021, the authorities proceeded to evict the petitioner from the premises in question.

In that case, it will be open to the petitioner to take out a formal application for appropriate relief, which be considered on its own merits.

SLP(Crl) No. 618 of 2020

We have perused the order passed by this Court dated 17.12.2020 in SLP (Crl.) No.6456 of 2020 granting interim bail to the principal accused (Vivek Harivyasi).

In our opinion, therefore, even the present petitioner-Raj Kumar Modi deserves to be released on interim bail to the satisfaction of the concerned Court in connection with Criminal Complaint No.5 of 2019 dated 18.05.2019 bearing Case File No.SFIO/INV/AOI/2018-19- AGC&L/842-966 pending before the Court of learned Sessions Judge-cum-Special Judge (under Companies Act, 2013), Gurugram, Haryana on such terms and conditions as may be imposed by the concerned Court. Ordered accordingly.

W.P. (Crl.) No.140/2020, SLP (C) No.10887/2021, W.P. (Crl.) No.145/2020, SLP (Crl.) No.5457/2021,SLP(Crl) No. 5652/2021, SLP (Crl.) No.5696-5697/2021 and I.A. No.89201/2021 in Criminal Appeal No.391-392/2018 39 List these matters on 18.08.2021 at 3.30 p.m., before this Bench for considering prayer for interim relief.

W.P.(Crl.) No. 323 of 2021

Liberty is granted to serve advance copy of petition on the Standing Counsel for the Central Agency.

List this matter on 18.08.2021 at 3.30 p.m., before this Bench for considering interim relief.

W.P.(Crl.) No. 301 of 2021

The main grievance of the petitioner is that without disclosing the details of the company which according to the concerned officer is a bogus company, the petitioner is at a loss to give any explanation whatsoever much less facilitate recording of statement under Section 70 of the Central Goods and Services Tax Act, 2017.

Learned Solicitor General of India seeks time to take instructions.

List this matter on 18.08.2021 at 3.30 p.m., before this Bench for considering interim relief.

Liberty to file additional documents is granted.

W.P.(Crl.) No. 303 of 2021

List this matter along with SLP(Crl.) No. 10627 of 40 2019 on 18.08.2021 at 3:30 p.m., before this Bench for considering interim relief.

Liberty is granted to serve advance copy on the Standing Counsel for the Central Agency, in the meantime.

W.P. (Crl.) No.305/2021

Insofar as relief concerning non-bailable warrant, the petitioner may approach the concerned Court and take recourse to the remedy under the Code of Criminal Procedure, as may be advised, within one week from today.

Writ petition will proceed regarding challenge to validity of provisions of the Act of 2002 along with connected cases.

SLP(Crl.)...CRLMP No. 21453/2015 Mr. Ankur S. Kulkarni, learned counsel appearing for the petitioner, on instructions, seeks permission to withdraw this petition.

Permission granted.

The Special Leave Petition is dismissed as withdrawn unconditionally.

Rest of the matters Reverting to the orders passed by this Court in connected cases ordering no coercive steps be taken against the petitioner(s), after hearing learned counsel 41 for the parties, we deem it appropriate to clarify that the order does not result in staying the trial or investigation of the concerned case. That can proceed in accordance with law. The petitioner(s) in the concerned case must cooperate in progress of investigation or trial, as the case may be. Ordered accordingly.

If any further interim relief is required, the petitioner in the concerned case may take recourse to appropriate remedy as may be permissible in law. That will be decided on its own merits and in accordance with law.

Mr. Tushar Mehta, learned Solicitor General of India has sought time to give a list of cases where the investigating agency may insist for a direction against the concerned petitioner(s) to deposit his/her passport or comply with any other condition, despite no coercive order is passed in his/her favour. That list be furnished on the next date of hearing.

Advance copy thereof be made available to the learned counsel appearing for the petitioners referred to in the said list.

Learned counsel appearing for the concerned parties submit that these batch of matters will take some time.

42

According to their estimate, it will require, at least, three clear weeks, so that the entire group of cases listed together can proceed for hearing within that time.

The Registry may take directions from Hon'ble the Chief Justice for listing of the matters as per the available dates.

(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) *Revised is prepared only for the purpose of appearance.