Supreme Court - Daily Orders
Praveen Kumar vs Central Bureau Of Investigation on 29 July, 2022
Bench: Surya Kant, Abhay S. Oka
1
ITEM NO.37 COURT NO.15 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). 5853/2022
(Arising out of impugned final judgment and order dated 02-02-2021
in CRM No. 19904/2020 passed by the High Court Of Judicature At
Patna)
PRAVEEN KUMAR Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
( IA No. 87188/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 87189/2022 - EXEMPTION FROM FILING O.T. & IA No.
87315/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 29-07-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Ms. Fauzia Shakil, AOR
For Respondent(s) Mr. Sanjay Jain ASG
Mr. Shashank Bajpai, Adv
Mr. Padmesh Mishra, Adv
Mr. Amit Sharma Adv
Mr. Anukalp Jain Adv
Mr. Utsav Saxena, Adv.
Mr. Shubhankar Singh, Adv.
Mr. Praveen Kumar, Adv./AOR
Mr. Arvind Kumar Sharma, AOR
Mr. Sudarshan K., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Having heard learned ASG and learned counsel for the parties, Digitally signed by NIRMALA NEGI Date: 2022.07.30 we deem it appropriate to dispose of the instant special leave 13:16:39 IST Reason:
petition at this stage with a request to the High Court of Judicature at Patna to list the petitioner’s bail application 2 bearing Crl.Misc.No.37782/2021 and decide the same on merits preferably before 19.08.2022.
The petitioner shall bring this order to the notice of the High Court by way of miscellaneous application. The special leave petition stands disposed of in the above terms.
Pending application(s), if any, shall also stand disposed of.
(NIRMALA NEGI) (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH)