Supreme Court - Daily Orders
Alok Kumar Singh vs The Assistant Director, Directorate Of ... on 30 January, 2023
Bench: Sanjay Kishan Kaul, Abhay S. Oka
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.239 /2023
[@ SLP [CRL.] NO.11470/2022]
ALOK KUMAR SINGH Appellant(s)
VERSUS
THE ASSISTANT DIRECTOR,
DIRECTORATE OF ENFORCEMENT Respondent(s)
O R D E R
Leave granted.
On hearing learned counsel for parties and considering that the FIR was originally registered on 23.02.2012 and the Enforcement Directorate started proceedings in ECIR/10/PMLA/LZO/2012 but it culminated only on 13.08.2021 and that in pursuance to the FIR, the appellant was in custody for a few months and the ECIR is more or less on the same lines as the original FIR, we consider appropriate that the order dated 15.12.2022 is made the final order in the appeal.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2023.01.30 16:33:49 IST Reason: 2 The appeal stands disposed of.
………………………………………….J. [SANJAY KISHAN KAUL] ………………………………………….J. [ABHAY S. OKA] NEW DELHI;
JANUARY 30, 2023.
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ITEM NO.12 COURT NO.2 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). 11470/2022
(Arising out of impugned final judgment and order dated 01-11-2022 in CRMABA No. 1819/2022 passed by the High Court Of Judicature At Allahabad, Lucknow Bench) ALOK KUMAR SINGH Petitioner(s) VERSUS THE ASSISTANT DIRECTOR, DIRECTORATE OF ENFORCEMENT Respondent(s) Date : 30-01-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Divyesh Pratap Singh, AOR Ms. Shivangi Singh, Adv. Mr. Vikram Pratap Singh, Adv. Mr. Suraj Prakash Singh, Adv. Mr. Ajay Prabu, Adv.
Ms. Ranjana Singh, Adv.
Ms. Ishita Bedi, Adv.
For Respondent(s) Mr. Sanjay Jain, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Santosh Kumar, Adv.
Mr. Padmesh Mishra, Adv. Mr. Arkaj Kumar, Adv.
Mr. Yuvraj Sharma, Adv.
Mr. A.K. Kaul, Adv.
Mr. Zoheb Hussain, Adv.
Ms. Tanya Aggarwal, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order. Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]