Supreme Court - Daily Orders
Shashi Prakash vs The Directorate Of Enforcement on 23 January, 2023
Bench: K.M. Joseph, B.V. Nagarathna
1
ITEM NO.6 COURT NO.3 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). 1138/2023
(Arising out of impugned final judgment and order dated 22-11-2022
in ABA No. 9410/2022 passed by the High Court of Jharkhand at
Ranchi)
SHASHI PRAKASH PETITIONER(S)
VERSUS
THE DIRECTORATE OF ENFORCEMENT RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.4059/2023-EXEMPTION FROM FILING
O.T. and IA No.4058/2023-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS and IA No.6452/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 23-01-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Rakesh Kumar Singh, AOR
Mr. Ashok Anand, Adv.
Mr. Mukul Mishra, Adv.
Mr. Rajeev Ranjan, Adv.
Mr. Rajan Kumar Singh, Adv.
Mr. Pushkar Anand, Adv.
Mr. Somantha Padhan, Adv.
Mr. Swetab Kr. Shastri, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. However, the petitioner is granted two weeks' time to surrender before the Signature Not Verified Competent Court and if he moves an application seeking regular bail Digitally signed by Jagdish Kumar Date: 2023.01.24 13:39:48 IST Reason: under Section 439 of the Code of Criminal Procedure the Competent Court will consider the matter in accordance with law, including 2 after taking note of trammels of under Section 45 of The Prevention of Money Laundering Act, 2002 and dispose of the matter as early as possible.
Pending application(s), if any stand disposed of.
(JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) ASSISTANT REGISTRAR