Supreme Court - Daily Orders
Hans Raj Jain And Etc Etc vs State Of West Bengal on 28 April, 2017
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.13 COURT NO.7 SECTION IIB
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).
3240-3242/2017
(Arising out of impugned final judgment and order dated 24/02/2017
in CRR No. 1397/2015 24/02/2017 in CRR No. 1475/2015 24/02/2017 in
CRR No. 1476/2015 passed by the High Court Of Calcutta)
HANS RAJ JAIN AND ETC ETC Petitioner(s)
VERSUS
STATE OF WEST BENGAL AND ANR Respondent(s)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF)
Date : 28/04/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Devashish Bharuka,Adv.
Mr. Ayan Bhattacharya, Adv.
Ms. Arpita Bishnoi, Adv.
Mr. Balakishore, Adv.
For Respondent(s) Ms. Anisha Upadhyay, Adv.
Mr. Pawan Upadhyay, Adv.
Mr. M.M. Rao, Adv.
Mr. Nishant Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing the learned counsel for the parties we modify the order dated 24.02.2017 by directing that the sum of Rs.3 crores deposited by the petitioner(s) shall remain in deposit with the Signature Not Verified Registrar Digitally signed by ASHWANI KUMAR Date: 2017.04.29 General of the High Court. This amount will not be 11:21:14 IST Reason:
treated as amount seized by the Investigating Officer and shall be kept in interest bearing account. Depending upon the outcome of the 2 proceedings further order can be passed by the High Court as to how this amount shall be treated.
Needless to mention, at that stage, the petitioner(s) shall also be heard.
The Special Leave Petitions are disposed of. Pending application(s), if any, stands disposed of accordingly.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER