Supreme Court - Daily Orders
Narendra Mohan Singh vs Directorate Of Enforcement on 19 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.9 COURT NO.7 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. 8/2017
(Arising out of impugned final judgment and order dated 07-12-2016
in ABA No. 4285/2016 passed by the High Court of Jharkhand at
Ranchi)
NARENDRA MOHAN SINGH Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
WITH
SLP(Crl) No. 1003/2017
Date : 19-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Parties
Mr. A. K. Panda, Sr. Adv.
Mr. P. K. Dey, Adv.
Ms. Shirin Khajuria, Adv.
Mr. Balendu Shekhar, Adv.
Mr. Hemant Arya, Adv.
Ms. Saudamini, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Manoj Sinha, Adv.
Mr. Prashant Pandey, Adv.
Mr. Vivek K. Tankha, Sr. Adv.
Mr. Prashant Kumar, AOR
Mr. Shikhar Sarin, Adv.
Mr. Sachin Pujari, Adv.
Ms. Shikha Sarin, Adv.
Mr. Saurabh Suman Sinha, Adv.
Signature Not Verified
M/s. Ap & J Chambers, AOR
Digitally signed by
NIDHI AHUJA
Date: 2017.07.21
15:53:26 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Mr. A. K. Panda, learned senior counsel appearing for 1 SLP (Crl.) No. 8/2017 etc. the respondent has brought to our notice the fact that the supplementary Complaint Case dated 12th August, 2013 has been filed wherein four persons are implicated, though original complaint which was filed on 08.10.2009 was only against one person viz., Kamlesh Kumar Singh. He further submits that in the said supplementary complaint, the petitioners are not appearing.
In these petitions which are filed by the petitioners for grant of anticipatory bail, interim protection was given while issuing notice in these petitions. It was also stated that the petitioners shall cooperate in the investigation. However, as it transpires now, since the complaint has already been filed and no investigation is pending, the petitioners are supposed to appear in the Special Court, PMLA, Ranchi, where the aforesaid complaint is pending. Learned senior counsel appearing for the petitioner undertakes that the petitioners shall appear in the said Court on the next date of hearing, which is 19 th August, 2017.
On the aforesaid undertaking given by the learned senior counsel appearing for the petitioners, we extend the benefit of interim orders and grant liberty to the petitioners to appear in the Court on the next date and apply for regular bail which application for regular bail shall be decided by the Trial Court forthwith. 2 SLP (Crl.) No. 8/2017 etc. The special leave petitions are disposed of accordingly.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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