Supreme Court - Daily Orders
Soumen Kumar Pal vs Central Bureau Of Investigation on 18 October, 2023
Bench: A.S. Bopanna, M.M. Sundresh
ITEM NO.49 COURT NO.7 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 42203/2023
(Arising out of impugned final judgment and order dated 21-09-2023
in CRA(SB) No. 186/2022 passed by the High Court At Calcutta)
SOUMEN KUMAR PAL Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.218890/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.218891/2023-EXEMPTION FROM
FILING O.T. and IA No.218889/2023-EXEMPTION FROM SURRENDERING
WITHIN TIME )
Date : 18-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Manoj Swarup, Sr. Adv.
Mr. Dhawesh Pahuja, AOR
Ms. Awantika Manohar, Adv.
Ms. Parul Dhurvey, Adv.
Mr. Vikash Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned senior counsel for the petitioner, we deem it appropriate to consider as to whether the quantum of sentence imposed by the trial court and upheld by the High Court is justified. Hence, limited to this aspect, issue notice.
In the meanwhile, the petitioner is exempted from Signature Not Verified surrendering until further orders.
Digitally signed by Rajni Mukhi Date: 2023.10.18 16:28:10 IST Reason: (RAJNI MUKHI) (NIDHI WASON)
COURT MASTER (SH) COURT MASTER (NSH)