Supreme Court - Daily Orders
Priyanka Modi vs Serious Fraud Investigation Office on 7 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 189 OF 2022
(Arising from SLP(Crl.) No. 301 of 2022)
PRIYANKA MODI Appellant(s)
VERSUS
SERIOUS FRAUD INVESTIGATION OFFICE Respondent(s)
O R D E R
Leave granted.
Heard learned counsel for the parties. This appeal takes exception to the judgment and order dated 20-12-2021 passed by the High Court of Punjab & Haryana at Chandigarh in CRMM No. 22815/2021 refusing to grant bail to the appellant in connection with Complaint Case No. 3 dated 18.05.2019 titled as "SFIO Vs. Adarsh Build Estate Etc".
It is not in dispute that the appellant is in custody since May 2019 in connection with stated offence.
The appellant being woman and in the peculiar facts of the present case, which cannot be cited as precedent Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2022.02.08 15:41:32 IST by the co-accused involved in the alleged offence, we Reason: direct that the appellant be released on bail to the 2 satisfaction of the Trial Court in connection with Complaint Case No.3 dated 18.05.2019 CIS No.:
Coma/05/2019 CNR No. HRGR01-007022-2019 and on such terms and conditions as may be imposed by the Trial Court.
The appeal is allowed in the above terms.
Pending application(s), if any, stand disposed of.
....................,J.
(A.M. KHANWILKAR) ....................,J.
(C.T. RAVIKUMAR) NEW DELHI;
FEBRUARY 07, 2022.
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ITEM NO.47 Court 3 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 301/2022
(Arising out of impugned final judgment and order dated 20-12-2021 in CRMM No. 22815/2021 passed by the High Court Of Punjab & Haryana At Chandigarh) PRIYANKA MODI Petitioner(s) VERSUS SERIOUS FRAUD INVESTIGATION OFFICE Respondent(s) (IA No.5898/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.5899/2022-EXEMPTION FROM FILING O.T. and IA No.5902/2022- EXEMPTION FROM CUSTODY CERTIFICATE ) Date : 07-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Vikram Chaudhri, Sr. Adv.
Mr. Keshavam Chaudhri, Adv. Ms. Anzu. K. Varkey, AOR Mr. Rishi Sehgal, Adv.
Mr. Kuldeep Singh, Adv.
Ms. Ria Khanna, Adv.
Mr. Devanshu Yadav, Adv.
For Respondent(s) Mr. Tushar Mehta, LD ASG Mr. K M Nataraj, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Vatsal Joshi, Adv.
Ms. Deepabali Dutta, Adv. Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)
[Signed order is placed on the file] 4