Supreme Court - Daily Orders
P Chidambaram vs Central Bureau Of Investigation on 2 September, 2019
Bench: R. Banumathi, A.S. Bopanna
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OUT-TODAY
ITEM NO.39 COURT NO.6 SECTION II-C
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).7618-7619/2019
(Arising out of impugned final judgment and order dated 21-08-2019
in RC No. 2202017E0011/2017 22-08-2019 in RC No. 2202017E0011/2017
passed by the Patiala House Courts, New Delhi)
P CHIDAMBARAM Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.128682/2019-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA No. 130589/2019-APPROPRIATE ORDERS/DIRECTIONS
IA No. 130675/2019–PERM.TO PLACE ADDITIONAL FACTS AND GROUNDS)
Date : 02-09-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Kapil Sibal,Sr.Adv.
Dr. Abhishek Manu Singhvi,Sr.Adv.
Mr. Arshdeep Singh Khurana,Adv.
Mr. Kunal Vajani,Adv.
Mr. Amit Bhandari,Adv.
Mr. Adit Pujari,Adv.
Mr. Hitesh Rai,Adv.
Mr. Akshat Gupta,Adv.
Mr. Ayush Agarwal,Adv.
Mr. Karan Gogna,Adv.
Mr. Aamir Khan,Adv.
Mr. Aman Singh Brar,Adv.
Mr. Akshay Sahni,Adv.
Mr. Avishkar Singhavi,Adv.
Mrs. Pragya Baghel, AOR
For Respondent(s) Mr. Tushar Mehta,SG
Signature Not Verified
Mr. K.M. Natraj,ASG
Ms. Sonia Mathur,Sr.Adv.
Digitally signed by
MAHABIR SINGH
Date: 2019.09.02
17:13:21 IST
Reason: Mr. Ajay Nair,Adv.
Ms. Kanu Agrawal,Adv.
Mr. Zoheb Hossain,Adv.
Mr. Rajat Nair,Adv.
Mr. Arvind Kumar Sharma, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Mr. Kapil Sibal, learned senior counsel appearing for the petitioner, has submitted that in this special leave petitions the petitioner has challenged the correctness of the “order of arrest” and the subsequent “remand order”. Mr. Kapil Sibal, learned senior counsel, has further submitted that pursuant to the order passed by the CBI Court, the petitioner has been in police custody for 12 days which expires today. He has submitted that so far the petitioner has not been sent to the judicial custody.
Having regard to the submission made at the Bar, the petitioner is permitted to move the concerned Court seeking appropriate relief including the prayer for interim bail/extension of police custody and other remedies if any available in accordance with law. The concerned court shall consider the prayer for interim bail/extension of police custody of the petitioner and pass order today itself.
In case request for prayer for interim bail/extension of police custody is rejected, the court concerned shall extend the interim police custody of the petitioner for three days in view of the pendency of this petition(s).
On being mentioned at 03:00 P.M., we have heard Mr. Tushar Mehta, learned Solicitor General appearing for the respondent- C.B.I. Mr. Tushar Mehta, learned Solicitor General, has submitted that the fifteen days of remand of the petitioner expires tomorrow 3 i.e. 03.09.2019 and therefore there may be jurisdictional difficulties in implementing the orders of this Court passed in the forenoon session and requests that the matter be listed tomorrow.
In view of above, list the matter tomorrow i.e. 03.09.2019 at 02:00 p.m. The respondent-C.B.I. is at liberty to move the C.B.I. Court to seek police custody of the petitioner till tomorrow.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER