Supreme Court - Daily Orders
Shyam Sunder Prasad vs Central Bureau Of Investigation on 22 August, 2022
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.19 COURT NO.13 SECTION II
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). 7185/2022
(Arising out of impugned final judgment and order dated 06-06-2022
in CRLR No. 588/2022 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
SHYAM SUNDER PRASAD Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(IA No. 110647/2022 - EXEMPTION FROM FILING O.T.)
Date : 22-08-2022 These matters was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s)
Mr. Ajay Kumar Rai, Adv.
Mr. Lokesh Kumar Choudhary, AOR
Mr. Brijesh Kumar Gupta, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, stand disposed of.
(BABITA PANDEY) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.08.23
17:25:15 IST
Reason: