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Sanjay Sreesha vs Sfio (Serious Fraud Investigation ... on 17 December, 2024

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.22                              COURT NO.12                 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.7315/2022

     [Arising out of impugned final judgment and order dated 19-05-2022
     in CRLP No.2136/2016 passed by the High Court of Karnataka at
     Bengaluru]

     SANJAY SREESHA                                                      Petitioner(s)

                                                    VERSUS

     SFIO (SERIOUS FRAUD INVESTIGATION OFFICE)                           Respondent(s)

     Date : 17-12-2024 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE MANOJ MISRA


     For Petitioner(s)                 Mr. Joseph Pookkatt, Adv.
                                       Mr. Nilesh Sharma, Adv.
                                       Mr. Dhawesh Pahuja, Adv.
                                        M/S. Ap & J Chambers, AOR


     For Respondent(s)                 Ms. Aishwarya Bhati, A.S.G. (N.P.)
                                       Ms. Ruchi Kohli, Adv.
                                       Mr. Amit Sharma-(b), Adv.
                                       Mr. P.V. Yogeswaran, Adv.
                                       Mr. Swarupama Chaturvedi, Adv.
                                        Mr. Amrish Kumar, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. In view of the statement of the learned counsel appearing for the petitioner that the petitioner is, in fact, been acquitted in C.C. No.34/2012, nothing remains in this matter for adjudication.

2. Accordingly, the Special Leave Petition is disposed of .

3. Pending application(s), if any, shall stand disposed of.

     (VIJAY KUMAR)                                                    (NIDHI WASON)
     COURT MASTER (SH)                                                COURT MASTER (NSH)