Supreme Court - Daily Orders
Satinder Singh Bhasin vs Government Of Nct Of Delhi on 6 February, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.301 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 239/2024 in
W.P.(Crl.) No. 242/2019
SATINDER SINGH BHASIN Petitioner(s)
VERSUS
GOVERNMENT OF NCT OF DELHI & ORS. Respondent(s)
(IA No. 126764/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 97038/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 258074/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 221938/2023 - CANCELLATION OF BAIL
IA No. 120023/2025 - EXEMPTION FROM FILING O.T.
IA No. 168053/2025 - INTERVENTION APPLICATION
IA No. 232221/2025 - INTERVENTION/IMPLEADMENT
IA No. 226536/2025 - INTERVENTION/IMPLEADMENT
IA No. 226534/2025 - INTERVENTION/IMPLEADMENT
IA No. 224913/2025 - INTERVENTION/IMPLEADMENT
IA No. 222867/2025 - INTERVENTION/IMPLEADMENT
IA No. 222821/2025 - INTERVENTION/IMPLEADMENT
IA No. 237134/2025 - INTERVENTION/IMPLEADMENT
IA No. 168312/2025 - INTERVENTION/IMPLEADMENT
IA No. 235590/2025 - INTERVENTION/IMPLEADMENT
IA No. 228749/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 191437/2024 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 152615/2024 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
IA No. 289489/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 3090/2026 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 254314/2024 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No.
55662/2025 - PERMISSION TO FILE APPLICATION FOR DIRECTION AND IA
No. 222551/2025 - PERMISSION TO FILE APPLICATION FOR DIRECTION)
WITH
CONMT.PET.(C) No. 75/2024 in W.P.(Crl.) No. 242/2019 (X)
Signature Not Verified
Digitally signed by
RAJNI MUKHI
Date: 2026.02.06
18:14:59 IST
Reason:
1
MA 240/2024 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 242541/2023
MA 241/2024 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 242556/2023
MA 242/2024 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 242574/2023
MA 243/2024 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 242588/2023
MA 244/2024 in W.P.(Crl.) No. 242/2019 (X)
IA No. 242590/2023 - CANCELLATION OF BAIL
MA 245/2024 in W.P.(Crl.) No. 242/2019 (X)
IA No. 242597/2023 - CANCELLATION OF BAIL
MA 246/2024 in W.P.(Crl.) No. 242/2019 (X)
IA No. 242599/2023 - CANCELLATION OF BAIL
MA 908/2024 in W.P.(Crl.) No. 242/2019 (X)
(FOR APPLICATION FOR PERMISSION ON IA 87698/2024 and
IA No. 24202/2024 - CANCELLATION OF BAIL)
Diary No(s). 5705/2024 (X)
(FOR INTERVENTION/IMPLEADMENT ON IA 31125/2024)
Diary No(s). 5707/2024 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 30656/2024)
MA 741/2025 in W.P.(Crl.) No. 242/2019 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 109209/2024,
FOR INTERVENTION/IMPLEADMENT ON IA 266203/2024 ,FOR impleading
party ON IA 20194/2025,IA No. 86304/2025 - APPLICATION FOR
PERMISSION, IA No. 109209/2024 - APPROPRIATE ORDERS/DIRECTIONS,
IA No. 20194/2025 – INTERVENTION/IMPLEADMENT and IA No.
266203/2024 – INTERVENTION/IMPLEADMENT)
MA 1053/2024 in W.P.(Crl.) No. 242/2019 (X)
(FOR CANCELLATION OF BAIL ON IA 111365/2024
MA 1451/2024 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 150765/2024
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON
IA 190475/2024,FOR PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ ANNEXURES ON IA 254667/2024, FOR CANCELLATION
OF BAIL ON IA 287375/2024 AND FOR INTERVENTION APPLICATION ON IA
287524/2024)
2
MA 1383/2024 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 152139/2024
FOR CONDONATION OF DELAY IN FILING ON IA 8313/2025
MA 1067/2025 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 153969/2024
MA 1119/2025 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 182015/2024
FOR APPLICATION FOR PERMISSION ON IA 182020/2024
MA 1120/2025 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 181780/2024
FOR APPLICATION FOR PERMISSION ON IA 181782/2024
MA 1121/2025 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 181796/2024
FOR APPLICATION FOR PERMISSION ON IA 181801/2024
MA 1122/2025 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 182006/2024
FOR APPLICATION FOR PERMISSION ON IA 182011/2024
MA 1123/2025 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 181071/2024
FOR APPLICATION FOR PERMISSION ON IA 181080/2024
MA 2568/2024 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 281265/2024
FOR PERMISSION TO FILE APPLICATION FOR DIRECTION ON IA
122640/2025
FOR EXEMPTION FROM FILING O.T. ON IA 122643/2025
FOR EXEMPTION FROM FILING O.T. ON IA 130307/2025
FOR PERMISSION TO FILE APPLICATION FOR DIRECTION ON IA
130379/2025
IA No. 122640/2025 - PERMISSION TO FILE APPLICATION FOR
DIRECTION)
MA 35/2025 in W.P.(Crl.) No. 242/2019 (X)
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 288211/2024
MA 742/2025 in W.P.(Crl.) No. 242/2019 (X)
FOR CANCELLATION OF BAIL ON IA 56474/2025
MA 1351/2025 in W.P.(Crl.) No. 242/2019 (X)
(FOR ADMISSION, IA No. 67664/2025 - APPLICATION FOR PERMISSION
IA No. 167664/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 67666/2025 – INTERVENTION/IMPLEADMENT
Diary No(s). 20775/2025 (X)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
99623/2025,FOR INTERVENTION APPLICATION ON IA 99624/2025,
3
FOR INTERVENTION APPLICATION ON IA 99916/2025, FOR CANCELLATION
OF BAIL ON IA 245478/2025 and FOR CLARIFICATION/DIRECTION ON IA
285421/2025)
Diary No(s). 20977/2025 (X)
(IA No. 100568/2025 - APPLICATION FOR PERMISSION, IA No.
100573/2025 - EXEMPTION FROM FILING O.T., IA No. 100570/2025 -
INTERVENTION APPLICATION)
MA 2199/2025 in W.P.(Crl.) No. 242/2019 (X)
(FOR INTERVENTION APPLICATION ON IA 239368/2025
FOR CLARIFICATION/DIRECTION ON IA 244409/2025
FOR INTERVENTION APPLICATION ON IA 246911/2025
MA 2200/2025 in W.P.(Crl.) No. 242/2019 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 240080/2025
FOR INTERVENTION APPLICATION ON IA 240418/2025
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 245950/2025)
MA 2201/2025 in W.P.(Crl.) No. 242/2019 (X)
(FOR INTERVENTION APPLICATION ON IA 240265/2025
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 245866/2025
FOR INTERVENTION APPLICATION ON IA 246912/2025)
Date : 06-02-2026 These matters were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :Ms. Megha Karnwal, AOR
Mr. Aaditya Thorat, Adv.
Mr. Muktesh Bajpai, Adv.
Mr. Gopal Shankaranarayanan, Sr. Adv.
Mr. Nalin Talwar, Adv.
Mr. Nikhil Kohli, Adv.
Mr. Mani Mehta, Adv.
Mr. Manish Singhal, Adv.
Mr. Ishan Gaur, Adv.
Ms. Akshaya Ganpath, Adv.
Mr. Kushank Garg, Adv.
Ms. Saumya Tiwari, Adv.
Mr. Saket Sikri, Adv.
Mr. Ajay Pal singh Kuller, Adv.
Ms. Ritika Gambhir Kohli, AOR
Mr. Shashwat Tripathi, AOR
4
Mr. Shyam Divan, Sr. Adv.
Mr. Vishal Gosain, Adv.
Mr. Viresh B. Saharya, AOR
Mr. Akshat Agarwal, Adv.
Mr. Rishabh Mathur, Adv.
Mr. Praney Sharma, Adv.
Mr. Adith Deshmukh, Adv.
Mr. Arpit Jacob Varaprasad, Adv.
Mr. Arjun Singh Bhati, AOR
Mr. S S Jangra, Adv.
Mr. Shyam D Nandan, Adv.
Dr. Amardeep Gaur, Adv.
Mr. Vinay Kumar Sah, Adv.
M/s V. Maheshwari & Co., AOR
Mr. Mohit D. Ram, AOR
Mr. L. K. Singh, Adv.
Mr. Sushil Kumar Singh, AOR
Mr. Prabhas Bajaj, AOR
Ms. Sadhana Sandhu, AOR
Mr. R.l.syngal, Adv.
Ms. Rita Gupta, Adv.
Mr. Arjun Sain, Adv.
Mr. Sahil Sethi, Adv.
Mr. Samriddh Bindal, Adv.
Mr. Vikash Kumar, Adv.
Ms. Swikriti Singhania, AOR
Mr. Swetank Shantanu, AOR
Mr. Pratap Shanker, Adv.
Mr. Manoj Kumar Tyagi, Adv.
Ms. Shilpi Shrivastava, Adv.
Mr. Ankit Kumar, Adv.
Ms. Sanjivani Pattjoshi, Adv.
Ms. Meenakshi Arora, Sr. Adv.
Mr. Surya Jyoti Singh, Adv.
Ms. Payal Chawla, Adv.
Ms. Bhargavi Chauhan, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Nitin Saluja, AOR
Ms. Ishita Soni, Adv.
Ms. Garima Singh, Adv.
5
Mr. Manoj C. Mishra, AOR
Mr. Parth Yadav, AOR
Ms. Aditi Mohan, Adv.
Mr. Sparsh Goel, Adv.
Ms. Mani Munjal, Adv.
For Respondent(s) :Mr. Chirag M. Shroff, AOR
Mr. Viresh B. Saharya, AOR
Mr. Garvesh Kabra, AOR
Mrs. Pooja Kabra, Adv.
Mrs. Nikita Kabra Jaju, Adv.
Mr. Dhawal Uniyal, Adv.
Mr. Kanik N. Jindal, Adv.
Mr. K.M. Nataraj Ld, A.S.G.
Mr. Shailesh Madiyal, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Ranjana Narayan, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Vatsal Joshi, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Gopal Jha, AOR
Mr. Parijat Kishore, AOR
Mr. Guntur Pramod Kumar, AOR
Mr. Prem Prakash, AOR
Mr. Sumeer Sodhi, AOR
Mr. Arjun Nanda, Adv.
Mr. Ravinder Kumar Yadav, AOR
Mr. Vinay Mohan Sharma, Adv.
Mrs. Arti Anupriya, Adv.
Ms. Kritika Yadav, Adv.
Mr. Kartikey, Adv.
Mr. Paras Juneja, Adv.
Mr. Vineet Yadav, Adv.
Mr. Amir Yadav, Adv.
Mr. Sanjay Kumar Dubey, AOR
Mr. Rakesh Kumar Tiwari, Adv.
Ms. Shuchi Singh, Adv.
Ms. Shivani Mishra, Adv.
Mr. Aayush Kesharwani, Adv.
Mr. Rahul Kulhare, Adv.
Mr. Ankur Mishra, Adv.
Ms. Nidhi, AOR
6
Mr. Shree Pal Singh, AOR
Mr. Sriram Parakkat, Adv.
Mr. Aditya Santosh, Adv.
Mr. Venugopal Pillai, Adv.
Ms. Maneesha Sunilkunar, Adv.
Mr. Anadhu S Nair, Adv.
Mr. Venugopal Pillai J, Adv.
M/s Lawfic, AOR
Mr. Manoj C. Mishra, AOR
Mr. Avinash Sharma, AOR
Mr. Rajeev Singh, AOR
Mr. Manoj K. Mishra, AOR
Mr. Umesh Dubey, Adv.
Ms. Madhulika, Adv.
Mr. Anand Kumar Rai, Adv.
Ms. Yashica Rawal, Adv.
Mr. Amulya Dev Mishra, Adv.
M/S. V. Maheshwari & Co., AOR
Mr. Sanjay Kumar Tyagi, AOR
Ms. Manju Jetley, AOR
M/S. VKC Law Offices, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Sahil Sethi, Adv.
Mr. Samriddh Bindal, Adv.
Mr. Vikash Kumar, Adv.
Ms. Swikriti Singhania, AOR
Mr. S. K. Verma, AOR
Mr. Vishal Prasad, AOR
Mr. Shekhar Kumar, AOR
Mr. Atmaram N.s. Nadkarni, Sr. Adv.
Ms. Ruchira Gupta, Adv.
Mr. Salvador Santosh Rebello, AOR
Ms. Pooja Tripathi, Adv.
Mr. Areen Gulati, Adv.
Mr. Mohtisham Ali, Adv.
Ms. Moulishree Pathak, Adv.
Ms. Manisha Gupta, Adv.
Ms. Arzu Paul, Adv.
Ms. Himanshi Nagpal, Adv.
Ms. Deepti Arya, Adv.
Mr. Ujjawal Agrawal, Adv.
Mr. Gyanendra Singh Yadav, Adv.
Mr. Utsav Tarsolia, Adv.
7
Mr. Ashish Pandey, AOR
Mr. Shubham Saxena, Adv.
Mr. Anmol Goyal, Adv.
Ms. Pragya Agarwal, Adv.
Mr. Atin Handuja, Adv.
Mr. Mohit Paul, AOR
Ms. Rangoli Seth, Adv.
Ms. Sanjleena Lal, Adv.
Mr. Rohit, Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Shubhanshu Gupta, AOR
Mr. Kartik Pant, Adv.
Mr. Keith Verghese, Adv.
Mr. Srijan Sonkar, Adv.
Mr. Sunil K Kalra, Adv.
Ms. Priya Sharma, Adv.
Mr. Shrey Ravi Dambhare, AOR
Mr. Nehanshu P. Patil, Adv.
Mr. Mohit D. Ram, AOR
Mr. K.B. Upadhyay, Adv.
Mr. S.N. Tripathi, Adv.
Mr. S.D. Mishra, Adv.
Mr. Shailesh Tiwari, Adv.
Mr. Raja Ram Tripathi, Adv.
Mr. Maruti Nandan, Adv.
Mr. Pushkar Anand, AOR
Mr. Ajit Sharma, AOR
Mr. Anish R. Shah, AOR
Krishnamohan K., AOR
Mr. Mareesh Pravir Sahay, AOR
Mr. Dhruv Mehta, Sr. Adv.
Mr. Shubhanshu Gupta, AOR
Mr. Kartik Pant, Adv.
Mr. Keith Verghese, Adv.
Mr. Srijan Sonkar, Adv.
Mr. Vipin Sanghi, Sr. Adv.
Mr. Abhishek Anand, Adv.
Mr. Mandeep Kalra, AOR
Mr. Karan Kohli, Adv.
Ms. Palak Kalra, Adv.
Ms. Ridhima Mehrotra, Adv.
Ms. Radhika Narula, Adv.
Ms. Anushna Satapathy, Adv.
Ms. Chitrangada Singh, Adv.
8
Ms. Radhika Jalan, Adv.
Ms. Widaphi Lyngdoh, Adv.
Mr. Yashas J, Adv.
Ms. Gauri Rajput, Adv.
Mr. Vaibhav Yadav, Adv.
Mr. Paras Mohan Sharma, Adv.
Ms. Shefali Tripathi, Adv.
Mr. Jogy Scaria, AOR
Mr. Himanshu Bhushan, AOR
Mr. Kumar Mihir, AOR
Mr. Ashish Pandey, AOR
Mr. Shubham Saxena, Adv.
Mr. Anmol Goyal, Adv.
Ms. Pragya Agarwal, Adv.
Mr. Atin Handuja, Adv.
Ms. Garima Bajaj, AOR
Mr. Mohit Paul, AOR
Ms. Rangoli Seth, Adv.
Ms. Sanjleena Lal, Adv.
Mr. Rohit, Adv.
Mr. Vivek Narayan Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. During the course of the hearing it is brought to our notice that the FIRs of the investigation in relation to the Project in question were clubbed/consolidated by this Court in these proceedings vide order dated 12.05.2022.
2. The instant petitioner in relation to a dispute, unrelated to the issue in question, preferred an application under Section 482 of Cr. P.C. before the High Court of Judicature at Allahabad being Application No.25724 of 2022 in which the further proceedings in case No.1559 of 2019 arising out of the first F.I.R being No 353 of 2015 registered against the present petitioner stands stayed. At the time, when this Court had 9 passed the order of clubbing of the FIRs and the investigation in relation thereto, there were just 41 + 5 = 46 FIRs.
3. Shri Garvesh Kabra, learned Standing Counsel for the State of Uttar Pradesh has invited our attention to the fact, by placing on record document indicating that at least 55 FIRs stand registered against the instant petitioner.
4. We notice that the FIR, first point in time i.e. 353 of 2015 dated 09.06.2015 was registered only under Section 406 IPC. Whereas subsequent several FIRs are registered under Sections 406, 420,467, 468, 471, 504, 506, 389 and 120B of IPC and in almost all the FIRs not only the investigation is complete but the Trial Court has taken cognizance.
5. We are also informed that the SLP (Crl.)Dy. No.39376/2025 arising from the order passed in Crl. Miscellaneous Application No.25724 of 2022 preferred by one of the parties, before this Court, was disposed of vide order dated 28.07.2025 with a request to the High Court to decide the said application expeditiously, and preferably within a period of three months from the date of passing of the order i.e.28.07.2025. We are informed that till date no progress has been made therein.
6. Shri Gopal Sankaranarayanan, learned senior counsel submits that to this effect an I.A. No.285421/2025 already stands filed seeking clarification of our order dated 12.05.2022. Let reply to this application be filed before the next date of hearing. In fact, copy thereof can be handed over to us in the Court during the course of the proceedings.
10
7. Ordinarily, today itself we would have transmitted the record of Application filed under section 482 of Cr.PC. being No.25724/2022 from the High Court of Judicature at Allahabad to this Court and ourselves dealt with the matter on merits, but however, we refrain from doing so at this point in time, but direct the Registrar General of the High Court of Judicature at Allahabad to send a soft copy of the said file to this Court latest by Monday i.e.on 09.02.2026.
8. Registrar (Judl.)concerned of this Court is directed to forthwith communicate this order to the Registrar General of the High Court of Judicature at Allahabad.
9. We have heard Mr. Dhruv Mehta, learned senior counsel and he was on his legs when the Court rose for the day.
10. List on 09.02.2026 at 2.00 P.M. (RAJNI MUKHI) (ANU BHALLA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 11