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Anil Kumar Rawat vs Central Bureau Of Investigation Eow on 4 May, 2022

Bench: Sanjay Kishan Kaul, M.M. Sundresh

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                                       IN THE SUPREME COURT OF INDIA
                                      CRIMINAL APPELLATE JURISDICTION

                                          Criminal Appeal No.731/2022
                                          (@ SLP (CRL.) No.9679/2021)

     ANIL KUMAR RAWAT                                                                Appellant(s)

                                                          VERSUS

     CENTRAL BUREAU OF INVESTIGATION EOW                                            Respondent(s)

                                                        WITH

                                              Crl.A. No.732/2022
                                           (@ SLP (CRL.) No.847/2022

                                              Crl.A. No.733/2022
                                          (@ SLP (CRL.) No.3596/2022)


                                                      O R D E R

Leave granted.

On hearing learned counsel for parties we may note that the charge-sheet(s) in these cases have been filed and cognizance has been taken.

We had restrained the arrest on the continued assurance of cooperation in investigation as the appellants had joined investigation and no need was ever felt to take them into custody. The position,in any case now, stands enunciated in the reportable order of this Court dated 16.8.2021 in Crl. Appeal No.838 of 2021 titled “Siddharth Vs. The State of Uttar Pradesh & Anr.”,that a person need not be produced in custody on charge- Signature Not Verified sheet being filed.

RASHMI DHYANI Date: 2022.05.04 16:40:13 IST Reason:

In view of the aforesaid, in the event of arrest, the appellants be admitted to bail on terms and conditions to the  2 satisfaction of the trial Court.

Criminal appeals stand disposed of.

………………………………………………………J. [SANJAY KISHAN KAUL] ………………………………………J. [M.M. SUNDRESH] NEW DELHI;

04th MAY, 2022.

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ITEM NO.11                  COURT NO.6                          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.9679/2021 (Arising out of impugned final judgment and order dated 02-11-2021 in ABA No.1824/2021 passed by the Special Judge (Anti Corruption), CBI Court No.1, Ghaziabad) ANIL KUMAR RAWAT Appellant(s) VERSUS CENTRAL BUREAU OF INVESTIGATION EOW Respondent(s) WITH SLP(Crl.) No.847/2022 (II) SLP(Crl.) No.3596/2022 (II) (I.A. No. 56683/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 04-05-2022 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mrs. Kiran Suri, Sr. Adv.

Mr. Purvesh Buttan, Adv.

Mr. Karan Batura, AOR Mr. S.J. Amith, Adv.

Mr. Fahad Imtiaz, Adv.

Mr. Shubham Popli, Adv.

Mr. Prateek Narwar, Adv.

Mr. Mohit Rana, Adv.

Mr. Akhil Sharma, Adv.

Mr. Kaushal, Adv.

Mr. Ankur Yadav, AOR For Respondent(s) Mr. Sanjay Jain, ASG Ms. Swati Ghildiyal, Adv.

Ms. Rukmini Bobde, Adv.

Mr. Shashank Bajpai, Adv.

Mr. Anukalp Jain, Adv.

Mr. Nishank Tripathi, Adv.

Mr. Shubhankar Singh, Adv.

Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.

Criminal appeals stand disposed of in terms of the signed order.

Pending application(s), if any, stands disposed of.

(RASHMI DHYANI)                                   (POONAM VAID)
COURT MASTER                                     COURT MASTER

(signed order is placed on the file)