Supreme Court - Daily Orders
Republic Of India Central Bureau Of ... vs Sagar Kumar Ray on 5 January, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
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ITEM NO.18 Court 15 (Video Conferencing) SECTION II-B
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). 6896-
6897/2016
(Arising out of impugned final judgment and order dated 12-05-2015
in BLAPL No. 639/2015 22-07-2015 in MC No. 721/2015 22-07-2015 in
BLAPL No. 639/2015 passed by the High Court Of Orissa At Cuttack)
REPUBLIC OF INDIA CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
SAGAR KUMAR RAY Respondent(s)
IA No. 13006/2016 - CONDONATION OF DELAY IN FILING
IA No. 14631/2016 - PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 05-01-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Ms. Ashvariya Bhati,ASG
Mr. Akshay Amritanshu, Adv.
Mr. Mukul Singh, Adv.
Mr. SK Tyagi, Adv.
Ms. Praveena Gautam, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Ms Anjana Prakash, Sr. Adv.
Mr. Avnish Kumar Sharma, Adv.
Mr. S. Debabrata Reddy, Adv.
Mr. R.M.Patnaik, AOR
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2022.01.06
17:15:55 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to condone the delay, as on merits we are not inclined to interfere in a matter granting bail in 2016. The special leave petition is dismissed. However, dismissal of the present special leave petition would not come in the way of the petitioner for filing an application for cancellation of bail. If any such application is filed, the same would be considered in accordance with the law. We have not commented on this aspect. We also clarify that the impugned order or this order would not be considered as expression of opinion on merits of the case. Pending application(s), if any, stand disposed of.
(BABITA PANDEY) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)