Supreme Court - Daily Orders
Central Bureau Of Investigation vs Chitra Ramkrishna on 13 February, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
1
ITEM NO.34 COURT NO.5 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(s). 1550-
1552/2023
(Arising out of impugned final judgment and order dated 28-09-2022
in BA No. 1522/2022 28-09-2022 in CRLMB No. 587/2022 28-09-2022 in
BA No. 1698/2022 passed by the High Court Of Delhi At New Delhi)
CENTRAL BUREAU OF INVESTIGATION Petitioner(s)
VERSUS
CHITRA RAMKRISHNA ETC. Respondent(s)
(FOR ADMISSION)
Date : 13-02-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Sanjay Jain, A.S.G.
Mr. Rajat Nair, Adv.
Mr. Madhav Sinhal, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Nishank Tripathi, Adv.
Ms. Ashima Gupta, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The present petitions have been filed assailing the order impugned passed by the High Court dated 28.09.2022 granting default bail under Section 167(2) of the Criminal Procedure Code.
After we have heard learned Additional Solicitor General appearing for the petitioner, we find no reason to interfere with Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.02.15 the order impugned.
17:15:53 IST Reason: However, we make it clear that the observation which has been made by the High Court is only limited for examining the scope and ambit of the default bail under Section 167(2) of the 2 Code and will not affect merits of the trial. The Special Leave Petitions are dismissed with the above observations.
The question of law, if any, is left open. (JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER