Supreme Court - Daily Orders
Pooja Singhal vs Directorate Of Enforcement on 3 January, 2023
Bench: Sanjay Kishan Kaul, Abhay S. Oka
1
ITEM NO.9 COURT NO.2 SECTION II-A
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). 11971/2022
(Arising out of impugned final judgment and order dated 03-11-2022
in BA No. 8937/2022 passed by the High Court Of Jharkhand At
Ranchi)
POOJA SINGHAL Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
IA No. 192590/2022 - INTERIM BAIL Date : 03-01-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Amar Gahlot, Adv.
Mr. Rajat Mittal, AOR Ms. Anshi Bhatia, Adv.
Mr. Sanyam Agarwal, Adv.
Mr. Shyam Singh Chauhan, Adv. Mr. Sudipto Sarkar, Adv.
Mr. Sudhanshu Singh, Adv. Ms. Anshi Bhatia, Adv.
Mr. Asif Ahmed, Adv.
Mr. Akshat Kumar, Adv.
Mr. Karanvir Gogia, Adv.
Mr. Kushagra Raghuvanshi, Adv.
For Respondent(s) Mr. S.v. Raju, A.S.G. Mr. Rajat Nair, Adv.
Mr. Rajan Kumar Chaurasia, Adv. Mr. Annam Venkatesh, Adv. Ms. Sairica Raju, Adv.
Mr. Ashutosh Ghade, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Mukesh Kumar Maroria, AOR Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by ASHA SUNDRIYAL Date: 2023.01.03 16:53:57 IST Reason: O R D E R IA No. 192590/2022 IN SLP(Crl.) 11971/2022 On hearing learned counsel for the parties on 2 issue of interim bail, in view of the diagnosis required for the daughter of the petitioner, we grant one month’s interim bail to the petitioner from the date of release, for the time being.
Since the treatment is to be undertaken in Delhi NCR, Gurgaon and Mumbai, the petitioner will not visit JHarkhand, except for hearing.
SLP(Crl.) 11971/2022 Learned counsel for the respondent seeks three weeks’ time to file counter affidavit. Permission granted.
List on 06.02.2023.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)