Supreme Court - Daily Orders
Anil Bhatia vs State on 2 May, 2016
ØITEM NO.16 COURT NO.12 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. 3308/2016
(Arising out of impugned final judgment and order dated 29/03/2016
in BA No. 2591/2015 passed by the High Court Of Delhi At New Delhi)
ANIL BHATIA Petitioner(s)
VERSUS
STATE Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment, exemption from filing O.T. and interim relief)
Date : 02/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Basant R., Adv.
Mr. Pradeep Kumar Kaushik, Adv.
Mr. Mukesh Kumar Sharma, Adv.
Dr. Sunil Kumar, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in six weeks. Dasti service, in addition, is permitted. Till the next date of hearing, the petitioner shall not be arrested in FIR No.1159/2014 dated 11.10.2014 filed under Section 420 of the Indian Penal Code with Police Station Rajouri Garden, New Delhi. It is, however, impressed upon that he shall cooperate with the investigation.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master