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Rajeev Kumar Rana vs Serious Fraud Investigation Office ... on 14 July, 2023

Bench: A.S. Bopanna, Sudhanshu Dhulia

     ITEM NO.14                                     COURT NO.7                        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 for Special Leave to Appeal (Crl.)                                 No. 6224/2023

     (Arising out of impugned final judgment and order dated 04-05-2023
     in CRM No. 19382/2023 in CRM-M-15759/2023 passed by the High Court
     of Punjab & Haryana at Chandigarh)

     RAJEEV KUMAR RANA                                                                 Petitioner(s)

                                                           VERSUS

     SERIOUS FRAUD INVESTIGATION OFFICE (SFIO)                                         Respondent(s)

     ([ PETITIONER IS IN JAIL ]
     ( IA No. 99403/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND IA No. 99406/2023 - EXEMPTION FROM FILING O.T.)

     Date : 14-07-2023 These matters were called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE A.S. BOPANNA
                              HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)                      Mr. S. Nagamuthu, Sr. Adv.
                                            Mr. Gautam Awasthi, AOR
                                            Mr. Ayush Choudhary, Adv.
                                            Mr. Devanshu Yadav, Adv.
                                            Mr. Sameer Pandey, Adv.
                                            Mr. Sahil Sharma, Adv.
                                            Mr. Gaurav Malhotra, Adv.
                                        
     For Respondent(s)                      Mr. Vikramjeet Banerjee, A.S.G.
                                            Mr. Digvijay Dam, Adv.
                                            Ms. Nidhi Khanna, Adv.
                                            Ms. Rukhmini Bobde, Adv.
                                            Mr. Raghav Sharma, Adv.
                                            Mr. Arvind Kumar Sharma, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard learned senior counsel for the petitioner as also learned ASG for the respondent and perused the petition papers.

At this Stage, we see no reason to interfere with the impugned order.

However, we take note of the submission put forth by the learned senior counsel for the petitioner that the mother of the petitioner is critically ill. If that be so, considering the fact that a fresh bail application for bail has been filed before the High Court, it would be open for the petitioner to seek for early hearing/advancement of the said petition and in the said proceedings if necessary documents relating to the illness of the mother is produced, it would be open for the High Court to consider as to whether any interim bail is to be granted, pending consideration of the main petition, if the same cannot be taken up for disposal.

With the said liberty, the special leave petition stands disposed of.

Pending application(s) shall also stand disposed of.

     (RAJNI MUKHI)                             (DIPTI KHURANA)
    COURT MASTER (SH)                         ASSISTANT REGISTRAR




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