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Central Bureau Investigation vs Ashish Gupta on 9 July, 2018

Bench: Arun Mishra, S. Abdul Nazeer

     ITEM NO.70                          COURT NO.8                 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).    2280/2018

     (Arising out of impugned final judgment and order dated 03-08-2017
     in CRMM No. 8718/2015 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     CENTRAL BUREAU INVESTIGATION                                    Petitioner(s)

                                                VERSUS

     ASHISH GUPTA & ORS.                                             Respondent(s)

     Date : 09-07-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)              Mr. Vikramjeet Banerjee, ASG
                                    Mr. P.K. Dey, Adv.
                                    Mr. Sachin Sharma, Adv.
                                    Mr. Santosh Kumar, Adv.
                                    Mr. Shubhandu Anand, Adv.
                                    Mr. Arvind Kumar Sharma, AOR
                                     Mr. G.S. Makker, Adv.

     For Respondent(s)              Mrs. Jaspreet Gogia, Adv.


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

It is stated that the police has not been able to make any progress so far in the investigation, inspite of efforts, hence we are not interfering with the impugned order passed by the High court. Consequently the special leave petition stands disposed of.

Let CBI to investigate the matter now. However, we make it clear that this order is passed in the peculiar facts of the case, considering the fact that it is a case of double murder which Signature Not Verified should not go untraced.

Reason: Pending application, if any, also stand disposed of.

     (NEELAM GULATI)                                              (JAGDISH CHANDER)
     COURT MASTER (SH)                                               BRANCH OFFICER