Supreme Court - Daily Orders
Inspector Of Police Cbi, Acb, Coachin vs P.A. Thomas on 4 October, 2019
Bench: Indu Malhotra, R. Subhash Reddy
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 1532 OF 2019
(Arising out of SLP (Crl. ) No. 8050 of 2019)
INSPECTOR OF POLICE CBI, ACB, COCHIN Appellant(s)
VERSUS
P.A. THOMAS Respondent(s)
O R D E R
Leave granted.
We have heard learned counsel for the parties. The High Court while hearing the early hearing application filed by the Respondent vide the impugned Order dated 2.11.2018, directed that the conviction order passed by the trial court shall not affect the future prospects of the appellant (respondent herein) till further orders.
Aggrieved by the said direction, the CBI has filed the present Appeal.
Signature Not Verified
We feel that the said direction could not have Digitally signed by NEELAM GULATI been passed at the interim stage, in view of the Date: 2019.10.14 16:12:30 IST Reason:
order of conviction passed by the Trial Court. We 2 set aside the direction passed by the High Court in the impugned order.
The respondent may, however, move the High court for seeking expeditious disposal of the pending Criminal Appeal.
The Appeal is allowed in the aforesaid terms.
................J. (INDU MALHOTRA) ................J. (R. SUBHASH REDDY) NEW DELHI;
OCTOBER 04, 2019
3
ITEM NO.60 COURT NO.15 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). 8050/2019
(Arising out of impugned final judgment and order dated 02-11-2018 in CRLMA No. 03/2018 IN Crl.A. No. 900 of 2018 passed by the High Court of Kerala At Ernakulam) INSPECTOR OF POLICE CBI, ACB, COCHIN Petitioner(s) VERSUS P.A. THOMAS Respondent(s) (FOR ADMISSION and I.R. and IA No.126696/2019-CONDONATION OF DELAY IN FILING ) Date : 04-10-2019 This petition was called on for hearing today. CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA HON'BLE MR. JUSTICE R. SUBHASH REDDY For Petitioner(s) Mr. Aman Lekhi, ASG Mr. Saurabh Mishra, Adv.
Mr. Tarunvir Singh Khehar, Adv. Mr. Vishal Tripathi, Adv. Mr. Arvind Kumar Sharma, AOR For Respondent(s) Mr. Raghenth Basant, Adv.
Mr. Mithun Verghis, Adv.
Mr. Raghav Mehrotra, Adv.
Ms. Liz Mathew, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The Appeal is allowed in terms of the signed order.
Pending applications, if any, are disposed of.
(NEELAM GULATI) (PRADEEP KUMAR)
COURT MASTER (SH) BRANCH OFFICER
(Signed Order is placed on the file)