Supreme Court - Daily Orders
Republic Of India (Cbi) vs Mahendra Maharana on 17 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
1
ITEM NO.20 COURT NO.11 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 36746/2023
(Arising out of impugned final judgment and order dated 03-04-2023
in CRLA No. 404/2011 passed by the High Court Of Orissa At Cuttack)
REPUBLIC OF INDIA (CBI) Petitioner(s)
VERSUS
MAHENDRA MAHARANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.200209/2023-CONDONATION OF DELAY
IN FILING and IA No.200210/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.200211/2023-EXEMPTION FROM FILING
O.T. )
Date : 17-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mrs. Aishwarya Bhati, A.S.G.
Ms. Ruchi Kohli, Adv.
Ms. Megha Karanwal, Adv.
Ms. Swarupama Chaturvedi, Adv.
Ms. Preeti Rani, Adv.
Mr. Digvijay Dam, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel appearing for the petitioner states that Central Bureau of Investigation (CBI) has filed this special leave petition purportedly on behalf of Republic of India as while filing Signature Not Verified this petition, the cause title of the appeal before the High Court Digitally signed by Neetu Khajuria Date: 2023.10.18 10:20:11 IST Reason: was copied. We, accordingly, permit the petitioner to amend the cause title and delete the name of Republic of India. 2 Amended cause title be filed within a period of two weeks from today.
After having perused the impugned judgment and other materials on record, we find that the view taken by the High Court was a plausible view, which could have been taken on the basis of evidence on record. Hence, the Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)