Supreme Court - Daily Orders
The Directorate Of Enforcement vs Anil Vasantrao Deshmukh on 11 October, 2022
Bench: D.Y. Chandrachud, Hima Kohli
ITEM NO.38 COURT NO.2 SECTION II-A
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). 32078/2022
(Arising out of impugned final judgment and order dated 04-10-2022
in BA No. 1021/2022 passed by the High Court Of Judicature At
Bombay)
THE DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
ANIL VASANTRAO DESHMUKH Respondent(s)
[WITH OFFICE REPORT]
Date : 11-10-2022 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Mukesh Kumar Maroria, AOR
Mr. Sudarshan K., Adv.
Mr. Rajat Nair, Adv.
Mr. Kanu Agarwal, Adv.
Mr. Zoheb Hussain, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Ms. Aparna Bhat, AOR
Ms. Manisha Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the special leave petition against the grant of bail by the High Court to the first respondent.
Signature Not Verified 2 Digitally signed by GULSHAN KUMARSince the observations in the impugned order of the High Court are confined to ARORA Date: 2022.10.12 16:36:49 IST the question as to whether the respondent was entitled to the grant of bail, we Reason:
clarify that these observations shall be construed only for that purpose. In other 2 words, the observations shall not affect the merits of the trial or be pressed in any other collateral proceedings.
3 The Special Leave Petition is accordingly dismissed.
4 Pending applications, if any, stand disposed of.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR) AR-CUM-PS ASSISTANT REGISTRAR