Supreme Court - Daily Orders
Balkrishan Rajendraprash Chaubey vs Cbi on 1 September, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.1 COURT NO.11 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. NO. 16123/2014
IN
CRIMINAL APPEAL NO. 699/2014
BALKRISHAN RAJENDRAPRASH CHAUBEY Appellant(s)
VERSUS
CBI & ANR. Respondent(s)
(FOR MODIFICATION OF COURT'S ORDER AND OFFICE REPORT)
Date : 01/09/2014 This Crl.M.P. was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s) Mr. Sushil Karanjkar, Adv.
Mr. Charudatta Mahindrakar, Adv.
Mr. A. Selvin Raja, Adv.
Ms. Praveena Gautam, Adv.
For Respondent(s) Mr. Subramonium Prasad, Adv.
Mr. Maheen Pradhan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having considered the statements made in the Crl.M.P. and the submissions advanced, we are not inclined to cause any modification of the terms/conditions of bail granted by this Court on 28th March, 2014. Consequently, the Crl.M.P. is dismissed.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.09.03 [SIGNED ORDER IS PLACED ON THE FILE] 17:09:04 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRLMP. NO. 16123/2014 IN CRIMINAL APPEAL NO.699/2014 BALKRISHAN RAJENDRAPRASH CHAUBEY …APPLICANT APPELLANT VERSUS CBI & ANR. ...RESPONDENTS ORDER Having considered the statements made in the Crl.M.P. and the submissions advanced, we are not inclined to cause any modification of the terms/conditions of bail granted by this Court on 28th March, 2014. Consequently, the Crl.M.P. is dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(R.K. AGRAWAL) NEW DELHI SEPTEMBER 01, 2014