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Ramesh J. S. vs Central Bureau Of Investigation on 12 June, 2023

Bench: Aniruddha Bose, Rajesh Bindal

     ITEM NO.9                               COURT NO.6                   SECTION II

                                    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). 20136/2023

     (Arising out of impugned final judgment and order dated 25-01-2023
     in CRMABA u/s 438 CR.P.C. No. 4787/2022 passed by the High Court Of
     Judicature At Allahabad)

     RAMESH J. S.                                                           Petitioner(s)
                                                      VERSUS

     CENTRAL BUREAU OF INVESTIGATION                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.110906/2023-CONDONATION OF DELAY
     IN FILING and IA No.110907/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 12-06-2023 This matter was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                              HON'BLE MR. JUSTICE RAJESH BINDAL
                                         (VACATION BENCH)

     For Petitioner(s)                  Mr. Wills Mathews, Adv.
                                        Mr. Dhanesh M Nair, Adv.
                                        Mr. Paul John Edison, Adv.
                                        Mr. Rakesh Garg, Adv.
                                        Mr. Ashish Gopal Garg, Adv.
                                        Mr. Nand Ram, Adv.
                                        Ms. Shweta Garg, AOR

     For Respondent(s)


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

On the prayer of learned advocate appearing for the petitioner, the present petition is dismissed as withdrawn with liberty to the petitioner to apply for appropriate order/direction before the High Court.

Pending application(s), if any, shall stand disposed of.

     (NIRMALA NEGI)                                                      (VIDYA NEGI)
     COURT MASTER (SH)                                                 ASSISTANT REGISTRAR