Supreme Court - Daily Orders
State Of Maharashtra vs Sanjay Motilal Chhabra Etc on 13 May, 2016
Bench: V. Gopala Gowda, Amitava Roy
1
ITEM NO.310 COURT NO.9 SECTION IIA
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).
6654-6655/2014
(Arising out of impugned final judgment and order dated 22/10/2013
in ABA No. 1054/2013 and ABA No. 1055/2013 passed by the High Court
of Judicature at Bombay)
STATE OF MAHARASHTRA Petitioner(s)
VERSUS
SANJAY MOTILAL CHHABRA ETC. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
order and exemption from filing O.T. and office report)
Date : 13/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Nishant Ramakantrao Katneshwarkar,Adv.
For Respondent(s) Mr. Arvind Kumar Sharma,Adv.
Mr. Praveen Swarup,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
State is before this Court against the order of grant of anticipatory bail to the respondents herein in respect of the charge of IPL Match Fixing under the provisions of the Indian Penal Code and the Bombay Prevention of Gambling Act, 1887. Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.05.16 15:01:58 IST Reason: The application(s) of the respondents filed before the learned trial Judge for grant of anticipatory bail was rejected. Aggrieved of the said order, they preferred Criminal Misc. Petition 2 Nos. 1054/2013 and 1055/2013 before the High Court of Judicature at Bombay for grant of anticipatory bail under Section 438 of the Code of Criminal Procedure. The High Court in exercise of its power, after noticing certain facts, subsequent developments and the allegations in relation to the case registered against the accused persons, including the respondents herein, granted anticipatory bail.
It is brought to our notice that the anticipatory bail was granted on 22.10.2013. It is also brought to our notice that the report under Section 173(2) CrPC was filed against twenty accused persons and they have obtained regular bail from the trial court. It appears that against the two respondents herein, report has not been filed. Therefore, the Investigating Officer is directed to further investigate the matter and submit the report in final form within six weeks from today qua the respondents herein. The respondents are at liberty to appear before the trial court and seek regular bail, thereafter.
With the aforesaid observations and directions, the special leave petitions stand disposed.
Pending application, if any, stands disposed as well.
(S. K. RAKHEJA) (SUMAN JAIN)
COURT MASTER COURT MASTER