Supreme Court - Daily Orders
The State Of Delhi Central Bureau Of ... vs Vipin Sahni on 5 February, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.(s). 224 OF 2018
(Arising out of SLP(CRL.)No.6870 of 2015)
CENTRAL BUREAU OF INVESTIGATION Appellant(s)
VERSUS
VIPIN SAHNI & ANR. Respondent(s)
O R D E R
Leave granted.
We have heard learned counsel for the parties and perused the record.
Case of the investigating agency against the respondents is that while seeking approval for Business School for Women and International Business School of Delhi from All India Council for Technical Education (AICTE), the respondents did not disclose that the land at which the said schools were set up, were under mortgage and on account of that concealment they got the benefit of the approval for setting up of the said institutions.
The High Court held that for Business School of Delhi, the respondents have furnished the information about the disclosure of the mortgage of land and quashed the proceedings without recording any finding with respect to the disclosure about Business School for Woman and International Business School of Delhi. Signature Not Verified
Accordingly, we set aside the order of quashing to that extent Digitally signed by MAHABIR SINGH Date: 2018.02.06 but we make it clear that the trial court will be at liberty to go 17:39:56 IST Reason:
into the merits of the above issue at the stage of framing of charges.2
The appeal is allowed in above terms.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, February 5, 2018.
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ITEM NO.48 COURT NO.11 SECTION II
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). 6870/2015
(Arising out of impugned final judgment and order dated 14-02-2013 in APPLICATION (U/S 482) No. 37398/2012 passed by the High Court Of Judicature At Allahabad) CENTRAL BUREAU OF INVESTIGATION Petitioner(s) VERSUS VIPIN SAHNI & ANR. Respondent(s) Date : 05-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. P.K.Dey,Adv.
Mr. T.A. Khan,Adv.
Mr. Hemant Arya,Adv.
Mr. Mukesh Kumar Maroria, AOR For Respondent(s) Mr. Siddharth Luthra,Sr.Adv.
Mr. Abhay Kumar, AOR Mr. Vineet Kumar singh,Adv. Mr. Saurabh Mishra,Adv.
Mr. Bilal Khan,Adv.
Mr. Himanshu,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
In terms of the signed order, the appeal is allowed.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)