Hari Sankaran vs Serious Fraud Investigation ...
2022 Latest Caselaw 1836 Bom

                                                                                   2. APL 507-2021.doc
            Digitally
            signed by
            RUPALI
RUPALI      RAJESH
RAJESH
WAKODIKAR
            WAKODIKAR
            Date:
            2022.02.24
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            16:59:11
            +0530
                                       CRIMINAL APPELLATE JURISDICTION
                                     CRIMINAL APPLICATION NO. 507 OF 2021

                         Hari Sankaran                                     ...Applicant
                              Versus
                         Serious Fraud Investigation Office                ...Respondent

                         Mr. Aabad Ponda, Sr. Counsel a/w Mr. V.S.Negi a/w Ms. Ekta Tyagi, a/w
                         Mr. Pratik Thakur, a/w Ms. Priyamvada Singhania i/b DSK Legal for the
                         Applicant.

                         Mr. Hiten Venegaonkar a/w Mr. Pradeep Kadam for the Respondent.


                                                     CORAM : REVATI MOHITE DERE, J.

DATE : 23rd FEBRUARY, 2022

P.C. :

1. After the matter was reserved for orders on 9th January, 2022,

learned Counsel Mr. Venegaonkar appearing for the respondent i.e. Serious

Fraud Investigation Office (SFIO) tendered the latest judgment of the Apex

Court in the case of Serious Fraud Investigation Office V/s. Rahul Modi

and Ors.1, on 8th February, 2022, through the Court Sheristedar.

2. Pursuant thereto, learned Counsel appearing for the petitioner

got the matter circulated today. Learned Counsel has tendered a brief note

1 Cri. Appeal Nos. 185-186 of 2022 Dated 7th February, 2022.

 Wakodikar                                                                                         1/2
                                                                    2. APL 507-2021.doc

in response to the Judgment placed on record by the learned Counsel for

the Respondent-SFIO on 8th February, 2022. The same is taken on record.

3. Matter is reserved for orders.

REVATI MOHITE DERE, J.

Wakodikar                                                                          2/2