Sunil Singla vs Central Bureau Of Investigation ...
2023 Latest Caselaw 1065 Bom

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          Digitally
                                                                                    7.WP.43.2020.doc
          signed by
          ANANT
ANANT     KRISHNA


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KRISHNA   NAIK
          Date:
NAIK      2023.02.03
          12:16:34
          +0530
                                     CRIMINAL APPELLATE JURISDICTION

                                         WRIT PETITION NO.43 OF 2020

                       Sunil Singla                                 ...Petitioner
                             vs.
                       Central Bureau of Investigation & Anr.       ...Respondents

AND WRIT PETITION NO.44 OF 2020

Murli Singla ...Petitioner vs.

Central Bureau of Investigation & Anr. ...Respondents

Mr. Jay Zaveri a/w. Adv. Rhea Parkash i/b Crawford Bayley and Co. for the Petitioners.

Mr. H. S. Venegavkar a/w. Adv. Ayush Kedia for respondent no. 1- CBI.

Mr. V. B. Konde Deshmukh, APP for the Respondent-state

CORAM : NITIN W. SAMBRE & R. N. LADDHA, JJ

DATED : 1st FEBRUARY, 2023 P.C.:

1. Mr. Venegavkar, learned counsel for the respondent no. 1-CBI

seeks time to respond to the arguments canvassed by learned

counsel for the petitioner viz. issue being covered by the

judgment of the Division Bench of this Court delivered on

22/10/2019 in WP/2367/2019.

2. The sum and substance of the submissions of learned

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7.WP.43.2020.doc

counsel for the petitioner are, in view of the aforesaid Division

Bench judgment of this Court since the materials which are

discovered during the recording of calls and messages were

directed to be destroyed, there is hardly any justifying material to

continue the prosecution against the petitioners.

3. We expect learned counsel for respondent no. 1 to seek

instructions as to the status of Special Leave Petition, if any,

preferred against the aforesaid Division Bench judgment of this

Court.

4. Let the response be placed including affidavit-in-reply by

03/03/2023.

5. Matter to come up for consideration on 08/03/2023.

         (R. N. LADDHA, J)               (NITIN W. SAMBRE, J.)




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