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Sunil Singla vs Central Bureau Of Investigation ...
2023 Latest Caselaw 2229 Bom

Citation : 2023 Latest Caselaw 2229 Bom
Judgement Date : 8 March, 2023

Bombay High Court
Sunil Singla vs Central Bureau Of Investigation ... on 8 March, 2023
Bench: A.S. Gadkari, Prakash Deu Naik
                                     DAE                                                     13-WP-43-2020.doc

                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION
                                                  CRIMINAL WRIT PETITION NO. 43 OF 2020
                                Sunil Singla                                          ...Petitioner
                                         Versus
                                Central Bureau of Investigation                       ...Respondent

                                Mr. Jay Zaveri, Ms.Rhea Parkash i/by Crawford Bayley and Co.
                                Advocate for Petitioner.
                                Mr. H. S. Venegavkar, Spl. P. P. for Respondent/CBI.
                                Mrs. M. M. Deshmukh, APP for Respondent-State.

                                                                   CORAM : A. S. GADKARI AND
                                                                           PRAKASH D.NAIK, JJ.
                                                                     DATE :     8th MARCH, 2023.
                                P.C.:-

1. Mr.Venegavkar, learned Special Public Prosecutor submitted that, the

Judgment dated 22nd October 2019 passed by the Division Bench of this

Court in Criminal Writ Petition No. 2367 of 2019 is under challenge before

the Hon'ble Supreme Court.

2. Learned Advocate for Petitioner submitted that, Order dated 23 rd July

2018 passed in Criminal Revision Application No. 604 of 2015 has also

been challenged by Petitioner before the Hon'ble Supreme Court.

3. In view thereof, adjourned sine die.

4. Petitioner is granted liberty to circulate the Petition after the Special

Leave Petition filed by the C.B.I. against Judgment dated 22 nd October 2019

is decided by the Hon'ble Supreme Court.

(PRAKASH D. NAIK, J.) (A. S. GADKARI, J.)

Digitally signed by DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE Date: 2023.03.10 11:30:54 +0530

 
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