V Balasubramanian vs Central Bureau Of Investigation
2019 Latest Caselaw 3582 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Reserved on: July 25, 2019
                            Pronounced on: 01 August, 2019

+      CRL.M.C. 2529/2017 & CRL.M.A. 10550/2017

       V BALASUBRAMANIAN                                   ..... Petitioner
                   Through:              Mr. Amit Desai, Senior Advocate
                                         with Mr. Gopal Krishna Shenoy,
                                         Mr. K.R. Saviprabhu, Mr. Vishnu,
                                         Mr. Rohit Chandra & Mr. Ved
                                         Prakash Sharma, Advocates
                            Versus

       CENTRAL BUREAU OF INVESTIGATION          ..... Respondent
                   Through: Mr. Prasanta Varma, Special
                             Public Prosecutor with Ms. Prativa
                             Varma & Ms. Chetna, Advocates

+      CRL.M.C. 2530/2017 & CRL.M.A. 10552/2017

       A. N. SETHURAMAN                                    ..... Petitioner
                     Through:            Mr. Amit Desai, Senior Advocate
                                         with Mr. Gopal Krishna Shenoy,
                                         Mr. K.R. Saviprabhu, Mr. Vishnu,
                                         Mr. Rohit Chandra & Mr. Ved
                                         Prakash Sharma, Advocates
                            Versus

       CENTRAL BUREAU OF INVESTIGATION          ..... Respondent
                   Through: Mr. Prasanta Varma, Special
                             Public Prosecutor with Ms. Prativa
                             Varma & Ms. Chetna, Advocates

+      CRL.M.C. 2531/2017 & CRL.M.A. 10554/2017

       SHANKAR ADAWAL                                ..... Petitioner

CRL.M.C. 2594/2012 & connected matters                                  Page 1 of 3
                             Through:     Mr. N. Hariharan, Senior
                                         Advocate, with Mr. Siddharth
                                         Singh Yadav, Ms. Punya Rekha,
                                         Mr. Prateek Bhalla, Mr. Sharang
                                         Dhulia & Mr. Govind Venugopal,
                                         Advocate

                            Versus

       CENTRAL BUREAU OF INVESTIGATION          ..... Respondent
                   Through: Mr. Prasanta Varma, Special
                             Public Prosecutor with Ms. Prativa
                             Varma & Ms. Chetna, Advocates

+      CRL.M.C. 2532/2017 & CRL.M.A. 10556/2017

       RELIANCE INDUSTRIES LIMITED              ..... Petitioner
                    Through: Mr. Amit Desai, Senior Advocate
                              with Mr. Gopal Krishna Shenoy,
                              Mr. K.R. Saviprabhu, Mr. Vishnu,
                              Mr. Rohit Chandra & Mr. Ved
                              Prakash Sharma, Advocates
                    Versus

       CENTRAL BUREAU OF INVESTIGATION         ..... Respondent
                    Through: Mr. Prasanta Varma, Special
                             Public Prosecutor with Ms. Prativa
                             Varma & Ms. Chetna, Advocates
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                            ORDER

The challenge in the above captioned petitions is to impugned order of 15th May, 2017 vide which application under Section 311 Cr.P.C. of respondent-CBI has been allowed by the trial court.

Since vide separate order in Crl.M.C. 2594/2012 proceeding arising out of RC No. 9(s)/1998, titled as CBI Vs. (i) V. Balasubramanian

(ii) A.N. Sethuraman (iii) Shanker Adawal & (iv) Reliance Industries Ltd. through V. Balasubramanian, have been quashed, therefore these petitions and applications are disposed of as infructuous.

(SUNIL GAUR) JUDGE JULY 25, 2019 p'ma/r