Full Judgment Text
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No(s). 1393/2013
NAVEEN KAUSHIK Appellant(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
WITH
Crl.A. No. 1377/2013
Crl.A. No. 1394/2013
Crl.A. No. 1382/2013
Crl.A. No. 1383/2013
Crl.A. No. 1384/2013
Crl.A. No(s).1386-1387/2013
Crl.A. No. 1385/2013
Crl.A. No. 1406/2013
Crl.A. No. 1396/2013
Crl.A. No. 1395/2013
Crl.A. No. 1391/2013
Crl.A. No. 1389/2013
Crl.A. No. 1388/2013
Crl.A. No. 1398/2013
Crl.A. No. 1397/2013
SLP(Crl) No(s).2610/2013
Crl.A. No. 1390/2013
Crl.A. No. 1399/2013
Crl.A. No. 1402/2013
Crl.A. No. 1400/2013
Crl.A. No. 1401/2013
Crl.A. No. 1404/2013
Crl.A. No. 1403/2013
Crl.A. No. 1405/2013
SLP(Crl) No. 6835/2013
SLP(Crl) No. 6834/2013
SLP(Crl) No. 6837/2013
Crl.A. No. 388/2014
SLP(Crl) No(s).10050-10051/2013
SLP(Crl) No(s).9652-9653/2013
Crl.A. No. 234/2014
SLP(Crl) No. 5678/2014
SLP(Crl) No. 1451/2014
SLP(Crl) No. 1399/2014
SLP(Crl) No. 2508/2014
SLP(Crl) No. 2970/2014
SLP(Crl) No. 2507/2014
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.05.10
16:53:59 IST
Reason:
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SLP(Crl) No. 2939/2014
SLP(Crl) No. 2977/2014
SLP(Crl) No. 4709/2014
SLP(Crl) No. 6372/2014
SLP(Crl) No. 6391/2014
SLP(Crl) No. 6691-6692/2014
SLP(Crl) No. 9363/2017
O R D E R
We have heard learned counsel for the parties and perused the
record.
Criminal Appeal NO(s).1393 of 2013,
Criminal Appeal NO(s).1377/2013, 1383/2013, 1399/2013, 1405/2013,
and SLP(Crl.)NO.6837/2013,
Criminal Appeal NO.1382 of 2013,
Criminal Appeal NO. 1396 of 2013,
Criminal Appeal NO(s).1389/2013, 1388/2013, 1390/2013
SLP(Crl.)NO.2610/2013,
Crl.Appeal NO(s).1398/2013, SLP (Crl.) NO(s). 6835/2013, 6834/2013,
Criminal Appeal NO(s).1397/2013, 1402/2013, 1401/2013, 1404/2013,
1403/2013, SLP(Crl.)NO(s).9652-53/2013, 1451/2014, 1399/2014,
2508/2014, 2970/2014, 2507/2014, 6372/2014, 6391/2014,
Criminal Appeal NO(s). 1400/2013
Criminal Appeal NO(s). 388/2014,
SLP (Crl.) NO(s).2939/2014, 2977/2014, 4709/2014, 6691-6692/2014,
The appeals and the special leave petition are allowed to be
withdrawn without prejudice to any contention to be raised before
the trial court in accordance with law.
The parties are directed to appear before the trial court for
st
further proceedings on 21 May, 2018 or as per the scheduled date.
Criminal Appeal NO.1394/2013 :
th
In view of judgment of this Court dated 28 March, 2018 in
Asian Resurfacing of Road Agency P. Ltd. And Anr. v. Central Bureau
of Investigation, Criminal Appeal NO(s).1375-1376 of 2013, the
impugned order is set aside and the matter is remanded to the High
Court for fresh decision in accordance with law.
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The appeal is accordingly disposed of.
The parties are directed to appear before the High Court on
th
Monday, the 28 May, 2018.
Criminal Appeal NO. 1384 of 2013:
The appeal is dismissed as infructuous on the statement of
learned counsel for the appellant(s).
The parties are directed to appear before the trial court for
st
further proceedings on 21 May, 2018 or as per the scheduled date.
Criminal Appeal NO. 1385 of 2013:
The appeal is allowed to be withdrawn without prejudice to any
contention to be raised before the trial court in accordance with
law.
The parties are directed to appear before the trial court for
th
further proceedings on 15 May, 2018.
Criminal Appeal NO. 1406 of 2013,
Criminal Appeal NO. 1391 of 2013:
The appeals are allowed to be withdrawn without prejudice to
any contention to be raised before the trial court in accordance
with law.
The parties are directed to appear before the trial court for
th
further proceedings on 10 July, 2018.
Criminal Appeal NO(s).234/2014 :
The appeal is allowed to be withdrawn without prejudice to any
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contention to be raised before the trial court in accordance with
law.
The parties are directed to appear before the trial court for
th
further proceedings on 19 May, 2018.
Criminal Appeal NO. 1386-1387 of 2013,
Criminal Appeal NO. 1395 of 2013,
SLP (Crl.)NO(s).10050-10051/2013 :
We do not find any merit in these appeals and the special
leave petitions which are hereby dismissed.
The parties are directed to appear before the trial court for
st
further proceedings on 21 May, 2018 or as per the scheduled date.
We further direct that in all the matters, mentioned above,
record be sent to the trial court so that the trial court may
proceed with the matters pending before it.
SLP(Crl.)NO(s).5678/2014 :
The special leave petition is wrongly tagged with
Crl.A.NO(s).1386-1387/2013.
Accordingly, the special leave petition is detagged and may be
listed independently.
SLP(Crl.)NO.9363/2017 :
Tag to SLP(Crl.)NO.6165 of 2016.
..........................J.
(ADARSH KUMAR GOEL)
..........................J.
(ROHINTON FALI NARIMAN)
New Delhi,
April 26, 2018.