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Mohd. Arbaz & Ors v. State Of Nct Of Delhi

Mohd. Arbaz & Ors v. State Of Nct Of Delhi

(Supreme Court Of India)

Petitions for Special Leave to Appeal (Crl.) Nos. 8164-8166/2021 | 09-11-2022

1. In all these petitions the question that arises for consideration is relating to the completeness of the charge sheet in accordance with law if the same is filed without the CFSL Report. The matter would require detailed consideration. In the meantime, all parties to complete their pleadings.

2. For the present, though the issue of default bail is to be considered in the petitions since it would require some time, without reference to that aspect of the matter, keeping in view that the petitioners in SLP(Crl.) Nos. 6876-6877/2022, SLP (Crl.) No. 532/2022 and SLP (Crl.)No. 5190/2022 are still in custody, we order that they be released on bail subject to the conditions to be imposed by the concerned trial courts.

3. While indicating so we also take note of the objection put forth by learned counsel for the respondent-State in SLP(Crl.) No.2666/2022 who objects to the grant of bail since the petitioner therein has not surrendered despite the bail being cancelled by the High Court. Though in a normal circumstances we would have taken a serious view of the matter, keeping in view the fact that the petitioner has approached this Court immediately after cancellation of the bail and the petition has been tagged alongwith similar matters and could not be taken up, we allow the benefit of bail to the petitioner. Hence, the order cancelling bail which is impugned in SLP (Crl.) No. 2666/2022 shall remain stayed.

4. List all these petitions on 17.01.2023.

Advocate List

  • Mr. Sidharth Luthra, Sr. Adv. Mr. Aditya Raju, Adv. Mr. Rohan Dewan, Adv. Ms. Shubhangini Jain, Adv. Mr. Yash Giri, Adv. Mr. Balaji Srinivasan, AOR Mr. R. Basant, Sr. Adv. Mr. Sriram P., AOR Mr. Aditya Santhosh, Adv. Mr. Sarath S. J, Adv. Mr. Vishnu Sankar, Adv. Mr. Sreenath S, Adv. Mr. Mukund P Unny, Adv Ms. Athira G Nair, Adv. Ms. Prerna Robin, Adv. Ms. Jessica Bhardwaj, Adv. Mr. Rochit Abhishek, Adv. Mrs. Tanuj Bagga Sharma, AOR Dr. M.K. Ravi, Adv. Mr. Rudro Chatterjee, Adv. Mr. Shariq Nisar, Adv. Ms. Masoom Raj Singh, Adv. Mr. Anas Tanwir, AOR Mr. Rishi Malhotra, AOR Mr. Jaydip Pati, Adv. Mr. Utkarsh Singh, Adv. Mr. Aabhas Kshetarpal, Adv. Mr. Siddhartha Jha, AOR Mr. Vishal Yadav, Adv. Mr. Ajay Pal, AOR Mr. Kuldeep Singh K., Adv. Mr. Bhanwar Pal Singh Jadon, Dy.A.G. Mr. Rovin Singh Solanki, Adv. Mr. Samar Vijay Singh, AOR Mr. Chetan Jadon, Adv. Ms. Hemlata Singh, Adv. Mr. Sanjay Visen, Adv.

  • Mr. Neeraj,AAG Mr. Piyush Beriwal, Adv. Mr. Ankit Raj, Adv. Mr. Rudra Paliwal, Adv. Ms. Divya Srivastava, Adv. Mr. Vedansh Anand, Adv. Dr. Monika Gusain, AOR Mr. Nishe Rajen Shonker, AOR Mrs. Anu K. Joy, Adv. Mr. Alim Anvar, Adv. Mr. S.V. Raju, ASG Mr. Anmol Chandan, Adv. Mr. Ritwiz Rishabh, Adv. Ms. Swarupma Chatruvedi, Adv. Ms. Sairica S. Raju, Adv. Mr. Gurmeet Singh Makker, AOR Mr. Deepak Thukral,DY.AG Mr.Jitender Kumar, Adv. Dr. Monika Gusain, AOR Ms. Astha Sharma, AOR Mr. Ravinder Singh, Adv. Ms. Raveesha Gupta, Adv. Ms. Mantika Haryani, Adv. Mr. Sanjeev Kaushik, Adv. Mr. Shreyas Awasthi, Adv. M/S. PLR Chambers And Co., AOR

Bench
  • HON'BLE MR. JUSTICE A.S. BOPANNA
  • HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
Eq Citations
  • LQ
  • LQ/SC/2022/1994
Head Note

for further hearing Constitution of India — Art. 136 — SLPs relating to completeness of charge sheet in accordance with law if the same is filed without CFSL report — Matter would require detailed consideration — All parties to complete their pleadings (Para 1)