Q. Who were the advocates involved in the case Sanjay Dutt vs State Through C.B.I., Bombay?

Kapil Sibal, S.A., with Lalit Bhasin, Vineet Kumar, Manmohan, Ms. Nina Gupta, Ms. Bina Gupta, J.K. Das, J. Savla, Gopal K. Jain, Ms. Rashmi Kathpalia, for the petitioner. N. Natrajan, S.A., with Dr. V.K. Agarwal, P. Parameswaran, Ms. Kitty Kumaramangalam and Krishnan Mahajan, for the respondent.

Q. What are the equivalent citations for Sanjay Dutt vs State Through C.B.I., Bombay ?

The equivalence citation are1994 (4) SCALE 269 ; (1994) 6 SCC 86 ; LQ/SC/1994/913 ;

Q. What was the bench assigned for the case Sanjay Dutt vs State Through C.B.I., Bombay?

HONBLE MR. JUSTICE B.P. JEEVAN REDDY, HONBLE MR. JUSTICE G.N. RAY , HONBLE MR. JUSTICE N.P. SINGH

Sanjay Dutt Vs. State Through C.B.I., Bombay On 23 September, 1994

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Sanjay Dutt v. State Through C.b.i., Bombay

(Supreme Court Of India)

CMP Nos. 3338-39 of 1994 | 23-09-1994

1. Pursuant to the direction of the Constitution Bench contained in its judgment dated 9-9-1994, the bail petition was posted before us on 21-9-1994. We heard Shri Kapil Sibal, learned counsel for the petitioner and Shri Natarajan, learned counsel for the respondent fully

2. We are not inclined to enlarge the petitioner on bail at this juncture. It is not necessary or advisable to say more than this at this stage. The petition is accordingly rejected

3. It shall, however, be open to the petitioner to renew his request for bail before the Designated Court after his defence evidence is adduced at the trial

Advocate List

Kapil Sibal, S.A., with Lalit Bhasin, Vineet Kumar, Manmohan, Ms. Nina Gupta, Ms. Bina Gupta, J.K. Das, J. Savla, Gopal K. Jain, Ms. Rashmi Kathpalia, for the petitioner. N. Natrajan, S.A., with Dr. V.K. Agarwal, P. Parameswaran, Ms. Kitty Kumaramangalam and Krishnan Mahajan, for the respondent.

Bench

HON'BLE MR. JUSTICE B.P. JEEVAN REDDY
HON'BLE MR. JUSTICE G.N. RAY
HON'BLE MR. JUSTICE N.P. SINGH

Eq Citations

1994 (4) SCALE 269
(1994) 6 SCC 86
LQ/SC/1994/913

Head Note

, if he so desires Constitution of India — Art. 145 — Constitution Bench — Direction of Constitution Bench in its judgment dated 9-9-1994, followed (Para 1)