SLP(CRl.) No. 5191/2021

1. Applications for exemption from filing affidavit, permission to file additional documents are allowed.

2. Learned counsel for the CBI does not oppose the grant of anticipatory bail in the present case and to that extent interim relief granted on 28.07.2021 is made absolute.

3. However, in view of the submission in Court, it is deemed appropriate that some guidelines may be laid down so that the Courts are better guided and not troubled with the aspect of bail on charge sheet being filed.

4. In respect of the aforesaid, Mr. S.V. Raju, learned ASG points out that he will submit certain suggested guidelines after deliberations with Mr. Siddharth Luthra, learned senior counsel and requests for 15 days’ time for the said purpose.

5. List on 05.10.2021.

IA No. 105096/2021 -APPLICATION FOR INTERVENTION

6. A third party intervention may not be permitted in the present proceedings but we appreciate that since we are setting some legal principles, learned counsel for the intervenor(s) may give suggestions to Mr. Raju and we will hear him on those suggested guidelines on the next dated without permitting any formal intervention.

7. Application stands disposed of.

SLP(Crl.) Nos. 5576/2021 5711/2021 5714/2021 6310/2021

8. None has appeared for the respondent(s) despite service.

9. Learned counsel for the petitioner is stated to have entered appearance before the Court under a protection of order dated 16.08.2021.

10. In view of the aforesaid, we are inclined to dispose of the special leave petitions in terms of order already passed on 16.08.2021 and 27.08.2021. Ordered accordingly.

11. In view of the order passed above, Criminal Misc. anticipatory Bail application bearing No. 11472/2021 [SLP(Crl.) No. 6310/2021], pending before the High Court also stands disposed of.

12. Pending applications stand disposed of.