Supreme CourtDivision Bench(2019) 08 SC CK 0090

P. Chidambaram vs Directorate Of Enforcement

Supreme Court Of India · Decided on 26 August 2019 · Citation: (2019) 9 SCC 24

HON’BLE JUDGES
R. Banumathi, J · A.S. Bopanna, J
RESULT
Disposed Off
CASE NUMBER
Special Leave Petition (Criminal) No. 7523, 7525 Of 2019 & Special Leave To Appeal (Crl.) No(S). 7523, 7525 Of 2019

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

11 paragraphs · 331 words

SLP(Crl.)No.7525 of 2019:

In this petition, the petitioner has challenged the order of the High Court dated 20.08.2019 in and by which the High Court has declined to grant anticipatory bail in CBI No. RC220-2017-E-0011 registered under Section 120-B IPC & Section 420 IPC and Sections 8, 13(2) read with Section 13(1)(d) of the Prevention of Corruption act, 1988.

It is submitted by the learned senior counsel for the petitioner that after dismissal of the petition for anticipatory bail by the High Court, the petitioner has approached the Supreme Court challenging the said order. The grievance of the petitioner is that an opportunity of hearing has not been given to the petitioner in spite of direction dated 21st August, 2019 for early hearing. It is stated that subsequently, the petitioner has been arrested on 21st August, 2019. Since the petitioner has been arrested, in view of the judgment of the Constitution Bench reported in 1980 (2) SCC 565 Shri Gurbaksh Singh Sibbia & Others vs. State of Punjab, we find that this special leave petition has become infructuous. The special leave petition is, accordingly, dismissed as having become infructuous.

The petitioner is at liberty to work out his remedy in accordance with law. The contentions raised by both the parties are left open to be considered at the appropriate stage.

Pending application(s), if any, shall also stand disposed of.

SLP(Crl.)No. 7523 of 2019:

We have heard the arguments of Mr. Kapil Sibal, learned senior counsel appearing on behalf of the petitioner, in full.

Learned counsel appearing on behalf of the respondent-Directorate of Enforcement has filed the counter affidavit.

Learned counsel for the petitioner requests time till tomorrow to file response to the counter affidavit. Learned counsel may do so by tomorrow i.e. 27th August, 2019 before the hearing commences.

For hearing respondent-Directorate of Enforcement, list the matter tomorrow i.e. 27th August, 2019 at 12.00 noon.

Interim protection granted on 23.08.2019 to the petitioner shall continue till tomorrow i.e. 27th August, 2019.