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[2016] 11 S.C.R. 870
C.B.I. BANK SECURITIES & FRAUD CELL
v.
RAMESH GELLI & ORS.
(Crl. MP Nos. 6416-6420 of 2016)
In
(CriminalAppealNo.1077-1081 of2013)
MAY02,2016
[RANJAN GOGOi AND PRAFULLA C. PANT, JJ.]
Prevention of Corruption Act, 1988 -
s.13(2) rlw.
s.13(l){d) - Banking Regulation Act, 1949 - s.46A - Separate
Judgments of Hon 'ble Mr. Justice Ranjan Gogoi, and Hon 'hie Mr.
Justice Prafulla C. Pant reported in [2016] 1 SCR 762 - Para 25
of the Judgment of Hon 'ble Mr. Justice Prafulla C. Pant -
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Modification made in the said para.
CRIMINAL APPELLATE JURISDICTION: Cr! MP Nos. 6416-
6420 of2016 in Criminal Appeal Nos. I 077-1081 of2013.
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From the Judgment and Order dated 13.07.2009 of the High Court
of Judicature at Mumbai in Criminal Revision Application No. 131 of
2007 with Criminal Writ Petition No. 2400 of2008 to 2403 of2008.
Tushar Mehta, ASG, Rana Mukherjee, Sr. Adv., Ms. Ranjana
Narayan, T. A. Khan, M.A. Meroria, Arvind Kumar Sharma, Advs. for
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the Appellant.
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Mohan Parasaran, Sr. Adv., G. Umapathy, Rakesh K. Sharma,
S. Ramasubramanian, Ranjit B. Raut, Ms. Bina Gupta, Abay A. Jena,
Mis Khaitan & Co., Ad vs. for the Respondents.
The Order of the Court was delivered
ORDER
Jn paragraph 25 of the Judgment dated 23.02.2016 (by Mr. Prafulla
870
C.B.I. BANK SECURITIES & FRAUD CELL v. RAMESH GELLI 871
& ORS.
C. Pant, J.) instead of words "Section 46 of Banking Regulation Act,
1949" the words "Section 46A of the Banking Regulation Act, 1949"
shall be substituted and in th~ last sentence of the paragraph instead of
"Section 7 to 13 of the P.C. Act, 1988", the words "Section 7 to 12 of the
P.C. Act, 1988", shall be substituted.
CRL.M.P. Nos. 6416-6420 of2016 are accordingly allowed.
Nidhi Jain
Petitions allowed.
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