NAVEEN KAUSHIK versus CENTRAL BUREAU OF INVESTIGATION

Citation: [2018] 2 S.C.R. 1108 · Decided: 26-04-2018 · Supreme Court of India · Bench: ADARSH KUMAR GOEL, R.F. NARIMAN · Disposal: Disposed off
cites 1 · see the full citation network in Lexace
Open in Lexace · Ask the AI about this case
Judgment (excerpt)

A
B
C
D
E
F
G
H
1108
SUPREME COURT REPORTS
[2018]  2 S.C.R.
NAVEEN KAUSHIK
v.
CENTRAL BUREAU OF INVESTIGATION
(Criminal Appeal No(s). 1393/2013)
APRIL 26, 2018
[ADARSH KUMAR GOEL AND R. F. NARIMAN, JJ.]
Prevention of Corruption Act, 1988 – s.19(3)(c) – Held: In
view of three judge Bench judgment dtd. 28th March, 2018 passed
by Supreme Court in Asian Resurfacing of Road Agency P. Ltd. and
Anr. v. Central Bureau of Investigation reported in [2018] 2 SCR 1045,
impugned order in Criminal Appeal No.1394/2013 is set aside and
the matter is remanded to High Court – Connected appeal Nos.
1384, 1386-1387, 1395 and 10050-10051, dismissed – SLP Crl.
No. 5678/14 detagged – SLP Crl. No.9363/17 tagged with SLP Crl.
No. 6165/2016 – All other connected appeals/special leave petitions
allowed to be withdrawn without prejudice to any contention to be
raised before the trial court.
CRIMINAL APPELLATE JURISDICTION : Criminal Appeal
No. 1393 of 2013.
From the Judgment and Order dated 30.03.2011 of the High Court
of Delhi at New Delhi in LPA No. 810 of 2010.
WITH
Crl. A. Nos. 1377, 1394, 1382, 1383, 1384, 1386-1387, 1385, 1406,
1396, 1395, 1391, 1389, 1388, 1398, 1397, 1390, 1399, 1402, 1400, 1401,
1404, 1403, 1405 of 2013
Crl.A. Nos. 388, 234 of 2014
SLP(Crl) Nos. 5678, 1451, 1399, 2508, 2970, 2507, 2939, 2977,
4709, 6372, 6391, 6691-6692 of 2014
SLP(Crl) No. 9363 of 2017
SLP(Crl) Nos.2610, 6835, 6834, 6837, 10050-10051, 9652-9653
of 2013
Vikas Singh, Sr. Adv., Md. Shahid Anwar, Zulfiquar Ali Khan,
Aamir Naseem, M.C. Dhingra, Anuj Chauhan, Sibo Sankar Mishra, M.K.
Pandey, Ms. Sutapa Sarangi, Anupam Lal Das, Anirudh Singh, Krishanu
Barua, Rishi Malhotra, Dr. Sushil Kumar Gupta, Ajit Kumar Gupta, Ms.
Radhey Shyam Ahuja, Arvind Kumar Shukla, Mohit D. Ram, Alok Shukla,
Nihal Ahmad, Kunal Yadav, Ms. Nena Shukla, Ms. Mridula Ray
Bharadwaj, Yoginder Handoo, Nishant Kumar, Harvinder Singh Bhullar,
Ms. Monalisha Chowdhury, Ashwani Kumar, Yogesh Verma, Bhavtosh
Sharma, Snehil Sonam, Anuj Chauhan, Gopal Jha, Sarvesh Singh Baghel,
Rajesh Tyagi, Harsh Khanna, Harish Pandey, Amit Tanwar, Nikhil Jain,
R.P. Shukla, Vijay K. Jain, Kamal Mohan Gupta, Abhinav Sharma,
Ms. Sneha Baul, Santosh Kumar - I, S. S. Shamshery, Ms. Rukhmini
[2018] 2 S.C.R. 1108
1108
A
B
C
D
E
F
G
H
1109
Bobde, Ms. Kiran Bhardwaj, Ms. Binu Tamta, V.V. Pattabi Ram, Sumit
Teterwal, Mukesh Kumar Maroria, Ms. Kiran Bhardwaj,  B. V. Balaram
Das, Ashok K. Mahajan, Senthil Jagadeesan, Amarjit Singh Bedi, Sarvesh
Singh Baghel, Advs. for the appearing parties.
The following Order of the Court was delivered:
O R D E R
We have heard learned counsel for the parties and perused the
record.
Criminal Appeal No(s).1393 of 2013,
Criminal Appeal No(s).1377/2013, 1383/2013, 1399/2013, 1405/
2013;
and SLP(Crl.) NO.6837/2013,
Criminal Appeal No.1382 of 2013,
Criminal Appeal No. 1396 of 2013,
Criminal Appeal No(s).1389/2013, 1388/2013, 1390/2013
SLP(Crl.) No.2610/2013,
Crl.Appeal No(s).1398/2013;
SLP (Crl.) No(s). 6835/2013, 6834/2013,
Criminal Appeal No(s). 1397/2013, 1402/2013, 1401/2013, 1404/
2013, 1403/2013,
SLP(Crl.) No(s). 9652-53/2013, 1451/2014, 1399/2014, 2508/2014,
2970/2014, 2507/2014, 6372/2014, 6391/2014,
Criminal Appeal No(s). 1400/2013
Criminal Appeal No(s). 388/2014,
SLP (Crl.) No(s).2939/2014, 2977/2014, 4709/2014, 6691-6692/
2014,
The appeals and the special leave petition are allowed to be
withdrawn without prejudice to any contention to be raised before the
trial court in accordance with law.
The parties are directed to appear before the trial court for further
proceedings on 21st May, 2018 or as per the scheduled date.
Criminal Appeal No. 1394/2013 :
In view of judgment of this Court dated 28th March, 2018 in Asian
Resurfacing of Road Agency P. Ltd. And Anr. v. Central Bureau of
Investigation, Criminal Appeal NO(s).1375-1376 of 2013, the impugned
order is set aside and the matter is remanded to the High Court for fresh
decision in accordance with law.
The appeal is accordingly disposed of.
The parties are directed to appear before the High Court on
Monday, the 28th May, 2018.
NAVEEN KAUSHIK v. CENTRAL BUREAU OF
INVESTIGATION
A
B
C
D
E
F
G
H
1110
SUPREME COURT REPORTS
[2018]  2 S.C.R.
Criminal Appeal No. 1384 of 2013:
The appeal is dismissed as infructuous on the statement of learned
counsel for the appellant(s).
The parties are directed to appear before the trial court for further
proceedings on 21st May, 2018 or as per the scheduled date.
Criminal Appeal No. 1385 of 2013:
The appeal
Excerpt shown. Read the full judgment & AI analysis in Lexace.