SUPREME COURT OF INDIA

Before:- B.N. Kirpal, CJI., K.G. Balakrishnan and Arijit Pasayat, JJ.

Crl. A. No. 666 of 2002 with Crl. M.P. No. 5837/02 with SLP(Crl.)No. 3182/2002. D/d. 29.7.2002.

Union of India - Appellant

Versus

Prakash P. Hinduja & Anr. - Respondents

For the Appellants :- Mr. Harish N. Salve, SG, Mr. K.N. Raval, ASG Mr. A.D.N. Rao, Ms. Meenakshi Sakhardande and Mr. P. Parmeswaran, Advocates.

For the Respondents :- Mr. Ram Jethmalani, Sr. Advocate Mr. Kapil Sibal, Sr. Advocate Mr. Amit Desai, Mr. U.A. Rana, Mr. Arvind Nigam and Mr. Arvind Kumar, Advocates, for M/s Gagrat & Co.,

Criminal Procedure Code, 1973, Sections 309 and 482 - High Court had ordered quashing of charge-sheet against the Hinduja Brothers in the Rs. 64 crore Before pay-off case - Stay confirmed - Exemption allowed.

[Para ]

ORDER

B.N. Kirpal, CJI. - Crl.A. No. 666/2002

1. Stay confirmed.

SLP(Crl.) 3182/2002

2. Exemption allowed.

3. Special leave granted.

4. Stay in the meanwhile.

5. Liberty granted to mention before Hon'ble the Chief Justice for early hearing.

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