- (1.) SLP(Crl.)No.7525 of 2019 By the order of the High Court dated 20.08.2019 the petitioner has been refused anticipatory bail in CBI No.RC220-2017-E-0011 registered under Section 120-B IPC & Section 420 IPC and Sections 8, 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988 which is the subject matter of challenge in SLP(Crl.)No.7525 of 2019.
(2.) It is submitted at the Bar that in CBI case the petitioner has been arrested and remanded to custody and his custody has been handed over to CBI.
(3.) Mr. Tushar Mehta, learned Solicitor General, has submitted that since the petitioner has been arrested in CBI case, SLP(Crl.)No.7525 of 2019 has become infructuous; whereas Mr. Kapil Sibal and Dr. A.M. Singhvi, learned senior counsel appearing for the petitioner, have raised strong objection to the same by submitting that the petitioner has been denied the opportunity of being heard as against the order refusing anticipatory bail to the petitioner and, therefore, notwithstanding the arrest of the petitioner they would like to make submission in SLP(Crl.)No.7525 of 2019.;