- (1.) 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.
(2.) 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 Shri Gurbaksh Singh Sibbia & Others vs. State of Punjab, 1980 2 SCC 565 we find that this special leave petition has become infructuous. The special leave petition is, accordingly, dismissed as having become infructuous.
(3.) 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.;