Supreme Court - Daily Orders
State Of Bihar Th. Cbi vs Rajesh Ranjan @ Pappu Yadav In Sr 9759 Of ... on 14 December, 2017
ITEM NO.87 REGISTRAR COURT. 1 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (Crl.) No(s).
9757-9759/2013
STATE OF BIHAR TH. CBI Petitioner(s)
VERSUS
RAJESH RANJAN @ PAPPU YADAV IN SR 9759 OF 2013 & ANR.Respondent(s)
WITH
SLP(Crl.)...CRLMP No. 23992-23994/2013 (II-A)
Date : 14-12-2017 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Amit Pawan, AOR
Ms. Reena Pandey, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. B. V. Balaram Das, AOR
For Respondent(s)
Mr. Prem Prakash, AOR
Mr. Kunal Verma, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Counsel for the petitioner in the connected SLP(Crl.) ….Crl.M.P.No. 23992-23994/2013 has requested that in the light of the Order LIII Rule 8 of the Supreme Court Rules 2013, matter may be reported to Hon'ble Court for direction as service of the notice has not been effected within six months.
This is SLP(Crl.) against acquittal and the service on the respondent accused is must. Moreover, the Hon'ble Judge-in-Chambers Signature Not Verified vide order dated 7.3.2017 has already Digitally signed by RUPAM DHAMIJA Date: 2017.12.16 directed to issue fresh notice in SLP(Crl.) No.9758/2013. 13:05:40 IST Reason:
Therefore, in view of the above, issuance of notice in compliance of order of the Hon'ble Judge-in-Chambers dated Item No.87 -2- 7.3.2017 is necessary. The Ld. Counsel for the petitioner is, therefore, directed to take fresh steps for service of the unserved sole respondent in SLP(Crl.) No.9758/2013 within two weeks. Notice thereafter be issued.
The Ld. Counsel for the petitioner requests for dasti notice for effecting service on the unserved respondent. Dasti, in addition, is allowed, as prayed for.
List again on 29.1.2018.
KAPIL MEHTA Registrar 14.12.2017 rd