Supreme Court - Daily Orders
Teesta Atul Setalvad vs State Of Maharashtra on 24 February, 2014
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ITEM NO.64 COURT NO.11 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl) No(s).1770/2014
(From the judgement and order dated 31/01/2014 in ABA No.14/2014, of The
HIGH COURT OF BOMBAY)
TEESTA ATUL SETALVAD & ANR Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS Respondent(s)
(With appln(s) for stay of arrest,exemption from filing c/c of the impugned
Judgment and office report)
Date: 24/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Sanjay Parikh,Adv.
Ms. Aparna Bhat,Adv.
Mr. P. Ramesh Kumar,Adv.
Ms. Tanima Kishore,Adv.
For Respondent(s) Ms. Meenakshi Lekhi,Adv.
Mr. Jitendra Tripathi,Adv.
UPON hearing counsel the Court made the following
O R D E R
The matter relates to grant of Anticipatory bail under Section 438 of the Code of Criminal Procedure. The Bombay High Court vide impugned order dated 31st January, 2014 allowed the petitioners to move before appropriate Court in Gujarat for said relief and granted Transit Bail for four weeks so as to enable the petitioner to approach before the appropriate Court at Gujarat. Having heard the learned Counsel for the petitioners, we are not inclined to interfere with the impugned order.
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However, taking into consideration the nature of the case and submission made on behalf of the petitioners, we extend the Transit Bail in favour of petitioners upto 31st March, 2014 so as to enable the petitioners to approach the appropriate Court in Gujarat. If such petition is filed, the appropriate Court in Gujarat will consider the same independently without being influenced by any observation made by the Bombay High Court.
The question of law about jurisdiction of High Court is kept open.
The special leave petition stands disposed of.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER