Supreme Court - Daily Orders
Gulrooh Tarannum @ Raxy vs The State Of Uttar Pradesh on 10 January, 2019
Bench: Uday Umesh Lalit, M.R. Shah
1
ITEM NO.2 COURT NO.9 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 45735/2018
(Arising out of impugned final judgment and order dated 23-09-2016
in CLRA No. 2951/2013 passed by the High Court Of Judicature At
Allahabad)
GULROOH TARANNUM @ RAXY Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.244/2019-CONDONATION OF DELAY IN
FILING and IA No.246/2019-EXEMPTION FROM FILING O.T. and IA
No.248/2019-PERMISSION TO FILE SYNOPSIS AND LIST OF DATES)
Date : 10-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Ms. Kamini Jaiswal, Adv.
Mr. Shashank Singh, Adv.
Mr. Waheb Hbussaini, Adv.
Ms. Aasita, Adv.
Mr. Kabir Dixit, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The petitioner was convicted under Section 302 IPC and sentenced to imprisonment for life. Her appeal is Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.01.11 11:00:24 IST pending consideration by the High Court. Her prayer for Reason: release on bail during the pendency of the appeal has been rejected by the High Court. While doing so, the High Court 2 had directed that the paper book in the matter be prepared within two months for hearing/disposal.
Though the order was passed on 23.09.2016, we have been informed by the petitioner that the appeal has not yet been taken up for hearing.
We do not see any reason to interfere with the order rejecting bail by the High Court at this stage. We, however, request the High Court to take up the appeal itself for hearing as early as possible and preferably within three months of the receipt of this order. The Registry of the High Court is directed to place the papers in relation to Criminal Appeal No.2951 of 2013 before the Hon’ble Chief Justice of the High Court alongwith copy of this order for appropriate orders.
The special leave petition stands disposed of. Pending applications, if any, shall also stand disposed of.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER