Supreme Court - Daily Orders
Sitaram Subramanian vs State Of U.P. . on 24 April, 2015
Bench: Anil R. Dave, Kurian Joseph
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.734 OF 2015
(Arising out of SLP(Crl.)No.2172 of 2015)
SITARAM SUBRAMANIAN & ORS. ... APPELLANT(S)
VERSUS
STATE OF U.P. & ORS. ... RESPONDENT(S)
O R D E R
Leave granted.
Respondent No.4 has filed counter affidavit on 17 th April, 2015, wherein it has been stated that the parties have arrived at an amicable settlement and therefore, they want FIR No.326/2014 dated 03.06.2014, registered at Police Station Bisrakh, District Gautam Budh Nagar, Uttar Pradesh, to be quashed.
In view of the law laid down in Gian Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303], we quash FIR No. 326/2014 dated 03.06.2014, registered at Police Station Bisrakh, District Gautam Budh Nagar, Uttar Pradesh. In view of this development, the interim order passed by this Court would not survive.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.04.30 11:14:44 IST Reason: 1 The impugned judgment is set aside.
The appeal is disposed of as allowed.
..............J. [ANIL R. DAVE] ..............J. [KURIAN JOSEPH] New Delhi;
24th April, 2015.
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ITEM NO.11 COURT NO.3 SECTION II
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).2172/2015 (Arising out of impugned final judgment and order dated 09/02/2015 in CRMWP No.3065/2015 passed by the High Court Of Judicature at Allahabad) SITARAM SUBRAMANIAN & ORS. Petitioner(s) VERSUS STATE OF U.P. & ORS. Respondent(s) Date : 24/04/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE KURIAN JOSEPH For Petitioner(s) Mr. Dhruv Mehta,Sr.Adv.
Mr. Mahesh B. Chhibber,Adv. Mr. Rahul Gupta,Adv.
For Respondent(s) Mr. Karan Dewan,Adv.
Ms. Aditi Gupta,Adv.
State Mr. Abhisth Kumar,Adv.
Ms. Archana Singh,Adv.
For Mr. Irshad Ahmad,AAG UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
(Sarita Purohit) (Tapan Kumar Chakraborty)
Court Master Court Master
(Signed order is placed on the file) 3