Supreme Court - Daily Orders
Vishvendra Singh vs State (Nct Of Delhi) on 14 October, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.18 Court 5 (Video Conferencing) SECTION II-C
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). 12743/2020
(Arising out of impugned final judgment and order dated 18-11-2019
in CRLMA No. 37170/2019, 06-12-2019 in CRLMA No. 42127/2019, 18-11-
2019 in CRLA No. 1049/2019 passed by the High Court of Delhi at New
Delhi)
VISHVENDRA SINGH Petitioner(s)
VERSUS
STATE (NCT OF DELHI) & ANR. Respondent(s)
(With IA No.82625/2020-CONDONATION OF DELAY IN FILING and IA
No.82627/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.82626/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 14-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s)
Mr. Neeraj Kumar Jain, Sr. Adv.
Mr. Satyendra Kumar, AOR
For Respondent(s)
Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Shaunak Kashyap, Adv.
M/s. Mitter & Mitter Co., AOR
Mr. Chirag M. Shroff, Adv.
Ms. Sanjana Nangia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2020.10.14 Delay in filing the special leave petition is 17:48:22 IST Reason: condoned.
1 SLP (CRL.) Diary No. 12743/2020 We decline to interfere in this special leave petition in the backdrop of the observations made by the High Court which we hereby clarify must be construed to mean that after the conclusion of the trial, if adverse finding is recorded against the private respondent in relation to the subject document(s) or the pleas taken by the respondent, it would be open to the petitioner to initiate action of perjury in that regard, if so advised. Leaving all contentions available to both parties in that behalf open, we dispose of the special leave petitions.
Pending applications stand disposed of.
(NIDHI AHUJA) (VIDYA NEGI)
AR-cum-PS COURT MASTER (NSH)
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