Supreme Court - Daily Orders
Rajesh Gupta vs The State Of Jammu And Kashmir on 8 June, 2018
Bench: Adarsh Kumar Goel, Ashok Bhushan
1
ITEM NO.12 COURT NO.4 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). 21516/2018
(Arising out of impugned final judgment and order dated 18-05-2018
in MP No. 1/2017 passed by the High Court Of J & K At Jammu)
RAJESH GUPTA Petitioner(s)
VERSUS
THE STATE OF JAMMU AND KASHMIR & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.81470/2018-EXEMPTION FROM FILING O.T. and IA No.81469/2018-PERMISSION TO FILE SLP/TP ) WITH Diary No(s). 21518/2018 (II-C) (FOR ADMISSION and I.R. and IA No.81523/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.81522/2018-EXEMPTION FROM FILING O.T. and IA No.81521/2018-PERMISSION TO FILE SLP/TP ) Diary No(s). 21521/2018 (II-C) (FOR ADMISSION and I.R. and IA No.81525/2018-EXEMPTION FROM FILING O.T. and IA No.81524/2018-PERMISSION TO FILE SLP/TP ) Date : 08-06-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ASHOK BHUSHAN (VACATION BENCH) For Petitioner(s) Mr. B.S. Salathia,Sr.Adv.
Mr. Bimal Roy Jad, AOR Ms. Shikha Dixit,Adv.
Mr. N.G.Dev,Adv.
Mr. Swami Nath,Adv.
Mr. S.S. Tiwari,Adv.
Mr. Baldev Singh,Adv.
For Respondent(s) Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by SWETA DHYANI Date: 2018.06.08 15:19:14 IST Reason: O R D E R Heard learned counsel for the petitioner. 2 Permission to file SLPs is granted. We do not find any ground to interfere with the impugned order. The special leave petitions are, accordingly, dismissed.
However, we are informed that the appeal is already on the Board. If that is so, the petitioner will be at liberty to move before the concerned court to mention the matter for early hearing.
It is open to the petitioner to seek direction to regulate the grant of bail.
We direct that one of the conditions for bail will be that the convicts will report to the concerned police station once in every two weeks commencing 1st July, 2018. The petitioner may serve the concerned convicts with a copy of this order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER