Supreme Court - Daily Orders
Vipul Kumar Gupta vs The State Of Uttar Pradesh on 15 April, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
1
ITEM NO.8 Court 9 (Video Conferencing) 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 for Special Leave to Appeal (Crl.) No. 3010/2021
(Arising out of impugned final judgment and order dated
25-03-2021 in CRMBA No. 6464/2021 passed by the High Court Of
Judicature At Allahabad)
VIPUL KUMAR GUPTA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.50544/2021-EXEMPTION FROM
FILING O.T. and IA No.50542/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date :15-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Pradeep Jain, Adv.
Mr. Shubhankar Jha, Adv.
Mr. Gopal Singh Chauhan, Adv.
Mr. Aakarsh Srivastava, Adv.
Mr. Ashish Bansal, Adv.
Mr. Deepak Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing O.T. and permission to file additional documents/facts/ annexures are allowed.
Signature Not Verified
Learned counsel for the petitioner contends Digitally signed by Charanjeet kaur Date: 2021.04.15 18:04:32 IST Reason: that the jurisdiction of the Courts at Ajamgarh has already been questioned in SLP(Crl.) No. 2312 of 2020 in which notice has been issued and proceedings 2 have been stayed. He submits that the purport of the impugned order would be to again require the petitioner to surrender before 20.04.2021 and seek regular bail even though he has already been in custody for about three months.
Issue notice.
Tag with SLP(Crl.) No. 2312/2020. In the meantime it is directed that till the next date of hearing , proceedings in pursuance to Case Crime No. 0309/2019, P.S. Kotwali, Distt. Azamgarh shall remain stayed.
Needless to say the consequences of the aforesaid would be that the petitioner is not required to surrender in terms of the impugned order.
A copy of the order to accompany notice. [CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)