Supreme Court - Daily Orders
Food Inspector, Department Of Pfa Govt. ... vs Harsh Goel on 4 January, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1 OF 2016
(Arising from SLP(Crl.) No.708/2015)
Food Inspector, Department of PFA,
Government of NCT of Delhi ..Appellant
versus
Harsh Goel and another ..Respondents
O R D E R
Leave granted.
Learned counsel for the respondents acknowledges, that the present controversy is squarely covered by a decision rendered by this Court in Criminal Appeal No. 1244 of 2015 (Delhi Administration vs. Gulshan Kumar), decided on 21.09.2015.
In view of the above, the instant appeal is allowed. The impugned judgment and order passed by the High Court is set aside, and the matter is remitted to the High Court for re-consideration, in consonance with the decision rendered by this Court in Gulshan Kumar's case.
….......................J {JAGDISH SINGH KHEHAR] NEW DELHI; ….......................J. JANUARY 04, 2016. [C. NAGAPPAN] Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2016.01.05 17:24:16 IST Reason: ITEM NO.40 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). 708/2015 (Arising out of impugned final judgment and order dated 22/05/2014 in CRLLP No. 733/2013 passed by the High Court Of Delhi At New Delhi) FOOD INSPECTOR, DEPARTMENT OF PFA GOVT. OF NCT OF DELHI Petitioner(s) VERSUS HARSH GOEL AND ANR. Respondent(s) (with appln. (s) for exemption from filing c/c of the impugned judgment) Date : 04/01/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Mr. N.K. Kaul, ASG Mr. Bhuvan Mishra, Adv. for Mr. D. S. Mahra,AOR For Respondent(s) Mr. Ujjawal Pandey, Adv.
Mr. D.N. Dubey, Adv.
Ms. Nivedita Nair, Adv. for Ms. Asha Gopalan Nair,AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS
[signed order is placed on the file]