Supreme Court - Daily Orders
Harish Parashar vs The State Of Andhra Pradesh / Telengana ... on 11 May, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
TP(Crl) 26/2018
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IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
Transfer Petition (Criminal) No. 26/2018
HARISH PARASHAR Petitioner
VERSUS
STATE OF ANDHRA PRADESH/TELENGANA REP.
THR. CHIEF SECRETARY & ORS. Respondents
O R D E R
Heard Mr. Parag Tripathi, learned counsel appearing for the petitioner and Mr. S. Udaya Kumar Sagar and Ms. Bina Madhavan, learned counsel for the respondents.
Having heard learned counsel for the parties, it is directed that Criminal Complaint No. 03/2007 titled as “State of Andhra Pradesh vs. Gulab Kothari & Ors.” pending before the Court of II Additional Metropolitan Sessions Judge, Nampally, Hyderabad shall stand transferred to the Patiala House Courts, New Delhi, alongwith all records for its adjudication.
Needless to say, the petitioner is at liberty to move an application under Section 205 of the Code of Criminal Procedure, seeking exemption from personal appearance.
It may be noted that barring transfer of the case, we have not dealt with any other aspect of the matter.
The transfer petition accordingly stands allowed.
..................CJI [Dipak Misra] ....................J. Signature Not Verified [A.M. Khanwilkar] Digitally signed by DEEPAK GUGLANI Date: 2018.05.14 16:59:55 IST Reason: ....................J. [Dr. D.Y. Chandrachud] New Delhi;
May 11, 2018.
TP(Crl) 26/2018
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ITEM NO.31 COURT NO.1 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Criminal) No. 26/2018 HARISH PARASHAR Petitioner VERSUS STATE OF ANDHRA PRADESH/TELENGANA REP. THR. CHIEF SECRETARY & ORS. Respondents (FOR ADMISSION and I.R. and IA No.13461/2018-EX-PARTE STAY and IA No.13462/2018-EXEMPTION FROM FILING O.T.) Date : 11-05-2018 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner Mr. Parag P. Tripathi, Sr. Adv.
Mr. Ajay Choudhary, AOR For Respondents Mr. S. Udaya Kumar Sagar, AOR Mr. Mrityunjai Singh, Adv.
Ms. Bina Madhavan, Adv.
Ms. Swati Bhardwaj, Adv.
Mr. Rajesh Dubey, Adv.
Mr. Vishnu Shankar Jain, AOR UPON hearing the counsel the Court made the following O R D E R The transfer petition is allowed in terms of the signed order.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (signed order is placed on the file)