Supreme Court - Daily Orders
Parvez Shahjahan vs State Of Up on 3 March, 2023
Bench: Hrishikesh Roy, Sanjay Karol
1
ITEM NO.34 COURT NO.16 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).2672/2023
(Arising out of impugned final judgment and order dated 24-11-2022
in A482 No.1835/2022 passed by the High Court Of Judicature At
Allahabad)
PARVEZ SHAHJAHAN & ORS. Petitioner(s)
VERSUS
STATE OF UP & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.41452/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.41453/2023-EXEMPTION FROM
FILING O.T. )
Date : 03-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Varinder Kumar Sharma, AOR
Mr. Yugal Kishore Prasad, Adv.
Mr. Praul Sharma, Adv.
Mr. Shantanu Sharma, Adv.
Mr. Bishan Dass, Adv.
Mr. R. S. Mishra, Adv.
Mr. Dharm Pal Saini, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Varinder Kumar Sharma, learned counsel appearing for the petitioners submits that the court could not have Signature Not Verified taken cognizance and issued summons against the accused on Digitally signed by Deepak Singh Date: 2023.03.04 13:29:11 IST Reason: the basis of the supplementary chargesheet. However, we find that the High Court had noted that when the first 2 chargesheet was filed, the investigation was incomplete and was continuing. This is contended to be an erroneous finding of the High Court.
In view of the above, the learned counsel prays for the liberty to withdraw this petition and move the High Court in its review jurisdiction. The Special Leave Petition is accordingly dismissed as not pressed reserving the liberty as prayed for.
(DEEPAK JOSHI) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR