Supreme Court - Daily Orders
Suresh @ Suresh Singh vs State Of Nct Of Delhi on 3 April, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
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ITEM NO.6 COURT NO.2 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). 30261/2017
(Arising out of impugned final judgment and order dated 12-03-2010
in CRLA No. 175/2010 passed by the High Court of Delhi at New
Delhi)
SURESH @ SURESH SINGH Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(IA No.103698/2017-CONDONATION OF DELAY IN FILING and IA
No.103701/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.103700/2017-EXEMPTION FROM FILING O.T.)
Date : 03-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mrs. Sudha Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner states that the present petition has been filed with the assistance of Supreme Court Legal Services Committee. She submits that the parts of the records which are relevant have not been made available to her. It is, therefore, directed that the records of the trial court, whether they are in the trial court or in High Court, be made Signature Not Verified available for the benefit of the learned counsel for the petitioner Digitally signed by ASHA SUNDRIYAL Date: 2018.04.04 13:37:53 IST Reason: and whatever documents are required, clear copies be supplied to her.
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Delay condoned.
Learned standing counsel for the respondent be issued notice to cause appearance to verify whether the case of the petitioner for his release is likely to be considered keeping in mind that he has already suffered more than a period of 14 years of incarceration.
List after four weeks.
(USHA RANI BHARDWAJ) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER