Supreme Court - Daily Orders
Suresh Garodia vs The State Of Assam on 29 September, 2022
Bench: B.R. Gavai, B.V. Nagarathna
ITEM NO.13 COURT NO.12 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). 9142/2022
(Arising out of impugned final judgment and order dated 22-08-2022
in CRLP No. 825/2017 passed by the Gauhati High Court)
SURESH GARODIA Petitioner(s)
VERSUS
THE STATE OF ASSAM & ANR. Respondent(s)
(IA No.145292/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.145295/2022-EXEMPTION FROM FILING O.T. )
Date : 29-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Fuzail Ahmad Ayyubi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in four weeks. In addition to normal mode of service, liberty to serve upon the standing counsel for the State is granted.
There shall be stay of proceedings in G.R. Case No.13706 of 2017 (arising out of FIR No.580/2016 registered at P.S. Bharalumukh, District Kamrup(M) pending before the Judicial Magistrate 1st Class, Signature Not Verified Guwahati, until further orders.
Digitally signed byGEETA AHUJA Date: 2022.09.30 10:05:31 IST Reason:
(Geeta Ahuja) (Anju Kapoor)
Astt. Registrar-Cum-PS Court Master