Supreme Court - Daily Orders
Bhim Sain Aggarwal vs Naresh Kumar Goel on 30 September, 2019
Bench: Navin Sinha, B.R. Gavai
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.1513 OF 2019
(Arising out of SLP(Crl) No.7531 of 2019)
BHIM SAIN AGGARWAL APPELLANT(S)
VERSUS
NARESH KUMAR GOEL & ORS. RESPONDENT(S)
O R D E R
Leave granted.
The present appeal assails the order of the High Court declining to interfere with the order of the Trial Court dated 18.03.2019 closing the pre-charge evidence of the appellant – complainant on the premise that a number of adjournments had been sought giving an impression that he was deliberately not adducing his pre-charge evidence. We have considered the submissions on behalf of the parties.
We refrain from making any observations with regard to the delay in view of the nature of the materials available on record. Suffice to observe that the appellant shall lead the pre-charge evidence on two Signature Not Verified successive dates, as may be fixed by the Trial Court Digitally signed by SANJAY KUMAR Date: 2019.10.03 14:55:56 IST Reason: without taking any adjournment. 2
The appeal is allowed with the aforesaid directions.
................................J. [Navin Sinha] ................................J. [B.R. Gavai] New Delhi;
September 30, 2019
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ITEM NO.39 COURT NO.11 SECTION II-B
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).7531/2019
(Arising out of impugned final judgment and order dated 17-07-2019 in CRMM No. 15551/2019 passed by the High Court of Punjab & Haryana At Chandigarh) BHIM SAIN AGGARWAL Petitioner(s) VERSUS NARESH KUMAR GOEL & ORS. Respondent(s) (WITH IA No. 126506/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 30-09-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE B.R. GAVAI For Petitioner(s) Mr. Nikhil Nayyar, Sr. Adv.
Mr. Siddharth Jain, Adv. Mr. Umang Shankar, AOR For Respondent(s) Mr. Narender Hooda, Sr. Adv.
Ms. Nida Doon, Adv.
Mr. Mayank Sharma, Adv.
Mr. Rajendra Beniwal, Adv. Mr. Vinod Mehta, Adv.
for Dr. Surender Singh Hooda, 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.
Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)