Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Govind Dewan vs State (Govt. Of Nct Of Delhi) on 12 December, 2014

Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana

                                                           1


         ITEM NO.601                                COURT NO.4                     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).   9917/2014

         (Arising out of impugned final judgment and order dated 21/11/2014
         in BA No. 2540/2014 passed by the High Court Of Delhi at N. Delhi)

         GOVIND DEWAN                                                              Petitioner(s)

                                                          VERSUS

         STATE (GOVT. OF NCT OF DELHI).                                            Respondent(s)


         Date : 12/12/2014 This petition was called on for hearing today.

         CORAM :
                              HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
                              HON'BLE MR. JUSTICE N.V. RAMANA

         For Petitioner(s)                  Mr.   Maninder Singh, Adv.
                                            Mr.   Ajay Kumar, Adv.
                                            Mr.   Rohit Arora, Adv.
                                            Mr.   Nikilesh Ramachandran,Adv.

         For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Learned counsel for the petitioner submits that petitioner is a cancer patient, aged about 61 years and he is ready to pay a sum of Rs. 10 lacs with the Registrar General of the Delhi High Court.

Let notice be issued on respondent as to why the order of modification of the impugned order passed by the Delhi High Court in Bail Application No. 2540 of 2014 Signature Not Verified Digitally signed by be not passed.

Notice returnable in four weeks.

Dasti, in addition, is permitted.

If the petitioner deposits a sum of Rs. 10 lacs with the Registrar General of Delhi High Court by 7.1.2015, he will not be taken into custody in connection with FIR No. 923 dated 21.10.2014, under Sections 420/120B IPC, P.S. K.N. Katju Marg, New Delhi.

(SUMAN JAIN)                                     (PARDEEP KUMAR)
COURT MASTER                                        AR-cum-PS