Supreme Court - Daily Orders
Shiv Ganesh Singh vs State Of U.P. on 24 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
SLP(Crl.) Diary No. 8580/2023
ITEM NO.23 COURT NO.7 SECTION II
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. 8580/2023
(Arising out of impugned final judgment and order dated 07-01-2021
in A482 No. 19028/2020 passed by the High Court Of Judicature At
Allahabad)
SHIV GANESH SINGH Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(IA No.51262/2023-CONDONATION OF DELAY IN FILING and IA
No.51264/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.51266/2023-EXEMPTION FROM FILING O.T. and IA
No.51270/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 24-03-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Lokesh Kumar Choudhary, AOR
Mr. Ajay Kumar Rai, Adv.
Mr. Debashis Mukherjee, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The order under challenge in the present special leave petition is an interim order dated 07.01.2021 issuing notice in the petition under Section 482 of the Code of Criminal Procedure, 1973 Signature Not Verified (Cr.P.C.) and staying further prosecution for the offence under Digitally signed by BABITA PANDEY Date: 2023.03.25 12:24:27 IST Reason: Section 302 of the Indian Penal Code, 1860 (IPC). The petitioner therein has been granted the benefit of protection from coercive SLP(Crl.) Diary No. 8580/2023 action against him.
Learned counsel for the petitioner submits that he has filed a number of applications, but those have not been listed and taken up for hearing by the High Court.
In case the petitioner files an application along with a copy of this order, the same would be listed before the High Court within 15 days from the date of filing. Without making any comments on the merits of the case, we request the High Court to take up the petition under Section 482 of the Cr.P.C. bearing no. 19028/2020, for an expeditious hearing.
Recording the aforesaid, the special leave petition is dismissed.
Pending applications, if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS COURT MASTER (NSH)