Supreme Court - Daily Orders
Lt Col Karamveer Singh vs The State Of Jammu And Kashmir on 12 February, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
Diary 4944/2018
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ITEM NO.45 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CRIMINAL) Diary No. 4944/2018
LT COL KARAMVEER SINGH Petitioner
VERSUS
STATE OF JAMMU AND KASHMIR & ORS. Respondents
WITH W.P.(Crl.) No. 36/2018 (PIL-W) Date : 12-02-2018 These matters were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner Mr. Mukul Rohatgi, Sr. Adv. Ms. Aishwarya Bhati, AOR Ms. Chitrangda Rastravara, Adv. Mr. Amit Verma, Adv.
Mr. T. Gopal, Adv.
Ms. Vaidruti Mishra, Adv. Ms. Ritu Apurva, Adv.
Mrs. Tanuja Patra, Adv.
Mr. Vishwajeet Singh, Adv. Ms. Wimbie V. T. Sangma, Adv.
Dr. J.P. Dhanda, AOR Ms. Raj Rani Dhanda, Adv.
Mr. Vineet Dhanda, Adv.
Mr. N.A. Usmani, Adv.
Mr. Gopi Chand, Adv.
Dr. A.K. Vasishtha, Adv.
For Respondents UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by DEEPAK GUGLANI Date: 2018.02.12 17:14:47 IST Reason: W.P.(Crl.) Diary No. 4944/2018 Issue notice.Diary 4944/2018 2
Let a copy of this petition be served on Mr. Shoeb Alam, standing counsel for the State of Jammu & Kashmir, who shall file a reply within two weeks.
A copy of the petition be served on the office of the learned Attorney General, who shall represent the Union of India and put forth its stand.
As an interim measure, it is directed that no coercive steps shall be taken on the basis of the First Information Report No. 26/2018 dated 27.1.2018 registered at P.S. Shopian under Sections 336, 307, 302 of Ranbir Penal Code against Major Aditya Kumar.W.P.(Crl.) No. 36/2018
Issue notice.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar