Supreme Court - Daily Orders
Indra Kumar Verma vs The State Of Chhattisgarh on 13 April, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.12 Court 9 (Video Conferencing) SECTION II-C
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). 2903/2021
(Arising out of impugned final judgment and order dated 05-01-2021
in MCRC No. 7438/2020 passed by the High Court Of Chhatisgarh At
Bilaspur)
INDRA KUMAR VERMA Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and I.R. and IA No.47703/2021-EXEMPTION FROM FILING
O.T. )
Date : 13-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Siddhant Buxy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner contends by a reference to the charge sheet that the role assigned to him was of a conspiracy and post the decoity and is similar to two other accused Sujit Kumar Sharma and Chiranjivi Verma who have since been granted bail. He further submits that the petitioner was not identified in the Test Identification Parade but the eye witness had named the petitioner. To that extent he says there is a factual error in the impugned order.
Issue notice returnable in three weeks.
Signature Not VerifiedDigitally signed by ASHA SUNDRIYAL Date: 2021.04.15 A copy of the order to accompany the notice. 18:07:11 IST Reason: Order dasti through standing counsel.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)