Supreme Court - Daily Orders
Patricia Mukhim vs The State Of Meghalaya on 10 August, 2020
Bench: L. Nageswara Rao, S. Ravindra Bhat
1
ITEM NO.20 Court 6 (Video Conferencing) 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). 3260/2020
(Arising out of impugned interim order dated 16-07-2020 in CRLP
No. 9/2020 passed by the High Court Of Meghalya At Shilong)
PATRICIA MUKHIM Petitioner(s)
VERSUS
THE STATE OF MEGHALAYA & ORS. Respondent(s)
( IA No.65371/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 10-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Ms. Vrinda Grover, Adv.
Mr. K. Paul, Adv.
Mr. Rishi Matoliya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As this special leave petition is filed against an order passed by the High Court in the petition filed under Section 482 Cr.P.C. refusing interim relief, we are not inclined to interfere with the order passed by the High Court. The special leave petition is, Signature Not Verified accordingly, dismissed. Pending application(s), if Digitally signed by GEETA AHUJA Date: 2020.08.11 14:52:07 IST Reason: any, shall stand disposed of.
However, we request the High Court to decide the 2 petition filed under Section 482 Cr.P.C. within one week from the date of receipt of this order.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master