Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Subhash Chand vs The State Of Uttar Pradesh on 12 September, 2022

Author: Surya Kant

Bench: Surya Kant

                                                            1

     ITEM NO.27                                     COURT NO.14                 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.23018/2022

     (Arising out of impugned final judgment and order dated 25­04­2022
     in CRMBA No. 53/2022 passed by the High Court of Judicature at
     Allahabad)

     SUBHASH CHAND                                                              Petitioner(s)

                                                           VERSUS

     THE STATE OF UTTAR PRADESH & ANR.                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.120100/2022­CONDONATION OF DELAY
     IN FILING SLP, IA No.120108/2022­EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT, IA No.120110/2022­EXEMPTION FROM FILING O.T. and
     IA No.120106/2022­PERMISSION TO FILE SPECIAL LEAVE PETITION)

     Date : 12­09­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)
                                             Mr.   Himanshu Sharma, AOR
                                             Ms.   Aditi Sharma, Adv.
                                             Mr.   Saurav Arora, Adv.
                                             Mr.   Vinay Kumar, Adv.
                                             Mr.   Seeta Ram Sharma, Adv.
                                             Mr.   Ram Niwas Sharma, Adv.
                                             Mr.   Sandeep Singh, Adv.
                                             Mr.   Rohit Jaiswal, Adv.
     For Respondent(s)
                                          Mr. Satish Tamta, Sr. Adv.
                                          Ms. Binu Tamta, Adv.
                                          Mr. Dhruv Tamta, Adv.
                                         For M/s.Tamta Advocates, AOR

Signature Not Verified           UPON hearing the counsel the Court made the following
Digitally signed by
VISHAL ANAND
                                                    O R D E R

Date: 2022.09.13 17:50:36 IST Reason:

Heard learned counsel appearing for the petitioner – complainant and perused the material available on record.

Application seeking permission to file the Special Leave Petition is granted.

Delay condoned.

Applications seeking exemption from filing certified copy of the impugned order as also for seeking exemption from filing official translation of the Annexures are allowed.

Issue notice returnable on 17­10­2022. Mr. Satish Kumar Tamta, learned Senior counsel, appears with Ms. Binu Tamta, learned Advocate­on­Record, for Respondent No.2 – caveator – accused, accepts and waives formal notice on behalf of the said respondent.

The State of Uttar Pradesh be served through the Standing counsel and Dasti service is also allowed.

Counter affidavit be filed within three weeks.

  (VISHAL ANAND)                                          (PREETHI T.C.)
ASTT. REGISTRAR­cum­PS                                   COURT MASTER (NSH)