Supreme Court - Daily Orders
Sushila Aggrawal vs State (Nct Of Delhi) on 1 October, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul, Navin Sinha
ITEM NO.30 COURT NO.3 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 34627/2018
(Arising out of impugned final judgment and order dated 13-09-2018
in BA No. 794/2018 passed by the High Court Of Delhi At New Delhi)
SUSHILA AGGRAWAL & ORS. Petitioner(s)
VERSUS
STATE (NCT OF DELHI) & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.136041/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.136043/2018-EXEMPTION FROM
FILING O.T. and IA No.136040/2018-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.136044/2018-PERMISSION TO FILE SYNOPSIS
AND LIST OF DATES )
Date : 01-10-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Abhay Kumar, AOR
Mr. Vineet Kumar Singh, Adv.
Mr. Saurabh Mishra, Adv.
Ms. Neetu Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted. We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
However, the petitioners are free to move the High Court for cancellation of bail in case there is violation of any of the conditions of bail.
Signature Not VerifiedDigitally signed by JAYANT KUMAR ARORA Date: 2018.10.05 13:44:14 IST
Pending interlocutory application(s), if any, is/are disposed Reason: of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR