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Praveen Thakur vs State Govt. Of Nct Of Delhi & Others. on 12 May, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh

  SLP(Crl) No. 3846 of 2015


  ITEM NO.7                                   COURT NO.7                   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 for Special Leave to Appeal (Crl.)                        No.    3846/2015

  (Arising out of impugned final judgment and order dated 27/01/2015
  in CRLMC No. 2135/2012 passed by the High Court Of Delhi at New
  Delhi)

  PRAVEEN THAKUR                                                             Petitioner(s)

                                                      VERSUS

  STATE GOVT. OF NCT OF DELHI & OTHERS.                                      Respondent(s)

  (With application for exemption from filing Official Translation
  and interim relief)


  Date : 12/05/2015 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

  For Petitioner(s)                     Mr.   L. Nanda Kumar, Adv.
                                        Mr.   Naresh Kumar, A.O.R.
                                        Mr.   R. Satish Kumar, Adv.
                                        Mr.   M. Soundarasaran Kumar, Adv.

  For Respondent(s)


                            UPON hearing counsel the Court made the following
                                              O R D E R

We are not inclined to entertain this Special Leave Petition preferred by the defacto complainant and the same is dismissed.

However, noting the grievance of the petitioner Kalyani Gupta Date: 2015.05.14 09:43:23 IST Reason: that the investigation officer has not appeared PAGE NO. 1 Of 2 SLP(Crl) No. 3846 of 2015 before the Court for giving evidence for more than a year, we direct the trial Court to ensure the recording of his evidence expeditiously and conclude the trial preferably within a period of six months.

                      [KALYANI GUPTA]                       [SHARDA KAPOOR]
                        COURT MASTER                          COURT MASTER




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