Supreme Court - Daily Orders
Shilpi Baxi @ Shilpi Bakshi vs Union Of India on 11 February, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.11 COURT NO.7 SECTION II-A
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). 863/2020
(Arising out of impugned final judgment and order dated 07-01-2020
in ABA No. 8865/2019 passed by the High Court Of Jharkhand At
Ranchi)
SHILPI BAXI @ SHILPI BAKSHI Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.19163/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.19164/2020-EXEMPTION FROM
FILING O.T. and IA No.19165/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 11-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. V. Giri, Sr. Adv.
Mr. Anup Kumar, AOR
Mr. Bharat Kumar, Adv.
Mr. Shivam Kumar, Adv.
Mr. Varun Narang, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere with the impugned order refusing to grant anticipatory bail. The special leave petition is accordingly dismissed. Signature Not Verified Digitally signed by CHARANJEET KAUR
However, the dismissal of the special leave Date: 2020.02.12 17:00:15 IST Reason: petition will not come in the way of the petitioner to pursue regular bail application, which she may 2 file within two weeks from today after surrendering before the concerned Court. If 48 hours advance notice is given to the concerned public prosecutor before moving the bail application, the concerned Court may decide the bail application preferably on the same date on its own merits in accordance with law.
In view of the above, pending applications, if any, shall stand disposed of.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER