Supreme Court - Daily Orders
Suleman vs The State Of Uttar Pradesh on 16 August, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.5 COURT NO.12 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. No(s).307 of 2017 in SLP(Crl.)No.5128 of 2017
SULEMAN Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(IA No.58779/2017-CLARIFICATION/MODIFICAITON OF THE ORDER DATED
5.7.2017)
Date : 16-08-2017 This MATTER was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Suryodaya Prakash Tiwari,Adv.
Mr. Harish Pandey, AOR
For Respondent(s)/ Mr.Rishi Malhotra, AOR
Applicant(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
On 5th July, 2017 this Court passed the following order:
“Delay condoned.
The case of the petitioner is that the trial is already in progress in S.T. 84/2013 regarding the incident in question where version of the complainant in the present case No.1604/2015 before the Chief Judicial Magistrate, Faizabad, U.P., can also be gone into.
In that view of the matter, the proceedings in the present Case NO.1604/2015 before the Chief Judicial Magistrate, Faizabad, U.P., may be taken up only after conclusion of the first trial.
The special leave petition is disposed of in above terms.
Pending applications, if any, shall also stand disposed of.” We modify the above order to the effect that proceedings in Case NO.1604/2015 be taken up after conclusion of trial but before the judgment in S.T. 84/2013 is pronounced.Signature Not Verified
Application (M.A. NO.307 of 2017) is accordingly disposed Digitally signed by MAHABIR SINGH of.
Date: 2017.08.16 17:29:57 IST Reason:
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER