Supreme Court - Daily Orders
Digvijaya Singh vs State Of M.P. & Others on 11 September, 2015
Bench: Chief Justice, C. Nagappan, Amitava Roy
1
Corrected
ITEM NO.62 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 417/2015
DIGVIJAYA SINGH Petitioner(s)
VERSUS
STATE OF M.P. & OTHERS Respondent(s)
(with appln. (s) for clarification of court's order and exemption
from filing O.T. and permission to file lengthy list of dates and
permission to place addl. documents on record and stay and office
report)
WITH SLP(Crl.)...CRLMP No. 11978/2015
(With appln.(s) for permission to file SLP and Interim Relief and
Office Report)
SLP(Crl.)...CRLMP No. 11977/2015
(With appln.(s) for permission to file SLP and Interim Relief and
Office Report)
W.P.(Crl.) No. 124/2015
(With Interim Relief and Office Report)
W.P.(Crl.) No. 151/2015
(With Office Report)
Date : 11/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C. NAGAPPAN
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Kapil Sibal,Sr.Adv.
Mr.K.T.S.Tulsi, Sr.Adv.
Mr.Vivek Tankha, Sr.Adv.
Mr.Sumeer Sodhi, Adv.
Signature Not Verified
Mr.Varun Tankha, Adv.
Mr.Vaibhav Srivastava, Adv.
Digitally signed by
Ramana Venkata Ganti
Date: 2015.09.17
Mr.Varun Chopra, Adv.
16:41:38 IST
Reason:
Mr.Vaibhav Gulia,Adv.
Ms. Rakhi Ray,Adv.
Mr.Arjun Nanda, Adv.
Mr.Badar Mahmood, Adv.
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Mr.K.T.S.Tulsi, Sr.Adv.
Mr.Kuber Boddh,Adv.
Mr.Vaibhav Shrivastava, Adv.
Mr. Santosh Kumar Tripathi,Adv.
Mr.Amrendra Sharna, Sr.Adv.
Ms. Arti Singh,Adv.
For Respondent(s) Mr.Ranjit Kumar, Sol.Genl.of India
Mr.Maninder Singh, ASG
Mr.Rajiv Nanda, Adv.
Mr.R.Balasubramanian, Adv.
Ms.Haripriya Padmanabhan, Adv.
Mr.Gaurav Sharma, Adv.
Mr.Pranav Kumar, Adv.
Mr. B. V. Balaram Das,Adv.
Mr.Mukul Rohtagi, A.G.for India
Mr. Mishra Saurabh,Adv.
Mr.Ankt Kr.Lal, Adv.
Ms.Vanshaja Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Status Report filed by the respondent no.2 - C.B.I. is placed on record.
In paragraph 5 of the Status Report, it is stated by the C.B.I. as under :
“That, of the 72 remaining cases (out of 78 cases) in which final charge sheet has been submittd to the Ld. Trial courts by STF/SITs of M.P.Police, 4 have ended in conviction, 3 in acquittal, 16 are at pre-charge stage charges have been framed in 11 cases and 37 are at prosecution evidence stage.” We now direct the C.B.I. to take over the 72 cases which are at different stages within three weeks' time from today.
We further direct the S.T.F./S.I.T.s of M.P.police to co-operate with the C.B.I. without fail whenever a request is made by the C.B.I. 3 Shri Ranjit Kumar, learned Solicitor General would submit that they are in the process of appointing 19 Public Prosecutors out of 48 Public Prosecutors. He would further submit that he requires another three weeks' time from today to complete the process.
Since the request of the learned Solicitor General appears to be reasonable, the same is granted.
The learned Attorney General seeks two weeks' time from today to file the Status Report to fill up the posts which are lying vacant in the establishment of the C.B.I. We also permit the C.B.I. to make an application under Section 173(8) of the Criminal Procedure Code, 1973 in the aforesaid 72 cases, if need arises.
The C.B.I. shall file the Status Report before this Court on the next date of hearing qua the investigation.
Call the matters on 9th October, 2015.
(G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar
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ITEM NO.62 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 417/2015
DIGVIJAYA SINGH Petitioner(s)
VERSUS
STATE OF M.P. & OTHERS Respondent(s)
(with appln. (s) for clarification of court's order and exemption from filing O.T. and permission to file lengthy list of dates and permission to place addl. documents on record and stay and office report) WITH SLP(Crl.)...CRLMP No. 11978/2015 (With appln.(s) for permission to file SLP and Interim Relief and Office Report) SLP(Crl.)...CRLMP No. 11977/2015 (With appln.(s) for permission to file SLP and Interim Relief and Office Report) W.P.(Crl.) No. 124/2015 (With Interim Relief and Office Report) W.P.(Crl.) No. 151/2015 (With Office Report) Date : 11/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE C. NAGAPPAN HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr.Kapil Sibal,Sr.Adv.
Mr.K.T.S.Tulsi, Sr.Adv.
Mr.Vivek Tankha, Sr.Adv.
Mr.Sumeer Sodhi, Adv.
Mr.Varun Tankha, Adv.
Mr.Vaibhav Srivastava, Adv.
Mr.Varun Chopra, Adv.
Mr.Vaibhav Gulia,Adv.
Ms. Rakhi Ray,Adv.
Mr.Arjun Nanda, Adv.
Mr.Badar Mahmood, Adv.5
Mr.K.T.S.Tulsi, Sr.Adv.
Mr.Kuber Boddh,Adv.
Mr.Vaibhav Shrivastava, Adv.
Mr. Santosh Kumar Tripathi,Adv.
Mr.Amrendra Sharna, Sr.Adv.
Ms. Arti Singh,Adv.
For Respondent(s) Mr.Ranjit Kumar, Sol.Genl.of India Mr.Maninder Singh, ASG Mr.Rajiv Nanda, Adv.
Mr.R.Balasubramanian, Adv.
Ms.Haripriya Padmanabhan, Adv. Mr.Gaurav Sharma, Adv.
Mr.Pranav Kumar, Adv.
Mr. B. V. Balaram Das,Adv.
Mr.Mukul Rohtagi, A.G.for India Mr. Mishra Saurabh,Adv.
Mr.Ankt Kr.Lal, Adv.
Ms.Vanshaja Shukla, Adv.
UPON hearing the counsel the Court made the following O R D E R The Status Report filed by the respondent no.2 - C.B.I. is placed on record.
In paragraph 5 of the Status Report, it is stated by the C.B.I. as under :
“That, of the 72 remaining cases (out of 78 cases) in which final charge sheet has been submittd to the Ld. Trial courts by STF/SITs of M.P.Police, 4 have ended in conviction, 3 in acquittal, 16 are at pre-charge stage charges have been framed in 11 cases and 37 are at prosecution evidence stage.” We now direct the C.B.I. to take over the 72 cases which are at different stages within three weeks' time from today.
We further direct the S.T.F./S.I.T.s of M.P.police to co-operate with the C.B.I. without fail whenever a request is made by the C.B.I. 6 Shri Ranjit Kumar, learned Solicitor General would submit that they are in the process of appointing 19 Public Prosecutors out of 48 Public Prosecutors. He would further submit that he requires another three weeks' time from today to complete the process.
Since the request of the learned Solicitor General appears to be reasonable, the same is granted.
The learned Attorney General seeks two weeks' time from today to file the Status Report to fill up the posts which are lying vacant in the establishment of the C.B.I. We also permit the C.B.I. to make an application under Section 178 of the Criminal Procedure Code, 1973 in the aforesaid 72 cases, if need arises.
The C.B.I. shall file the Status Report before this Court on the next date of hearing qua the investigation.
Call the matters on 9th October, 2015.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar