Supreme Court - Daily Orders
Chander Parkash Wadhwa vs Union Of India on 8 March, 2021
Bench: Ashok Bhushan, S. Abdul Nazeer, Hemant Gupta
ITEM NO.9 Court 7 (Video Conferencing) 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(s) for Special Leave to Appeal (Crl.) No(s).1783/2021
(Arising out of impugned final judgment and order dated 12-02-2021
in U/S 482/378/407 No.268/2021 passed by the High Court Of
Judicature At Allahabad, Lucknow Bench)
CHANDER PARKASH WADHWA Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.28675/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.28677/2021-EXEMPTION FROM
FILING O.T. and IA No.28679/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 08-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Mr. V. Shekhar, Sr. Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Ms. Akanksha Rai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the application for regular bail has already been dismissed. The High Court by the impugned judgment, passed under Section 482 Cr.P.C., has refused to grant any relief to the petitioner. Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.03.08
We are of the view that the remedy available to the petitioner 17:00:01 IST Reason: is to challenge the order by which his bail application was 1 rejected.
With these observations, the special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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