Supreme Court - Daily Orders
Victim X vs The State Of Gujarat on 30 September, 2022
Bench: Aniruddha Bose, Vikram Nath
ITEM NO.29 COURT NO.14 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 27811/2022
(Arising out of impugned final judgment and order dated 15-07-2022
in CRLMA No. 11823/2022 passed by the High Court Of Gujarat At
Ahmedabad)
VICTIM X Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.141682/2022-EXEMPTION FROM FILING
O.T. and IA No.141681/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) )
Date : 30-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Ms. Mohini Priya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Heard learned counsel for the petitioner. The victim- petitioner is apprehensive that the accused (respondent no.2) may misuse his liberty and indulge in assault. In this event, there is legitimate apprehension on that account. The petitioner is at liberty to approach the High Court.
Signature Not Verified
The present petition is disposed of with the above terms. Digitally signed by DEEPAK SINGH Date: 2022.10.10 13:38:04 IST Reason:
(JATINDER KAUR) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR