Supreme Court - Daily Orders
State Nct Of Delhi vs Jagraj Singh @ Rajan Bhaiya on 14 July, 2022
Bench: Ajay Rastogi, Abhay S. Oka
1
ITEM NO.5 COURT NO.12 SECTION II-C
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). 8501/2022
(Arising out of impugned final judgment and order dated 05-04-2019
in CRLA No. 353/2003 passed by the High Court Of Delhi At New
Delhi)
STATE NCT OF DELHI PETITIONER(S)
VERSUS
JAGRAJ SINGH @ RAJAN BHAIYA RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.87551/2022-CONDONATION OF DELAY
IN FILING and IA No.87552/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.87553/2022-EXEMPTION FROM FILING O.T. )
Date : 14-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Jayant K. Sud, Ld. ASG
Mr. Mullapudi Rambabu, Adv.
Mr. Sanjay Kumar Tyagi, Adv.
Mr. Sanjay Kumar Visen, Adv.
Ms. Priyanka Das, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Randeep Sachdeva, Adv.
Mr. Kartik Jasra, Adv.
Ms. Geetashi Bajaj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned counsel for the petitioner and going Signature Not Verified through the judgment impugned, prima facie, we find that the matter Digitally signed by POOJA SHARMA Date: 2022.07.15 17:23:42 IST Reason: deserves consideration, but looking to the change in circumstances and the fact that the incident is of the year 2000 and the judgment 2 was passed by the Division Bench of the High Court in the year 2019 and the present petition is preferred after three years, we find no reason to interfere in the judgment impugned at this belated stage. The Special Leave Petition is, accordingly, dismissed on delay as well as on merits.
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)