Supreme Court - Daily Orders
Manorama Devi vs Union Of India on 12 July, 2023
Bench: A.S. Bopanna, M.M. Sundresh
ITEM NO.14 COURT NO.7 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.3208/2023
(Arising out of impugned final judgment and order dated 13-09-2022
in CRLM No. 68179/2021 passed by the High Court of Judicature at
Patna)
MANORAMA DEVI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 42113/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(Crl) No. 5762/2023 (II-A)
(IA No. 92465/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 12-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Dhruv Gupta, Adv.
Mr. Manik Dhingra, Adv.
Mr. Gurmukh Singh, Adv,
Mr. Kapil Madan, Adv.
Mr. Arjun Singh Bhati, AOR
For Respondent(s) Ms. Aishwarya Bhati, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Ms. Ameyavikrama Thanvi, Adv.
Mr. Pratyush Srivastava, Adv.
Mr. Amit Sharma B, Adv.
Mr. Mukul Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.07.12 Heard learned counsel for petitioner as also learned ASG 17:31:01 IST Reason: for the respondents and perused the petition papers. 1 We take note that this Court at the first instance, having taken note of its earlier consideration in SLP (Crl.) No.12154/2022 had granted interim protection to the petitioner(s) while directing notice to the respondents on 03.03.2023 and 15.05.2023 in their respective petitions. In that light, having taken into consideration all aspects of the matters and also the age of the petitioner in SLP(Crl.) No.3208/2023 and both petitioners being ladies, we are of the view that the interim protection against arrest granted to the petitioners on 03.03.2023 and 15.05.2023 in their respective petitions is to be continued. Hence, the interim protection granted to the petitioners is extended until the completion of the process subject to the petitioners diligently participating in the further process as and when required to do so.
The Special Leave Petitions stand disposed of. Pending application(s) shall stand disposed of.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR