Supreme Court - Daily Orders
Nirmal Singh Garewal vs The State Of Uttar Pradesh on 10 May, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.46 COURT NO.12 SECTION II
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). 16536/2019
(Arising out of impugned final judgment and order dated 03-08-2018
in APP No. 25681/2018 25-04-2019 in APP No. 25681/2018 passed by
the High Court Of Judicature At Allahabad)
NIRMAL SINGH GAREWAL Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.74622/2019-CONDONATION OF DELAY
IN FILING and IA No.74625/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.74624/2019-EXEMPTION FROM FILING O.T. )
Date : 10-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Divyesh Pratap Singh, AOR
Mr. Vishnu, Adv.
Mr. Shantanu Sharma, Adv.
Ms. Deeksha Gaur, Adv.
Mr. Shivangi Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
These petitions by special lave have been filed against the interim orders passed by the High Court in an application under Signature Not Verified Section 482 Cr.P.C.
Digitally signed byCHETAN KUMAR Date: 2019.05.11 13:45:29 IST Reason:
Learned counsel for the petitioner has submitted that the matter is already fixed for hearing on 17.5.2019. The application 2 being pending, we are of the view that the High Court shall take steps for early disposal of the matter looking into the nature of issues which have been raised in the Application under Section 482 Cr.P.C. Learned counsel for the petitioner has relied upon an order of this Court dated 06.11.2017 passed in SLP (Crl.) No.8152 of 2017.
The special leave petitions are disposed of accordingly.
(GULSHAN KUMAR ARORA) (RENU KAPOOR)
COURT MASTER COURT MASTER