Supreme Court - Daily Orders
Madhu Kishwar vs National Capital Territory Of Delhi on 22 September, 2017
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
D No.29449/2017
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.1705-1707 OF 2017
[Arising out of S.L.P (Crl.) Nos.7455-7457 of 2017
(D No.29449/2017)]
Madhu Kishwar Appellant(s)
Versus
National Capital Territory of Delhi Respondent(s)
O R D E R
Heard Mr. Kapil Sibal, learned senior counsel for the appellant and Mr. Talha A. Rehman, learned counsel for the complainant.
Be it stated, the complainant has filed a complaint against the appellant for defamation under Section 499 and 500 of the Ranbir Penal Code, 1989. This Court on 24th July, 2017, had passed the following order:-
“Heard.
Having regard to the facts and circumstances of the case, we direct that the petitioner may be permitted to participate in the proceedings by video conferencing from a Delhi court. If video conferencing facility is not available in the district court in question then the proceedings may take place at any appropriate nearest place or court as per the direction of the Chief Justice of the High Court.Signature Not Verified Digitally signed by
This order will be subject to that the proceedings not being obstructed in any manner. CHETAN KUMAR Date: 2017.09.23 17:08:59 IST Reason:
It will be open to the trial court to make any appropriate modification in above arrangement to ensure that the trial is not delayed and is concluded in accordance with law.D No.29449/2017 2
The special leave petition is disposed of.
Pending applications, if any, shall also stand disposed of.” Having heard learned counsel for the parties, we are only inclined to direct that the trial shall be held as per the earlier order passed by this Court on 24 th July, 2017, and the appellant shall cooperate in the trial and not seek any adjournment.
In view of the aforesaid, the non-bailable warrants of arrest issued against the appellant is set aside. The Registry is directed to send a copy of the order to the Chief Judicial Magistrate, Srinagar, Jammu & Kashmir.
The appeals are disposed of accordingly.
..................CJI.
[Dipak Misra] ....................J. [A.M. Khanwilkar] ....................J. [Dr. D.Y. Chandrachud] New Delhi September 22, 2017.
D No.29449/2017 3 ITEM NO.55 COURT NO.1 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 Diary No.29449/2017
(Arising out of impugned final judgment and order dated 11-09-2017 in CRLMA No. 14882/2017 11-09-2017 in CRLMA No. 14881/2017 11-09-2017 in WPCRL No. 2599/2017 passed by the High Court of Delhi at New Delhi) MADHU KISHWAR Petitioner(s) VERSUS NATIONAL CAPITAL TERRITORY OF DELHI Respondent(s) (With appln.(s) for intervention/impleadment) Date : 22-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Ravi Sharma, Adv.
Mr. Pallav Mongia, AOR Mr. Abhinav Goyal, Adv.
Mr. Sabyasachi Bhaduri, Adv. Mr. Adit Pujari, Adv.
For Respondent(s) Mr. Talha A. Rahman, Adv.
Mr. M. Nazki, Adv.
Mr. Chirag M. Shroff, Adv.
Ms. Neha Gangwan, Adv.
Mrs. Monisha Suri, Adv.
Mrs. Kiran Suri, Sr. Adv.
Mr. Sanjiv Das, Adv.
Mrs. Ranjana Narayan, Adv. Ms. Manjula Gupta, Adv.
Mr. B.V. Balram Das, Adv.D No.29449/2017 4
Mr. M. Shoeb Alam, Adv.
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order.
The interlocutory applications, if any, stand disposed of.
(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar (Signed order is placed on the file)