Supreme Court - Daily Orders
Harish Chandra Sharma vs Swami Chinmayanand Alias Krishna Pal ... on 3 March, 2020
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.26 COURT NO.9 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). 5460/2020
(Arising out of impugned final judgment and order dated 03-02-2020
in CRMBA No. 44814/2019 passed by the High Court Of Judicature At
Allahabad)
HARISH CHANDRA SHARMA Petitioner(s)
VERSUS
SWAMI CHINMAYANAND ALIAS KRISHNA PAL SINGH & ANR. Respondent(s)
(FOR I.R. and IA No.30581/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.30589/2020-EXEMPTION FROM FILING O.T.
and IA No.30578/2020-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and
IA No.30583/2020-PERMISSION TO FILE LENGTHY LIST OF DATES )
WITH
TRANSFER PETITION (CRIMINAL) Diary No(s). 5467/2020
(FOR IA No.38499/2020-STAY APPLICATION and IA No.38497/2020-
EXEMPTION FROM FILING O.T. and IA No.38495/2020-PERMISSION TO FILE
PETITION (SLP/TP/WP/..) and IA No.38496/2020-PERMISSION TO FILE
LENGTHY LIST OF DATES)
Date : 03-03-2020 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Colin Gonsalves, Sr. Adv.
Mr. Siddharth Seem, Adv.
Mr. Aman Khan, Adv.
Ms. Hetvi Patel, Adv.
Mr. Satya Mitra, AOR
For Respondent(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Gaurav Agarwal, Adv.
Ms. Shristi Gupta, Adv.
Mr. Raj Singh Rana, AOR
Mr. Pankaj Kumar Singh, Adv.
Mr. Shivanshu Singh, Adv.
Mr. Aroon Menon, Adv.
Ms. Ankita Tiwari, Adv.
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.03.04
Ms. Shalu Sharma, AOR
16:28:51 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 5460/2020 Permission to file special leave petition is granted. This special leave petition has been filed against the judgment dated 03.02.2020 passed by the High Court of Judicature at Allahabad granting bail to respondent No.1.
The bail granted to respondent No.1 is hedged with five conditions. We are of the view that the High Court in granting bail has given reasons and exercised its discretion which does not warrant any interference.
The special leave petition is dismissed. Pending applications stand disposed of.
TRANSFER PETITION (CRIMINAL) Diary No(s). 5467/2020 Permission to file transfer petition is granted. Issue notice on the transfer petition as well as on the prayer for interim relief, returnable on 8th April, 2020.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
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