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Sukash @ Sukesh Chandrashekar vs Central Tihar Jail Through Director ... on 19 June, 2020

Bench: D.Y. Chandrachud, Hemant Gupta, Ajay Rastogi

     SLP(C) D.12474/2020
                                                      1

     ITEM NO.18                               Virtual Court 4                 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.12474/2020

     (Arising out of impugned final judgment and order dated 05-06-2020
     in CRLMA No. 7219/2020 passed by the High Court of Delhi at New
     Delhi)


     SUKASH @ SUKESH CHANDRASHEKAR                                            Petitioner(s)

                                                     VERSUS

     CENTRAL TIHAR JAIL THROUGH DIRECTOR                                      Respondent(s)
     GENERAL (DG)

     (With appln.(s) for interim relief, exemption from filing c/c of
     the impugned judgment and exemption from custody certificate)


     Date : 19-06-2020 This petition was called on for hearing today.

     CORAM :
                                 HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                 HON'BLE MR. JUSTICE HEMANT GUPTA
                                 HON'BLE MR. JUSTICE AJAY RASTOGI


     For Petitioner(s)                  Mr. Mukul Rohatgi, Sr. Adv.
                                        Mr. E. C. Agrawala, AOR

     For Respondent(s)


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

1 The writ petition instituted by the Petitioner is pending before the High Court of Delhi. Mr Mukul Rohatgi learned senior counsel states that the next date of hearing is 30 Signature Not Verified June 202). Hence, we are not inclined to entertain the Digitally signed by CHETAN KUMAR Date: 2020.06.19 Special Leave Petition under Article 136 of the 17:06:19 IST Reason:

Constitution. All the submissions which are sought to be made in these proceedings can appropriately be made before and considered by the High Court. We, however, request the High Court to take up the writ petition for disposal expeditiously, preferably on the next date of hearing.

2 Subject to the aforesaid, the Special Leave Petition is dismissed.

3 Pending application(s), if any, stand disposed of.

     (CHETAN KUMAR)                                            (SAROJ KUMARI GAUR)
        AR-cum-PS                                                 BRANCH OFFICER