Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ram Udagar Mehto (In Jc) vs State Thr. Sho on 13 December, 2021

Bench: Ajay Rastogi, Abhay S. Oka

     ITEM NO.22                    Court 14 (Video Conferencing)             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

     Petition(s) for Special Leave to Appeal (Crl.)                    No(s).   9334/2021

     (Arising out of impugned final judgment and order dated 14-09-2021
     in CRLMC No. 3125/2019 passed by the High Court Of Delhi At New
     Delhi)

     RAM UDAGAR MEHTO (IN JC)                                             PETITIONER(S)

                                                     VERSUS

     STATE THR. SHO, POLICE STATION SAKET                                 RESPONDENT(S)

     (FOR ADMISSION and I.R. and IA No.157551/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.157550/2021-EXEMPTION FROM
     FILING O.T. )

     Date : 13-12-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE AJAY RASTOGI
                             HON'BLE MR. JUSTICE ABHAY S. OKA

     For Petitioner(s)
                                       Mr.   Arvind Kumar Gupta, AOR
                                       Mr.   Rishi Bharadwaj, Adv.
                                       Mr.   Abhiesumat Gupta, Adv.
                                       Mr.   Sharuya Doga, Adv.
                                       Mr.   Shreeraj Singh, Adv.

     For Respondent(s)


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

We have heard learned Counsel for the petitioner.

We find no reason to interfere in the judgment impugned in our jurisdiction under Article 136 of the Constitution. The Special Leave Petition is, accordingly, dismissed.

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

      (POOJA SHARMA)                                                  (BEENA JOLLY)
     COURT MASTER (SH)                                              COURT MASTER (NSH)