Supreme Court - Daily Orders
State Of U.P. vs Sayara Bano on 24 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
1
ITEM NO.52 COURT NO.4 SECTION II
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). 4243/2014
(Arising out of impugned final judgment and order dated 27/02/2014
in GA No. 2080/2012 passed by the High Court Of Judicature at
Allahabad)
STATE OF U.P. Petitioner(s)
VERSUS
SAYARA BANO & ANR. Respondent(s)
(with office report)
Date : 24/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mr. M. R. Shamshad,Adv.
Mr. Vivek Vishnoi, Adv.
For Respondent(s) Mr. Ashok K. Srivastava,Adv.
No.2
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner, and the added respondent no.2, we are satisfied, that the following observations, recorded in the impugned order, deserves to be expunged:
“While recording our dissatisfaction, we want to point out that he has taken resort to illogical arguments. In our opinion illogical arguments may Signature Not Verified also be logic for some one, but it could always be resorted to only by such persons who have a very Digitally signed by Parveen Kumar Chawla Date: 2015.07.24 weak conscience on account of an act which does not 18:04:51 IST Reason: justify itself under the circumstances surrounding the act committed by such a person. This appears the case with Dr. A.K. Vishwesh, Special Secretary, Law and Addition L.R., U.P. and we simply 2 disapprove of the filing of the frivolous government appeal against a meritorious order of acquittal and record that the officer is probably not amenable to logic and reasoning which is expected of a judicial officer as one of his defining traits. We do not want to say much except we have already recorded.” Ordered accordingly.
The instant special leave petition is disposed of in the above terms.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS