Supreme Court - Daily Orders
Shiv Kumar And Others vs The State Of U.P. And Another on 8 May, 2015
Bench: Dipak Misra, S.A. Bobde
ITEM NO.21 COURT NO.5 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.3659/2015
(Arising out of impugned final judgment and order dated 06/04/2015
in CMA No. 1277/2015 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
SHIV KUMAR AND OTHERS Petitioner(s)
VERSUS
THE STATE OF U.P. AND ANOTHER Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 08/05/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Yunus Malik, Adv.
Mr. Anish Maheshwari, Adv.
Mr. Aman Malik, Adv.
Mr. Sanjeev Agarwal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
The special leave petition is dismissed.
Liberty is granted to the petitioners to move the trial Court for hearing the case arising out of the F.I.R. and the complaint lodged under Section 200 Cr.P.C. together. To clarify, the trial Court may record evidence separately. If the trial Judge finds that the allegations and the parties are the same, it may deal with the case arising out of the F.I.R. first and, thereafter, proceed with the complaint case, if so advised.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.05.08 15:49:13 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master