Supreme Court - Daily Orders
Subramanian Swamy vs Union Of India, Min. Of Law. on 11 August, 2015
Bench: Dipak Misra, Prafulla C. Pant
WP(Crl.) 184/14
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1055 OF 2015
(Arising out of S.L.P. (Crl) No.2295 of 2015)
Milap Chandra Jain Appellant
versus
State of U.P. & Another Respondents
O R D E R
Leave granted.
Heard learned counsel for the parties.
The respondent is present in person.
We have been apprised that the objectionable part of evidence of the petitioner that was recorded which referred to the respondent-in-person has been expunged on the basis of an application filed by the Bar Association. The learned Magistrate, we must say, has rightly expunged the same as the same really deserved to be expunged and there was no necessity to record the said evidence.
At this juncture, the respondent said that it was at the instance of the Bar Association and not at his instance. However, we affirm the expunction by stating that there was Signature Not Verified no need to record such testimony of the witness. We also further state that the remarks having been expunged, the Digitally signed by Chetan Kumar Date: 2015.08.14 17:41:27 IST Reason: respondents has nothing to worry about any kind of defamation and it shall be presumed that he was never defamed. WP(Crl.) 184/14 2 Resultantly, the criminal proceedings initiated against the appellant is quashed and the appellant shall not give this kind of testimony in a court in such a case. The appeal is accordingly disposed of. There shall be no order as to costs.
.....................,J. (Dipak Misra) .....................,J. (Prafulla C. Pant) New Delhi;
August 11, 2015.
WP(Crl.) 184/14
3
ITEM NO.1 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Crl.) No.184 of 2014 SUBRAMANIAN SWAMY Petitioner(s) VERSUS UNION OF INDIA, MIN. OF LAW& ORS. Respondent(s) (With appln.(s) for permission to appear and argue in person, stay, intervention and office report) WITH W.P.(Crl.) No.8/2015 (With appln.(s) for exemption from filing O.T., stay and office report) W.P.(Crl.) No.19/2015 (With appln.(s) for vacating stay and stay and office report) T.P.(Crl.) Nos.102-105/2015 (With appln.(s) for exemption from filing O.T., stay and office report) T.P.(Crl.) Nos.94-101/2015 (With appln.(s) for exemption from filing O.T. and stay) W.P.(Crl.) No.56/2015 (With appln.(s) for exemption from filing O.T. and stay) W.P.(Crl.) No.64/2015 (With appln.(s) for exemption from filing O.T., stay and office report) W.P.(C) No.218/2015 (With appln.(s) for exemption from filing O.T., stay and office report) W.P.(Crl.) No.62/2015 (With appln.(s) for vacating stay and appln.(s) for permission to bring additional facts and documents on record and appln.(s) for ex-parte stay and office report) W.P.(Crl.) No.63/2015 (With appln.(s) for exemption from filing O.T., stay and office report) S.L.P.(Crl) No.2295/2015 (With appln.(s) for exemption from filing O.T., interim relief and office report) W.P.(Crl.) No.67/2015 (With appln.(s) for exemption from filing O.T. and ex-parte stay and office report) W.P.(Crl.) No.79/2015 (With appln.(s) for ad-interim ex-parte stay and office report) WP(Crl.) 184/14 4 W.P.(Crl.) No.73/2015 (With appln.(s) for interim stay and office report) W.P.(Crl.) No.82/2015 (With office report) W.P.(Crl.) No.80/2015 (With appln.(s) for ex-parte stay and office report) W.P.(Crl.) No.77/2015 (With appln.(s) for exemption from filing O.T., stay and office report) W.P.(Crl.) No.91/2015 (With appln.(s) for stay and office report) W.P.(Crl.) No.98/2015 (With appln.(s) for stay and office report) W.P.(Crl.) No.106/2015 (With office report) W.P.(Crl.) No.96/2015 (With appln.(s) for ex-parte stay and office report) S.L.P.(Crl.) No.3749/2015 (With appln.(s) for exemption from filing O.T., exemption from filing c/c of the impugned judgment, brining subsequent events on record and filing addl. documents and office report) W.P.(Crl.) No.110/2015 (With appln.(s) for interim stay and office report) W.P.(Crl.) No.121/2015 (With appln.(s) for ex-parte stay and office report) W.P.(Crl.) No.120/2015 (With appln.(s) for ex-parte stay and office report) W.P.(Crl.) No.117/2015 (With appln.(s) for exemption from filing O.T., interim stay and office report) W.P.(Crl.) No.118/2015 (With appln.(s) for exemption from filing O.T., interim stay and office report) W.P.(Crl.) No.116/2015 (With appln.(s) for exemption from filing O.T., interim stay and office report) W.P.(Crl.) No.119/2015 (With appln.(s) for exemption from filing O.T., interim stay and office report) Date: 11/08/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT Mr. K. Parasaran, Sr. Adv. (A.C.) Mr. Nikhil Swami, Adv.
Mr. Vineet Pandey, Adv.
Ms. Aditi Dani, Adv.
WP(Crl.) 184/14 5 Mr. Ashwin Kumar, Adv.
Ms. V.E. Gayatri, Adv.
Ms. Prabha Swami, Adv.
Mr. T.R. Andhyarujina, Sr. Adv. (A.C.) For Petitioner(s) Mr. Subramanian Swamy, Petitioner-in-person Dr. Roxna Swamy, Adv.
Mr. Yatinder Chaudhary, Adv.
WP(Crl) 8/15, Mr. G.S. Mani, Adv. TP(Crl) 102-105/15 & Mr. M. M. Kashyap, AOR TP(Crl) 94-101/15, WP(Crl) 19/15, Mr. Sushil Kumar Jain, Sr. Adv. WP(C) 218/15 & Mr. Puneet Jain, Adv. SLP(Crl) 2295/15 Mr. Abhinav Gupta, Adv.
Mr. Manu Maheshwari, Adv.
Ms. Chhaya Kirti, Adv.
Ms. Christi Jain, Adv.
Ms. Ankita Gupta, Adv.
Ms. Pratibha Jain, AOR WP(Crl) 56/15 Dr. Rajeev Dhawan, Sr. Adv.
Mr. Trideep Pais, Adv.
Ms. Vrinda Bhandari, Adv.
Mr. Chirag M. Shroff, AOR WP(Crl) 63/15 & Mr. Ranjit Raut, Adv. WP(Crl) 64/15 Ms. Bina Gupta, AOR WP(Crl) 62/15 Mr. Arvind Datar, Sr. Adv.
Mr. Trideep Pais, Adv.
Ms. Vrinda Bhandari, Adv.
Mr. Gautam Narayan, AOR WP(Crl) 67/15 & Mr. P.P. Rao, Sr. Adv. SLP(Crl) 3749/15 Mrs. Mahalakshmi Pavani, Sr. Adv.
Mr. G. Balaji, Adv.
Mr. K.C. Mittal, Adv.
Mr. Santosh Krishnan, AOR Ms. Tarannum Cheema, Adv.
WP(Crl) 79/15 Mr. Sandeep Kapur, Adv.
Mr. Vir Inder Pal Singh Sandhu, Adv. Ms. Niharika Karanjawala, Adv. Mr. Mayank Datta, Adv.
Ms. Apoorva Pandey, Adv.
for M/s. Karanjawala & Co.
WP(Crl.) 184/14 6 WP(Crl) 73/15, Mr. Nikhil Goel, AOR WP(Crl) 116, 117 & 118/2015 WP(Crl) 82/15 Mr. Sachin Patil, AOR WP(Crl) 80/15 Mr. B.V. Singh, Adv.
Mr. Amit Kumar Pathak, Adv.
Ms. Ruchi Kohli, AOR WP(Crl) 77/15 Mr. R. V. Kameshwaran, AOR WP(Crl) 91/15 Mr. Abhinav Mukerji, AOR WP(Crl) 98/15 Mr. Lalit Kumar, AOR WP(Crl) 106/15 Mr. Anup J. Bhambani, Sr. Adv.
Mr. Mohit Paul, AOR Mr. Apar Gupta, Adv.
Mr. Dushyant Arora, Adv.
Mr. Rizwan, Adv.
WP(Crl) 96/15 Mr. Aruneshwar Gupta, AOR WP(Crl) 110/15 Dr. Rajeev Dhavan, Sr. Adv.
Mr. D.K. Singh, Adv.
Mr. Pradeep Shukla, Adv.
Mr. Abhijit Sengupta, AOR WP(Crl.) 120/15 & Mr. Anil Kumar Mishra-I, AOR WP(Crl.) 121/15 WP(Crl) 119/15 Mr. Shehasish Mukherjee, AOR Ms. Pooja Mehra Saigal, Adv. Ms. Khyati Sharma, Adv.
For Respondent(s) Mr. Mukul Rohatgi, AG Mr. P.S. Narasimha, ASG Mrs. V. Mohana, Sr. Adv.
Ms. Madhavi Divan, Adv.
Mr. Nivesh Rastogi, Adv.
Ms. Binu Tamta, Adv.
Mr. T.C. Sharma, Adv.
Mr. Sridhar Potraju, Adv.
Mr. B. Ragunath, Adv.
Mr. K. Parmeshwar, Adv.
Mr. Vishwajit Sadanand, Adv. Ms. J. Denning Shruti, Adv.
Ms. Sushma Suri, Adv.
Mr. Gaurav Agrawal, AOR WP(Crl.) 184/14 7 Mr. P.N. Puri, AOR WP(Crl.) 184/14, Mr. L. Nageswara Rao, Sr. Adv. WP(Crl.) 19/15 & 77/15 Mr. Subramonium Prasad, Sr. Adv.
Mr. M. Yogesh Kanna, AOR Mr. Jayant Patel, Adv.
Mr. Ashmeet Singh, Adv.
WP(Crl.) 19/15 Mr. V. Shekhar, Sr. Adv.
Mr. Tarun Gupta, AOR WP(Crl.)62/15 Mr. Sidharth Luthra, Sr. Adv.
Ms. Supriya Juneja, Adv.
Mr. Anandana handa, Adv.
Mr. Viraj Gandhi, Adv.
Ms. Mehaak Jaggi, Adv.
WP(Crl.)62/15 Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Sidharth Luthra, Sr. Adv. Mr. Vinay P. Tripathi, Adv.
Mr. Saurabh Gupta, Adv.
Ms. Supriya Juneja, AOR SLP(Crl.)2295/15 Mr. H.S. Phoolka, Sr. Adv.
Mr. Mohit Chaudhary, Adv.
Mr. Balwinder Singh Suri, Adv. Ms. Vaishali Mittal, Adv.
Ms. Damini Chawla, Adv.
Mr. Imran Ali, Adv.
Ms. Puja Sharma, AOR WP(Crl) 67/15 & Mr. M.N. Krishnamani, Sr. Adv. SLP(Crl) 3749/15 Mr. Bhakti Vardhan Singh, Adv.
Mr. S.S. Shamshery, Adv.
Mr. Merusagar Samantaray, AOR Mr. Vishnu Shankar Jain, Adv.
WP(Crl.) 73/15 Ms. Apeksha Sharan, Adv.
M/s. Corporate Law Group WP(Crl.) 62/15 & Mr. K. Radhakrishna, Sr. Adv. WP(Crl.) 82/15 Mr. S.S. Rawat, Adv.
Mr. Ajay Sharma, Adv.
Mr. D.S. Mahra, AOR WP(Crl.) 80/15 Mr. Balbir Singh Gupta, AOR WP(Crl.) 98/15 Ms. Binu Tamta, AOR WP(Crl.) 62/15 Mr. Mansoor Ali, AOR WP(Crl.) 184/14 8 Ms. Mumtaz Bhalla, Adv.
Mr. Abhay Kumar, Adv.
Mr. K.V. Jagdishvaran, Adv. Mrs. G. Indira, Adv.
WP(Crl.) 62/15 & Mr. Mahaling Pandarge, Adv. SLP 3749/15 Mr. Nishant Katneshwarkar, Adv.
UPON hearing the counsel the Court made the following O R D E R Hearing resumed.
List the matters for further hearing tomorrow (12.08.2015).
S.L.P.(Crl.) No.2295 of 2015Leave granted.
The appeal is disposed of in terms of the signed order.
Writ Petition No.218 of 2015Mr. Sushil Kumar Jain, learned senior counsel for the petitioner seeks leave of this Court to withdraw the writ petition as the relief has been granted in the special leave petition.
The writ petition is permitted to be withdrawn.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master
(Signed order is placed on the file)