Supreme Court - Daily Orders
Harish Chandra Pandey vs The State Of Uttarakhand on 20 February, 2023
Bench: Abhay S. Oka, Rajesh Bindal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.535 OF 2023
(Arising out of S.L.P.(Crl.) No.2478 of 2023
@ Diary No.5170/2023)
HARISH CHANDRA PANDEY ... APPELLANT(S)
VS.
STATE OF UTTARAKHAND ... RESPONDENT(S)
O R D E R
Delay condoned.
Leave granted.
Heard learned counsel appearing for the parties. The marriage ceremonies of the appellant's daughter are scheduled from 22nd February to 25th February, 2023. We direct the respondent-State to take the appellant to the place where the ceremonies are likely to be held from 22nd February to 25th February, 2023. The appellant shall remain in custody and he shall be accompanied by policemen in plain clothes. The appellant shall be taken to the place of ceremony in the morning of 22nd February, 2023 and he shall be allowed to remain there till the Signature Not Verified morning of 26th February, 2023. Digitally signed by Anita Malhotra Date: 2023.02.20 15:36:13 IST Reason: 1 We make it clear that though the appellant will continue to remain in custody, he shall not be handcuffed.
The appeal is disposed of in the above terms.
..........................J. (ABHAY S.OKA) ..........................J. (RAJESH BINDAL) NEW DELHI February 20, 2023 2 ITEM NO.10 COURT NO.17 SECTION II-B 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(s). 5170/2023 (Arising out of impugned final judgment and order dated 16-07-2021 in FBA No. 1582/2021 passed by the High Court of Uttarakhand at Nainital) HARISH CHANDRA PANDEY Petitioner(s) VERSUS STATE OF UTTARAKHAND Respondent(s) (IA No.28760/2023-CONDONATION OF DELAY IN FILING and IA No.28762/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.28764/2023-EXEMPTION FROM FILING O.T. and IA No.28767/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 20-02-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Ayush Negi, AOR Ms. Vishakha Upadhyaya,Adv. Mr. Himanshu Tyagi,Adv. Ms. Nandini Garg,Adv.
For Respondent(s) Mr. Vishwa Pal Singh, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The appeal is disposed of in terms of the signed order.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (POONAM VAID)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 3